JAYAN T.H. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader and the learned counsel appearing for the 3 rd respondent Manager.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners were appointed as Full Time Menial, Clerk, HSA and UPSA in additional division vacancies which arose in the 3 rd respondent's school in the academic year 2006-07 onwards. It is submitted by the learned counsel for the petitioners that the approval to their appointments has been limited from 01.06.2011 on the ground that the Manager had not executed the bond provided under G.O.(P) No.10/10/G.Edn. dated 12.01.2010. It is submitted that this is the only reason for declining to approve the appointment of the petitioners from the date of appointment till 31.05.2011. It is submitted that in respect of other teachers under the same school, judgments have been rendered by this Court directing approval of appointments by deeming that the Manager has executed a bond in terms of G.O.(P) No.10/10/G.Edn. It is submitted that the same benefit is liable to be extended to the petitioners as well.