MARY P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) ALL these writ petitions concern a common issue, with regard to the approval of appointment claimed by the petitioners in all the writ petitions.

(2.) W .P. (C) No. 33091/2009 is filed by Smt. P.M. Mary challenging Ext.P25 order passed by the Government to the extent to which her claim for approval of appointment has not been found in favour by the Government. The fifth respondent who is the beneficiary of the order, has also filed W.P. (C) No. 5736/2010 seeking for various other reliefs including one to establish his claim as a Rule 43 claimant. The sixth respondent in W.P. (C) No. 33091/2009 is the petitioner in W.P. (C) No. 35733/2009, who is also claiming appointment in the vacancy to which the petitioner therein was appointed, based on her higher ranking in the list prepared by the Management.

(3.) SHRI A.D. Antony, who is the fifth respondent in W.P. (C) No. 33091/2009 is a claimant under Rule 43 of Chapter XIV -A K.E.R. He was promoted from the post of U.P.S.A. by the Manager in a vacancy which arose in one of the schools under the Management, viz. H.S.S. of Jesus, Kothad as H.S.A. (SS) with effect from 10.7.2006. The appointment was made in the transfer vacancy of Shri. N.J. Francis, H.S.A. (SS) who was transferred to St. Albert's H.S.S., Ernakulam with effect from 10.7.2006.