P V NATHAN Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) IN W.P.(C) No.34486/2010, the Manager of the school is the petitioner and in W.P.(C) No.9864/2011, a teacher who is working as H.S.A (Social Science) and who is aggrieved by the proceedings Ext.P6 informing that hurdles exist on the way of approval of appointment is the petitioner.

(2.) THE 2nd respondent in W.P.(C) No.34486/2010 was before this Court as appellant in Writ Appeal No.646/2007 and the same was disposed of by Ext.P1 judgment. She had entered service as Upper Primary School Assistant on 02.06.1997 in the school. A long leave vacancy arose in the school when one Anithakumari working as High School Assistant (Social Studies) availed leave from 12.01.1998 to 11.01.2003 by Ext.P1 order. Another High School Assistant Pushpalatha was appointed in the leave vacancy. Staff fixation during the year 1999-2000 allowed another division in the school and Smt.Pushpalatha was appointed in the additional vacancy and the 2nd petitioner herein was appointed on 03.01.2000 in the leave vacancy instead of Pushpalatha. THE approval of appointment of the 2nd respondent was rejected by the District Educational Officer stating that the appointment of Pushpalatha was not approved. Ultimately, the matter reached before this Court and by Ext.P1, the Division Bench disposed of the matter. THE operative portion of Ext.P1 judgment reads thus:

(3.) THE main prayer in W.P.(C) No.34486/2010 is for a direction to the District Educational Officer to pass appropriate orders on the proposal forwarded by the Manager for appointment of the 2nd respondent as H.S.A, as directed in Ext.P1 judgment.