SHAHNA JEEM M Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners herein were working as 'LPSAs' in the fourth respondent school. Though the petitioners were appointed in the permanent vacancies, approval was granted only on daily wages in the first academic year and on a scale of pay from the next academic year. The petitioners contend that, they are entitled for approval of their appointment from date of their appointment.

(2.) THE petitioners have been given to understand that the benefits have been denied to the petitioners by placing reliance on Ext P2 G.O.(P) No. 104/08 G.Edn dated 10.06.2008. It is the case of the petitioners that the said G.O. has already been struck down by this Court in Unni Narayanan v. State of Kerala [2009 (2) KLT 604], being contrary to the mandate of Rule 7A of Chapter XIVA of the Kerala Education Rules.

(3.) HEARD the learned Government Pleader as well, who submits that the issue has not become final, since SLP is pending before the Apex Court.