K BHUVANESWARY AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals are filed against the common judgment of the learned Single Judge disposing of W.P.(C) No. 26289/2004, 29165/2007, 29422/07 and 18254/2008.

(2.) All controversies started with the occurrence of the vacancy of Headmistress in the Saliha Memorial High School, Kureepuzha, Kollam on 31.5.2000. Smt. K. Krishnamma, the appellant in W.A. No. 1702/14 and 1713/2014 being the seniormost HSA, though was eligible to be promoted to the post, was appointed by the Manager as the teacher-in-charge. By his order dated 23.4.2001, the District Educational Officer directed the Manager to promote the seniormost teacher as Headmistress. However, in spite of a reminder issued by the District Educational Officer, the Manager did not implement the direction.

(3.) This made the Deputy Director to issue show cause notice to the Manager under Rule 7 of Chapter III KER. At that stage, the Manager appointed Smt. K. Bhuvaneswari Amma, the appellant in W.A. No. 1793/2014 as the Headmistress on 5.4.2003 claiming minority right as provided under Article 30(1) of the Constitution of India.