P.K.RAVINDRANATHA PANICKER Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant in both these appeals is the Writ Petitioner in W.P (C) Nos.591/2018 & 5163/2018. These writ appeals arise out of a common judgment dated 05-03-2019 in W.P (C) Nos.591/2018 & 5163/2018.

(2.) In W.P (C) No.591/2018 out of which writ appeal No.1377/2019 arises, the claim of the appellant is that he was entitled to be promoted and appointed as Master in Social Science pursuant to the Judgment of this Court in W.P (C) No.9099/2014 which was affirmed by the Division Bench of this Court through Judgment dated 02-02-2017 in W.A. No.350/2015. After several rounds of litigation, which culminated in the Judgment dated 02-02-2017 in W.A. No.350/2015, the appellant was found entitled to be promoted as Master in the service of the Sainik School, Kazhakoottam, Trivandrum. Though the appellant was so promoted, it is his case that he ought to have been promoted as Master in Social Science instead of Master in Geography.

(3.) The learned Single Judge had considered the claim of the petitioner and has noticed that in Ext.P8 judgment in Con. Case No.527/2017 a Division Bench of this court has specifically noticed as under:-