NISSAR M.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners in all these cases were appointed as HSST Junior in various subjects in the respective Higher Secondary Schools. Their appointments were made immediately on commencement of the Higher Secondary batches sanctioned in the respective Higher Secondary Schools.

(2.) In W.P.(C).No.17062 of 2017, the petitioners were appointed with effect from

(3.) 06.2013 as per Exts.P6 to P9 orders. They were granted approval only with effect from 16.08.2013. 3. This Court has considered the claims of similarly situated Higher Secondary Teachers for approval with effect from the date of their initial appointments. By judgment in W.P. (C).No.19141 of 2013 and connected cases their claims were allowed. Writ Appeal No.960 of 2016 and a batch of cases, filed against those judgments, were dismissed as per judgment dated 28.02.2019. Therefore, the claim of the petitioners for approval with effect from the dates of their initial appointments is liable to be accepted.