T KINGSLY NIRMALA Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER; ADDITIONAL ASSISTANT ELEMENTARY EDUCATIONAL OFFICER; CORRESPONDENT, ST ALOYSUIS MIDDLE SCHOOL

JUDGEMENT

(1.) This Writ Petition has been focussed to call for the records pertaining to the order passed by the first respondent in his proceedings Na.Ka. No. 6944/Aa2/2004 dated 12-07-2004 and quash the same, in so far as it denies the salary from 01-02-2002 to 16-06-2004, and direct the respondents to date back the approval 01-02-2002 instead of 18-06-2004 and pay salary and other benefits to the petitioner.

(2.) The facts in nutshell which are absolutely necessary and germane for the disposal of this Writ Petition would run thus:

(3.) Per contra, the District Elementary Educational Officer filed the counter as under: