K A ABDUL HAMEED Vs. STATE OF KERALA

JUDGEMENT

(1.) The short issue as to the manner interpreting and applying Rule 67(8) of Chapter XIV A K.E.R. arises for decision in this case.

(2.) The basic facts are as follows:

(3.) On the aforesaid fact situation, it appears that, relying on Rule 67(8) of Chapter XTV A K.E.R., the delinquent teacher was given her pay and allowances as if she was not suspended. This resulted in proceedings against the Manager for recovery of such amounts in terms of that Rule. This is under challenge.