MONY C S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are at present working in Government Higher Secondary Schools.

(2.) THE reliefs prayed for in the Writ Petition are for the issue of a writ of mandamus commanding the respondents to promote the petitioners to the post of Principals of Government Higher Secondary Schools with effect from 1.8.2009, for a declaration that they were entitled to be promoted with effect from 1.8.2009 and also to consider Exhibits P5 and P7 representations.

(3.) THE learned Government Pleader submitted that Exhibit P7 representation was submitted to the Director of Higher Secondary Education. He stated that the authority to consider the grievance voiced by the second petitioner is the Government and therefore, the second petitioner may be directed to submit a fresh representation to the Government.