BINDU A.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein are persons who have applied for the post of Part-Time High School Assistant in pursuance to the notification dtd. 18/8/2017 issued by the Kerala Public Service Commission (KPSC). The above notification was issued on the basis of the request made by the Education Department for effecting appointment in Idukki District. They have approached this Court seeking the following reliefs:

(2.) The petitioners assert that the Malayalam Language Learning Act, 2017 (Act 8 of 2017), enacted by the State Legislature, came into force with effect from 10/4/2017. The Act was enacted to provide for teaching Malayalam as a compulsory language in all Schools in the State and for matters connected therewith or incidental thereto. According to the petitioner, in terms of the provisions of the Act, Malayalam has to be compulsorily taught as a language in classes from Standards I to X in all schools from the academic year 2017-2018 in all streams of General Education, including Aided and Unaided schools and schools affiliated to Boards such as Central Board of Secondary Education (CBSE) or the Council for the Indian Certificate of Secondary Education (ICSE).

(3.) It is stated that in Ext.P3 ranked list published in pursuance to Ext.P2, the petitioners herein have been included. The ranked list is brought into effect with effect from 23/10/2019, and its validity is till 22/10/2022.