LATHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Disputes relating to relinquishment and satisfaction of claims of teachers under Chapter XIVA Rule 51A of the Kerala Education Rules (KER) seem unending and incessant. Several instances have already been presented before courts in the past and several judgments have already spoken on this earlier. However, disputes in its various nuances and shades keep emerging constraining this Court to restate the law over and over again.

(2.) This is again one such case.

(3.) The petitioner assails Exhibits P8 and P11 orders to the extent to which it has rejected her claim for appointment to the post of Upper Primary School Assistant (UPSA) in the C.N.P.S.U.P. School, Madavoor for the stated ground that her claim under Rule 51A has been extinguished or deemed to be relinquished for certain reasons as I will say presently.