P.JAYACHANDRAN Vs. MANAGER, SANADANA DHARMA COLLEGE

JUDGEMENT

(1.) The petitioners, who are non-teaching staff in the 1st respondent College, are aggrieved by the denial of pay for the period from 01.06.2002 to 19.08.2010 by way of Ext.P9 order.

(2.) Petitioners submit that they had been continuously working as non-teaching staff from various dates during the year 1999 to 2001 with approval. It is also stated that their appointments were at a time, when there was a ban on appointments consequent to the de-linking of pre-degree from the colleges. However they assert that the requirement of non-teaching staff continued in the Colleges and they had been working regularly. Government thereafter as per Ext.P5 order created 21 supernumerary posts in various college with retrospective effect from 20.08.2010 for the purpose of granting salary approval and salary to those like petitioners who were appointed on contract basis during the period of ban. Petitioners point out that their initial appointment was on contract basis for the period from 1999/2000/2001, was approved from time to time and the very same requirement continued even after the period covered by Exts.P1 to P4 series.

(3.) On the basis of Ext.P5 order dated 20.08.2010, the appointment of petitioners were approved with effect from 20.08.2010 and they got salary for the period from 20.08.2010. But at the same time, petitioners point out that similarly appointed non-teaching staff in another college got salary for the period from 2002 to 2005 as Government issued Ext.P6 order on the basis of their representation.