S SREEKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner claims that she is the senior most High School Assistant in the school under the management of respondent No.3. She further claims that she is the most eligible candidate to be appointed as the Headmistress. But apparently, the Manager thinks otherwise.

(2.) Learned counsel submits that hectic steps are being taken by the appointing authority to give coveted seat to a junior teacher.

(3.) But, I do not propose to deal with the above and other contentions raised by the petitioner in this writ petition in view of the limited prayer made by the learned counsel for the petitioner at the Bar. He submits that petitioner will be satisfied if an appropriate direction is issued to respondent No.3 to take a decision on Ext.P1 representation submitted by her in this regard. The only request is that the Manager may be directed to take a decision on Ext.P1 before making any appointment.