R RAJESH Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The issue of law that arises for decision in these writ petitions is as to whether a dependent of a non teaching employee governed by Chapter XXIVB of the Kerala Education Rules, 1959, hereinafter referred to as "KER", for short, is entitled to employment on compassionate grounds on demise, in harness of that employee.

(2.) The facts:

(3.) Without obeying the directions of the Government and during the pendency of OP No. 18342 of 2001, of which he had notice, the Manager appointed one Sri. Sreekumar, the sixth respondent in WP (C) No. 32375 of 2005, as a full time menial from 10/01/2005 and moved the statutory authorities for approval of that appointment. The DEO rejected the approval on the ground that Sri. Rajesh was yet to be appointed. The Deputy Director affirmed that decision on 04/05/2005.