SHIMY SISY PAUL Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT GENERAL EDUCATION DEPARTMENT SECRETARIATTRIVANDRUM

JUDGEMENT

(1.) THE petitioner is seeking for payment of salary till 30.11.2001, as she was working against a full time post which was duly sanctioned from 26.10.1999. THE appointment was approved also. Reliance is placed on a judgment of this Court in Daisy v. State of Kerala (2005(3) KLT SN Page 87 Case No.104)and GO(MS)No.60/07/G.Edn. dated 12.3.2007.

(2.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(3.) EXHIBIT P6 is a Government Order dated 20.11.2004 allowing full time scale of Rs.6675-10550 to Higher Secondary School Teachers (Part Time) promoted from among the qualified HSAs/UPSAs/LPSAs on the basis of the judgment in Writ Appeal Nos.460 and 469 of 2000 and the judgment of the Apex Court in S.L.P.No.9421-22/2003. It is submitted that in Daisy v. State of Kerala (2005(3) KLT S.N. Page 87 Case No.104) it was held that Guest Lecturers are entitled and eligible for salary as per the scale admissible to Higher Secondary School Teachers for their entire approved service.