ABDUL SALAMKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Facts in Brief:

(2.) Because of various developments on who should be appointed the Principal, all the three persons filed writ petitions. M. Abdul Salamkutty filed WPC No.131 of 2009; V. V. Prasannakumar WPC No.14893 of 2009; and Wilson Thomas WPC No.7731 of 2013. The final order passed by the Government was assailed by Abdul Salamkutty, by then the incumbent Principal. So I take up that writ petition as the basis for the pleadings and also for discussion.

(3.) Wilson Thomas was appointed Higher Secondary School Teacher on 2.9.1991. In 2001, the post of Principal came into existence and the management had to fill it up. Instead of Wilson, the management preferred Prasannakumar. On this score, Wilson had a grievance that though he had been better qualified, the Manager unjustly preferred Prasannakumar, the less qualified. Accordingly, he filed WPC No.35077 of 2005 and invited judgment dated 16.12.2005. This Court, in that judgment, directed the Government to hear Wilson, Prasanna Kumar, besides other contestants, and to determine who is best qualified to hold the post of Principal.