LAWS(KER)-2010-10-276

S VIJAYAMMA Vs. STATE OF KERALA

Decided On October 19, 2010
S.VIJAYAMMA Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner, while working as Headmistress in Mylum Government LP School, retired from service. It is stated that the petitioner was appointed as PD teacher in the Government Service and she was appointed as Headmistress with effect from 27.4.2007. The grievance of the petitioner is that her pay was irregularly fixed by the Assistant Educational Officer. Pointing out her grievance, the petitioner submitted Ext.P7 representation th dated 6 September 2010, before the second respondent. Ext.P7 is pending disposal.

(2.) The only relief sought for by the petitioner is to direct the second respondent to consider and dispose of Ext.P7 representation.

(3.) In the facts and circumstances of the case, the Writ Petition is disposed of directing the second respondent to consider and pass appropriate orders on Ext.P7 representation within a period of three months from the date of receipt of a copy of the judgment, after affording an opportunity of being heard to the petitioner. The petitioner shall produce a copy of the Writ Petition and certified copy of the judgment before the second respondent.