SHAMNA B Vs. MANAGER HEMAMBIKA SANSKRIT HIGH SCHOOL

JUDGEMENT

(1.) The issue raised in these writ petitions being identical, these writ petitions are disposed of by this common judgment.

(2.) The petitioner in W.P.C. No. 6135 of 2008 was appointed as U.P.S.A in the Kallekulangara Hemarnbika Sanskrit High School as per Ext.P1 order issued by the Manager of the school. In so far as W.P.C. No. 5770 of 2008 in concerned, the petitioner therein was also appointed as H.S.A. (English) as per Ext.P1 order of appointment, which was also issued by the Manager. The school is coming under the Hindu Religious and Charitable Endowments (Administration) Department and Ext.P2 proceeding was issued by the Commissioner, H.R. & C.E Department, Kozhikode on 25.01.2008 stating that in view of the complaints that were received, he was prima facie satisfied that the regularity and correctness of the matter needs to be enquired into and that the appointment of the petitioners shall be subject to the result of the enquiry proceedings. He called upon the Executive Officer, who is the Manager of the school, to produce the entire records of the selection process and posted the matter for further enquiry. Accordingly, notice was issued to the petitioner, Executive Officer, being the Manager and others and ultimately in Ext.P3 order in W.P.C. No. 6135 of 2008 (Ext.P4 in W.P.C. No. 5770 of 2008), the Commissioner, H.R & C.E has entered the following finding:

(3.) There is no record showing the criteria adopted for awarding marks vitiating the criteria selection.