BALACHANDRAN S. Vs. SREEDEVI K. NAIR

JUDGEMENT

(1.) Respondents 5 and 6 in WP(C) No. 35765/2018 have preferred these appeals challenging judgment dated 21/5/2019.

(2.) The appellants before us are persons who were already promoted based on Ext.P13 ranked list. In fact, they continued in that post and they have also retired from service. What remains for consideration is whether the appellants would be entitled for the benefits which they would have obtained based on the appointment made pursuant to Ext.P13 ranked list which is already quashed. In view of the judgment, their entitlement for fixation of pay and other allowances will be only on the basis of the promotions granted to them effective from the dates mentioned in the Corporate Management's order dated 28/6/2019.

(3.) There is no dispute about the fact that from among the teachers who had submitted their willingness for being appointed as Principal in the four vacancies, writ petitioner was the seniormost.