USHA RANI Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) No.17673/2023 has been filed by the petitioner, who is a Higher Secondary School Teacher (Chemistry) in Brahmanandodayam Higher Secondary School, Kalady, seeking to declare that the petitioner has a statutory right under Rules 4 and 5 of Chapter XXXII KER to be considered for appointment as Principal of the 4th respondent-Higher Secondary School in the resultant vacancy of Smt. Sandhya T. retiring on 31/3/2023.

(2.) W.P.(C) No.3753/2025 has been filed by the 5th respondent in W.P.(C) No.17673/2023, who is working as Headmaster in the High School Sec. of the same Higher Secondary School, seeking to set aside Ext.P7 and to declare that Ext.P7 Kerala Education (Amendment) Rules, 2024 will not govern the appointment of the petitioner against the vacancy of Principal arisen on 1/6/2023.

(3.) W.P.(C) No.32282/2025 has been filed by the very same 5th respondent seeking to direct the 4th respondent to appoint the petitioner as Principal with effect from 1/6/2025 and to direct the 3rd respondent-RDD to approve the appointment with effect from 1/6/2025. The parties and exhibits in the writ petitions are referred to as they are described/marked in W.P.(C) No.17673/2023 for convenience.