ABDUL SHIYAS S.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was appointed as High School Assistant (Social Science) in the 5th respondent school as per Exhibit - P1 appointment order. Exhibit P-1 along with Exhibit P-2 declaration were forwarded by the 5 th respondent for uploading the same on the 'Samanwaya' portal maintained by the 1st respondent, for the approval of the 4th respondent.

(2.) It is the case of the petitioner that the 4th respondent has not taken any action to approve the appointment of the petitioner on the ground that the software has become dysfunctional.

(3.) The petitioner has averred that, approval of appointments are governed by the Kerala Education Act and the Rules formulated thereunder. Rule 8(2) of Chapter XIVA of the Kerala Education Rules make it obligatory on the part of the Educational Authority to consider an application for approval, not later than 30 days from the date receipt of the appointment order and the requisite documents.