REGENT COMPUTRONICS PVT. LTD.

Tigi Christy Thomas Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

MEETA SAHAI V. STATE OF BIHAR [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
RAJESH KUMAR GUPTA VS. STATE OF U P [REFERRED TO]
MARRIPATI NAGARAJA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
V K GIRIJA VS. RESHMA PARAYIL & ORS [REFERRED TO]

JUDGEMENT

(1.) Bishop Hodges Higher Secondary School, Mavelikkara, is an aided school managed by the Corporate Manager, CMS schools, and is governed by the provisions of the Kerala Education Act, 1959 and the Rules framed thereunder. These writ petitions have been filed by two claimants vying for the post of HSST (Zoology) under the 5th respondent management.

(2.) A thumbnail sketch of the facts are as under:

(3.) It is in the above backdrop that these writ petitions have been preferred.

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TIGI CHRISTY THOMAS Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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