K.R.PUSHPAVATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader appearing for respondents 1 and 3 and the learned counsel appearing for the 4th respondent-Manager.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner was appointed as a Junior Language Teacher- Sanskrit (part time) in the 4th respondent- School on 01.06.2010 and her appointment was duly approved. It is submitted that the petitioner had completed 5 years of service in the post of Junior Language Teacher in 2015 and that she is entitled to the full time benefits with effect from 01.06.2015. It is submitted that the petitioner has been teaching more than 8 periods of work per week from the year 2010-2011 onwards and that the staff fixation for the academic year 2010-2011 was continuing up to 2015-2016 and that there was no reduction of post. It is submitted that the petitioner approached the respondents seeking full time benefits, but the 3rd respondent by Ext.P4 rejected the petitioner's request. Relying on Exts.P5 and P6 orders as well as Ext.P7 staff fixation order for the year 2015- 2016, the learned counsel for the petitioner submits that the petitioner is entitled to the full time benefits with effect from 01.06.2015 as claimed by her and that Ext.P4 proceedings are illegal and are liable to be set aside. The learned counsel for the petitioner places reliance on a judgment of this Court dated 29.07.2020 in WP(C) No.12132 of 2018 wherein, a similar claim raised by two Junior Language Teachers was considered.