INDIRA J. Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioners are working as Higher secondary teachers in the various aided schools from the academic year 2010 -2011. The petitioners submit that they were appointed as HSST/HSST Junior in the year 2010 and are entitled for regular scale of pay from their 1st date of appointment. It is also submitted that they are entitled for appointment to the post of HSST in the academic year 2011- 2012 or earlier, when there are 24 periods for the concerned subjects and denial of the above said benefit to the petitioners is challenged in Ext.P8 series of revision petitions before the 1 st respondent Government. The petitioners further submit that in an identical situation the Government has granted regular appointment to one Sri.Sajeevan from the first appointment as guest teacher in the year 2010 and as HSST from 1/6/2011, as per Ext.P7 Government Order. The writ petition is filed seeking consideration of Ext.P8 series of revision petition filed by the 2025:KER:32830 petitioners to treat the period they were approved as guest teachers as regular appointments and to grant all consequential benefits in the light of Ext.P7 Government Order.

(2.) Heard both sides.

(3.) Considering the above facts and circumstances, the writ petition is disposed of directing the the 1 st respondent to consider and pass appropriate orders on Ext.P8 series of revision petitions preferred by the petitioners within a period of two months from the date of receipt of a copy of this judgment, in the light of Ext.P7 Government order, and after affording an opportunity of being heard to the petitioners.