SINDHU P. SREEDHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The reliefs in this writ petition are as follows:-

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader as well as the learned counsel appearing for respondents 5 and 6.

(3.) The petitioner was appointed as HSA (Hindi) in the St.Mary's High School managed by the 5th respondent w.e.f 02.06.2004. Pursuant to staff fixation order dated 06.04.2016, one post of HSA (Hindi) became excess and the petitioner was deployed as Cluster Coordinator protecting her pay. The 5th respondent requested the retention of the petitioner as LG (Hindi) teacher in the same school. But the said request was turned down by Ext.P3. The matter was taken in revision and by Ext.P4 order dated 16.11.2017, the request for retention of Hindi teacher was allowed, but the request of the petitioner for pay protection was declined.