M.S.ASWATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) I am considering these two writ petitions together since the claims made in them by the respective petitioners are opposing each other; and since the petitioner in one supports certain Government Orders, while in the other, the petitioner opposes the same.

(2.) W.P.(C)No.5155/2020 has been filed by Smt.M.S.Aswathy, who is stated to have been appointed as an Upper Primary School Assistant (UPSA) by the Manager of the "Sree Sethu Parvathy Bhai Higher Secondary School", (hereinafter referred to as 'the School' for ease) as early as in the year 2013; and she seeks that her approval for appointment in that post with effect from the said date or from a subsequent date be directed to be approved by the competent Authorities.

(3.) That said, W.P.(C)No.11957/2020 has been filed by the Manager of the School seeking that the competent Educational Authorities be directed to approve the appointment of all the Teachers made by her in the School, without insisting that the approval of Smt.M.S.Aswathy is first effected.