BABU.P.V Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner commenced regular service as Upper Primary School Assistant from 13.6.2016 as per Ext.P1. The petitioner being fully qualified to be appointed as High School Teacher (Malayalam) was promoted to the post on 6.6.2019 onwards, as per Ext.P2. However, the proposal for approval of appointment is pending before the 4 th respondent. The petitioner has got information that the proposal is getting delayed due to the malfunctioning of the icon of the Samaswaya software of the Educational Department of the State.

(2.) The petitioner has averred that, approval of appointments are governed by the Kerala Education Act and the Rules formulated thereunder. Rule 8(2) of Chapter XIVA of the Kerala Education Rules make it obligatory on the part of the Educational Authority to consider an application for approval, not later than 30 days from the date receipt of the appointment order and the requisite documents.

(3.) The petitioner has contended that software was introduced only for the purpose of expeditious disposal of cases for approval of appointments in aided schools, but now the software is being used as tool to procrastinate approval of appointments. Hence the petitioner, inter alia, seeks for a direction to the respondents 1 to 4 to approve the appointment.