P NIRMALAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was working as a High School Assistant in English in Government service. By Ext.P1 order dated, 23.1.2004, the petitioner was promoted as HSST (Junior) (English). THE petitioner passed M.A. Degree in English in December 2000 and passed the State Eligibility Test held in June 2000. Prior to that, she had already acquired B.Ed. Degree in 1988. THErefore, according to the petitioner, the petitioner was fully qualified for promotion to the post of HSST, which only was done by Ext.P1 order. But, the Government, by Ext.P4, took the view that the vacancy to which the petitioner was promoted by Ext.P1 arose on 20.9.2001 on which date the petitioner was not fully qualified and therefore, the petitioner's request for implementation of Ext.P1 order of promotion was rejected. THE petitioner is challenging Ext.P4 order seeking the following reliefs:

(2.) A counter affidavit has been filed by the first respondent supporting Ext.P4 order.