A.CHANDRASEKHAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in both these writ petitions are claimants for the post of Principal of a Higher Secondary School. Both of them were appointed as HSSTs on the very same by transfer. But the date of appointment as HSA is different.

(2.) The learned counsel for the petitioner in W.P.(C) No.18317/2019 points out that the judgment of this Court in Ramesan and Others v. Manoj Kumar K. and Others [2019 (3) KHC 942], supports her claim. However the learned counsel for the petitioner in the other case relies on a Supreme Court judgment. Sri. A.Chandrasekhar, petitioner in W.P.(C) No.12276/2019, has approached the Government with Exts.P10 and P12 Revision Petitions against the order passed against him by the respondents 2 and 3. Therefore these writ petitions are 1st disposed of directing the respondent to consider and pass orders on the Revision Petitions Exts.P10 and P12 (produced in W.P.(C) No.12276/2019 filed by Sri.Chandrasekhar) after affording an opportunity of hearing to petitioners in both these cases and the Manager, within a period of two months from the date of receipt of a copy of this judgment.