STATE OF KERALA Vs. CORPORATE MANAGER

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 2/3/2021 in W.P.(C) No.21260 of 2020. The appellants are respondents 1 to 4 in the writ petition. Parties and documents are referred to in this judgment, as they appear in the writ petition.

(2.) The first petitioner is a Corporate Educational Agency, running an aided girls high school. Petitioners 2 to 8 are stated to be teachers appointed in the school after 1/6/2016 and whose appointments were not approved by the Educational Officer for want of staff strength.

(3.) The school being a girls school, permission of the Director of General Education is required in terms of Rule 12 of Chapter VI of the Kerala Education Rules (the KER) for admitting boys in the school. The Manager of the school, however, without obtaining permission of the Director of General Education, admitted boys in the school from the academic year 2004-05 onwards and the Educational Officer issued staff fixation orders upto 2008-09 taking into account the strength of the boys admitted in the school as well. The Government, however, regularised the said irregular actions of the Manager and the Educational Officer in terms of Ext.P8 order directing that the boys already admitted in the school will be allowed to complete their study upto standard VII but they shall not be admitted in the school from the academic year 2010-2011 onwards. It was also ordered by the Government in Ext.P8 that the number of boys admitted in the school shall not be taken into account for staff fixation.