(1.) The petitioner is a High School Assistant working in St. Pauls High School, Kozhinjampara. He was first appointed in that school in 1979 and has got continuous service from 2.6.1980. He is due to retire on 30.4.2003. In the year 1987, he met with an accident and he applied for leave without allowance prefixing the summer vacation of 1987. The same was granted. Since he did not recover, again he applied for leave without allowance on medical ground for about two years from 1.6.1987 to 11.7.1989. The application was accompanied by the requisite medical certificate, submits the petitioner. But, when leave without allowance on medical ground was granted as per Ext. P1, it was ordered that leave for one year from 1.6.1989 to 31.5.1988 will be leave without allowance on medical ground and the leave from 1.6.1988 to 11.7.1989 will be leave without allowance on regular basis under R.88 Part I KSR. There is no reason for bifurcating the leave into two as the application was accompanied by only one medical certificate covering the entire period.
(2.) The petitioner chose not to challenge the said order then. But, by Order dated 16.12.1989 he was granted the first higher grade with effect from 1.1.1990. It was granted reckoning the leave without allowance period also. But by Exts. P3 and P4 dated 10.11.1999, objection was raised by the audit party against reckoning the above said period covered by leave without allowance for granting first higher grade. The aggrieved petitioner moved the Government by filing Ext. P5 representation. But, it was rejected by Ext. P7 dated 29.7.2000. In fact, in Ext. P5, the prayer of the petitioner was to modify Ext. P1 and to grant leave without allowance on medical ground for the entire period. The petitioner was constrained to make this motion in view of the provisions contained in R.33 of Part I KSR. As per R.33(b), leave without allowance on medical certificate will count for increments. Therefore, that service will be reckoned for higher grade also.
(3.) Ext. P7 order was issued on the ground that the petitioners application to modify Ext. P1 is highly belated. The petitioner challenges Exts. P1, P3, P4 and P7 on various grounds. He prays for a direction to treat the period from 1.6.1988 to 11.7.1989 as leave without allowance on medical ground. The respondents have filed a counter affidavit resisting the claim of the petitioner. I heard both sides.