JAYALEKSHMI K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Since the issues involved in these two writ petitions are one and the same, I consider both the writ petitions together treating W.P.(C)No.15643/2016 as the leading case. The parties are referred according to their status in W.P.(C)No.15643/2016.

(2.) The petitioner/Smt. Jayalekshmi K.M is an HSST(Junior) (Malayalam) Teacher appointed on 12/9/2011 under the Direct Recruitment Category in the school - Shanmugha Vilasom Higher Secondary School (SVHSS) Clappana, Kollam on sanctioning of a new Plus Two batch to the said school.

(3.) The Respondent No.6/Smt.S.Rani who is the petitioner in W.P. (C).No.18339/2016 had been working as LPSA in SVHSS and she claims appointment in the above HSST (Junior) (Malayalam) post under By-Transfer category on the ground that she is qualified for getting appointment as on the date of creation of the post.