TOMY ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) The case of the petitioners is the following : The first petitioner joined in service as primary school teacher on 4.6.1987 and he was promoted as High School Assistant on 5.6.2006. The second petitioner joined in service on 3.6.1985 as LPSA and he was promoted as HSA on 5.6.2006. The petitioners are working in the schools under the same corporate management. It is pointed out that Philomina Mathew, Jessy Luice and Kochurani, who joined later in service, and who are working in the schools under the same corporate management as primary school teachers, are getting more salary than the salary drawn by the petitioners. Pointing out this anomaly and praying for rectifying the same, the petitioners approached the District Educational Officer, who rejected their request. The petitioners filed appeals before the Deputy Director of Education, who dismissed the appeals as per Exhibits P8(a) and P10 orders respectively in the case of the petitioners 1 and 2. Aggrieved by the orders passed by the Deputy Director, the first petitioner has filed Exhibit P9 revision and the second petitioner has filed Exhibit P11 revision before the first respondent. Exhibits P9 and P11 are pending disposal.

(2.) The reliefs prayed for in the Writ Petition are the following :

(3.) The learned counsel for the petitioners submitted that since Exhibits P9 and P11 are pending disposal, the petitioners would be satisfied for the present, if those revision petitions are directed to be disposed of expeditiously. Accordingly, the Writ Petition is disposed of as follows :