Jayasree.L vs State Of Kerala
2021 Latest Caselaw 17554 Ker

Citation : 2021 Latest Caselaw 17554 Ker
Judgement Date : 26 August, 2021

Kerala High Court

Jayasree.L vs State Of Kerala on 26 August, 2021

WP(C) NO. 17213 OF 2021       1




            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943


                    WP(C) NO. 17213 OF 2021


PETITIONER/S:



          JAYASREE.L,
          AGED 49 YEARS,
          W/O.GOPAKUMAR, HST (HINDI), M.M.HIGH SCHOOL,
          UPPOODU, EAST KALLADA, KOLLAM DISTRICT, RESIDING AT
          PANDIKIZHAKKATHIL, PADINJATTEKKARA (PO),
          THEVELAKKARA, KOLLAM DISTRICT.

          BY ADVS.
          M.V.THAMBAN
          R.REJI
          THARA THAMBAN
          B.BIPIN
          ARUN BOSE



RESPONDENT/S:

    1     STATE OF KERALA,
          REPRESENTED BY SECRETARY TO THE GOVERNMENT,
          DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.

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

    3     THE DEPUTY DIRECTOR, (EDUCATION),
          OFFICE OF THE DEPUTY DIRECTOR (EDUCATION), KOLLAM,
          KOLLAM DISTRICT, PIN-691009.
 WP(C) NO. 17213 OF 2021          2



     4       DISTRICT EDUCATIONAL OFFICER,
             OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, KOLLAM,
             KOLLAM DISTRICT, PIN-691009.

     5       THE MANAGER,
             M.M.HIGH SCHOOL, UPPOODU, EAST KALLADA (PO), KOLLAM
             DISTRICT, PIN-691502.




             SRI BIJOY CHANDRAN, SENIOR GOVERNMENT PLEADER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   26.08.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 17213 OF 2021               3




                                    JUDGMENT

Being aggrieved by Exhibit-P1 order, by which the appointment of the

petitioner as teacher-in-charge of the school was turned down, the petitioner

is stated to have preferred Exhibit-P2 revision petition before the 1st

respondent invoking Rule 92 of Chapter XIVA of the Kerala Education Rules,

1959. The petitioner seeks to quash Ext.P1 and also for a further direction to

the 4th respondent to approve the appointment of the petitioner as 'teacher-

in-charge' at M.M. High School, Uppoodu.

2. I have heard Sri.M.V.Thamban, the learned counsel appearing for

the petitioner and Sri. Bijoy Chandran, the learned Senior Government

Pleader.

3. Sri.M.V.Thamban submitted that though substantive reliefs are

sought for, the petitioner would be satisfied if directions are issued to the 1st

respondent to expeditiously consider Ext.P2 revision petition and take decision

within a time frame.

4. After having carefully evaluated the contentions raised in this writ

petition, the submissions made across the Bar and the facts and

circumstances, I am of the view that this writ petition can be disposed of by

issuing the following directions:

a) There will be a direction to the 1st respondent to take up,

consider and pass appropriate orders on Exhibit-P2 revision

petition, after affording an opportunity of being heard, either

physically or virtually, to the petitioner herein or her

authorised representatives as well as the affected parties, if

any.

b) Orders, as directed above, shall be passed expeditiously, in any

event, within a period of three months from the date of

production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of the writ

petition along with the judgment before the concerned

respondent for further action.