VIAS BHAT.C Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the petitioner in W.P.(C)No.22357 of 2024, which was one filed invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P9 communication dtd. 15/6/2024 issued by the 4th respondent District Educational Officer, Tirur; and a writ of mandamus commanding respondents 1 to 5 to appoint him as the Headmaster in the High School Sec. of Zainudheen Memorial Higher Secondary School (ZMHSS), Poolamangalam in Malappuram District, in the vacancy that arose with effect from 1/6/2024.

(2.) On 17/8/1994, the appellant-petitioner was appointed as a High School Assistant (Social Science) at Zainudheen Memorial High School, Poolamangalam. The post of High School Assistant (HSA) was redesignated as High School Teacher (HST), based on the recommendation made by the 10th Pay Revision Commission in its report dtd. 10/7/2015. Going by the averments in the writ petition, the petitioner has continuous regular service with effect from 5/6/1995. His initial service with effect from 17/8/1994, as well as continuous regular service from 5/6/1995, were approved by the 4th respondent District Educational Officer, Tirur.

(3.) On 23/7/2024, when W.P.(C)No.22357 of 2024 came up for admission, the learned Single Judge passed an interim order to the effect that approval for the appointment of the 6th respondent shall be subject to the outcome of the writ petition.