PRAJIDA KUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in W.P.(C) No.42955 of 2024 (5th respondent in W.P.(C) No.2500 of 2025) seeks to enforce her claim under Rule 51A, Chapter XIVA, KER. Petitioners 1 to 5 in W.P.(C) No.2500 of 2025 seek to direct the Educational Authorities to approve their appointment as UPSA and LPSA, which stands declined due to the Rule 51A claim made by the petitioner in W.P.(C) No.42955 of 2024.

(2.) The parties are referred to in this judgment as they are described in W.P.(C) No.2500 of 2025, for convenience.

(3.) The 5th respondent was appointed as UPSA on 15/1/2004 in the School managed by the 4th respondent. By an order dtd. 18/9/2010, the appointment of the 5th respondent was approved by the Assistant Educational Officer from 15/1/2004 to 14/7/2005. The 5th respondent thereby fell within the purview of Rule 51A. The 5th respondent continued to work till December, 2009. The 5th respondent got employment in the Registration Department in the year 2021.