MOHAMMED SHAFI THALTHODI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were appointed as guest lecturers in the 4th respondent school. Later, the Government created posts for additional batches sanctioned in the year 2011. By Exhibit P-2 notification, the petitioners were subjected to selection process. They were included in the select list prepared by statutorily constituted Selection Committee having a Government nominee. The 4th respondent appointed the petitioners, and they joined duty in the school. Since the posts were not formally sanctioned, their appointments from 07.09.2013 are not approved.

(2.) Later, the Government issued G.O.(Ms)No.121/2014/ G.Edn dated 03.07.2014 sanctioning the posts of HSST Junior (Physics), HSST Junior (Botany) and HSST Junior (Zoology). The posts were approved only with effect from 30.07.2014.

(3.) The petitioners are aggrieved by Exhibit P-9 order passed by the 3rd respondent. They have preferred Exhibit P-10 revision petition before the 1st respondent. The petitioners seek for an expeditious consideration of Exhibit P-10 in light of Exhibits P-12 and P-13 orders.