LAWS(KER)-1991-6-10

ALEYAMMA GEORGE Vs. STATE OF KERALA

Decided On June 05, 1991
ALEYAMMA GEORGE Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) Going by the relevant provisions of the K.E.R. the subject requirements insisted upon can be said to be satisfied only if the appointee is a Graduate with Mathematics main.

(2.) As there was a dearth of graduates with Mathematics main, the Government relaxed the qualifications (see G.O.(M.S) 57/75, dated 13th February 1975) and permitted managers to fill up the posts of Mathematics teacher provided the conditions stipulated in the G.O. are strictly complied with. As per this G.O. a Degree holder with Physics main and Mathematics subsidiary could be appointed as Mathematics teacher.

(3.) Though the petitioner was holding a degree with Chemistry main and Physics subsidiary with B.Ed. with Natural Science and Physical Science only, she was appointed as the Mathematics teacher by the manager. Approval of this appointment sought for therefore was not accorded by the Department. The revision taken from the said order by the manager was rejected. The manager thereafter filed a review application which stands rejected by Ext. P4 order. Ext. P4 is under challenge in the O.P.