M.REETA BABY Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner seeks for a direction to the respondents to approve her appointment as Secondary Grade Teacher and consequential direction to the respondents to disburse the salary to her from the date of her initial appointment i.e., 29.04.2005 to till date.

(2.) The case of the petitioner is that she was appointed in a sanctioned post of Junior Secondary Grade Teacher on 29.04.2005 in the third respondent school. Subsequently, the third respondent submitted a proposal for her approval to the first respondent on 27.10.2005 as well as for grant of salary for the post of Secondary Grade Teacher. Since there was no reply, the third respondent submitted a reminder on 03.01.2006 by registered post. Initially a consolidated monthly salary of Rs.3000/- was fixed and subsequently the Government gave instructions to fix basic pay of Rs.4,500-125-7000/- instead of consolidated monthly salary to all those persons working in Government schools or working in private Government aided schools. Hence, the petitioner is eligible for basic pay of Rs.4,500/- per month from the date of her initial appointment i.e., from 29.04.2005.

(3.) It is the further case of the petitioner that from the date of her initial appointment i.e., from 29.04.2005, till date, she is discharging her duties to the with utmost satisfaction of her superiors. But she has not been given her monthly salary from the date of her initial appointment. The officials respondents are also not giving approval for her appointment as Secondary Grade Teacher. Hence, the petitioner was forced to file a writ petition in W.P(MDNo.9366 of 2006. This Court, by an order dated 12.10.2006, directed the respondents to consider the proposal submitted by the 3rd respondent, dated 27.10.2005, followed with the reminder on 03.01.2006, seeking approval of the appointment of the petitioner as Secondary Grade Teacher from 29.04.2005 and pass appropriate orders, within a period of 6 weeks.