RAJANI K.U. Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions relate to approval appointment of the HSST (Economics) in an aided Higher Secondary School. It is contended that the petitioner in W.P.(C).No.960 of 2018 was appointed as HSST (Political Science) in pursuance to a notification issued by the Manager. W.P.(C).No.960 of 2018 is filed seeking directions to allow the petitioner to discharge her duties and to take steps for disbursal of salary due to her. W.P. (C).No.4830 of 2018 is filed by Sri.C.P.Kishore, as Manager of the school, seeking consideration of his appeal preferred against the approval of appointment of the petitioner in W.P. (C).No.960 of 2018.

(2.) It is contended by the petitioner in W.P.(C).No.960 of 2018 that by Exhibit P1, the Government nominee was deputed for the constitution of the Selection Committee. An interview was held on 30.08.2017. Exhibit P3 is the mark list. Petitioner, who was ranked No.1 in Exhibit P4 rank list, was appointed on 11.09.2017. It is contended that one C.P.Anil Kumar, who appointed the petitioner, was approved as Manager of the school for 3 years w.e.f. 18.09.2016 or till fresh elections are conducted by Exhibit P7 order dated 26.11.2016. Thereafter, the petitioner's appointment was approved by Exhibit P8 order w.e.f. 11.09.2017.

(3.) It is contended by the learned counsel for the petitioner that there was a general body conducted in the SDPY Yogam which is the educational agency in respect of the school on 08.10.2017. But no election to the post of the Manager was conducted in the general body. The Manager who appointed the petitioner had been removed from the post only on 12.01.2017. It is, therefore, contended that the appointment and the approval made thereto is perfectly in order and the refusal on the part of the respondents to forward the salary bill of the petitioner and to draw and disburse the salary is completely illegal.