MERIN ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as a Teacher Educator (Mathematics) at St.Peter's Teachers Training Institute, Kolencherry, which is managed by the fifth respondent, has approached this Court impugning Exts.P2, P6 and P5 orders of the fourth, third and first respondents respectively, on the ground that its contents are contrary to law and therefore, unsustainable.

(2.) The petitioner asserts that her appointment was made in a regular vacancy caused due to the retirement of a teacher by name Smt.Asha Mathai, who was teaching the subject of mathematics in the TTI; while another teacher by name Smt.Jincy K.Baby, who was working as a High School Assistant (Social Science), was promoted to the vacancy caused due to the shifting of a certain Smt.Lissy K.Varghese to the St.Peter's High School as High School Assistant.

(3.) The petitioner, therefore, asserts that her appointment is entitled to be approved; but concedes that there is a mistake in Ext.P1 appointment order, wherein the Manager appears to have shown that she has been appointed to the vacancy of aforementioned Smt.Lissy K.Varghese, who had been transferred to the St.Peter's School on 02.06.2014.