VIAS BHAT C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an HST (Social Science) working in the Zainudheen Memorial High School, Tirur, Malappuram. The petitioner seeks to quash Ext.P9 and to direct respondents 1 to 5 to appoint the petitioner to the post of Headmaster, which arose in the School with effect from 1/6/2024.

(2.) The petitioner states that he joined as HST (Social Science) in the School on 17/8/1994. His service was approved with effect from 5/6/1995. When there was short fall of students / Divisions, the petitioner was rendered a protected Teacher and was deputed to work in another School with effect from 6/8/2019.

(3.) While so, a regular vacancy of HST (Social Science) arose in the parent School with effect from 30/4/2024. As the petitioner had submitted Ext.P1 representation for redeployment to the parent School, Ext.P6 order was issued on 29/5/2024 redeploying the petitioner to the parent School. A vacancy of Headmaster arose in the School with effect from 1/6/2024. In spite of the seniority of the petitioner over the 6th respondent, the Manager gave charge of the post of Headmaster to the 6th respondent. Later, the 6th respondent was appointed as Headmaster with effect from 23/6/2024.