KRISHNA SHARMA R. Vs. STATE OF KERALA

JUDGEMENT

(1.) In W.P.(C) No.44007 of 2024, the petitioner states that the 5 th respondent has conducted a selection process for filling up the vacancies of Full Time Menials in Devaswom Board Schools as per the guidelines framed by this Court in DBP No.8 of 2009 by judgment dtd. 19/11/2009.

(2.) In the said selection proceedings the petitioner has rank No.10. Thereafter, the petitioner was appointed as Full Time Menial in Devaswom Board Higher Secondary School, Thakazhy as Full Time Menial with effect from 20/6/2023 onwards. However, by Ext.P10 order, the 4 th respondent has rejected approval for the appointment on the ground that the said appointment was hit by the requirement of appointing physically challenged persons and also that the appointment of the promotee, in whose promotion vacancy the petitioner was appointed, is not approved.

(3.) Ext.P11 approval order would show that a physically challenged person was appointed and the said appointment was approved. Further, going by the judgments and the law laid down therein as evidenced by Exts.P5 to P9, there is a statutorily fixed post of Full Time Menial available in Devaswom Board Higher Secondary School, Thakazhy as per the provisions contained in Rule 1 of Chapter XXIVA KER.