SINDHU B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The dispute in this writ petition is with respect to the seniority and eligibility for appointment as Principal.

(2.) The petitioner, who is a Non-Vocational teacher in English claims that she is senior and entitled to be promoted as Principal.

(3.) At the same time, the 8th respondent has filed a counter affidavit stating that he is the teacher, eligible for appointment as Principal.