J. MINI Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) The petitioner, who is presently working as Headmistress in the High School Section of Guhanandapuram Higher Secondary School managed by the 4th respondent, has approached this Court in this writ petition filed under Article >226 of the Constitution of India, seeking a declaration that she is the most suitable and qualified candidate for appointment by transfer to the post of Principal of Guhanandapuram Higher Secondary School with effect from 01.04.2018, and that the said post of Principal is to be filled up by transfer appointment of the petitioner. The petitioner has also sought for other consequential reliefs, including a declaration that the 5th respondent is not fully qualified under Rule 4 of Chapter XXXII of KER for promotion to the post of Principal, with effect from 01.04.2018.

(2.) On 09.04.2018, when this writ petition came up for admission, this Court admitted the matter on file. The learned Senior Government Pleader took notice for respondents 1 to 3 and this Court issued urgent notice by speed post to respondents 4 and 5. This Court has granted an interim order to the effect that approval for the appointment of the 5th respondent as Principal of the Guhanandapuram Higher Secondary School shall be deferred for a period of six weeks.

(3.) Heard the learned counsel for the petitioner, the learned Government Pleader appearing for respondents 1 to 3 and also the learned counsel for the 5th respondent. Despite service of notice, none appears for the 4th respondent.