Jincy C. M vs The State Of Kerala
2022 Latest Caselaw 5661 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                         WP(C) NO. 4237 OF 2022
PETITIONER/S:

           JINCY C. M.
           AGED 29 YEARS
           W/O. HIJAS IBRAHIM, LOWER PRIMARY SCHOOL ASSISTANT,
           SSM LOWER PRIMARY SCHOOL, KODAMUNDA, PALLARIMANGALAM,
           ERNAKULAM DISTRICT - 682 301. (RESIDING AT CHARALIYIL
           HOUSE, PALLARIMANGALAM P. O., MYLORE,
           ERNAKULAM DISTRICT - 682 301.)
           BY ADVS.
           V.A.MUHAMMED
           M.SAJJAD


RESPONDENT/S:

    1      THE STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT,
           SECRETARIAT ANNEXE II,
           THIRUVANANTHAPURAM - 695 001.
    2      THE DIRECTOR OF GENERAL EDUCATION,
           JAGATHY, THIRUVANANTHAPURAM - 695 014.
    3      THE DEPUTY DIRECTOR OF EDUCATION
           ERNAKULAM AT KAKKANAD - 682 030.
    4      THE DISTRICT EDUCATIONAL OFFICER
           KOTHAMANGALAM, ERNAKULAM DISTRICT - 686 691.
    5      THE ASSISTANT EDUCATIONAL OFFICER
           KOTHAMANGALAM, ERNAKULAM DISTRICT - 686 691.
    6      THE MANAGER
           SSM LOWER PRIMARY SCHOOL, KODAMUNDA,
           PALLARIMANGALAM, ERNAKULAM DISTRICT - 682 301.
    7      THE HEADMASTER
           SSM LOWER PRIMARY SCHOOL, KODAMUNDA,
           PALLARIMANGALAM, ERNAKULAM DISTRICT - 682 301.
OTHER PRESENT:

           SR.GP JOBY JOSEPH
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4237 OF 2022
                                  2



                 BECHU KURIAN THOMAS, J.
             ========================
                  W.P.(C) No. 4237 of 2022
             ========================
             Dated this the 27th day of May, 2022


                          JUDGMENT

Though petitioner's appointment as LPSA was

approved with effect from the date of appointment, salary in

the regular scale of pay was directed to be paid only from

06.02.2021, based on G.O(P) No. 4/2021 G.Edn. A ggrieved

by the denial of regular scale of pay from the date of

appointment, petitioner has preferred Ext.P6 revision

petition before the 1st respondent.

2. Having regard to the circumstances pointed

out and after having heard the learned Counsel for the

petitioner as well as the learned Government Pleader, I am

of the view that, this writ petition can be disposed of

directing the 1st respondent to consider and dispose of

Ext.P6 revision petition in a time bound manner.

3. Accordingly, there will be a direction to the

1st respondent to consider and dispose of Ext.P6 revision WP(C) NO. 4237 OF 2022

petition dated 20.01.2022, as expeditiously as possible, at

any rate, within a period of three months from the date of

receipt of a copy of this judgment, after granting an

opportunity of hearing to the petitioner and also after

considering the effect of Ext.P2 government order.

The writ petition is disposed of as above.

Sd/-

BECHU KURIAN THOMAS LU JUDGE WP(C) NO. 4237 OF 2022

APPENDIX OF WP(C) 4237/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 07.11.2016. EXHIBIT P2 TRUE COPY OF THE G.O.(RT) NO.296/2020/G.EDN. DATED 01.02.2020. EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.9315/2020 DATED 24.02.2021.

EXHIBIT P4 TRUE COPY OF ORDER NO.G/17787/2021 DATED 25.10.2021 BY ASSISTANT EDUCATIONAL OFFICER, KOTHAMANGALAM. EXHIBIT P5 TRUE COPY OF GOVERNMENT ORDER NO.G.O.

(P) NO.4/2021/G.EDN. DATED 06.02.2021. EXHIBIT P6 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER DATED 20.01.2022 (WITHOUT EXHIBITS).

// True Copy // PA To Judge