MAHENDAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner is a High School Assistant and the 2nd petitioner is an Upper Primary School Assistant in MNKM Higher Secondary School, Chittilancherry in Palakkad District. The writ petition has been filed challenging Ext.P4 order of the 1st respondent and seeking to direct the respondents to approve the appointments of the petitioners covered in Exts.P1 and P2 on regular basis.

(2.) The 1st petitioner was appointed as HSA (Physical Science) on 06.03.2013 in the 5th respondent-School against a regular vacancy arose due to the resignation of the incumbent. The said appointment has been approved from 06.03.2013 to 31.03.2013 on daily wage basis and from 03.06.2013 onwards on regular basis, as per Ext.P1.

(3.) The 2nd petitioner was appointed as UPSA from 01.10.2012 to 30.03.2015 in the school against a leave vacancy. The 2nd petitioner's appointment was approved from 01.10.2012 to 31.03.2013 on daily wage basis and from 03.06.2013 to 30.03.2015 onwards on regular basis.