P.Sreelekshmi vs Director General Of Education
2021 Latest Caselaw 16012 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                        WP(C) NO. 15406 OF 2021
PETITIONER:

            P.SREELEKSHMI
            AGED 49 YEARS,W/O.S.K. ANIL KUMAR,
            THE MANAGER, K.R. KRISHNA PILLAI MEMORIAL BOYS HIGH
            SCHOOL AND VOCATIONAL HIGHER SECONDARY SCHOOL,
            KADAMPANAD SOUTH (P.O.), PATHANAMTHITTA DISTRICT 691553
            RESIDING AT SAYOOJYAM, MRA NAGAR 194, MANYILKULANGARA,
            THIRUMALLAVARAM P.O. KOLLAM 691 012.

            BY ADVS.
            JOHN JOSEPH VETTIKAD
            C.JOSEPH JOHNY


RESPONDENTS:

    1       DIRECTOR GENERAL OF EDUCATION
            THYCAUD, JAGATHY, THIRUVANANTHAPURAM 695014.

    2       DEPUTY DIRECTOR OF EDUCATION KOLLAM,
            KOLLAM, ELAMPALLOOR ROAD, THEVALLY, KOLLAM 691 009.

    3       DISTRICT EDUCATIONAL OFFICER,
            KOTTARAKKARA, KOLLAM DISTRICT 691 506.

    4       SRI. SOORAJ R SON OF SHRI S RAJENDRAN,
            DRAWING TEACHER (RESIDING AT SHREEHARI KADAMAPANAD
            SOUTH), K.R. KRISHNA PILLAI MEMORIAL BOYS HIGH SCHOOL
            AND VOCATIONAL HIGHER SECONDARY SCHOOL, KADAMAPANAD
            SOUTH, PATHANAMTHITTA DISTRICT 691 553.

            SMT. PARVATHY KOTTOL- G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15406 OF 2021

                                          2




                                  JUDGMENT

This writ petition is filed seeking the following prayer:

"(i) Issue a writ of mandamus or order or direction in the nature thereof directing the 1st respondent to dispose of Exhibit P5 Revision petition filed under Rule 12(E) of Chapter XXIII KER after affording an opportunity of being heard to the petitioner within a time limit to be stipulated by this Hon'ble Court."

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. It is submitted by the learned counsel for the petitioner that as

against the staff fixation order for the year 2019-2020, the petitioner,

who is the manager of an aided school, has preferred Ext.P5 revision

petition before the 1st respondent and seeks a consideration of the same.

4. Having heard the learned Government Pleader also, there will be a

direction to the 1st respondent to take up, consider and pass orders on

Ext.P5 revision petition preferred by the petitioner, with notice to the

petitioner as well as the 4th respondent and after hearing them, through

any appropriate means, including video conferencing, within a period of

two months from the date of receipt of a copy of this judgment. WP(C) NO. 15406 OF 2021

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 15406 OF 2021

APPENDIX OF WP(C) 15406/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE STAFF FIXATION PROCEEDINGS ORDER NO. D-DIS/B2/52559/2019 DATED 16/07/2019.

Exhibit P2 TRUE COPY OF THE PROCEEDINGS ORDER NO.

B4/7122/2020/K-DIS DATED 12/08/2020 OF THE DEPUTY DIRECTOR OF EDUCATION KOLLAM.

Exhibit P3 THE TRUE COPY OF THE GO (RT) NO.

2085/2015/G.EDN DATED 28.05.2015.

Exhibit P4 THE TRUE COPY OF THE LETTER NO.QIP(2)/29920/ 2015/DPI DATED 06/06/2015 OF THE DIRECTOR OF PUBLIC INSTRUCTION.

Exhibit P5 THE TRUE COPY OF REVISION PETITION FILED BEFORE FIRST RESPONDENT UNDER RULE 12 E (3) OF CHAPTER XXIII.

RESPONDENT'S/S EXHIBITS: NIL