SHEEBA C Vs. STATE OF KERALA

JUDGEMENT

(1.) THE issue raised in these writ petitions pertains to approval of appointment of a teacher possessing B.Ed., as Headmistress. THE issue is covered in favour of the writ petitioner in W.P.(C) No.19473/06 by the Full Bench decision of this Court in S.N.D.P. L.P.School v. Roy (2006(4) KLT 497). THEre will be a direction to the respondent Assistant Educational Officer to take appropriate action in the light of the judgment referred to above, within a period of one month from the date of production of a copy of this judgment, with notice to the parties. THE consequential benefits shall also be disbursed within another one month. THE writ petitions are disposed of as above.