K G VENUGA W/O K S VASUDEVAN Vs. STATE OF KERALA; DIRECTOR OF PUBLIC INSTRUCTIONS AND ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The Petitioner herein is a Part Time Music Teacher in the Devaki Memorial Senior Basic School, Kakkayoor in Palakkad District. Her appointment was on 25.09.1980 and has been approved as such with effect from that date.

(2.) It is stated by the Petitioner that in the light of Exhibit P1 judgment wherein this Court declared that the Part Time Teachers who have been in service for over 20 years are entitled to get regularisation, the Petitioner is also entitled for the said benefit. The Government has passed Exhibit P2 order as regards the Petitioners therein. Thereafter, by Exhibit P3 order, another batch of 102 Part Time Specialist Teachers were granted the benefit and the basis was completion of 15 years of service. It is pointed out that the Petitioner submitted a representation as per Exhibit P4 which is followed by Exhibit P5 reminder.

(3.) It is pointed out in paragraph 5 of the writ petition that the 2nd Respondent has forwarded to the Government the list of 40 Part Time Specialist Teachers who have completed 15 years of service as on 31.12.2009 and who are entitled to be appointed as Full Time Teachers. It is stated that the Petitioner is serial No. 25 therein. The Petitioner was waiting for positive action in the matter and it is pointed out that even though Exhibit P7 communication was given by the Government to the Member of the Legislative Assembly, action has not been finalised so far in the case of the Petitioner.