ALPHONSA.N.V Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner was appointed as HSA (Sanskrit), according to the petitioner with effect from 01.06.2010, and her appointment was approved on part time scale. Subsequently, the post held by the petitioner was converted as full time post as per Ext.P2.

(3.) The request of the petitioner for approval on full time scale was rejected by Director of Public Instructions. Government by Ext.P5 order, directed to grant full time scale to the petitioner with effect from 01.06.2011. At the same time, government found that, even though there was sufficient number of students to sanction full time post during the academic year 2010-2011, the post allotted was part time, and the request made by the petitioner for the benefits of full time scale with effect from 01.06.2010 cannot be considered.