P J ELYAMMA Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The short question that falls for determination in this writ application turns on the interpretation to be placed on the note to R.8 in Chap.27 of the Kerala Education Rules, 1959 which is in these terms :

(2.) The petitioner commenced service as a teacher as early as 1119 M.E. Though she served only for 10 months pursuant to her first appointment it was followed by an appointment for a longer period. Later too she has been working off and on with breaks, for substantial periods. It is admitted that from 5-7-1959 she had continuous service.

(3.) The District Educational Officer by Ext. P2 order took the view that the petitioner is not entitled to the benefits conferred by the note for continuing in service upto the 60th year apparently because she was not in service immediately before 4-9-1957 and because she had no continuous service before that date. Though representations were made by the petitioner against Ext. P2, those were rejected by Ex. P3 order.