C P BOBAN Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD learned counsel for petitioners.

(2.) PETITIONERS are the teachers working in various Government Schools in Thrissur District coming under the supervision and jurisdiction of 3rd respondent. They were assigned with census duty during vacation in April and May 2010.

(3.) THE learned counsel for the petitioners submit respondents are contemplating not to recover the amount and if such decision is taken, order of the KAT and the judgment of this Division Bench should not come in the way of giving such benefit. Otherwise, If they decide to recover the excess amount, they shall consider the representation of the petitioners and persons similarly placed granting instalments in recovering such amount before they proceed with the recovery of amounts.