T GOPINATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with following prayers:-

(2.) Heard learned counsel for the petitioners, the learned Government Pleader and the learned counsel appearing for the Manager.

(3.) It is submitted that the petitioners had been appointed as H.S.A (English) in additional division vacancies w.e.f. 17.7.2006. However, approvals were granted only from 1.6.2011. The petitioners had taken up the matter in appeal and revision, but the request made was rejected by Exhibit P4 order. It is stated that the approval was rejected since the Manager had not executed the bond as provided in G.O.(P) . No.10/10/G.Edn. Dated 12/1/2010.