SOSAMMA VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of denial of the 2006 pay revision benefits, which, though originally was granted, was subsequently cancelled pursuant to the audit objections.

(2.) THE petitioner started her carrier as UPSA in St. John's Syrian Higher Secondary School, Vatakara and after approval of the appointment, she resigned from the said School on 31.12.1997 and joined as UPSA in the present School with effect from 1.1.1998 against a leave vacancy. Later, she was appointed in a regular vacancy with effect from 1.6.1998 and has been continuing ever since then. Referring to the pleadings and proceedings, the learned counsel for the petitioner submits that, pursuant to the adverse order passed against the petitioner, recovery notice was also issued vide Ext.P11, which made the petitioner to approach this Court seeking for immediate intervention.

(3.) HEARD the learned Government Pleader as well.