JAI KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, a post graduate with M.D. in Biochemistry, was appointed as a Lecturer on provisional basis, following a notification issued by the Principal of the Government Medical College, Kozhikode as available in the files. That notification was, obviously, one to provide immediate stop gap appointments awaiting recruitment of regular hands through the Public Service Commission or provisional hands through the Employment Exchange. He joined duty with effect from the forenoon of 17/12/1996. Ext.R3(a) shows that his appointment as a provisional Lecturer is liable to be terminated as soon as "PSC/Employment" hand joins duty, whichever is earlier and his service was also liable to be terminated at any time without notice. By Ext.R3(b) proceedings, at his request, his service was terminated with effect from the afternoon of 31/7/1997. In that document it is recorded that the petitioner was working as provisional Lecturer (on contract basis). He then joined BARC under the Government of India.

(2.) After the petitioner left on 31-7-1997, the Government issued Ext.P1 Government Order dated 16-6-2000 with effect from 1-1-1996. By that Government Order, revision of scales of pay and allowances of the teaching staff of Medical, Dental and Pharmaceutical Science Colleges in the State was brought in with effect from 1-1-1996 as shown in the Annexure to that Order and the employment of the petitioner, as noted above, was during the period after 1-1-1996.

(3.) Having been qualified to hold the designation of Senior Lecturer, while he was in service as aforesaid, the petitioner claims that his emoluments for the period during which he worked were to be revised and released in the revised scale of Rs. 10000-325-15200 with all other benefits, including allowances etc. as are stated in Ext.P1.