GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this Court seeking a direction to the respondents to consider him for appointment to the post of Headmaster in the third respondent school

(2.) PETITIONER was originally appointed in a regular vacancy as H. S. A. on 13. 7. 1983. PETITIONER then completed 12 years of continuous service as on 12. 7. 1995. He passed the test in Kerala Education Act and Rules conducted by the Kerala Public Service Commission as well as Departmental Account Test (Lower) conducted by the Kerala Public Service Commission. PETITIONER submits he is the senior most qualified teacher to be appointed as Headmaster in the school.

(3.) IN the instant case, we are concerned with the question as to whether petitioner is qualified to be appointed as Headmaster of the school. With regard to qualification of the petitioner, there is no dispute. However, management maintained the stand that since petitioner has relinquished his claim for promotion permanently, he cannot raise a claim that he should be appointed as Headmaster. Reliance was placed on Ext. R3 (a ).