SREEPRIYA P. Vs. REGIONAL DEPUTY DIRECTOR

JUDGEMENT

(1.) The petitioner who is stated to be a working as a Guest Lecturer in the K.P.S.Menon Memorial Higher Secondary School, Ottappalam, has approached this Court, seeking that respondent Nos. 3 to 5 be directed to implement Ext.P13 order issued by the 1st respondent, thus leading to her approval of appointment; with a consequential direction to the 1st respondent to disburse her salary during the period 27.06.2012 to 02.06.2014.

(2.) When this matter was called today, the learned Senior Government Pleader, Smt.Nisha Bose, submitted that the allegations of the petitioner, as voiced by by her learned counsel, Sri.Vipindas T.K., are not fully accurate because her appointment has been approved on daily wages by the 1 st respondent through order dated 25.11.2020, which was done based on the documents that were forwarded by the Principal- as was ordered by this Court in the interim order dated 20.11.2020. The learned Senior Government Pleader added to this by saying that since the approval has now been so granted, it is for the Principal to forward the salary bill, which can then be honoured without any further delay.

(3.) In the afore circumstances, I order this writ petition recording the afore submissions of Smt.Nisha Bose; with a consequential direction to the 4th respondent-Principal to draw the salary bill of the petitioner for the period in question and forward the same to the 1st respondent within a period of two weeks from the date of receipt of a copy of this judgment, in which event, the 1st respondent will ensure that the amounts are disbursed to the petitioner within a period of one month after the said bill is received by his office.