HAVVAUMMA K.V., W/O. MOOSAKKUTTY V.K. Vs. STATE OF KERALA, REPRESENTED BY THE SECRETARY, GENERAL EDUCATION, THIRUVANANTHAPURAM

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) The petitioner was initially appointed as full-time Arabic Teacher on 24.7.1978 in the 5th respondent's school and it was duly approved. She was retrenched on 30.4.1980 due to abolition of post. She was again appointed as leave substitute from 13.6.1981 to 31.1.1984 in the 6th respondent's school and the spell was duly approved. The petitioner was again appointed as per Exhibit P3 as a leave substitute from 1.2.1984 to 31.1.1989 in 6th respondent's school and the appointment was duly approved. Thereafter, she was appointed from 1.2.1989 to 31.1.1994 in the same school. The petitioner resigned from the post due to personal problems on 30.6.1989. The resignation was accepted.

(3.) On 1.7.1996 the petitioner was again appointed in the 5th respondent's school in a regular vacancy and she continued in the school as Arabic Teacher until her retirement on 31.3.2015. The petitioner submitted requests before the educational authorities to reckon the past service for all service benefits and pension. By Exhibit P8, the Government rejected the claim of the petitioner in view of Rule 62 of Chapter XIV-C of KER read with Rule 29 of Part-III KSR. Exhibit P8 Government decision denying the benefit of past service is under challenge in this writ petition.