DEVAKI AMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) The interplay of R.5 and 37 Chap.14A of the Kerala Education Rules (for short 'the Rules' ) is the subject matter of this Original Petition. The facts are brief and the points are covered by a Division Bench of this Court.

(2.) Petitioner commenced service as an untrained Graduate Teacher in an aided school under the Management of the 5th respondent, on 17-6-1961. The 6th respondent was appointed earlier on 18-7-1980. The untrained service of both were duly approved. The District Educational Officer, Pathanamthitta, in Ext R6(a) order dated 9-6-1962. selected the 6th respondent, the petitioner, and two other teachers of the same school for B.Ed. training. The 6th respondent was the first among the four teachers. The teachers joined the training course on 23-6-1962. After completion of the course, they rejoined service on 4-6-1963. The results were published on 22-6-1963. All the four teachers commenced continuous qualified service from the same date In two seniority lists published in 1966 and 1974, their ranks were arranged in the order of age, the older being treated as senior. A seniority list of teachers in the schools under the management of the 5th respondent as on 1-4-1985 (Ext. R6 (b) was provisionally approved on 23-7-1985. In that list the 6th respondent was ranked as No. 10 whereas the petitioner was ranked as No. 19. However, the Manager appointed Smt Vanajakshi Amma who was rank No. 12 in Ext. R6 (b) seniority list, as Headmistress when a vacancy arose in one of the schools managed by the 5th respondent. The 6th respondent filed a petition before the Deputy Director of Education, Pathanamthitta on 5-6-1987 challenging that appointment and the order of the District Educational Officer granting approval to that appointment. In Ext. P1 order dated 7-11-1987 the Deputy Director set aside the approval of the appointment of Smt. Vanajakshi Amma and directed the management to appoint the Headmaster in P. G. M. T. T. 1. Parakkode strictly in accordance with Ext.R6 (b) seniority list. Smt. Vanajakshi Amma filed an appeal petition on 24-11-1987 before the Director of Public Instruction. She also filed O P.9848 of 1987 challenging Ext. P1 order. This Court disposed of the Original Petition by judgment dated 30-11-1987 directing the 2nd respondent to hear and dispose of the appeal. In Ext. P2 dated 12-1-1988, the Director held in favour of Smt. Vanajakshi Amma for the reason that she was older and therefore senior among the four teachers whose continuous service commenced on the same day in 1963. The 6th respondent filed a revision petition before the State Government on 29-2-1988. The State Government allowed that revision holding that the 6th respondent whose date of first appointment was earlier, was entitled to seniority above Smt. Vanajakshi Amma and the petitioner. In the meantime, Smt. Vanajakshi Amma retired from service on 31-3-1988. The petitioner has been working as Teacher in charge. In the meantime, the State Government had, under Ext.R6(c) order dated 7-3-1988, stayed all proceedings in furtherance of Ext. P2 order. The appointment of the petitioner as Headmistress was not, therefore, approved.

(3.) R.5 Chap.14A of the Rules as it stood prior to its substitution by notification dated 4-7-1972 which was published in Gazette dated 18-7-1972 reads as follows: