PATHUMMAKUNJU J Vs. GOVERNMENT OF KERALA AND ORS

JUDGEMENT

(1.) Aggrieved by the audit objection raised with regard to the pay fixation and the consequent recovery of excess salary, the Petitioner has filed this Writ Petition.

(2.) The Petitioner is a Sewing Teacher in M.M.H.S., Vilakudy which is an aided school. The initial appointment was approved, but full pay and vacation salary was not paid for three academic years 1977-78, 1978-79 and 1979-80 for want of KGTE Group Certificate. The Petitioner acquired the qualification on 18.2.1980 and completed 18 years of qualified service on 1.7.1998. The pay revision for the year 1997 was introduced on 1.7.1998 on a retrospective basis from 1.3.1997.

(3.) Based on the option submitted by the Petitioner, the re-fixation was made and higher pay was granted to her. It is stated that she was given 19 years of service weightage counting the qualified service alone.