STATE OF KERALA Vs. RAJIMON GOVIND

JUDGEMENT

(1.) In all of the above appeals, the only issue raised by the Government is as to the obligation of the Manager to make equal appointments from the list of protected teachers as proffered by the Government on the appointment of the writ petitioners being approved. Admittedly, the writ petitioners were appointed to additional vacancies during the period, in which there was a ban of appointments. Later, the Government brought out Government Order, bearing No. G.O.(P) No. 10/10/Gen. Edn. Dated 12.01.2010, permitting approval of such appointments made by the Managers, but however, on condition of the Managers executing a bond to make equal appointments from the list of protected teachers. The Managers did not execute such bond. The teachers approached this Court with writ petitions and this Court directed the appointments to be approved, but did not in the impugned judgment, direct the Managers to execute the bond nor was a direction issued that appointments should be made; deeming the bond to have been executed.

(2.) A Division Bench of this Court in State of Kerala and Others v. V.S. Suma Devi and others [W.A. No. 2111 of 2015] found that even in the case of non-execution of bond by the Managers it should be deemed to have been executed and they would be obliged to make equal number of appointments when the appointments to additional vacancies during the ban period are approved.

(3.) In such circumstances, we direct that, herein also, the Managers would be deemed to have executed the bond and they would be obliged to make appointments from the list of protected teachers, equal to the number of appointments approved during the ban period. The writ appeals hence would stand disposed of with the above direction upholding the impugned judgment. No order as to costs.