Kerala High Court
Thursday vs All Pre-Primary Staff ... on 8 April, 2021
WP(C) 5507/2014 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Thursday,the 8th day of April 2021/18th Chaithra, 1943
WP(C) No.5507/2014 (K)
PETITIONER
For information purpose only
1.ALL PRE-PRIMARY STAFF ASSOCIATION KERALA
(REG. NO. TVM/TC/1449/2013), REPRESENTED BY ITS GENERAL
SECRETARY, HEMALATHA M., PRE-PRIMARY TEACHER,
MEENAKSHIVILASAM GOVT.L.P.S. PEROOR, TKMC (P.O.) KOLLAM
DISTRICT.
2.SHOULY.N.J.
PRE-PRIMARY TEACHER, GOVT. BTSLP SCHOOL, EDAPPALLY.P.O.,
ERNAKULAM DISTRICT-682024.
3.FREEDA.C. JASMINE
PRE-PRIMARY TEACHER, GOVT. L.P.S., OTTUKALPUTHALAM,
BALARAMAPURAM, THIRUVANANTHAPRAM.
4.UMADAS
G.U.P.S., CHALAI, THIRUVANANTHAPURAM DISTRICT.
5.SUNI [email protected] SUNI BIJU
AYAH, G.L.P.S., MANIANTHRAM, KALLOORKADU.P.O, ERNAKULAM
DISTRICT.
RESPONDENT
1.STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2.THE DIRECTOR OF PUBLIC INSTRUCTION,
DPI JUNCTION, JAGATHY, THIRUVANANTHAPURAM-695014.
Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit
filed along with the WP(C) the High Court be pleased to pass an interim order directing the
respondents to frame the service conditions including scale of pay of the pre-primary staff
attached to government schools in Pre-primary sections run by P.T.A s, within 2 months.
This petition again coming on for orders upon perusing the petition and the affidavit
filed in support of WP(C) and this court's order dated 31-03-2015 and upon hearing the
arguments of M/S ABRAHAM VAKKANAL (SR.), VINEETHA SUSAN THOMAS, DIJO
SEBASTIAN, PAUL ABRAHAM VAKKANAL, Advocates for the petitioners and of M/S
WP(C) 5507/2014 2/4
K.A.JALEEL, ADDL. ADVOCATE GENERAL for respondents 1, the court passed the
following:
For information purpose only
DEVAN RAMACHANDRAN, J.
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W.P.(C) Nos.5506, 5507, 5681, 5775, 5799,
5916, 5934, 5960, 6111, 6125, 6126,
6289, 8660, 9999 of 2014 & 13476 of 2015
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Dated this the 8th day of April 2021
For information purpose only
ORDER
In similar matters, namely W.P.(C)Nos.29515/2017 and
5298/2020, I have already issued an interim order on 30.03.2021.
Sri.Abraham Vakkanal, learned Senior Counsel, instructed by
Sri.Dijo Sebastian, appearing for the petitioners, submitted that
the petitioners in these cases are identically placed like the
petitioners in the aforementioned writ petitions and the
contentions impelled are analogous. He also submitted that
Government is unjustified in not formulating a policy with respect
to the teaching and non-teaching staff and this is causing undue
hardship to them since they are denied their legitimate
emoluments and salary.
2. The learned Senior Government Pleader submitted
that in the aforementioned two writ petitions he has been given
some time to confer with the appropriate authority of the
Government as to the steps taken or to be taken with respect to
the directions in the judgment in W.A.No.205/2011. He thus
prayed this these matters be called on 20.05.2021 along with the
aforementioned cases.
WPC 5506/14 & con. cases 2
I, therefore, adjourn these matters to be called on
20.05.2021 along with W.P.(C)No.29515/2017 and 5298/2020,
For information purpose only
within which time Government will respond to the specific
contentions of the petitioners as recorded above.
Sd/-
Devan Ramachandran, Judge
tkv
/true copy/ Sd/- ASSISTANT REGISTRAR
