RAJEEV G Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are working as Teachers as well as Clerk in the L.V. High School, Pothencode. They are aggrieved by the order abolishing the post of the petitioners in the academic year 1997-98. The Government confirmed the same, dismissing the revision petition filed by the petitioners.

(2.) Ext. P1 is the order dated 31/10/1997 of the 4th respondent fixing the strength for the academic year 1997-1998. It was fixed after a visit by the District Educational Officer and after a higher level verification effected by the Deputy Director of Education. Accordingly, 35 class divisions were sanctioned and in accordance with the staff strength, the petitioners' appointments were approved also.

(3.) A super check cell visited the school on 03/11/1997. By Ext. P2 dated 22/05/1998 a show-cause notice was issued by the second respondent Director of Public Instruction. The notice contained various details regarding bogus admission and accordingly, it was proposed to abolish 12th division in Standard VIII and the consequent posts of one H.S.A. (core subject), one H.S.A. (Malayalam), one H.S.A. (Hindi), one L.D. Clerk and one FTCM with effect from 15/07/1997. After submission of the reply by the Manager and after hearing parties, by Ext. P3 it was confirmed. But while confirming the same, it was also ordered that the teachers who had worked against the irregular posts are entitled to their salary for the period they had actually worked. But the service rendered against these irregular posts from 15/07/1997 will not be counted for any service benefits such as leave, increment, vacation salary, etc.