LAWS(KER)-2010-10-543

N. GOPALAKRISHNA PILLAI AND L.K. JYOTHISHKUMAR Vs. STATE OF KERALA AND THE DIRECTOR OF PUBLIC INSTRUCTIONS

Decided On October 27, 2010
N. Gopalakrishna Pillai And L.K. Jyothishkumar Appellant
V/S
State Of Kerala And The Director Of Public Instructions Respondents

JUDGEMENT

(1.) THE petitioners are Lecturers working in the District Institute of Education and Training (DIET) in Chengannur and Attingal respectively. They are mainly aggrieved by the rejection of their claim for promotion to the post of Senior Lecturers. Ext.P26 is the proceedings of the Director of Public Instruction which is under challenge.

(2.) THE view taken in Ext.P26 is that the petitioners have not been included in the seniority list for lack of required eligibilities and, accordingly, their representations have been rejected. The case of the petitioners in a nut shell is the following:

(3.) THEY have been appointed as Lecturers in the faculties of Art Education and Physical Education.