RAMESH LAL P R Vs. ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The case of the petitioner is the following: He was appointed as Lower Primary School Assistant in S.M.A.M.L.P.School, Aliparamba in Perinthalmanna Sub District on 15.10.2004. The appointment was approved. The petitioner went on leave without allowance on medical ground for the period from 24.2.2009 to 22.9.2009 (211 days). The application for leave without allowance submitted by the petitioner was forwarded by the Manager to the Government. The Government rejected the application as per Ext.P2 order dated 19.2.2010, which reads as follows:

(2.) It is stated in paragraph 3 of the Writ Petition that after Ext.P2 order was passed, the petitioner had submitted another application and that the same is pending before the Government. But, no document is produced to show that such an application was filed. In paragraph 6 of the Writ Petition, it is stated that the petitioner had re-presented his application for leave before the Government.

(3.) The petitioner rejoined in service on 23.9.2009. However, his salary was not paid. It is stated that for about one year, he is working without any salary.