MINI R.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be the Principal of the Sarada Vilasam Higher Secondary School, Chirayinkeezh, has approached this Court impugning Ext.P13 order of the Government, as per which, her monitory service benefits for the period from 14.05.2012 to 15.05.2015 have been denied, solely for the reason that she had been placed under suspension from that period and further ordering that such benefits will stand merged with the substance allowance already paid to her.

(2.) The petitioner says that she was suspended from 14.05.2012 without any valid reason and that the Authorities themselves understood this and reinstated her on 05.04.2015, subsequently regularising her service without any break.

(3.) The petitioner asserts that the enquiry conducted against her has found that all the charges levelled to be wholly without basis and therefore, that she is entitled to the entire service benefits during the period when she had been placed under suspension; and contends that Ext.P13 is illegal since it declares that such benefits stand merged with the substance allowance already paid to her. She thus prays that Ext.P13 be set aside and the competent Authorities be directed to pay her the monitory benefits during the said period, with applicable interest.