Sakeena T.K vs Director Of General Education
2021 Latest Caselaw 16283 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                        WP(C) NO. 15594 OF 2021
PETITIONER:

          SAKEENA T.K.
          AGED 37 YEARS, W/O ABDUL RAHIM,
          HST(PS), RAC HIGHER SECONDARY SCHOOL, KATAMERI,
          P.O.KATAMERI, VILLYAPALLI. VIA KOZHIKKODE-673542.
          (RESIDING AT ENGAVALAPPIL.P.O, KOZHIKKODE-673502)

          BY ADVS.
          T.T.MUHAMOOD
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD
          NAZEER HUZAIN.H
          T.R.VISHNU


RESPONDENTS:

    1     THE DIRECTOR OF GENERAL EDUCATION
          DIRECTORATE OF GENERAL EDUCATION,JAGATHY,
          THIRUVANANTHAPURAM-695014.

    2     THE DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF DDE KOZHIKKODE, KOZHIKKODE-673542

    3     THE DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DEO VATAKARA, KOZHIKKODE-673513.

    4     THE MANAGER
          RAC HIGHER SECONDARY SCHOOL, KATAMERI
          P.O.KATAMERI, VILLYAPALLI.VIA KOZHIKKODE-673542.

          SMT.PARVATHY KOTTOL -G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15594 OF 2021

                                         2




                                  JUDGMENT

This writ petition is filed seeking the following prayers:

"(i) issue a writ of mandamus or any other appropriate writ order or direction, directing the respondents to approve the appointment of the petitioner as HST(PS) for the period from 11.09.2006 to 31.05.2011 and grant all the benefits.

(ii) issue a writ of certiorari or any other appropriate writ order or direction, quashing Ext.P1 to the extent of denying approval to the petitioner for the period from 11.09.2006 to 31.05.2011.

(iii) issue a writ of mandamus or any other appropriate writ order or direction, directing the 1st respondent to consider and pass orders on Ext.P3 revision petition within the time 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

seeking approval of appointment from the academic year 2006-2007

onwards till 31.05.2011, the petitioner has approached the 1 st respondent

with Ext.P3 revision petition.

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 WP(C) NO. 15594 OF 2021

Ext.P3 revision petition preferred by the petitioner, taking note of Ext.P2

order as well. Orders shall be passed, with notice to the petitioner as well

as the manager and after hearing them, through any appropriate means,

including video conferencing, within a period of three months from the

date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 15594 OF 2021

APPENDIX OF WP(C) 15594/2021

PETITIONER'S/S EXHIBITS:

Exhibit P1 TRUE COPY OF ORDER NO.D.DIS B1/29/2013 DATED 07.03.2013 ISSUED BY THE 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF ORDER NO.D.DIS/B1/4417/2015 DATED 07.09.2020 ISSUED BY THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF REVISION PETITION DATED 08.07.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL