HARSHA. C. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are 33 in numbers, appointed against regular vacancies of teaching staff which arose after 8/11/2021, are before this Court seeking to direct respondents 3 to 14 to approve the appointment of the petitioners on scale of pay provisionally from the date of their appointments in the light of Exts.P35 and P36 Circulars on submission of rosters and requisitions by respondents 15 to 33, within a time frame.

(2.) It is discernible from the writ petition and arguments on either side that the approval was not granted to the appointment of the petitioners for various reasons including non-accommodation of PwD candidates against reserved vacancies and non-providing of rosters by the Managers.

(3.) The petitioners would submit that subsequently, the Managers of the School have submitted rosters and requisitions which are produced in this writ petition. In the changed circumstances, their proposals for approval of the appointment are liable to be allowed, contends the counsel for the petitioners.