PRIYALATHA P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is filed challenging Ext.P7 order by which the Additional Director of General Education directed that approval can be granted after rearranging the teachers in the established vacancies in accordance with the provision contained in KER, on submission of the proposal by the Manager.

(2.) The complaint of the petitioners is that they were also appointed under the very same corporate educational agency, against promotion vacancies in the year 2016 and 2017. As Ext.P7 order was issued in the case of respondents 6 and 7 who were appointed in additional division vacancies, they apprehend that their cases would not considered along with the parties who approached the 2nd respondent. But I find that the directions in Ext.P7 is in respect of the teachers under the management. Therefore in case Manager has set part vacancies for appointment of protected teachers, the Educational Officer, Punalur shall consider the cases of the petitioners as well as the party respondents in accordance with the proposal submitted by the Manager as directed in Ext.P7, in accordance with law.

(3.) The Manager shall take appropriate steps for the same within a period of three weeks from the date of receipt of a copy of the judgment and the District Educational Officer shall pass orders within a period of one month from the date of receipt of the proposal as well as the undertaking from the Manager.