STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT Vs. SMT. SUMAN PAUL AND A.K.M. MANAGER, THE HIGH SCHOOL, KATTOOR

JUDGEMENT

(1.) THE respondents in W.P.(C). No. 8782 of 2011 who are aggrieved by the judgment of the learned Single Judge have filed this appeal.

(2.) WE heard the learned Government Pleader appearing for the appellant and the learned counsel appearing for the respondents.

(3.) ACCORDING to the learned Government Pleader, a plain reading of this proviso shows that, if a post in the craft group is to be sanctioned the periods under the arts group and the craft group should exceed 25 periods per week. On this basis the learned Government Pleader argued that in the school in question there were only 17 periods in the Arts group during the year 2009 -2010, and therefore the appointment was not liable to be approved. According to him, therefore the interpretation of the learned Single Judge that the requirement of 25 periods per week is in the concerned group is erroneous and illegal.