LAWS(KER)-2010-12-283

P USHA Vs. STATE OF KERALA

Decided On December 03, 2010
P.USHA Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE petitioner is working as UPSA at N.M.H.S.S Thirunavaya. She entered service on 7.6.1993 as UPSA. She was granted higher grade with effect from 1.7.2003. Based on the pay revision, the petitioner's pay was fixed with effect from 7.6.2005, as per Ext.P1. THE Deputy Director of Education raised Ext.P2 objection to the fixation of pay of the petitioner. In compliance with Ext.P2 objection, the petitioner refunded Rs.17,203/-, the alleged objectionable amount drawn by the petitioner. As against Ext.P2, the petitioner submitted Ext.P3 representation dated 2.5.2010 before the Government. Ext.P3 is pending disposal. THE petitioner submits that as per Ext.P4 G.O.(P) 572/2007 dated 29.11.2007, the last date for availing reoption was 31.3.2008. Ext.P2 objection was raised in April 2010 and thereby the petitioner did not get the benefit of exercising reoption as provided in Ext.P5.

(2.) HEARD the learned counsel for the petitioner and the learned Government Pleader.