SUSHA PUNNOOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein was appointed as 'H.S.A (Malayalam)' with effect from 16.06.2008, vide Ext. P1 order. Based on the said order, the petitioner joined duty and has been continuing as such.

(2.) THE third respondent, the Manager of the school forwarded the proceedings for approval to the second respondent. The approval was however granted only 'on daily wages' with effect from 16.06.2008 and on a regular basis with effect from 01.06.2009. So the Manager preferred a representation before the DEO as borne by Ext. P3.

(3.) DURING the course of hearing the learned counsel for the petitioner brought to the notice of this Court that exactly similar issue had come up for consideration before this Court earlier, at the instance of other similarly situated persons by filing W.P(C) 26324/2009 and W.P(C) 33449/2009. Referring to the course and events, the relief sought for by the parties concerned has been granted by this Court vide Exts. P4 and P5 judgments, referring to the law declared by this Court in Unni Narayan's case. The operative portion of Ext. P5 judgment reads as follows: