BINI T.LAZAR Vs. STATE OF KERALA

JUDGEMENT

(1.) On 17.06.2011, this Court had passed an interim order in the above writ petitions directing the Director of Public Instruction to take a decision with regard to the adjustment of teachers and to identify the junior most who have to be retrenched when there is insufficiency of posts.

(2.) When the case is taken up, learned counsel for the petitioners submits that, on the basis of the interim order, the Additional Director of Public Instruction had passed an order No. EC5/3991/11/DPI/K.Dis dated 03.08.2011, which was the subject matter of the dispute in WP(C) No.10946/2013. By judgment dated 09.02.2018, WP(C) No.10946/2013 was disposed of directing the respondents to approve the appointment of Smt.Sithara John with effect from 11.09.2012, who is the petitioner in WP(C) No.15805/2011 and for consequential orders. Writ petition had been disposed of along with 5 other writ petitions wherein also direction have been issued. It is submitted that, on the basis of the judgment dated 09.02.2018, Government has issued orders on 01.11.2018, whereby inter se disputes have been given a quietus.

(3.) In the light of the order dated 01.11.2018, no further orders are required to be issued in these writ petitions. Writ petitions are hence closed.