A.P. HASEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner was approved as Arabic Teacher in A.M. Upper Primary School, Akalad, Chavakkad, Trissur district, represented in the proceedings by respondent No.4 the Head Master, and respondent No.5 the Manager, from 05.06.2006, against a retirement vacancy. To get it approved eventually, Manager filed W.P.(C).No.2949/2011. Thereafter, Manager has executed necessary bonds. However, according to the petitioner, the Assistant Educational Officer did not grant approval. Thereupon, petitioner filed W.P.(C). No.20488/2011, which was disposed of with directions to the Assistant Educational Officer, however, no steps were taken by the Assistant Educational Officer and thereupon, petitioner has filed Contempt of Court case No.1054/2011. Anyhow, thereafter, approval was granted to the petitioner from 05.06.2006. Accordingly, the contempt of court case was closed as per Ext.P7 judgment dated 06.12.2011, recording the same. Consequently, petitioner was paid the salary and other allowances.