SUSAMMA MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein is working as H.S.S.T (Junior) Hindi in the St.Mary's Higher Secondary School, Kizhakkekkara, Kottarakkara managed by the 4th respondent. THE petitioner was appointed by the Staff Selection Committee constituted by the Manager as she was having the required qualification. THE petitioner had an earlier stint in Pope Pius XI HSS, Bharanikavu, Alappuzha as H.S.S.T (Junior) Hindi in a leave vacancy for the period from 19.11.2003 to 31.03.2006. THE said appointment was approved as evident from Exts.P1 and P1(a) orders. By Ext.P2 order, the petitioner was appointed in the present school.

(2.) THE orders under challenge by the petitioner are Exts.P11 and P12 whereby the Government as well as the Director of Higher Secondary Education directed the Management not to admit students during 2010-2011 to Hindi 2nd language in the school till approval is granted by the Government. THE other grievance raised by the petitioner is that the appointment is not approved.

(3.) EXT.P6 is the true copy of the staff fixation order issued for the academic years 2006-07, 2007-08 and 2008-09. For the years 2006-07 and 2007-08, sufficient number of students were not there for Hindi. But for 2008-09, the students have opted Hindi in Class XI which is evident from EXT.P6. It is thereafter the petitioner was appointed. In fact, EXT.P6 gives the details of the student strength for the respective years.