P R SASIKUMAR S/OSIVARAMA PANICKER PATTARODATH KIZHAKETHIL KURATTISSERY MANNAR MAVELIKARA Vs. STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT GENERAL EDUCATION N DEPARTMENT GOVERNMENT SECRETARIAT

JUDGEMENT

(1.) THIS writ petition was filed by the petitioner seeking to quash Ext.P14 order and various other directions have also been sought for. The matter concerns 2004 Pay Revision. It is submitted by the learned counsel for the petitioner that the Government has passed a reasoned order which is produced as Ext.P16 along with I.A.No.5511/2012.

(2.) IN Ext.P16, the Government has granted a last chance for re-option for Pay Revision 2004 to all State Government employees and teachers coming under State pay scales in the circumstance prescribed therein. It is submitted that based on the same, the petitioner has submitted Ext.P17 before the District Educational Officer, Mavelikkara, viz. a statement of fixation of pay and re-option. In that view of the matter, the writ petition is disposed of directing the District Educational Officer to consider the pleas of the petitioner and to pass appropriate orders on Ext.P17 in terms of Ext.P16 Government Order within a period of two months from the date of receipt of a copy of this judgment.