P.BINDU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS in W.P.(C).No. 23414/2012 are Rule 51 A claimants, by virtue of their service under the Mattannur Higher Secondary School, Mattannur, Kannur District. There is a dispute with regard to the rights and liberties to have the appointment and approval of the service in respect of the concerned posts between the petitioners and 6th respondent in W.P.(C). No.23414/2012, who happens to be the 3rd respondent in W.P. (C).No.23570/2012, preferred by the Manager of the School.

(2.) THE grievance of the petitioners in W.P.(C). No.23414/2012 is that, without any regard to the actual facts and figures and also ignoring the relevant ratio to be applied with regard to the filling of the sanctioned posts, the better claim of the petitioners came to be rejected by the 2nd respondent as per Ext.P20 order; which in turn is under challenge before the 1st respondent by way of Ext.P21. The petitioners have approached this Court for causing Ext.P1 to be finalized within a reasonable time.

(3.) HEARD the learned Govt. Pleader as well.