P. Sam Koshy, J
1. The prayer made by the petitioner in the instant Writ Petition is for issuance of direction to the respondents to count the petitioner's service from the
date of appointment and not from the date of joining.
2. The petitioner had been seeking this relief so as to obtain the benefit of absorption in the School Education Department as per the policy of the State
Government dated 30.06.2018 (Annexure P/3).
3. The matters pertains to absorption of those Teachers (Panchayat/Urban Administration Department), whose services have been taken by the
School Education Department should be absorbed as per the policy dated 30.06.2018. As per the said policy, whoever has 8 years of service as on
01.07.2018 would be considered for absorption.
4. Subsequently, another order was passed on 02.07.2018 by the Secretary, School Education Department whereby it has been ordered that all those
Teachers (Panchayat/Urban Administration Department) who have completed 8 years of service as on 01.07.2019 would be again considered for
absorption and this process thereafter would be continued on the completion of 8 years of service by the department by the first of January as also by
the first of July each year for the purpose of absorption.
5. So far as present matter is concerned, the petitioner was appointed vide order dated 21.06.2010 and he/she has given his/her joining on 02.07.2010.
Even accepting 02.07.2010 to be the date of appointment, the petitioner undisputedly complete his/her 8 years of service on 01.07.2018.
6. In the given facts, so far as the petitioner is are concerned, his/her claim squarely falls within the circular dated 30.06.2018 for the purpose of
absorption and this Court does not find any good reason for not granting the benefit in accordance with the policy dated 30.06.2018 to the petitioner
herein subject to the petitioner fulfilling the other eligibility criteria required for absorption if any under the Rules.
7. Given the aforesaid factual matrix of the case, this Court is of the opinion that since the petitioner has 8 years of service as on 01.07.2018 even
from the date of joining i.e. 02.07.2010, the present Writ Petition can be disposed off with a direction to the concerned respondents to consider and
decide the petitioner's claim for absorption in accordance with the policy prevalent and the rules governing the field within a period of 90 days from the
date of receipt of certified copy of this order.
8. The Writ Petition accordingly stands disposed off.