NIDHIN P.JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are before this Court seeking a direction to respondents 1 and 3 to consider Exts.P15 and P16 and approve their appointments in terms of law. The petitioners say that the Deputy Director of Education is the present Manager of the School and that their proposals for approval of appointments are now pending with the District Educational Officer (DEO); and therefore, prays that the same be directed to be considered and disposed of within a time frame to be fixed by this Court.

(2.) When this matter was considered by this Court earlier, there was some confusion as to with whom the proposals for approval of the appointments of the petitioners were pending; and it is today confirmed by the learned Government Pleader - Sri.Unnikrishna Kaimal that the same are now with the DEO. He, therefore, submitted that the said Authority will consider them and issue appropriate orders thereon without any further delay.

(3.) At this time, the learned counsel for the petitioners submitted that his clients apprehend that their proposals will be rejected solely citing the reason that there was dispute with respect to the post of Manager of the School during the relevant period. He submitted that, as is evident from Ext.P13 judgment, in a similar situation, this Court had directed the approval of the appointments of the petitioners therein as per law and without looking into the issues relating to the disputes with respect to the management.