SHYMA A. M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as HST (Maths) in the 5 th respondent-School. She is aggrieved by the appointment of a daily wage employee against the vacancy of HSST (Maths).

(2.) The petitioner states that she joined service in UP Sec. on 6/6/2019. She was subsequently promoted as HST (Maths) on 1/6/2020. The petitioner possesses M.Sc. Degree in Maths, KTET Category II and III and SET. She is therefore fully eligible to be appointed as HSST (Maths).

(3.) A vacancy of HSST (Maths) arose on 31/5/2023. The Manager of the School, as per Ext.P2 order dtd. 1/6/2023, appointed the 7th respondent as HSST, who was then working on daily wage basis as HST, though she was not eligible to hold the post.