DEEPA P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner entered into service as a leave substitute, H.S.A (Natural Science) w.e.f 14/9/1998 in Mambaram Higher Secondary School. She was taken on regular service w.e.f 5/6/2022. During the academic year 2010-2011, a post of H.S.A (Natural Science) was reduced due to the deduction of effective strength, and the petitioner was retrenched from service with effect from 14/7/2010. On the date of retrenchment, the petitioner was drawing a salary of Rs.19740.00.

(2.) Thereafter, a Teachers' package was introduced, and the petitioner was also included in the package and posted to BRC as CRC Co-ordinator in the year 2012. After two years, the post of H.S.A (Natural Science) was restored in the school, and the petitioner was sent back to the said school vide the order dtd. 23/9/2014 and the petitioner's salary was fixed at Rs.20740.00.

(3.) An audit objection was made regarding the payment of Rs.20740.00 to the petitioner, as her salary at the time of retrenchment was only Rs.19740.00. Therefore, vide the impugned order dtd. 6/10/2024, the petitioner has been issued a notice for recovery of the excess amount paid to her.