K S OMANA Vs. STATE OF KERALA

JUDGEMENT

(1.) WHILE working as Part time Sewing Teacher in S.N.V.U.P. School, Valiyakulam, Ranni, the petitioner was placed under suspension. Later, as per Ext.P1 order dated 14.11.2007 passed by the Deputy Director of Education, the period of suspension of the petitioner was directed to be treated as on duty. It was also held that the petitioner will be entitled to all the service benefits. Though the Manager filed a Revision against Ext.P1 order, the Revision was rejected as per Ext.P3 order dated 4.2.2010. As per Ext.P4 order dated 24.3.2010, the Manager requested the Assistant Educational Officer to pass appropriate orders for disbursement of the benefits to the petitioner during the period in which she was placed under suspension and which was directed to be considered as on duty.

(2.) THE grievance of the petitioner is that the Assistant Educational Officer has not done anything in the matter and the service benefits of the petitioner during the suspension period were not disbursed. Pointing out the grievance, the petitioner submitted Ext.P5 representation dated 23.7.2010 before the Deputy Director of Education. Ext.P5 representation is pending disposal.