ABDURAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) A short principle, applicable to fixation of staff in an aided institution under the Kerala Education Rules, arises for consideration.

(2.) The strength of teachers in departmental and aided schools has to be fixed every year in accordance with the provisions contained in Chap.23 of the K E.R. The Assistant Educational Officer, Balussery, visited the A.M.U.P. School, Punnassery, on 26-7-1983, verified the roll strength, ascertained the actual strength in each class divisions and fixed the effective strength accordingly. On the basis of the effective strength so fixed, he sanctioned two divisions each for Standards VII and Standard IV as the effective strength exceeded 50. The Director of Public Instruction modified this order on the basis of the report of another officer who made a super check under R.16 of Chap.23 K.E.R.

(3.) The D P.I. found that three students in Standard VII and one student in Standard IV should not have been counted at the time of strength verification for, they were " re-admitted pupils". Two other students in Standard IV should not also have been counted as there were some interlineations and erasures or absence of counter signature by the A.E.O. in the attendance register for the relevant period.