ANIL.G.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a Higher Secondary School Teacher in Sociology in the School manged by the 4 th respondent, has approached this Court seeking to set aside Ext.P5 letter dated 06.06.2011 of the Director of Higher Secondary Education and to command the respondent Nos.1 to 3 to disburse the salary sanctioning the periodical increments, higher grade, fixation of pay on account of pay revision etc to the petitioner from the date of joining the duty till date.

(2.) The petitioner joined service as HSST (Junior) on 07.08.2000. He was promoted as HSST on 16.07.2001. The petitioner has continuous service on regular basis from the date of his first appointment. The petitioner had passed M.A.Sociology from Annamalai University of Tamil Nadu in the year 1999 and had acquired B.Ed from University of Kerala in the year 2007. Petitioner's service was approved with effect from 07.08.2000.

(3.) The petitioner contends that at the time of approval of appointment of the petitioner, there was a condition that the petitioner shall acquire B.Ed degree within a period of 5 years. An extension of two years was also granted to acquire B.Ed. Therefore the petitioner who joined service in the year 2000 had to pass B.Ed Degree before 2007.