LIJO K. JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is stated to be now working as a High School Teacher in Maths in PS HS, Thirumudikunnu, which is managed by the 6th respondent - Corporate Manager of the Archdiocesan Corporate Educational Agency, Kochi.

(2.) According to the petitioner, he was originally appointed as a Upper Primary School Assistant and thereafter promoted as High School Assistant (HSA for short), under Rule 43 of the Kerala Education Act and Rules in the St.Michael's HS, Kavil, against the retirement vacancy of a Teacher by name Smt.Jessy Mathew; but that the said approval has been rejected citing the reason that various persons who are senior to him are awaiting appointment.

(3.) The petitioner says that, however, this defect has been rectified by the management by issuing Ext.P5 order, under the sanction of which, he has been transferred as HSA to the PS HS Thirumudikunnu and thus prays that the District Educational Officer (DEO for short) be directed to take up Ext.P5 and grant approval to his appointment.