MINIMOLE C Vs. STATE OF KERALA

JUDGEMENT

(1.) THE filling up of a post of High School Assistant (English) has resulted in a tug between the petitioner who is a fresh appointee, with Post Graduation and B. Ed in English and protected teachers who have been deployed from the school and working as H.S.A in core subjects.

(2.) THE vacancy arose in a High School on 01/06/2007 consequent on the promotion of smt.T.L. Gracykutty, H.S.A as Headmistress. The Manager appointed the petitioner as H.S.A. (English) in the promotion vacancy. The promotion of the Headmistress was approved as per order dated

(3.) HEARD the learned counsel for the petitioner and the learned Government Pleader.