ZUBAIR P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals are preferred by the appellant, challenging the common impugned judgment and order dtd. 18/7/2024 passed by the Division Bench of the High Court of Kerala in Writ Appeal No. 733 of 2024 and Writ Appeal No. 769 of 2024, whereby the High Court affirmed the rejection of approval to the appointment of the appellant as Higher Secondary School Teacher (Economics) on the ground that he did not possess the requisite State Eligibility Test qualification in the concerned subject.

(3.) As the issue in both these appeals is the same and as the Division Bench of High Court has passed a common judgment and order, both these appeals are being disposed of together by the present order.