VIDHU.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Earlier the 3rd respondent DEO had filed a statement dated 8.6.2012 in the matter. When the matter was taken up for final hearing on 15.7.2016, this Court had passed the following order:

(3.) In compliance with the order dated 15.7.2016, the 3rd respondent DEO, has filed an affidavit dated 25.7.2016. It is stated in para 3 thereof that as per sketch plan submitted along with the staff fixation proposal for the academic 2003-04, the 4th respondent AEO, Tanur has sanctioned one additional division on the basis of sufficient student strength and accommodation, and the appointment of the petitioner was approved as UPSA with effect from 15.7.2003 onwards in the additional division sanctioned for 2003-04 as per order No.K.Dis/B/5131/04 dated 29.09.2004 of the 4th respondent AEO, Tanur. It is further stated therein that in the light of those circumstances, the writ petitioner is continuing from the academic year 2003-04 onwards. Therefore, the main dispute projected in this Writ Petition is regarding the approval of the appointment of the petitioner as UPSA for the academic year 2002-03 onwards. In the light of the aforementioned para 3 of the abovesaid affidavit, the petitioner's grievances regarding academic year 2003-04 have been fully redressed by the educational authorities concerned. The subsisting grievance is only in relation to the approval of his appointment from 1.8.2002 onwards upto 31.5.2003 as UPSA in the 5th respondent aided UP school for the academic year 2002-03 alone.