SUNIL KUMAR S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were working as Higher Secondary School Teachers in Maniyoor Panchayath Higher Secondary School from 2004 and 2007-2008 respectively. It is stated that the petitioners have the required qualification for being appointed as HSSTs. It is stated that the Managing Committee of the Panchayath assured that the services of the petitioners would be regularized and, on that assurance, the petitioners were working on daily wage basis. Subsequently, the Panchayath Schools were taken over by the Government as per G.O.(MS) No.2/2010/G.Edn. dated 2.1.2010. As per Ext.P6 G.O. (MS)No.68/2010/G.Edn. dated 26.4.2010, instructions were issued to report the vacancies in the erstwhile Panchayath School to the Public Service Commission.

(2.) The grievance of the petitioners is that their services were not regularized even after the school was taken over by the Government. It is pointed out that in similar circumstances, the services of similarly placed persons were regularized by the Government as per Ext.P4 order dated 31.1.2009 and Ext.P5 order dated 21.11.2009. The petitioners submitted Ext.P7 representation to the Government praying to regularize the appointment of Higher Secondary School Teachers who were appointed in Local Self Government Institutions during 2004-05 and 2005-06.

(3.) The reliefs prayed for by the petitioners in the Writ Petition are the following: