VALSAMMA THOMAS Vs. MANAGER334

JUDGEMENT

(1.) THESE appeals arise out of the judgment in O. P. 15184 of 1995, Original Petition was preferred by the 4th respondent herein for a declaration that she is senior to the appellant as High School Assistant (Mathematics) and that she is entitled to continue 3 with all service benefits.

(2.) APPELLANT here is was working as H. S. A. (Mathematics)at St. Mary's Ernakulam and one Elia P. A. was working as H. S. A (mathematics) at little Flower Girls' High School, Narakkal. They applied for other management mutual transfer in accordance with R. 11 of Chapter XIV-A of Kerala Education rules. Managers of both the schools agreed to relieve the above mentioned teachers and to absorb them after getting sanction from the District educational Officer, Ernakulam. As per the rule both the above mentioned teachers have to be treated as junior-most in the new schools to which they were to be inter-departmentally transferred.

(3.) SECOND respondent rejected the appeal by order dated 25. 8. 94 holding that 4th respondent was appointed only on a temporary basis and she had only a right for re-appointment under R. 51-A Chap. XIV-A K. E. R. Aggrieved by the said order 4th respondent herein filed a revision before the government. Government vide order dated 20. 7. 1995 rejected the same. Aggrieved by the orders passed by the second and third respondent, 4th respondent filed the present Writ Petition.