Kerala High Court
V.M.Sreejakumari vs The State Of Kerala on 12 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
WP(C) NO. 16487 OF 2021
PETITIONER :-
V.M.SREEJAKUMARI, AGED 56 YEARS
WIFE OF CHANDRAN, HEADMISTREE (RETIRED),
CHATHOTH LP SCHOOL, KELALOOR, MAMBRAM,
THALASSERY NORTH, KANNUR DISTRICT-670 741,
(RESIDING AT AMBILY , KELALOOR, MAMBRAM, THALASSERY,
KANNUR DISTRICT-670 741.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS :-
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE DISTRICT EDUCATIONAL OFFICER,
THALASSERY, KANNUR DISTRICT-670 101.
4 THE ASSISTANT EDUCATIONAL OFFICER,
THALASSERY NORTH, KANNUR DISTRICT-670 101.
5 THE MANAGER,
CHATHOTH LP SCHOOL, KELALOOR, MAMBRAM,
THALASSERY NORTH, KANNUR DISTRICT-670 741.
SRI.BIJOY CHANDRAN, SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 16487 OF 2021
-: 2 :-
JUDGMENT
Dated this the 12th day of August, 2021
This writ petition is filed seeking the following reliefs:-
"i. Call for the records relating to Exhibits P3, P4 and P8 and
set aside the originals of the same by the issue of a writ of
certiorari or other writ or order.
ii. Issue a writ of mandamus or other appropriate writ order or
direction commanding the 4th respondent to grant approval
to the appointment of the petitioner as Headmistress
w.e.f.01-04-2020.
iii. Issue a writ of mandamus or other appropriate writ order or
direction commanding the 1st respondent to consider and
pass orders on Exhibit P9 duly taking note of Exhibits P10
and P11 within a time limit with notice to the petitioner."
2. Heard the learned counsel for the petitioner and the
learned Government Pleader.
3. As against the rejection of approval of appointment of
the petitioner as Headmistress with effect from 1.4.2020, the
petitioner has preferred Ext.P9 revision petition before the
Government and seeks a consideration thereof.
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.P9 revision petition preferred by the
WP(C) NO. 16487 OF 2021
petitioner 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
Jvt/18.8.2021
WP(C) NO. 16487 OF 2021
APPENDIX OF WP(C) 16487/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE COVERING LETTER DATED 06.01.2020
ADDRESSED BY THE MANAGER TO THE AEO, THALASSERY
NOR
Exhibit P2 TRUE COPY OF THE JOINING REPORT OF THE PETITIONER
AS HEADMISTRESS OF THE SCHOOL ON 01.04.2020
Exhibit P3 TRUE COPY OF THE ORDER NO.B/3306/2020 K.DIS DATED
07.10.2020 OF THE AEO, THALASSERY NORTH
Exhibit P4 TRUE COPY OF THE ORDER NO.B5/193363/2020 DATED
15.11.2020 OF THE DEO, THALASSERY
Exhibit P5 TRUE COPY OF THE REVISION PETITION SUBMITTED BY
THE PETITIONER BEFORE THE DIRECTOR DATED
11.12.2020 (WITHOUT EXHIBITS)
Exhibit P6 TRUE COPY OF THE SENIORITY LIST DATED 01.01.2020
OF THE STAFF OF THE SCHOOL
Exhibit P7 TRUE COPY OF THE JUDGMENT IN WPC NO.3007/21 DATED
05.02.2021
Exhibit P8 TRUE COPY OF THE ORDER NO.G4/3391/DGE/K.DIS DATED
01.07.2021 OF THE DIRECTOR
Exhibit P9 TRUE COPY OF THE REVISION PETITION SUBMITTED BY
THE PETITIONER BEFORE THE GOVERNMENT DATED
07.07.2021 (WITHOUT EXHIBITS)
Exhibit P10 TRUE COPY OF THE G.O(P) NO.19/2020 G.EDN DATED
23.12.2020
Exhibit P11 TRUE COPY OF THE G.O(P) NO.1/2021/.G.EDN DATED
05.01.2021
