LISSA TOM W/O. KISHORE JOSEPH Vs. THE DISTRICT EDUCATIONAL OFFICER AND THE MANAGER, AMAYANOOR HIGH SCHOOL

JUDGEMENT

(1.) THE petitioner was appointed as UPSA in Amayanoor High School, Pala for different periods. The appointments were not approved by the District Educational Officer. On appeal, the Deputy Director of Education and on revision, the Director of Public Instruction confirmed the order of the District Educational Officer and rejected the approval.

(2.) THE matter was taken up before the Government by the petitioner. The Government passed Ext.P1 order dated 16.8.2010. During the course of arguments, it would appear that the District Educational Officer pointed out that there was no approved Manager and therefore, nobody could execute the bond which is required to be made as per the Government Order in force. In Ext.P1 order, it was held thus:

(3.) THE learned Government Pleader submitted that Ext.P1 order itself makes it clear that the approval of appointments shall be made if the appointments were otherwise in order. It is submitted that there are some irregularities and the matter requires consideration by the District Educational Officer. It is also submitted by the learned Government Pleader that the appointment order was not signed by the approved Manager.