K VASANTHAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) UNDER Rule 4 of the Kerala Secretariat Subordinate Service Special Rules, the petitioner is entitled to get seniority only from the date of order of appointment to the cadre of Assistant Grade-I. According to the petitioner the vacancy of Assistant Grade-I occurred on 28.2.2001 and since she was qualified as on that date, she should have been appointed on 1.3.2001 or at least she should be given that date for the purpose of seniority. The rule is not under challenge. Hence that grievance cannot be considered. Therefore, without prejudice to the liberty to the petitioner, if still aggrieved, to pursue the matter on challenging the rule, the writ petition is dismissed.