SHERLY MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as U.P.S.A now, on reversion from the post of High School Assistant (Maths). The grievance raised by the petitioner is that the petitioner has not been given the benefit of protection on the basis of G.O(P) No. 240/99/G.Edn dated 29.09.1999. Ext.P1 is the order by which the petitioner has been reverted on finding that she is an excess teacher.

(2.) Heard the learned counsel for the petitioner. It is submitted that the reversion cannot be supported. Various details have been furnished by the petitioner in the writ petition in support of the above plea.

(3.) Ext.P6 is the revision petition filed by the petitioner under Rule 92 of Chapter XIV-A of Kerala Education Rules before the Government in the matter.