REMAVATHI C.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are stated to be working as Higher Secondary School Teachers (Junior) (HSST (Jr.) for short) in Economics and English respectively in the Anjarakkandy Higher Secondary School, Mamba, which is managed by the 4th respondent - Manager.

(2.) The petitioners impugn Ext.P4 order issued by the 2nd respondent - Director of General Education declining the grant of approval to their appointments, but they concede that they have already preferred Exts.P5 and P6 Statutory Revisions, invoking the provisions of Rule 92 of Chapter XIVA of the Kerala Education Act and Rules (KER for short) before the Government of Kerala; and alternatively pray that the same be directed to be taken up and disposed of at the earliest.

(3.) In addition to the above, Shri.T.T.Muhamood, learned counsel for the petitioners, prayed that pending the consideration of the Revisions filed by his clients, the respondents be directed to pay them salary at least in the scale of pay of High School Teacher (HST for short), taking note of Ext.P7 Government Order, wherein, such a mandate has already made. He, therefore, prays that the Government be directed to take up and dispose of Exts.P5 and P6 Revisions and that in the meanwhile, the competent respondent be directed to pay his clients the salary in the scale of pay of HST.