Kerala High Court
Sherly P.David vs The State Of Kerala on 7 November, 2024
2024:KER:82918
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946
WP(C) NO. 39217 OF 2024
PETITIONER/S:
SHERLY P.DAVID
AGED 54 YEARS
WIFE OF JOHNSON.C.T, LOWER PRIMARY SCHOOL TEACHER,
LITTLE FLOWER L.P.SCHOOL, KUMBIDY ANNAMANADA.P.O,
THRISSUR DISTRICT-680 741. (RESIDING AT
CHACKALAKKAL HOUSE,VENNOOR,
ANNAMANADA.P.O,THRISSUR DISTRICT), PIN - 680741
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM, PIN -
695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY,THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, AYANTHOL, THRISSUR DISTRICT, PIN -
680003
4 THE DISTRICT EDUCATIONAL OFFICER
IRINJALAKUDA, THRISSUR DISTRICT, PIN - 680121
W.P.C No. 39217 of 2024
2
2024:KER:82918
5 THE ASSISTANT EDUCATIONAL OFFICER
NEAR POLICE STATION MALA, THRISSUR DISTRICT, PIN -
680732
6 THE CORPORATE MANAGER
CARMALITE CONGREGATION OF SCHOOLS UDAYA PROVINCIAL
HOME, IRINJALAKUDA, THRISSUR DISTRICT, PIN -
680121
7 THE HEADMISTRESS
LITTLE FLOWER L.P. SCHOOL, KUMBIDY ANNAMANADA.P.O,
THRISSUR DISTRICT, PIN - 680741
OTHER PRESENT:
ADV. V.K. SUNIL, SR.G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.C No. 39217 of 2024
3
2024:KER:82918
JUDGMENT
The petitioner is presently working as LPST in the school
managed by the 6th respondent. The grievance of the petitioner is
with regard to the audit objection raised alleging certain anomalies
in the pay fixation of the petitioner and granting of increments to
her. The petitioner highlighted her grievances before the 1st
respondent by submitting Ext.P16 revision petition. The limited
prayer sought by the petitioner is to direct the 1 st respondent to
pass orders thereon within a time frame.
After hearing the learned counsel for the petitioner and the
learned Government Pleader, I am inclined to dispose of this writ
petition. Accordingly, it is ordered that the 1 st respondent shall
take up Ext.P16 and appropriate orders thereon shall be passed in
accordance with law, after hearing the petitioner, the 6th
respondent and the affected parties, if any. A decision in this
regard shall be taken, by the 1st respondent, as expeditiously as
possible, by following the timeline and the priorities contemplated
2024:KER:82918
in G.O.(Ms)No.54/2024/GEDN dated 01.06.2024.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
2024:KER:82918
APPENDIX OF WP(C) 39217/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE RELEVANT PAGE NO.13 OF
SERVICE BOOK OF THE PETITIONER SHOWING
THE DETAILS OF HER APPROVAL
Exhibit P-2 TRUE COPY OF THE STATEMENT OF FIXATION
APPROVED BY THE AEO, MALA AS PER ORDER
NO.B2/947/99/K.DIS DATED 16.02.1999
Exhibit P-3 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY IN TERMS OF PARA 6 OF ANNEXURE III OF
G.O(P) 3000/1998/FIN DATED 25.11.1998
Exhibit P-4 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY IN THE HIGHER GRADE W.E.F 01.07.2003
Exhibit P-5 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY IN THE REVISED SCALE OF RS 7990-12930
IN 2004 PAY REVISION W.E.F 01.07.2004
Exhibit P-6 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY IN THE SENIOR GRADE W.E.F 01.07.2009
Exhibit P-7 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY IN THE REVISED SCALE OF RS 16180-
29180 IN 2009 PAY REVISION W.E.F
01.07.2009
Exhibit P-8 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY IN THE REVISED SCALE OF RS 30700-
65400 IN 2014 PAY REVISION W.E.F
01.07.2014
Exhibit P-9 TRUE COPY OF THE STATEMENT OF FIXATION OF
2024:KER:82918
PAY IN THE SELECTION GRADE W.E.F
01.07.2015
Exhibit P-10 TRUE COPY OF THE STATEMENT OF FIXATION OF
PAY IN THE REVISED SCALE OF RS 45600-
95600 IN 2019 PAY REVISION
Exhibit P-11 TRUE COPY OF THE OBJECTION SLIP VIDE
NO.DDETSR/5178/ 2023-E4 DATED 02.06.2023
Exhibit P-12 TRUE COPY OF THE ORDER OF THE ASSISTANT
EDUCATIONAL OFFICER, MALA VIDE
NO.D.6345/03 DATED 13.02.2004
Exhibit P-13 TRUE COPY OF THE CIRCULAR
NO.26790/J2/07/G.EDN DATED 23.06.2009
Exhibit P-14 TRUE COPY OF THE REPLY DATED -08.2024 OF
THE PETITIONER WITH THE COVERING LETTER
OF THE HM
Exhibit P-15 TRUE COPY OF THE LETTER OF THE ASSISTANT
EDUCATIONAL OFFICER, MALA ADDRESSING THE
HEADMASTER VIDE NO.AEOMALAA413/2023/D
DATED 21.09.2024
Exhibit P-16 TRUE COPY OF THE REVISION PETITION UNDER
RULE 92 CHAPTER XIVA KERS SUBMITTED BY
THE PETITIONER BEFORE THE GOVERNMENT
DATED 25.10.2024
Exhibit P-17 TRUE COPY OF THE DECISION REPORTED IN
1982 KHC 297 (ALEYAMMA V. DY. DIRECTOR,
EDUCATION) DATED 15.06.1982
