BETTY GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner in W. P. (C) No.31515/2010 has challenged Ext.P5 order cancelling the approval of appointment of the petitioner as H.S.A. (Physical Science) in St. Mary's High School, Nadapuzha managed by the 5th respondent. Petitioner in W.P.(C) No.15746/2011 is a teacher who was transferred from another school to the resultant vacancy, which arose on account of the promotion of petitioner in W.P.(C) No.31515/2010, and she is aggrieved by the denial of salary due to her from June, 2009 onwards.

(2.) FOR convenience of discussion, petitioner in W.P.(C) No.31515/2010 can be referred to as "petitioner No.1" and petitioner in W.P.(C) No.15746/2011 can be referred to as "petitioner No.2".

(3.) I have heard learned counsel for petitioner No.1, learned counsel for petitioner No.2 and learned Government Pleader.