BASIL BENNY Vs. STATE OF KERALA

JUDGEMENT

(1.) These two writ petitions have been filed by an Upper Primary School Teacher (UPST) working in Mar Basil Vocational Higher Secondary School, Senapathy, Idukki. The parties and exhibits are referred to in this judgment as they are described/marked in W.P.(C) No.1863/2025, for convenience. The petitioner states that he was appointed as UPST and his appointment was approved as per order dtd. 14/5/2024 with effect from 14/7/2022.

(2.) The 5th respondent, another Teacher, filed a revision petition against the rejection of her approval of appointment. The 1st respondent-State found that the rejection of approval of the appointment of the 5th respondent is illegal and that she is entitled for approval with effect from the date of her appointment. Consequently, the approval of appointment granted to the 4th respondent was cancelled. The approval granted to the appointment of the petitioner was not cancelled or modified by the 1st respondent in Ext.P1.

(3.) Coming to know of Ext.P1, the petitioner submitted Ext.P2 representation dtd. 4/12/2024 to the 2nd respondent-DEO. A representation was submitted to the 3rd respondent-Manager also. The 3th respondent, without considering the representation of the petitioner, held that the petitioner is not entitled to continue in the School. The petitioner's service was terminated as per Ext.P3 order dtd. 16/12/2024.