MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitions are materially connected in respect of the direction issued by the State Government as per Ext.P13 order dated 17.10.2014 directing the Manager of MVHSS, Arumanoor, Thiruvananthapuram District to re-appoint one Kiran Anand S as Upper Primary School Assistant in the school, and the grievance of the teachers regarding non- approval of appointments prospectively on account of the pendency of W.P.(C) No. 29945 of 2014 filed by the Manager. Therefore, I heard them together and propose to pass this common judgment. The facts and documents available from W.P.(C) No. 29945 of 2014 are relied upon to dispose of the writ petitions.

(2.) The brief material facts for disposal of the writ petition are as follows:

(3.) It was found that had Sri. Kiran Anand continued in service, his appointment also would have been approved with effect from 01.06.2011 as his appointment was in the resultant vacancy of the promotion of Smt. Sheeba Rani as HSA. But, the fact remains, he was terminated from service for the alleged misbehaviour. Anyhow, based on a petition submitted by Sri. Kiran Anand, the matter was enquired into by the Deputy Secretary to Government, Super Check Cell and after examining the matter in detail, the Government, as per Government letter dated 05.11.2013 bearing No. 75687/H1/2012/G. Edn. directed the Manager of the School to appoint Sri. Kiran Anand in the next arising vacancy in the school.