LEKHA SOMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in W.P.(C) No.14145 of 2019 are the present Joint Managers of the Chembakassery Schools, Boothakulam, Kollam. They challenge Ext.P9 order of the Government in as much as it reviews Ext.P7 order passed in revision and directs action under Rule 7 of Chapter III KER. Ext.P13, which is a dependent order passed by the 3rd respondent disqualifying the petitioners and Ext.P14 passed by the Government in revision against the same are also under challenge.

(2.) The petitioner in W.P.(C).No.1280 of 2019 is a teacher, who claimed appointment in the school belonging to the Chembakassery educationalagency.She challenges Ext.P10 order ofthe Government (Ext.P9 in W.P. (c).No.14145/2020) to the extent it refuses to grant approval to the appointment as LPSA with effect from 1.6.2009 and grant the benefits thereof to her.

(3.) Heard Sri.V.Varghese the learned counsel for the petitioner in W.P.(C) No.14145 of 2019. Sri.K.R.Ganesh, the learned counsel appearing for the petitioner in W.P.(C).No.1280 of 2019 and the learned Government Pleader.