INDIRA CHERIYA KADAVAN Vs. V.M.GANGADHARAN

JUDGEMENT

(1.) These appeals arise out of the common judgment in W.P.(C)Nos.19851/2014 and 18994/2016. W.A.No.1766/2019 arises out of the judgment in W.P.(C)No.19851/2014 and is taken as the lead matter. The Exhibits referred to in this judgment will be as they appear in W.P. (C)No.19851/2014. The parties are referred to as they appear in the cause title in W.A 1766/2019. The brief facts, which are required to be noticed are the following:-

(2.) It must be noticed straightaway that a few days after the aforesaid Rule was introduced, owing to objections from aided school managements, the operation of the said Rule was suspended by the Government till 16.1.1997.

(3.) The appellant asserts that she had submitted an application seeking appointment in terms of the aforesaid Rule 51B, in the year 1992. However, apart from the assertion of the appellant, there are no documents to prove this fact. The 1st respondent (Manager) denies the existence of such application. However it is seen that on 21.6.1993, the appellant had issued another letter by registered post requesting the Manager of the School to consider her claim for appointment under Rule 51B. However, that letter is stated to have been returned with the endorsement that the Manager had expired. We must also notice that the cover itself was marked in the following manner :-