DILEEPKUMAR P S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was selected for appointment as Non Vocational Teacher in English under the third respondent's school. THE said selection was declined to be approved on the ground that the degree possessed by the petitioner is not one obtained after a regular course of study. Citing the said reason, as per Ext.P9 dated 20.1.2010, the third respondent was intimated that the appointment of the petitioner as Non Vocational Teacher in English could not be approved. Ext.P10 is the consequential order issued by the third respondent in terms of Ext.P9. It is challenging Exts.P9 and P10 orders passed respectively by the 2nd and 3rd respondents that this writ petition has been filed by the petitioner. Consequential reliefs have also been sought for.

(2.) THE qualifications prescribed for appointment to the post of Non Vocational Higher Secondary School Teacher in English are as follows: