RAGHU K.P Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner claims to be working as a Full Time Menial in the high school of the 2nd respondent and asserts that, his appointment has been validly approved. He alleges that inspite of this, Exhibit P6- proceedings have been issued by the D.E.O. Palakkad, directing the headmistress of the school not to pay him his eligible salary; however, without citing the reason for doing so. He says that consequent to Exhibit P6, not only has he been not paid the salary, the school has not even opened a Service Book in his favour; and thus that, he legitimately apprehends that he will be now terminated from service even without following the due procedure.

(2.) The petitioner prays that, therefore, Exhibit P6 be set aside and the 3rd respondent- headmistress, be directed to take necessary steps to pay him his eligible salary and also to open his Service Book forthwith.

(3.) In response to the afore submissions made on behalf of the petitioner by his learned counsel Sri. V. Shanker, the learned Senior Government Pleader, Smt. Nisha Bose, submitted that Exhibit P6 has been issued by the D.E.O., taking note of the Government Order dated 01-07-2011-a copy of which has been placed on record as Exhibit P7. However, to a pointed question from this Court, learned Senior Government Pleader conceded that the approval of the petitioner's appointment has not yet been withdrawn and that no steps have been taken by the Director of Public Instructions in this regard either. She, however, submitted that as long as Exhibit P7 continues to hold the field, the petitioner will not be entitled to any salary.