NINCY M Vs. MANAGER

JUDGEMENT

(1.) Petitioner, who was appointed as HSA (English) originally as per Ext.P1 order dated 06.06.2012, is aggrieved by denial of approval. It is stated that approval was rejected initially on the ground that there was no approved Manager and also that the order accepting the resignation of the incumbent in whose vacancy petitioner was appointed, was not produced. Appeal submitted against the same was also rejected as Manager was not given approval. It is stated that subsequently Manager's appointment is approved and petitioner was appointed against a retirement vacancy as per Ext.P14 order dated 01.06.2018, when approval was rejected as against the said appointment also, as per Ext.P15 order. The appeal submitted by the Manager was also rejected. Manager has approached the 5 th respondent with Ext.P18 appeal. It is stated that Ext.P13 appeal filed by the Manager against the denial of approval to the first appointment/rejection of appeal filed against it is also pending before the DPI.