C S REMADEVI HIGH SCHOOL ASSISTANT VOCATIONAL HIGHER SECONDARY SCHOOL NADUVATTOM ALAPPUZHA RESIDING AT CHEMPAKASSERIL NADUVATTOM PALLIPPAD Vs. DIRECTOR OF PUBLIC INSTRUCTIONS

JUDGEMENT

(1.) THE petitioner is working as High School Assistant in the Vocational Higher Secondary School, Naduvattom at Alappuzha. THE prayer in the Writ Petition is to grant all monetary benefits consequent on Exhibit P3.

(2.) IT is the case of the petitioner that the petitioner entered service as UPSA and her continuous service began on 25.6.1984. She was promoted as High School Assistant from 4.6.1990. Consequent on the reduction of post in the year 1993- 94, the petitioner was ordered to be retrenched, which is evident from Exhibit P1 Government Order. IT is the case of the petitioner that there was an Original Petition, O.P.No.4318/1998 filed by the retrenched UPSA which was allowed by this Court and against the said judgment, the petitioner filed a Writ Appeal as 648/02. IT is submitted that in the Writ Appeal, this Court held that since the petitioner as well as the retrenched UPSA are working in the school, the period during which the petitioner was out of service shall be treated as a protected one. Thereafter Exhibit P3 order was passed. The petitioner was not disbursed salary and allowances due to her for the period from 15.7.1993 to 10.9.1995.