JOYCE Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE original petitions relate to the time bound promotion given to the teachers. By consent of counsel appearing on either side, I am disposing of these Original Petitions by this common judgment. Two original petitions, which came up for admission today, namely O. P. Nos. 4443/92 and 4483/92, are also disposed of along with this batch on agreement given by the learned Government Pleader.

(2.) IN the case of some of the petitioners, who are High school Assistants in private schools, notice to Managers and concerned headmasters have not been served. Even so, it was argued at the bar that service of notice on them is not necessary because the principle governing time bound promotion laid down by this Court is to be implemented by Government while disbursing the salary of those teachers as well. Therefore, it was submitted that such of those Original Petitions are not to be excluded from the group. IN view of this submission, I am disposing of those petitions as well, because respondents who have not been served are not personally affected adversely.

(3.) SINCE the above direction will give a quietus to the grievances of the individual petitioners in the various cases, I am not individually examining the claims put forward by them in these cases. This exercise must be carried out by the concerned educational authorities without any delay. Original Petitions are allowed in the above terms. Issue photo copy of the judgment to the parties on usual terms. . .