STATE OF KERALA Vs. RADHAMONY AMMA

JUDGEMENT

(1.) Respondents 1 to 3 in O.P.No.9495 of 1984 are the appellants in this writ appeal. The sole petitioner in the O.P. is the first respondent in this writ appeal. The 4th respondent in the O.P. the school Manager-is the second respondent herein. The Original Petition was filed to quash Exts.P2, P3, P4 and P6 and also to declare that the training period of the petitioner should be treated as qualified service for granting all service benefits. The petitioner has also prayed that she is entitled for salary in the scale of High School Assistant during the period from 24-7-1978 to 1-10-1982, the period during which she performed her duties as High School Assistant.

(2.) The learned single Judge, by judgment dated .21-8-1989, allowed the Original Petition. The State has come up in writ appeal.

(3.) We heard the Senior Government Pleader Mr. Janardhanan, counsel for the appellants. .The teacher (Ist respondent herein - petitioner in the O.P.) joined as a lower grade Hindi Teacher in the school on 23-7-1973. She was relieved from the school on 3-7-1977 for training during the year 1977-78. She rejoined duty on 23-5-1978. She passed the training examination. She was promoted as High School Assistant (Hindi) on 24-7-1978. This was approved by the District Educational Officer. But, the Deputy Director of Education held that the promotion was illegal. The order of the Deputy Director of Education was upheld in revision by the Government. The Government passed the order on 16-8-1982. Thereafter, the petitioner was reverted by the 4th respondent Manager on 1-10-1982. So, on facts, it is clear that the petitioner worked as a High School Assistant from 24-7-1978 to 1-10-1982. The Deputy Director had granted increments to the petitioner with effect from 1-7-1978 treating the training period as on duty. The learned single Judge, adverting to the above facts, held that the teacher having worked in a higher grade, she is entitled to the salary due for that grade for that period. The teacher did not intend to perform the duties of an H. S. A gratuitously. The manager of the school received the benefit of the petitioner's service and so the teacher (Petitioner in the O.P.) is liable to be compensated for the same with the scale of pay due to an H. S. A. The learned single Judge relied on the earlier Bench decision of this Court in O.P.No.2272 of 1977 and the judgment of another learned Judge in O.P.No.4607 of 1982 to hold that when a teacher has worked in a higher grade she is entitled to be paid the salary due for that grade. On these premises, it was held that the petitioner in the O.P. is entitled to be paid the salary due for an H. S. A, for the period from 24-7-1978 to 1-10-1982. We see no error in the said reasoning and conclusion of the learned single Judge.