M. HAMEED Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The petitioner in is the appellant before us aggrieved by the judgment dated 21.3.2017 of the learned Single Judge. The brief facts necessary for the disposal of the Writ Appeal are as follows:-

(2.) The petitioner had been appointed as an Arabic Teacher in a leave vacancy that arose in the school consequent to the leave availed by the regular incumbent Sri. K.Basheer Ahammed. The petitioner was appointed to the said vacancy for the period from 27.10.1986 to 30.9.1991. It is not in dispute that the said appointment of the petitioner was approved by the Educational Authorities. It would appear that, thereafter, a permanent vacancy of Arabic Teacher arose in the school with effect from 20.3.2006, the date on which the earlier incumbent to the permanent vacancy, Sri. K. Basheer Ahammed, resigned from the school. While the petitioner, believing himself to be a Rule 51A claimant consequent to his earlier spell of service in the leave vacancy, preferred a representation dated 16.11.2006 before the Manager, the said representation was not considered favourably by the Manager, who had, in the meanwhile, appointed Smt. M. Soudha, the 6th respondent in the writ petition, as the Arabic Teacher. The said appointment of Smt. M. Soudha was also approved by the Educational Authorities, as is evident from Ext.P3 order produced in the writ petition.

(3.) The petitioner, thereafter, challenged Ext.P3 order before the Director of Public Instruction at first instance, and against the order of the Director of Public Instruction rejecting his appeal, preferred a further revision petition before the Government, which also stood rejected by Ext.P8 order. In all of these orders, which were impugned in the writ petition, the specific finding rendered by the Educational Authorities is that the petitioner had submitted his resignation from, or relinquished his right to, the leave vacancy, for the purposes of the appointment of Smt. S. Soudha to the remaining period of the leave vacancy. The learned Single Judge, therefore, took note of the concurrent findings of fact and found that, in as much as the petitioner had not produced any material to show that he had not resigned from service and that his relief from the school on 30.9.1991 was only on account of termination of a vacancy, the claim under Rule 51A of Chapter XIVA of KER could not be legally countenanced. The challenge to Ext.P8 Government Order was, therefore, repelled.