SUJA.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners herein, who are teachers in different schools having service of nearly 5 to 8 years lost their job due to some or other reason, virtually making them Rule 51A claimants. As per Exts.P51 to P53, the Government introduced certain benefits by way of 'Teachers Package' prescribing the relevant norms to get an entry. According to the petitioners, all of them are very much eligible to be included in the Teacher's Package and when the seniority list of the teachers was prepared, all of them (except petitioner No.4) came to be included in the preliminary seniority list. But when the final seniority list was prepared, absolutely for no reason, the petitioners came to be ousted from the list, which forms the grievance. This made the petitioners to prefer various representations before the first respondent as Exts.P7, P11, P19, P23, P31, P42, P46 and P50 seeking for inclusion of their names as well in the 'Teachers Package'.

(2.) The learned counsel for the petitioners submits with reference to the pleadings and proceedings that, there is absolutely no rhyme or reason for non -inclusion of the petitioners' name in the final seniority list by virtue of their better credentials, more so, when even the teachers having much lesser service than the petitioners herein have been included. The learned counsel also submits that, the only relief now pressed before this Court is to cause consideration of the representations as aforesaid within a reasonable time.

(3.) Heard the learned Government Pleader as well.