Manager and V.R. Maya, Former UPSA vs State of Kerala, The Director of Public Instructions, The District Educational Officer and The Assistant Educational Officer

T.R.Ramchandran Nair, J.—In W.P.(C) No. 5959/09, the Petitioners are the Manager as well as a teacher who was working as UPSA. In W.P.(C) No. 6025/09 the Manager and another teacher working as LPSA in the same school are the Petitioners.

The Petitioners are aggrieved by the orders by which approval of appointments have been granted, but limited as per the conditions provided in the impugned orders.

The Petitioners have produced the recent Government Order dated 26.2.2011 as G.O.(P) No. 56/2011/G. Edn. whereby the Government has relaxed the conditions provided in G.O.(P) No. 169/04/G. Edn. dated 15.6.2004 and G.O(P) No. 104/08/G. Edn. dated 10.6.2008 as Exhibit P8 in I.A. No. 8287/11 in W.P.(C) No. 6025/09 and Exhibit P10 in W.P.(C) No. 5959/09.

The learned Counsel for the Petitioner therefore prayed that the Government may be directed to consider the matter afresh in the light of the Government Order dated 26.2.2011. The Petitioners also rely upon the judgment in W.P.(C) No. 37212/2010, wherein this Court directed the Government to consider the claim of another Petitioner in the light of the said Government Order.

I am not finally pronouncing anything on the merits of the matter. It is upto the Government to consider the matter in the light of the above Government Order. On the Petitioners producing the said Government Order along with a representation, appropriate orders will be passed by the Government within a period of four months from the date of receipt of a copy of this judgment, after hearing the Petitioners. The representation will be considered untrammeled by the orders already issued by the Government.

The Writ Petitions are disposed of as above.