SUSAN KURUVILA Vs. STATE OF KERALA

JUDGEMENT

(1.) GRIEVANCE is with regard to the right to continue in service in preference to the 6th respondent/Johnson, who according to the petitioner is much junior to her.

(2.) IT is brought to the notice of this Court that the dispute with regard to 'seniority' has become final by virtue of Ext.P8 order dated 31.01.2011 passed by the second respondent/DPI and the same was implemented by the 5th respondent/Manager by passing Ext.P9 order dated 07.04.2011. However, the issue came to be unsettled by virtue of Ext.P14 order dated 05.12.2013 passed by the second respondent/DPI, which was sought to be challenged by filing Revision Petition before the Government.

(3.) THE learned Counsel for the petitioner points out that the position/grievance has been brought to the notice of the Government by way of Ext.P19 representation seeking for immediate intervention and the prayer is to cause the same to be considered during the pendency of the Revision Petition.