STATE OF KERALA Vs. DIRECTOR OF COLLEGIATE EDUCATION; DEPUTY DIRECTOR OF COLLEGIATE; SUB TREASURY OFFICER, SUB TREASURY; ANITHA THOMAS, W/O T J DANIAL; PRINCIPAL,BISHOP ABRAHAM MEMORIAL; MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) The appellants are respondents 1 to 3 in the Writ Petition. The first respondent herein was the writ petitioner. She filed the Writ Petition seeking a direction to the appellants to pay salary to her in the post of Lecturer Senior Scale (Mathematics) with effect from 2.5.2003, in the light of Ext.P5 decision dated 30.6.2005, of the competent authority of the M.G.University. The brief facts of the case are the following:

(2.) We heard the learned Government Pleader, who contended that the first respondent is not qualified for the post and going by the relevant orders, she is not entitled to get exemption from acquiring the qualifications. We find that the said objection was considered and rejected by the University. Therefore, the appellants are bound to release the salary to the first respondent. The appellants cannot say that they will follow the decision of the University if only it is correct in their view also. If the appellants find that the decision of the University is not correct, they have to work out their remedy against it and avoid the same in appropriate proceedings. As long as the decision of the University stands, the first respondent is entitled to get salary.