JUDGMENT
Herein, the writ petitioner has been working in the S.N College, Kannur as Lecturer Selection Grade. The writ petition is filed challenging Exts.P4 and P5 so far it rejects salary bills of the petitioner. The facts of the case show that the petitioner was initially appointed as Lecturer in the Department of Hindi by the S.N Trust, Kollam. She was appointed in S.N College, Chelannur on 04/10/1994 and was transferred thereafter to her home station at Kannur in the year 1998. Her appointment was duly approved by the University of Calicut and she was given placement as Senior Grade Lecturer and was promoted to the post of Selection Grade Lecturer in the year 2003 and she was declared as excess teacher and was ordered to be transferred to S.N College, Kollam as a temporary measure under the Kerala University. Later, a vacancy arose in S.N College, Kannur due to the death of a permanent teacher, namely, late Smt. T.V Parvathy, who died on 07/05/2005. Another vacancy also arose on the deputation of one Smt. V. Hemalatha. The Manager therefore, transferred the petitioner as per Ext.P1 order in the vacancy that arose due to the death of a permanent teacher. Later, by Ext.P2 a corrected order was issued stating that the petitioner was appointed in the deputation vacancy of Smt. V. Hemalatha. The salary bill is objected for the reason that deputation of Smt. V. Hemalatha has not been sanctioned. It is pointed out by the petitioner that after the sanctioning of the deputation of Smt. V. Hemalatha, the bill was representated and again another objection was raised that the regular teachers who have availed incremental benefits are not eligible for the substitute salary.
2. It is the case of the petitioner that she is not a substitute to F.I.P vacancy, she is a permanent teacher accommodated in a vacancy.
3. When the matter came up for hearing on 12/07/2006, this Court passed an interim order directing payment of salary to the petitioner. It is now submitted that the petitioner has retired from service on 31/03/2011 and has received all the monthly salary from time to time as well as the retirement benefits. Recording the same, the writ petition is closed and the payments of salary and retirement benefits will be treated as regular for all purposes. No costs.
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