BEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is an Upper Primary School Assistant, has filed this writ petition seeking the following reliefs:

(2.) The contention of the petitioner is that no additional qualification including test qualification can be insisted by the Government except by amending the provisions contained in Rule 3 of Chapter XXXI of KER. According to her, she is fully qualified as per rules in KER as on the date of his appointment. She claims that when claimants under 51A and 51B are granted exemption, she is also entitled to the same.

(3.) Even though NCERT is made a party, it appears that notice was served on it as the case was being posted along with connected cases. Counter does answer any of the contentions raised in the writ petition.