B SREEKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner in W.P.(C) No.12894 of 2010, namely, B.Sreekumar, is working as Assistant Professor of Health Education, Department of Community Medicine, Medical College, Kottayam. THE case of the petitioner is that with effect from 1.1.1996, the designation of the petitioner should have been changed as Senior Lecturer on the basis of Ext.P2 Government Order, G.O.(P) No.145/2000/H&FWD dated 16.6.2000. THE petitioner contends that as per Ext.P2 Government Order, he should have been promoted as Assistant Professor with effect from 1.5.1996. THE petitioner was promoted as Assistant Professor only on 2.7.2007, though Ext.P2 Government Order came into force with effect from 1.1.1996. Pointing out the grievance, the petitioner submitted representation to the Government. However, reply to the representation was given by the Director of Medical Education, as per Ext.P4 dated 4.8.2008. Ext.P4 reads as follows:

(2.) THE petitioner in W.P.(C) No.15748 of 2010, namely, Dr.J.Suhara Beevi, is working as Assistant Professor in the Department of Community Medicine, Medical College, Kottayam. THE grievance of Dr.J.Suhara Beevi is that though as per G.O.(P) No.145/2000/H&FWD dated 16.6.2000 (Ext.P1) the Government revised the scale of pay of teaching staff of the Medical Colleges with effect from 1.1.1996, the benefits were not conferred on the petitioner. It is also contended that the career advancement promotion provided in Ext.P1 was also not extended to the petitioner. According to her, she having acquired M.Phil and Ph.D, was entitled to be promoted as Assistant Professor with effect from 22.10.2001 and also entitled to be promoted as Associate Professor from 22.10.2006. However, those benefits were also not given to the petitioner. Representations were submitted by the petitioner to the Director of Medical Education. THE Director of Medical Education disposed of the representations, as per Ext.P4 order dated 30.9.2003. However, the claims put forward by the petitioner were not granted by the Director of Medical Education apparently on the ground that G.O.(P) No.145/2000/H&FWD dated 16.6.2000 does not apply to the Non-Medical categories. Learned Government Pleader pointed out that the entitlement of the petitioners for promotion with reference to the particular dates as claimed by the petitioners is disputed.

(3.) IT is submitted that W.A.No.1021 of 2010 filed against the judgment in W.P.(C) No.2233 of 2004 was dismissed on the ground of delay.