VALSA Vs. STATE OF KERALA

JUDGEMENT

(1.) These two Original Petitions involve common questions and the parties are also the same. Therefore, these two Original Petitions are disposed of by a common judgment. The reference to the parties and exhibits in this judgment will be with reference to the parties in O.P. No. 13135/96.

(2.) The petitioner is working as Needle Work teacher in one of the Schools belonging to the third respondent, a Corporate management. According to the petitioner, she has approved continuous service in the School from 16.6.81 onwards. She was first posted in SNDP Higher Secondary School, Udayamperoor. On 24.5.86, she was transferred to SNDP High School, Muttathukonam. As per order dated. 2.3.87 she was reported to SNDP Higher Secondary School, Udayamperoor. The 3rd respondent by order dated 19.5.93 transferred the petitioner to SNV High School, Anad. Later by order dated 20.5.95 (Ext. P1), the third respondent transferred her to Udayamperoor. By the same order, the 4th respondent was transferred from Udayamperoor to Anad.

(3.) The 4th respondent filed an appeal against Ext. P1 order to the second respondent on 8.6.95. The above appeal was disposed of by the second respondent as per Ext. P2 order dated 28.8.95 holding that the 4th respondent is entitled to be retained at Udayamperoor in accordance with her seniority as laid down in R.10 of Chap.14A KER. The petitioner filed a revision against Ext. P2 before the respondent (Ext. P3). The above revision was rejected by the first respondent confirming Ext. P2 as per Ext. P4 order dt. 17.6.1996. Ext. P4 is under challenge in this Original Petition.