JASEENTHA M O Vs. STATE OF KERALA

JUDGEMENT

(1.) ALLEGING that the salary due to the petitioner had not been paid by the respondents, in spite of repeated requests, she has come up before this Court.

(2.) THE petitioner was appointed Junior Lecturer in Botany in Carmel College, Mala as per Ext.P1 order. The appointment was approved by the 3rd respondent as per Ext.P2 order dated 12.5.1998. On the basis of the same, the petitioner was paid salary of Junior Lecturer upto November, 2001. Thereafter, the petitioner acquired Ph.D in the year 2008 and she was given appointment as Lecturer in Department of Botany and the said appointment was approved by the respondent university with effect from 24.11.2008.

(3.) THE petitioner was being paid salary from November, 2008 in the category of Lecturer in the Department of Botany. Her grievance is that even though she has been discharging duties as Junior Lecturer in the Department of Botany in Carmel College since appointment as per Ext.P1 continuously, she was not paid salary from November, 2001 till October, 2008. Her further grievance is that this Court by Ext.P8 and P9 judgments had directed to disburse the salary due to the Junior Lecturers, who had actually worked in colleges, and the first respondent had implemented the above direction vide Ext.P10. However, the petitioner was singled out. It is with this background that the petitioner has come up before this Court.