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Renuka K.M vs State Of Kerala
2021 Latest Caselaw 5711 Ker

Citation : 2021 Latest Caselaw 5711 Ker
Judgement Date : 17 February, 2021

Kerala High Court
Renuka K.M vs State Of Kerala on 17 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                       WP(C).No.25833 OF 2020(D)


PETITIONER:

               RENUKA K.M.
               AGED 54 YEARS
               SREEKARU, RAMATHERU NORTH, PALLIKUNNU P.O.,
               KANNUR DIST., NOW WORKING AS HEADMISTRESS
               IRINAVE HINDU A.L.P.SCHOOL, IRINAVE P.O.,
               KANNUR DIST.

               BY ADVS.
               SRI.V.M.KRISHNAKUMAR
               SMT.P.R.REENA

RESPONDENTS:

      1        STATE OF KERALA
               REP. BY SECRETARY, DEPARTMENT OF GENERAL EDUCATION,
               SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.

      2        THE DEPUTY DIRECTOR OF EDUCATION
               KANNUR, PIN - 670002.

      3        ASSISTANT EDUCATIONAL OFFICER
               PAPPINISSERY, KANNUR DIST., PIN - 670 561.

               SR GP, NISHA BOSE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25833 OF 2020

                                    2




                             JUDGMENT

Dated this the 17th day of February 2021

It is submitted by the learned Government Pleader, on

instructions, that an order has been passed by the AEO refixing the

petitioner's pay and granting residency grade on 16.08.2019. It is

submitted that the said benefits will be released to the petitioner

within a period of two weeks. It is further submitted that the other

two petitioners in Ext.P1 judgment have already been granted the

benefits.

The said submissions are recorded. This writ petition is,

accordingly, closed. In case the petitioner has any challenge with

regard to the fixing of the pay by order dated 16.08.2019, it is left

open to the petitioner to take it up in appropriate proceedings.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.25833 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WP(C) NO.1935/2018 DATED 18/01/2018.

EXHIBIT P2 TRUE COPY OF THE STATEMENT SHOWING THE FIXATION OF PAY IN THE HEADMASTERS REVISED HIGHER GRADE SCALE (10 YEARS) AND 20 YEARS.

EXHIBIT P3 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 05/03/2018.

RESPONDENT'S/S EXHIBITS: NIL

 
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