LIJA T.T Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was appointed as Physical Education Teacher in a newly created post during the year 2018-19, as per Exhibit P1. The school was sanctioned with the post of Physical Education Teacher by the 2nd respondent for the year 2018-19, as per Exhibit P-2.

(2.) The petitioner contends that ignoring the appointment of the petitioner and the pendency of the proposal for approval, the 2nd respondent by Exhibit P-3 had abolished the post Physical Edcuation Teacher during the staff fixation order of the school for the year 2019-20. The appeal filed by the Manager against Exhibit P-3 order, to the extent of abolishing the post of Physical Education Teacher and Junior Arabic Teacher, before the Deputy Director of Education was allowed by Exhibit P-4 order and the posts were restored.

(3.) It is the case of the petitioner that, on enquiry, the petitioner has learnt that the 2 nd respondent is not able to issue order since the 'Samanwaya' portal is not operational.