B H SHEEJA BAL Vs. STATE OF KERALA

JUDGEMENT

(1.) These proceedings are the direct fall out of a fight for seniority by two teachers, who were both initially appointed as Higher Secondary School Teachers (Junior) [hereinafter referred to as HSST (Jr.) ] by a corporate management by name L.M.S. Schools, the Manager of which has been arrayed as a respondent in these appeals.

(2.) There are two appeals before us, both filed by a teacher by name Smt. B.H. Sheeja Bal, who claims seniority over another teacher by name Smt. Reena Rose R.V., who is the 4th respondent in W.A. No. 153 of 2018 and the 1st respondent in W.A. No. 154 of 2018.

(3.) Since both these appeals involve identical issues and raises analogous contentions, we deem it appropriate to dispose it of jointly by this judgment. However, for the sake of convenience, we treat W.A. No. 153 of 2018 as the lead case, and all reference to parties and documents in this judgment will be, unless otherwise specified, as appearing in the said appeal.