NEETHA GEORGE MALIAKKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners in both these cases and the learned Government Pleader.

(2.) It is submitted by the learned counsel for the petitioner in WP(C) No.6203 of 2020 that the petitioner's appointment as HST (Mathematics) has been approved from 01.06.2017 and that the resultant steps for payment of salary are awaited.

(3.) It is submitted by the learned counsel for the petitioner in WP(C) No.12830 of 2020 that the appeal preferred by the petitioner against the rejection of approval has been relegated to the District Educational Officer for appropriate decision on the question of approval of appointment from 24.01.2018. It is therefore submitted that there is no further dispute between the parties to these writ petitions.