Kerala High Court
V.M.Sreejakumari vs The State Of Kerala on 5 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942
WP(C).No.3007 OF 2021(A)
PETITIONER:
V.M.SREEJAKUMARI,
AGED 56 YEARS
WIFE OF CHANDRAN, HEADMISTRESS, CHATHOTH LP. SCHOOL,
KELALOOR, MAMBRAM, THALASSERY NORTH,
KANNUR DISTRICT 670 741. RESIDING A T AMBILY,
KELALOOR, MAMBRAM, THALASSERY,
KANNUR DISTRICT 670 741.
BY ADVS.
SRI.V.A.MUHAMMED
SRI.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 6790 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.
SR GP, NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.3007 OF 2021
2
JUDGMENT
Dated this the 5th day of February 2021
This writ petition is filed seeking the following reliefs :-
"i) call for the records relating to Exhibits P-3 and P-4 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 2nd Respondent to consider and
pass orders on Exhibit P-5 duly taking note of Exhibits P-7
and P-8 within a time limit with notice to the Petitioner."
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
against the rejection of approval for appointment to the post of
Headmistress, the petitioner has approached the DGE with Ext.P5
revision petition and the same is liable to be considered in accordance
with law.
4. Having heard the learned Government Pleader also, there will be
WP(C).No.3007 OF 2021
a direction to the 2nd respondent to take up and consider Ext.P5
revision petition preferred by the petitioner, with notice to the
petitioner and the Manager as well as any other affected parties, and
to pass orders thereon within a period of six weeks 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.3007 OF 2021
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE COVERING LETTER DATED
06.04.2020 ADDRESSED BY THE MANAGER TO THE
AEO.
EXHIBIT P2 TRUE COPY OF THE JOINING REPORTED OF THE
PETITIONER AS HEADMISTRESS OF THE SCHOOL IN
01.04.2020.
EXHIBIT P3 TRUE COPY OF THE ORDER NO. B/3306/2020 K.
DIS. DATED 07.10.2020 ISSUED BY THE AEO,
THALASSERY NORTH.
EXHIBIT P4 TRUE COPY OF THE ORDER NO. B5/193363/2020
DATED 15.11.2020 ISSUED BY THE DEO,
THALASSERY.
EXHIBIT P5 TRUE COPY OF THE REVISION PETITION DATED
11.1.2020 FILED BY THE PETITIONER BEFORE
THE DIRECTOR.
EXHIBIT P6 TRUE COPY OF THE SENIORITY LIST DATED
01.01.2020 OF THE STAFF OF THE SCHOOL.
EXHIBIT P7 TRUE COPY OF THE G.O.(P) NO. 19/2020/G.EDN.
DATED 23.12.2020.
EXHIBIT P8 TRUE COPY OF THE G,O, (P) O. 1/2021/G.EDN.
DATED 05.01.2021.
RESPONDENT'S/S EXHIBITS: NIL
