LAWS(KER)-2005-3-26

BABU RAJ T Vs. GOVERNMENT OF KERALA

Decided On March 09, 2005
Babu Raj T Appellant
V/S
GOVERNMENT OF KERALA Respondents

JUDGEMENT

(1.) The petitioner and the third respondent were appointed as P. D. Teachers (Tamil) in Government Service. As per Ext. P 6 order dated 29-10-1993, the service of the petitioner was regularised with effect from 7-6-1993 and that of the third respondent with effect from 8-6-1993, the respective dates on which they joined duty.

(2.) The third respondent was working in the Govt. U. P. School, Elappara when a vacancy of Headmaster arose in the Govt. U. P. School, Vandiperiyar during the academic year 2004-05. The petitioner was then and is even now working in the Government U. P. School, Pampanar.

(3.) Vandiperiyar in Peerumedu Taluk in Idukki District is identified as a local area with more than 15 % of the population speaking Tamil.