SHIMA KUTTAPPAN Vs. JAMES VARGHESE,

JUDGEMENT

(1.) The learned Government Pleader on instructions submitted that as per order No. Acd.A4/18609/HSE/10, dated 12/08/2010, the Government regularised the service of the petitioner as H.S.S.T (Junior) Political Science with effect from 11/10/2000 to 15/07/2001 and as H.S.S.T with effect from 16/07/2001 to till the post exists. She is eligible for all service benefits from the date of initial appointment, and the Regional Deputy Director, Higher Secondary Education, Thiruvananthapuram will take further steps for the pay fixation of the incumbent accordingly. Therefore, the same will be expedited by the said officer and payments will be effected expeditiously, at any rate, within a period of three weeks. The Contempt of Court Case is closed as the directions have been implemented.