SULAJA KUNNUMMA Vs. DISTRICT EDUCATIONAL OFFICER AND ORS.

JUDGEMENT

(1.) The dispute in these writ petitions pertains to appointment in a regular vacancy of a High School Assistant (Social Studies) in Iritty Higher Secondary School and, therefore, they are taken up and disposed of together by a common judgment.

(2.) W.P.(C). No. 29471/2012 is filed by the Iritty High School Society (hereinafter referred to as the "Society"), which is a Corporate Educational Agency. This writ petition is filed challenging the order passed by the Government to approve the appointment made by former Manager, K.T. Bharathi. W.P.(C). No. 23243/2012 is filed by the appointee namely, Sulaja Kunnumma appointed by the Society. W.P.(C). No. 26456/2012 is filed by Jitha Balagopal, an appointee by K.T. Bharathi.

(3.) In O.S. No. 432/1990, a suit filed by the members of the Society, it was declared that K.T. Bharathi was an usurper of the office and not a duly elected official of the Society and directed the District Educational Officer, Thalassery to conduct a fresh election in accordance with the bye-law before 01/07/2011.