SADAJAYA M.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner says that she retried from MIT Upper Primary School, Kodungalloor on 30.06.2019, as an UPSA and impugns Exts.P4 and P5, as per which, her earlier service in another Aided School has been refused to be reckoned for the purpose of fixing of Higher Grade.

(2.) According to the petitioner, she was initially appointed as a High School Assistant (HSA) in Cherural High School and that after resigning from there, she had joined the present School, from where she superannuated. She says that going by Ext.P8 Government Order, her service in the earlier School ought to have been reckoned for the purpose of fixing of Higher Grade but that without assigning any cogent reason in Ext.P4, an audit objection is seen raised, stating that the earlier service cannot be counted at all.

(3.) The petitioner says that pursuant to Ext.P4 objections, Ext.P5 proceedings has been issued by the Deputy Director of Education to the Assistant Educational Officer (AEO for short), rejecting her claim and therefore, that she has been constrained to approach this Court. She thus, prays that Exts.P4 and P5 be set aside and the official respondents be directed to sanction and release her retiral benefits within a time frame to be fixed by this Court.