JINU VARGHESE Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This writ petition is filed by the petitioner challenging Ext.P2 order passed by the District Educational Officer, Kottarakkara, declining approval of the appointment of the petitioner on the ground that the UPSA was sanctioned to the school in question in an additional vacancy, and therefore, a protected teacher is entitled to get the appointment.

(2.) Various contentions are raised by the petitioner. It is also come to my notice that, petitioner has submitted Ext.P5 representation before the Deputy Director of Education against Ext.P2 order passed by the District Educational Officer, which is pending consideration. It is also informed that, the Manager has moved the Deputy Director of Education in respect of refusal of the approval of the appointment as per Ext.P2, which is also pending consideration.

(3.) A detailed counter affidavit is filed by the 1st respondent justifying the stand adopted in Ext.P2. It is also stated there under that, the Manager is bound to appoint a protected teacher in accordance with G.O.(P).No.199/16/G.Edn. dated 03.12.2016.