ROSHINI.G.R Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an Aided Higher Secondary School teacher working in the 4 th respondent's Educational Agency, in which the 4 th respondent is the Manager.

(2.) According to the petitioner, she is the senior most HSST of the School, who ought to have been promoted as Principal w.e.f. 01.06.2019. However, the 4th respondent appointed the 5th respondent as Principal w.e.f. 01.06.2019, overlooking the seniority of the petitioner. The petitioner has moved the respondents 3 and 2 by Exts.P8, P9, P10 and P11 against the illegal assignment of seniority to the 5th respondent. The petitioner has also preferred Ext. P12 revision petition before the 1st respondent. The petitioner seeks a direction to the 1 st respondent to consider and dispose of Ext.P12 within a time frame.

(3.) Heard the learned counsel for the petitioner and the learned senior Government Pleader for the respondents 1 to 3. In view of the limited relief that I propose to pass, I dispense with notice to the respondents 4 to 7.