T.N.BALASUBRAMANIAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by a Lecturer/Assistant Professor retired from service on 31.05.2006, seeking the following reliefs:

(2.) Basic material facts for the disposal of the writ petition are as follows:

(3.) Petitioner entered the service of Athurasramam N.S.S Homeo Medical College, Kurichi, Kottayam, the 3 rd respondent herein, in the Pathology Department as Demonstrator/Tutor on 01.07.1983 and was later promoted as Lecturer in 1983 itself. The appointment as Tutor was approved as per the order dated 23.05.1992. Later, petitioner was promoted as Assistant Professor with effect from 01.07.1993. The direct payment system was introduced in the College with effect from 01.11.1995 and the staff strength was fixed as per G.O. (MS)No.235/1997/H&FWD dated 12.08.1997, on the basis of the recommendation by the 2nd respondent, who is the Principal and Controlling Officer, Government Homeopathic Medical College, Manacaud, Thiruvananthapuram.