VIVEK K.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this writ petition are as follows :-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted that the 1 st petitioner was appointed as Physical Education teacher in the SNDP Higher Secondary School, Aluva. By Ext.P1 the initial appointment was with effect from 3.9.2012. However, the said appointment was not approved by the 5th respondent. Therefore, the 1 st petitioner was again appointed as Physical Education teacher from 3.6.2013 and the said appointment was approved. The order rejecting approval of the 1st petitioner's appointment from 3.9.2012 was taken in appeal by the Manager and by Ext.P3 order dated 26.7.2017, the appointment with effect from 3.9.2012 was approved excluding the vacation period from 1.4.2013.