B.JAYARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN W.P.C.Nos.28631 of 2011 and 30263 of 2011 as the petitioner is the same and since common issues arise for consideration in the above writ petitions they are decided together.

(2.) IN W.P.C.No.28631 of 2011, the facts would disclose that the petitioner was appointed as Sewing Teacher in the High School section of S.N.V Girls High School, Paravoor on 01/06/2010 against a vacancy which arose on account of the retirement of the existing sewing teacher in the High School section Smt.K.Radhamani Amma. Though the manager had forwarded the appointment order and other particulars to the 2nd respondent for approval, her appointment has not been approved so far.

(3.) THE contention urged is that as per Rule 7A(2) of Chapter XIV-A of KER no posts that fall vacant on the closing day shall be filled up till the reopening day. The 4th respondent is seen appointed as Sewing teacher on 29/05/2010 and therefore it is against the said Rule. It is alleged that the 6th respondent has no work in the school even for a single day.