VALSALA Vs. F A C T LTD

JUDGEMENT

(1.) In both the Writ Appeals the same question arises for consideration and they were jointly heard. We heard all counsel representing the appellants and the respondents in the two cases.

(2.) Writ Appeal No.331 of 1991 is against the dismissal of O.P.No.10749 of 1990 and the petitioner is the appellant. Writ Appeal No. 479 of 1991 is by the petitioner in O.P. No. 9762 of 1990 against the dismissal of that O.P.

(3.) The appellant in W.A. No. 331 of 1991 was appointed as a nursery teacher in a recognised school (Ambalamedu High School) run by the 1st respondent F.A.C.T. She was working for various spells from 23-9-1976 to 20-3-1985. From 1-6-82 to 31-3-84 she was working in a regular vacancy and during the other periods on leave vacancies. Her services were terminated on 31-3-1984 due to fall in division due to shortage of students. The 1st respondent has invited applications for the post reserving the same exclusively for Scheduled Caste candidates. The appellant is challenging the same on the ground that she has a preferential claim to that post under R.51A of Chapter XIV(A) of the Kerala Education Rules.