MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed seeking approval of appointments made by the petitioners in their aided school under their acknowledgments.

(2.) Heard the learned counsel for the petitioners in these writ petitions and the learned Government Pleader.

(3.) It is submitted that petitioners had made appointments to an additional division vacancies, which arose in their schools. However, on the ground that the protected teachers are not appointed, approval for their appointments have either not been granted or have been rejected. The petitioners' contend that the G.O.(P).No.10/10.G.Edn. dated 12.1.2010 is under challenge before the Apex Court and the petitioners have interim orders in the SLPs filed by them. They have approached the Educational Authorities seeking approval of appointments and also seeking extension of time for submitting bonds, in view of the fact that the issue is pending consideration of the Apex Court.