SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) The complaint of the petitioner is that the orders on the question of approval of appointment of the petitioner as HSST(Chemistry), who was appointed on 24.09.2018, are not so far passed.

(2.) The learned Government Pleader on instructions submitted that orders would be passed within a month, in view of the Government Order issued on 29.05.2019, on the question of approval of appointment of other HSSTs in the school.

(3.) In these circumstances the writ petition is disposed of directing the 3rd respondent to pass orders on the question of approval of appointment of the petitioner in Ext.P3 order, within a period of one month from today.