STATE OF KERALA Vs. DISTRICT EDUCATIONAL OFFICER, MALAPPURAM

JUDGEMENT

(1.) This appeal is impelled by the State of Kerala and the District Educational Officer, Malappuram against the judgment of the learned single Judge in W.P.(C) .No.15522 of 2016 dated 30.12.2017.

(2.) The point in controversy in this case is whether the respondent herein, who is the writ petitioner, is qualified to be appointed as a High School Assistant (HSA) , Natural Science in a retirement vacancy that arose in the M.M.E.T. High School, Melmuri, Malappuram, which is under the administrative control of the 2nd appellant, District Educational Officer, Malappuram.

(3.) The undisputed facts, as are discernible from the pleadings, would show that the respondent's educational credentials is that he has a B.Ed. in Natural Science and a B.Sc in Biotechnology. He was appointed in a retirement vacancy that arose on 106.2012, on account of the resignation of a teacher in Natural Science. We see that the District Educational Officer, Malappuram initially rejected this appointment on the ground B.Sc (Biotechnology) possessed by the respondent is not among the qualifications requisite for being appointed as HSA, Natural Science and the appeal filed against this order before the Deputy Director of Education also ended up in rejection.