JAYAMOHAN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are 28 in number, are Teachers working in various Aided Higher Secondary Schools. The petitioners were appointed as HSST (Junior).

(2.) The Government decided to sanction starting of new Higher Secondary Schools in Government and Aided Sectors in the year 2010. Sanction was also accorded for engaging Guest Lecturers in the newly sanctioned Higher Secondary Schools till Regular Teaching posts were created. Thereafter, the Director of Higher Secondary Education forwarded the proposal to the Government for creation and upgradation of Teaching posts and Lab Assistant posts for the academic year 2011-2012 in the Aided Higher Secondary Schools sanctioned by the Government. As per the proposal forwarded by the Director of Higher Secondary Education, the posts were to be created and upgraded in various Higher Secondary Schools.

(3.) The petitioners submit that they were all initially appointed as HSST (Junior) and their appointments were approved as HSST (Junior) as per Exts.P2 to P29. The petitioners would contend that there are sufficient working hours in the Higher Secondary Schools, which will justify creation of HSST post in a higher pay scale. As per the law laid down by this Court and followed by the Government of Kerala, as and when the workload of a School increases justifying creation of HSST post, the post should be upgraded as HSST.