Kerala High Court
P.Narayanan vs State Of Kerala
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
TUESDAY, THE 19TH DAY OF AUGUST 2014/28TH SRAVANA, 1936
WP(C).No. 3695 of 2012 (J)
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PETITIONER(S):
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P.NARAYANAN, AGED 47 YEARS
HEADMASTER, [AIDED MAPPILA LOWER PRIMARY SCHOOL]
A.M.L.P.SCHOOL, CHAMAPARAMBA, PALOD.P.O.
MANNARKKAD VIA, PALAKKAD DISTRICT.688 583.
BY ADVS.SRI.K.JAJU BABU (SR)
SMT.M.U.VIJAYALAKSHMI
SRI.BRIJESH MOHAN
SMT.DHANYA CHANDRAN
SRI.M.V.JOSEPH (ALAPPUZHA)
RESPONDENT(S):
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1. STATE OF KERALA
REP. BY SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, GOVT.SECRETARIAT
TRIVANDRUM-695 001.
2. THE ASSISTANT EDUCATIONAL OFFICER
MANNARKKAD-678 582.
3. THE MANAGER
[AIDED MAPPILA LOWER PRIMARY SCHOOL], A.M.L.P.SCHOOL
CHAMAPARAMBA, PALOD.P.O., MANNARKKAD VIA
PALAKKAD DISTRICT-688 583.
R BY GOVERNMENT PLEADER SRI.A.J.JOSE AEDAIODI
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19-08-2014, THE COURT ON THE SAME DAYDELIVERED THE
FOLLOWING:
W.P.(C).NO.3695/2012
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1: COPY OF AUDIT OBJECTION DATED 5.5.2008 VIDE NO.C/1050/08 ISSUED
BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT.
EXT.P2: COPY OF REVISION PETITION FILED BY THE PETITIONER BEFORE
THE 1ST RESPONDENT DATED 6.5.09.
EXT.P3: COPY OF JUDGMENT DATED 5.11.09 IN W.P.(C).NO.11484/06 OF THIS
HON'BLE COURT.
EXT.P4: COPY OF JUDGMENT DATED 25.2.2011 IN W.P.(C).NO.19513/2010 OF THIS
HON'BLE COURT.
EXT.P5: COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 4.4.2011 IN
W.P.(C).NO.10722/2011.
EXT.P6: COPY OF G.O.(RT.)NO.110/2012/G.EDN., DATED 6.1.2012 ISSUED BY THE
1ST RESPONDENT.
RESPONDENTS EXHIBITS: NIL
//TRUE COPY//
P.S.TO JUDGE
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).NO.3695 OF 2012 (J)
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Dated this the 19th day of August, 2014
J U D G M E N T
The petitioner in this writ petition joined service, in the School under the management of the 3rd respondent, as LPSA on 25.6.1985. He was thereafter promoted as Headmaster on 5.11.1986. The appointment as Headmaster was approved on 19.6.1990. On completion of ten years of service as a Headmaster, the petitioner became entitled to the grant of the First Higher grade applicable to the post of Headmaster, and, accordingly, he was sanctioned the First Higher Grade with effect from 19.6.2000. The grant of Higher Grade to the petitioner was objected to by the respondents pursuant to an audit objection, and in Ext.P1 proceedings, the respondents took the stand that the Higher Grade in the post of Headmaster could be sanctioned to the petitioner only on his completion of ten years of service in the scale of pay of Headmaster. Ext.P1 decision was taken up in revision through Ext.P2 revision petition before the 1st respondent. The 1st respondent by Ext.P6 order dated 6.1.2012 rejected the revision petition filed by the petitioner. In Ext.P6, the W.P.(C).No.3695/2012 2 stand taken by the 1st respondent is that as per Rule 1 of Chapter XXVI of the Kerala Education Rules, the petitioner is eligible for Headmasters' scale only with effect from 25.6.2000 on completion of 15 years of continuous service. It is therefore pointed out that Higher Grade in the Headmaster's post can be granted only after completing 10 years of service from the date on which he gets the Headmaster's scale, namely, 25.6.2010. On this finding, the audit objection of the Accountant General was upheld by the 1st respondent. The writ petition is filed challenging Ext.P6 order of the 1st respondent which confirms Ext.P1 order of the 2nd respondent.
2. I have heard Sri.K.Jaju Babu, learned senior counsel appearing on behalf of the petitioner and also Sri.A.J.Jose Aedaiodi, learned Government Pleader appearing on behalf of the respondents.
3. On a consideration of the facts and circumstances of the case, I find that the issue is squarely covered by Exts.P3 and P4 judgments of this Court, wherein, this Court while considering the legality of orders similar to Ext.P6, impugned in this case, held that the petitioners in those writ petitions were entitled to ten years W.P.(C).No.3695/2012 3 Higher Grade on completing ten years of service from the date of their promotion as Headmaster. It was clarified that the computation of the period of ten years should be from the date of their promotion as Headmaster and not from the date on which they obtained the Headmasters' scale of pay. Thus, respectfully following Exts.P3 and P4 judgments of this Court, this writ petition is allowed by quashing Exts.P1 and P6 orders and declaring that the petitioner in this writ petition is entitled to ten years Higher Grade on completion of ten years service from 19.6.1990, the date on which his appointment as Headmaster was approved by the respondents. The respondents shall accordingly disburse the arrears of salary, if any, due to the petitioner based on the declaration in this judgment, within a period of two months from the date of receipt of a copy of this judgment.
A.K.JAYASANKARAN NAMBIAR JUDGE prp