SNINEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitioner is the appellant. The Writ Petition was filed by him, challenging Ext. P6 order of the Government and seeking consequential reliefs. The brief facts of the case are the following:

(2.) The 4th respondent's father was a Peon, working in the Modakkallur Aided U.P. School, managed by the third respondent. He died in harness on 09/09/1988. The Government introduced R.51B in Chap.XIV A and R.9A in Chap.XXIV A KER, providing for appointment on compassionate grounds, of the dependents of the teaching and non teaching staff, who died in harness. In this case, R.9A of Chap.XXIV A is relevant.

(3.) Soon after the introduction of the above quoted rule, the 4th respondent moved the then Manager, seeking employment under the Dying in harness scheme, by submitting Ext. R4(a) representation dated 02/05/1990. In the said representation, he has stated as follows: