NADEERA Vs. STATE OF KERALA

JUDGEMENT

(1.) In WP(C) No. 28577/08, the petitioner who was appointed as HSA (Mathematics) in the school managed by the 5th respondent is seeking for a direction to approve her appointment from the date of appointment itself. She was appointed as HSA (Mathematics) from 18/11/2005. The petitioner in WP(C) No. 29086/08 is seeking the very same relief, who is working as HSA (Natural Science), in the very same school managed by the 5th respondent. She was appointed from 29/07/2005. Very same grounds are taken to reject the approval of appointment of both the petitioners. During the pendency of the Writ Petitions, the appointments of both the petitioners were approved with effect from 01/06/2010. Therefore, what remains now is the consideration of the prayer to approve the appointments of the petitioners from the date of appointment itself.

(2.) The consistent stand taken in the impugned orders is that being a newly opened school, vacancies should be filled up by protected hands and that Manager has not appointed a protected hand.

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