RADHIKA K.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as an Assistant Professor in the Sree Kerala Varma College, Thrissur, of which the 6th respondent is the Principal, has approached this Court seeking that respondents 2 and 3 be directed to count her previous Aided College service and to refix her pay and benefits as per Ext.P8 Government Order; as also to disburse her the arrears of monetary benefits on account of the two advance increments which is entitled to her since she had M.Phil. qualification at the time when she was originally appointed as per Ext.P1.

(2.) The petitioner alleges that no action has been taken by the official respondents based on Ext.P8 until now and therefore, prays that they be directed to do so within a time frame to be fixed by this Court.

(3.) However, in answer to the submissions of Smt.Varsha Bhaskar, learned counsel for the petitioner, as afore, the learned Senior Government Pleader, Smt.Nisha Bose, submitted that action with respect to the disbursement of the monetary benefits and refixation of pay to the petitioner has not been done by the official respondents solely because the 6th respondent - Principal has not yet forwarded the proposal for the same, after refixing the salary and other benefits of the petitioner in terms of Ext.P8 Government Order. The learned Senior Government Pleader submitted that as soon as the 6th respondent does so, necessary action to disburse the eligible benefits to the petitioner will be completed by the official respondents without any avoidable delay.