RESHMI V G Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

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

(3.) According to the petitioner, she was fully qualified for the post of High School Assistant (Mathematics). She was appointed by the Manager against the leave vacancy of one Sri. G. Mohana Chandran Pillai, High School Assistant (Maths) for the period from 02.06.2008 to 05.12.2008. That leave availed by the teacher Sri. G. Mohana Chandran Pillai has already been approved. It is the case of the petitioner that, petitioner had practically worked during the period and therefore, she is entitled to salary on daily wages basis. However, the same is rejected by the District Educational Officer, Deputy Director and Director of Public Instructions by Exts.P1, P3 and P5 orders respectively, stating the reasons that, the appointment of other senior teachers in other subjects has not been approved or adjusted. Case of the petitioner is that, those reasons are irrelevant and unsustainable as she had already worked against a sanctioned post and under a valid appointment order by the Manager and she is fully qualified. Therefore, she is entitled to salary atleast on daily wages basis. Hence the writ petition.