G P SANGEETA Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are at the instance of the petitioners who are having approved service as HSST (Junior) in various subjects in different schools. The main prayer in the writ petitions is to grant a declaration that they are entitled to Full Time scale of pay and other ancillary benefits admissible to the post of HSST, granted by Ext. P3 Government Order to their counter parts appointed as HSST (Part - time).

(2.) The petitioners herein have been appointed in various schools prior to the introduction of the statutory rules in Chapter XXXII K.E.R. i.e., on 12/11/2001. They have been appointed as HSST Part - time / Junior in aided higher secondary schools by direct recruitment, during the years 1999, 2000 and 2001 and the orders of appointment have been produced in these writ petitions.

(3.) It is their case that the Government as per GO (Ms) No. 162/98 / G.Edn. dated 13/05/1998, produced as Ext. P4 in WP (C) No. 12790/2005, prescribed the method of filling up of the post of Higher Secondary School Teacher in Government and aided higher secondary schools. In aided higher secondary schools, it was laid down that: