S.Vidya vs State Of Kerala
2021 Latest Caselaw 6439 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

           TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                           WP(C).No.14334 OF 2019(N)


PETITIONER:

                 S.VIDYA,
                 AGED 41 YEARS
                 PADIMANNIL HOUSE, PADIMON P.O, U P S A, U.P. SCHOOL, MURANI,
                 MALAPPLLY EAST P.O, PATHANAMTHITTA DISTRICT, PIN-689584.

                 BY ADV. SRI.P.C.SASIDHARAN

RESPONDENTS:

       1         STATE OF KERALA,
                 SECRETARY TO GOVERNMENT,
                 GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
                 THIRUVANANTHAPURAM-695001.

       2         OFFICE OF THE DIRECTOR OF PUBLIC INSTRUCTION
                 GENERAL EDUCATION DEPARTMENT, JAGATHI, THIRUVANANTHAPURAM-
                 695001.

       3         THE ASSISTANT EDUCATIONAL OFFICER,
                 MALLAPPALLY-689585,

       4         MANAGER,
                 U.P. SCHOOL, MURANI, MALLAPPALLY EAST P.O,
                 PATHANAMTHITTA DISTRICT, PI-689584.

                 BY ADV. SRI.M.NARENDRA KUMAR

OTHER PRESENT:

                 SR.GP-SRI.P.M.MANOJ

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 23.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14334 OF 2019(N)

                                       2




                                JUDGMENT

Sri.P.C.Sasidharan, learned counsel for the petitioner,

submitted that since the Assistant Educational Officer (AEO) has

now issued Ext.P12 order, most of the prayers in this writ petition

have been acceded to. He, however, submitted that salary of the

petitioner has not been paid and prayed that this writ petition be

ordered directing the competent Authority to disburse the same

along with its arrears, within a time frame to be fixed by this Court.

2. The learned Senior Government Pleader ―

Sri.P.M.Manoj, submitted that since Ext.P12 has already acceded to

the petitioner's claims, her salary will be paid without any further

delay.

In the afore circumstances, I dispose of this writ petition,

recording that Ext.P12 order has been issued by the AEO; and

consequently, directing the competent respondent to ensure that

the petitioner's salary and arrears are paid within a period of three

months from the date of receipt of a copy of this judgment.

Sd/-

                                             DEVAN RAMACHANDRAN

rp                                                     JUDGE
 WP(C).No.14334 OF 2019(N)






                                   APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1                 TRUE COPY OF THE APPOINTMENT ORDER DATED
                           01.06.2015.

EXHIBIT P2                 TRUE COPY OF THE AEO ORDER DATED 7.10.2016.

EXHIBIT P3                 TRUE COPY OF THE APPEAL PETITION.

EXHIBIT P4                 TRUE COPY OF THE DPI ORDER DATED 20.06.2017.

EXHIBIT P5                 TRUE COPY OF THE PETITION FILED BEFORE THE
                           GOVERNMENT.

EXHIBIT P6                 TRUE COPY OF THE ORDER ISSUED BY GOVERNMENT DATED
                           7.03.2019.

EXHIBIT P7                 TRUE COPY OF THE VERIFICATION REPORT OF THE
                           DEPARTMENT.

EXHIBIT P8                 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE
                           ACADEMIC YEAR 2017-18.

EXHIBIT P9                 TRUE COPY OF THE CIRCULAR DATED 6.11.2012.

EXHIBIT P10                TRUE COPY OF THE PROCEEDINGS OF KERALA
                           LEGISLATIVE ASSEMBLY.

EXHIBIT P11                TRUE COPY OF THE ORDER DATED 01/08/2019.

EXHIBIT P12                TRUE COPY OF THE ORDER NO B/21/2021 DATED

12/2/2021 ISSUED BY THE 3RD RESPONDENT