BALACHANDRA MENON Vs. STATE OF KERALA

JUDGEMENT

(1.) It is stated that the petitioner is a protected teacher. His parent school is Pattarya Samajam High School, Pallippuram. At present, he is working as High School Assistant in S.N.D.P.High School, Kuttamangalam.

(2.) While working in Pattarya Samajam High School, Pallippuram as H.S.A.(Maths), the petitioner was deployed to Government Sanskrit High School, Charamangalam as a protected teacher on 9.10.2009. It is stated that the petitioner was receiving salary from the parent school. The petitioner was transferred to S.N.D.P. High School, Kuttamangalam with effect from 25.6.2010, as per Ext.P1 order. It is stated that from 15.7.2010 onwards, the petitioner was drawing salary from his parent school. The grievance of the petitioner is that the Headmistress of Pattarya Samajam High School, Pallippuram did not pay salary to the petitioner from the month of August, 2010, including Onam advance. The petitioner submitted Ext.P2 representation dated 4.9.2010 to the District Educational Officer.

(3.) The reliefs prayed for by the petitioner are to direct the third respondent to dispose of Ext.P2 representation and for the issue of a writ of mandamus directing the respondents to disburse salary to the petitioner.