SHAMNA SAMAD T. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) The subject issue relates to approval of appointment of the petitioner as HSA(English) with effect from 12.06.2018. During the pendency of this writ petition, Director of General Education has passed an order dated 16.11.2019, whereby, approval was granted with effect from 06.06.2019.

(3.) Learned counsel for the petitioner submitted that, situation would suffice if the petitioner is permitted to move a revision before the Government and a time bound action is directed by this court in this writ petition. It is also pointed out that, salary is not paid to the petitioner and there may be a direction to pay the arrears of salary from the date of approval granted as per the order of the District Educational Officer in accordance with the directions contained in the additional document produced dated 16.11.2019 issued by the Director General of Education.