M.S.SAMEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein was appointed as 'LPSA' against a regular vacancy with effect from 22.06.2009. The petitioner joined duty and has been continuing as such.

(2.) THE third respondent, 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 22.06.2009 to 31.03.2010 and thereafter on a scale of pay, with effect from 01.06.2010.

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