SHAJI M.MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Mr. Shaji M. Mathew is the petitioner in these two writ petitions. The petitioner prays for the following reliefs:-

(2.) *****

(3.) The circumstances relevant for disposing of both the writ petitions are stated thus:- The petitioner on 07.01.1986 entered in service as LPSA, in Vekkalam Aided U.P. School (for short the 'school'). The petitioner claims to be the senior most qualified LPSA working in the school and thereby, the petitioner is entitled for due consideration and appointment as Headmaster of the School. The sixth respondent/Manager of the School, however with effect from 01.06.2017, contrary to the applicable Rules in Kerala Education Rules, appointed the seventh respondent, a junior to petitioner, as Headmaster of the school. The gist of the case of petitioner at the first instance i.e., in W.P.(C.) No. 30929/2017, is that the appointment of seventh respondent by overlooking the legal and legitimate claim of petitioner as Headmaster is arbitrary illegal and unconstitutional. The petitioner under those circumstances prays for all the reliefs excerpted supra.