MANAGER Vs. JANCY M.T.

JUDGEMENT

(1.) These two appeals are filed against judgment dated 5/10/2017 in WP(C) No. 19592/2011. Writ petition was filed by the first respondent in these appeals inter alia seeking to quash Exts.P2, P5, P8 and P9 and for a direction to the 4 th respondent to approve her appointment to the post of UPSA from 2/6/2008 onwards and to disburse the salary due to her. By way of an amendment, she also sought for quashing Exts.P17 and P18 and for consequential reliefs.

(2.) The short facts of the case are as under and the parties are described as shown in the writ petition.

(3.) Petitioner further contends that the 4th respondent had revised the staff strength for the period 2006-07, 2007-08, 2008- 09, 2009-10 and 2010-11 as evident from Exts.P10, P11, P12 and P13. It is stated that during the year 2008-09, 4 th respondent has sanctioned 5 posts of HSA (Malayalam) and 13 posts of U.P.S.A. After the revised staff pattern was published, again a representation was given to the 4th respondent, but no orders were passed.