SHEEJA C. Vs. STATE OF KERALA

JUDGEMENT

(1.) These two writ petitions are based on common facts and raise common questions of law. Therefore, they are heard together and disposed of by a common judgment. Parties and exhibits in the writ petitions are referred to in this judgment as they are described/marked in W.P.(C) No.32678/2023, for convenience.

(2.) In W.P.(C) No.32678/2023, the petitioner contends that she is working as HSST Junior (Malayalam) in the School managed by the 4th respondent. Additional batches were sanctioned in the School in the year 2014. The total number of periods in Malayalam increased to 36 per week from the year 2015-2016 onwards. For 36 periods of Malayalam, one HSST (Malayalam) and one HSST Junior (Malayalam) posts are permissible. However, there was only one HSST (Malayalam) Teacher working then.

(3.) Therefore, the petitioner was appointed as HSST Junior in Malayalam as per Ext.P2 order dtd. 29/6/2017. The petitioner is fully qualified to be appointed as HSST / HSST Junior in Malayalam. The petitioner's appointment has not been approved and she has not been paid salary and allowances.