T.M.VASANTHAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition has been filed praying to quash Exts.P3 and P4 and for a direction to the respondents to sanction Higher Grade to the petitioners in the cadre of Headmaster/Headmistress on completion of 8 years/10 years and Senior Grade on completion of 20 years and grant all consequential benefits. Petitioners are persons who are working as Headmistress(s) in Lower Primary School.

(2.) Heard Sri Brijesh Mohan on behalf of the petitioners and Smt.Ranjita.G, Government Pleader on behalf of the respondents.

(3.) According to the Counsel for the petitioners, the issue involved in this case is covered in favour of the petitioners by the judgment of a Division Bench of this Court in W.A.No.1577/2010 and connected cases. The judgment was rendered in appeals filed by the State, challenging the judgments of the learned Single Judge granting similar reliefs in several writ petitions. The Division Bench dismissed the appeals and SLPs filed against the judgment of the Division Bench were also dismissed by the Apex Court.