THRESIA M.L. Vs. PREETHY M.P.

JUDGEMENT

(1.) In these cases, the issues that arise for consideration is whether retrenchment of teachers is to be based on the combined seniority list of LPSAs and UPSAs of L.P.Section and U.P. Section of the school under the same management or whether the retrenchment should be based on separate seniority list of LPSAs and UPSAs.

(2.) When WA Nos.1108 and 1349/11 came up for consideration before a Division Bench of this Court, doubting the correctness of the judgments in Mary George v. State of Kerala,1999 3 KerLT 912, Rejimol v. Asst.Educational Officer, 2004 2 KerLT 899, WA No.1903/11 and the Full Bench judgment in S.N.D.P. L.P.School v. Roy, 2006 4 KerLT 497, the Division Bench referred the cases to be heard by a Full Bench. Subsequently, the other writ appeals, writ petition and the review petition were also ordered to be posted along with these cases. It is accordingly that all these cases were listed for hearing before us.

(3.) We heard the respective counsel appearing for the appellants, the petitioners and the respondents in all these cases.