ANJALI P.L. Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) The petitioner was appointed as Upper Primary School Teacher in the 6th respondent's School on 12.12.2017 against a substantive vacancy. The appointment was approved with effect from a future date, that is from the date of reopening of the schools in the academic year 2020-2021. The learned counsel for the petitioner submits that Ext.P11 Government order is completely illegal and unsustainable. It is submitted that Ext.P12 general order had been issued by the Government on 09.10.2020 extending the time for submission of bond agreeing to appoint protected teachers till 23.10.2020. It is submitted that the question of approval of appointments is to be considered by the AEO in the light of Ext.P12 Government Order.