VRINDHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners were appointed by the third respondent in the school managed by the Grama Panchayath. The above appointments of the petitioners were approved as per Exts. P1 and P2 by the second respondent. Exts. P1 and P2 show that the appointments of the petitioners as Upper Primary School Assistants were approved from 6.11.1996 to 31.3.1997 and 8.11.1996 to 31.3.1997 respectively. The complaint of the petitioners is that when vacancies arose subsequently, the claims of the petitioners were overlooked by the third respondent in filling up those vacancies. According to the petitioners, R.51A of Chap.14 A K.E.R. is applicable in the case of appointments in Panchayat Schools.

(2.) According to the learned counsel for the third respondent, R.51A is inapplicable for such appointments. The petitioners have relied on R.2 of Kerala Panchayat (Spread of Education) Rules, 1964. R.2 of the above rules is as follows:

(3.) The petitioner has also pointed out R.1(3) of Chap.14 K.E.R. which reads as follows: