LALITHAMBIKA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner who came to be appointed as HSA in the fourth respondent School with effect from 06.12.2011 againt a regular vacancy, was subsequently promoted as H.S.S.T (Malayalam), pursuant to the upgradation of the School as Higher Secondary School in 2010-11, being qualified and by giving 'by- transfer appointment' there. However, the said appointment was not approved and it is pending consideration before the third respondent, which is sought to be finalised by filing this writ petition.

(2.) THE petitioner has got a further grievance that she is not being paid the salary, even in the lower post. It is brought to the notice of this Court by the learned counsel for the petitioner that, the Government has issued Ext.P4 Circular so as to facilitate payment of salary in the lower post, pending approval. Based on the said Circular, this Court, as per Ext.P3 judgment dated 25.07.2012 in W.P.(C) No.12199 of 2012, has ordered to release the salary in the lower scale, as provided in the Circular. The petitioner is also entitled to have the same relief, submits the learned counsel.