ANJU P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs :-

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(3.) It is submitted that the petitioners were appointed as Upper Primary School Teachers in the 5th respondent's school in promotion vacancies. Ext.P1 order dated 1.6.2016 and Ext.P1(a) order dated 15.7.2016 are the appointment orders of the petitioners. It is submitted that the 7th and 8th respondents were also appointed against two other promotion vacancies. It is stated that the appointment of the petitioners were not approved on the ground that admissible divisions during the year 2015-16 were not sanctioned. It is stated that the Director General of Education, instead of rectifying the defect in the staff fixation order for the year 2015-16, directed the regularisation of the appointment of the 7 th and 8th respondents against the vacancies to which the petitioners were appointed. It is stated that a revision petition had been preferred before the Government, which has now been disposed of by Ext.P10 directing the accommodation of respondents 7 and 8 against the posts to which the petitioners were appointed, without hearing the petitioners. It is submitted by the learned counsel for the petitioners that Exts.P12 to P17 Government Orders have been issued in respect of other schools in identical situation and that had the petitioners been put on notice, the factual aspects of the matter could have been brought before the Government and all appointments could have been approved.