SMITHA S.NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners 1 and 2 were appointed as UPSAs and the 3rd petitioner was appointed as Lower Grade Hindi Teacher in the 5th respondent School. Approval to their appointments were initially rejected by the Educational Officers. Finally, their approval was granted including them in the Teachers' package from 1.6.2011.

(2.) Aggrieved by the same, the petitioners have preferred Ext.P22 revision petition before the 1st respondent. The petitioners seeks for a direction to the 1st respondent to consider and dispose of Ext.P22, deeming that the Manger has executed a bond.

(3.) Heard the learned counsel for the petitioner and the learned senior Government Pleader for the respondents. In view of the relief that I propose to pass, I dispense with notice to the 5th respondent.