FEBIN.C.T Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein was appointed as 'HSA', against an anticipated vacancy, with effect from 30.06.2008, vide Ext. P1 order. Based on the said order, the petitioner joined duty and has been continuing as such.

(2.) THE 4th respondent, the Manager of the school forwarded the proceedings for approval of the third respondent. The approval was however granted only 'on daily wages' with effect from 30.06.2008 to the closing date of the school for mid summer vacation and thereafter assigning a scale with effect from 01.06.2009.

(3.) HEARD the learned Government Pleader as well, who submits that the issue has not become final by virtue of the said proceedings pending before the Apex Court.