T.ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner says that he is working as a Higher Secondary School Teacher in Sociology, in the SNDP Vocational Higher Secondary School, which is managed by the 4th respondent and he says that he has been suffering from an acute form of Cancer, warranting treatment, for the last several years.

(2.) According to the petitioner, he has, therefore, preferred Ext.P9 application for leave with the 5th respondent - Principal of the School, but alleges that the same has not been forwarded by him to the 2nd respondent - Director of General Education (DGE for short). The petitioner also has a case that he has been unfairly denied salary for the period during which he has been working; and as a corollary, seeks a direction to the 5th respondent to release the same to him at the earliest.

(3.) In response to the afore submissions made on behalf of the petitioner by his learned counsel Shri.K.Mohanakannan, learned counsel appearing on behalf of respondent No.5 - Principal of the School, Smt.Rekha Vasudevan, submitted that in terms of the interim direction of this Court on 03/11/2020, the salary has been already paid to the petitioner and that his application for leave, namely Ext.P9, has been forwarded by her client to the 4th respondent - Manager of the School. She submitted that it is for the Manager to forward the same to the 2nd respondent.