LISA ELIZABETH MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader appearing for respondents 1 to 4, the learned counsel appearing for 5th respondent as well as the learned counsel for the 6th respondent.

(3.) It is submitted by the learned counsel for the petitioner that the 6th respondent is Senior to the petitioner in the post of HSST Junior in Chemistry. It is submitted that when a post of HSST in Chemistry arose under the management, the 6 th respondent had been appointed by the 5th respondent-Corporate Manager. The 6th respondent relinquished her promotion temporarily and the petitioner, who was her immediate Junior had been appointed as HSST Chemistry in the regular vacancy by Ext.P6. It is submitted that the approval to the petitioner's appointment has been rejected by Ext.P9 proceedings and the Manager had been directed to produce the relinquishment of the 6th respondent recorded in her service book and countersigned by the 3rd respondent for considering the claim for approval of appointment of the petitioner.