STATE OF KERALA Vs. REENA SUSAN MATHEW

JUDGEMENT

(1.) THESE writ appeals are filed by the State Government challenging the judgments of the learned single Judge interfering with the decision to refuse approval of appointments of certain teachers.

(2.) HAVING heard the learned Senior Government Pleader and the learned counsel appearing for the different private respondents, we see that the school involved in these writ appeals is the same and the refusal to grant approval is built on the plea that the Manager had not appointed persons who were included in the list of protected teachers.

(3.) FOR the aforesaid reasons, the judgments impugned in these writ appeals do not warrant interference. Therefore, these writ appeals fail.