SISTER MAJI MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) Petitioner was appointed by the 5th respondent, i.e., The Corporate Manager, Marian Educational Agency, Muttikulangara P.O., Palakkad district, as Needle work teacher in a leave vacancy in the High School Section of CGHSS, Vadakkancherry during he period from 19.01.1995 to 24.03.1995. The said appointment was approved and the petitioner thereby acquired a Rule 51A Claim. The 6th respondent had worked as Needle work teacher in the Upper Primary Section and according to the petitioner, she cannot have a claim for the post which arose in the High School Section.