RESHMI R. CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) No.17999/2021 is filed by Smt. Reshmi R Chandran seeking a declaration that she is entitled to be appointed in the first vacancy that has arisen in the Vocational Higher Secondary School, Chathiyara, in the posts to which she is qualified in view of the declarations made by this Court and the consequent orders issued by the Government. She has also sought for issuance of directions to the official respondents to initiate action against the Manager in terms of the KER for non-complying with the directions.

(2.) W.P.(C) No. 26192 of 2021 is filed by the Manager, seeking to quash the orders issued by the educational authorities directing the Manager to appoint Resmi R Chandran in view of her statutory right under Rule 51B of the KER to the next arising vacancy.

(3.) Since common issues are involved, both these cases are taken up and disposed of by a common judgment.