A R REJEENA Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The petitioner challenges Ext.P7 order under which, according to her, she has been denied the opportunity to make a fresh option based on the relevant date.

(2.) The essential facts involved in this case is that the petitioner joined service as a Lower Primary School Assistant (LPSA) in the St.Antony's Lower Primary School, Moorkkanad, which is an aided recognised school, functioning under the Kerala Education Rules (for short 'KER'). She says that her probation was declared with effect from 10.10.1993 and that as per the 2004 Pay Revision Orders, she is entitled to a higher grade on completion of 8 years of service. She says that she had, therefore, preferred Ext.P1 option with effect from 09.10.2002 and that it was granted to her, which is clear from Ext.P2 order of the Assistant Educational Officer, Irinjalakkuda dated 25.03.2006.

(3.) The petitioner states that while she was enjoying all such benefits, an audit objection appear to have been raised in the year 2011, wherein it was noticed that the petitioner could have exercised option from 09.10.2002 but only after 10.10.2002, since the date on which the 8th year service would complete can only be on 10.10.2002.