ASSISTANT EDUCATIONAL OFFICER Vs. MAGI JACOB

JUDGEMENT

(1.) The State/Department is the appellant. The challenge is against the verdict passed by the learned single Judge in the writ petition, whereby the claim mooted by the writ petitioner for causing the prior service from 18.11.1985 to 16.10.1993 to be counted for the purpose of granting Higher Grade and such other benefits has been upheld, which is stated as contrary to the relevant provisions of law.

(2.) Heard the learned Govt. Pleader appearing on behalf of the appellants and Dr.George Abraham, who entered appearance on behalf of the respondent/writ petitioner.

(3.) The sequence of events is as follows: The respondent herein was appointed as 'LPSA' in an aided school, who commenced the service accordingly, with effect from 18.11.1985 and continued there till 16.10.1993. She tendered resignation to join another school under the very same management on 16.10.1993 and in fact joined the latter school in Kottayam on 18.10.1993, in a leave vacancy. The engagement of the petitioner in the said latter school was continued for different spells till 10.11.1995. Later, when a regular vacancy arose, opportunity was given to the writ petitioner to have permanent appointment. It was accordingly, that she joined the permanent post on 10.06.1996 and was continuing as above.