BINDU K UNNITHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant filed W.P. (C) No. 32809/08 challenging Exts. P-1, P-7 and P-9, staff fixation order for the year 2007-08 and the orders rejecting her appeal and revision. Her essential claim was that she is entitled to full-time benefits as ordered by the Government in Ext. P-2, GO.(Ms) 62/73/S.Edn. dated 2-5-73 and as clarified in Ext. P-3, GO.(Ms) No. 189/82/G.Edn. dated 14th of December, 1982. The learned Single Judge held that the appellant is only entitled to part-time benefits and negatived her contentions. It is this judgment which is under challenge before us.

(2.) We heard the learned counsel for the appellant and also the learned Government Pleader appealing for the respondents.

(3.) The appellant started her career as a Lower Grade Hindi Teacher (full-time) in the school of which the 4th respondent is the Manager. In Ext. P-1 staff fixation order for the year 2007-08, only five divisions were sanctioned against the pre-existing six divisions. As a result of this, there was reduction of the minimum required period of fifteen and her full-time post was converted into a part-time post w.e.f. 15-7-2007. Her appeal and revisions were rejected by Exts. P-7 and P-9 orders passed by respondents 2 and 1 respectively.