SHIJI KUMARI V., Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who was appointed as Craft Teacher in the CSI Vocational Higher Secondary School for Deaf, has filed this writ petition aggrieved by the denial of approval to her appointment.

(2.) The petitioner has passed SSLC and certificate course in Machine Embroidery. The certificate was issued to her by the Community Development through Polytechnic as a project of Ministry of Human Resource Development. Petitioner has also obtained Certificate of Competency in Solo wood Craft (Flower Basket). The petitioner was appointed as a Craft Teacher in the 4th respondent school as per Ext.P6 order dated 23.05.2014 against a vacancy, which arose on retirement of one Smt.Jayasree Mallika Kumari on 31.03.2014. But approval was denied to her appointment in Ext.P7 order passed by the DEO on the ground that she was not qualified for the post and more over as per the staff fixation order for that year, 11 Assistant Teachers were in excess apart from 2 cooks and 2 matrons. Even though an appeal was filed and this Court directed consideration of the same as per Ext.P8 judgment, the Joint Director of Academic rejected the same as per Ext.P9 order on the very same ground. Apart from that, it was stated that the Manager had not produced the orders from the Government, permitting the Manager to make direct recruitment to the post, sanctioning the post of Craft Teacher.

(3.) Aggrieved by Ext.P9 order, petitioner submitted Ext.P10 Revision Petition. Government rejected the same as per Ext.P11 order stating that the Manager has not produced any orders sanctioning the post of Craft Teacher in the school. It is stated that due to shortage of students, 14 staff including 11 Assistant teachers, were rendered excess in 2014-15 academic year. It was also stated that there was already a Teacher' in 'Drawing' post and therefore an appointment in the post of Craft Teacher would be a financial commitment to the Government.