U MARIAKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners in these Writ Petitions were appointed as teachers in Panchayat schools. THE petitioner in WP(C) No.4359 of 2010 (U.Mariyakutty) was appointed as HSA (Social Studies) in C.K.Kunhippa Memorial Puduppariyaram Panchayat High School during the period from 30.1.1996 to st 31.3.1996 and from 6.2.2001 to 30.3.2001. THE 1 petitioner in WP(C) No.6298 of 2010 was appointed as LPSA in Ayavana Panchayat LP School during the period from 11.12.1997 to 30.9.2004. Petitioner No.2 therein was appointed as LPSA in Panchayat UP School, Maruthoor for the period from 5.6.1998 to 6.3.2003. Petitioner No.3 was working as part time Hindi teacher in Panchayat UP School, Maruthoor during the period from 5.6.1998 to 29.1.2003. THE 4thpetitioner was working as part time Hindi Teacher in Panchayat UP School, Vellaramkallu during the period from 8.6.1998 to 6.3.2003.

(2.) AS per GO(MS) No.2/2010/G.Edn. dated 2.1.2010, the Panchayat schools were taken over by the Government. It was also provided in that Government Order that the approved teaching and non teaching staff working in the Panchayat schools would be accommodated asGovernment School teachers and non teaching staff subject to the concurrence of Public Service Commission. AS per GO (MS)No.225/09/G.Edn. dated 21.11.2009, the Government decided to regularise the appointment of 86 teachers who were appointed in Panchayat schools after 6.10.1995 and who were continuing in service. The names of the teachers and other details were shown in the list appended to the Government Order.