L.ANJALI AJAYAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) As the questions involved in these writ petitions are almost identical, that the respondents are the same and that the petitioners are aggrieved by the rejection orders passed by the Assistant Educational Officer, Sasthamcotta - the 5 th respondent, these writ petitions were consolidated and jointly heard and are being disposed of by this common judgment.

(2.) The petitioners in these writ petitions are Upper Primary School Teachers working in the 6 th respondent school, except for the petitioner in W.P (C)No.15552/2020, who is a Physical Education Teacher, as against duly sanctioned posts by the statutory authority.

(3.) The petitioners have contended that they are fully qualified to hold the post and within the age limit for appointment.