Kerala High Court
Saritha R vs The State Of Kerala on 9 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942
WP(C).No.3288 OF 2021(I)
PETITIONERS:
1 SARITHA R.
AGED 34 YEARS
HIGHER SECONDARY SCHOOL TEACHER (GEOGRAPHY),
B. S. S. HIGHER SECONDARY SCHOOL, KOLLENGODE,
PALAKKAD DISTRICT - 678 506.
2 REKHA P.
HIGHER SECONDARY SCHOOL TEACHER (JUNIOR) (SANSKRIT),
B. S. S. HIGHER SECONDARY SCHOOL, KOLLENGODE,
PALAKKAD DISTRICT - 678 506.
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 (HIGHER SECONDARY
WING)
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, B2 BLOCK, UP HILL, CIVIL STATION ROAD,
MALAPPURAM - 676505 (MAP).
4 THE MANAGER
B. S. S. HIGHER SECONDARY SCHOOL, KOLLENGODE,
PALAKKAD DISTRICT - 678 506.
5 THE PRINCIPAL
B. S. S. HIGHER SECONDARY SCHOOL, KOLLENGODE,
PALAKKAD DISTRICT - 678 506.
OTHER PRESENT:
T. RAJASEKHARAN NAIR SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.3288 OF 2021
2
JUDGMENT
Dated this the 9th day of February 2021
Heard the learned counsel for the petitioners and the
learned Government Pleader. In view of the directions being
issued, notice to respondents 4 and 5 is dispensed with.
2. It is submitted that against the refusal to approve
the appointment of the petitioners as HSST and HSST Junior
in the 4th respondent's school, the petitioners have moved
Ext.P8 revision petition before the Government.
3. Having heard the learned Government Pleader
also, there will be a direction to the 1 st respondent to take
up, consider and pass orders on Ext.P8 revision petition
preferred by the petitioners with notice to the petitioners as
well as respondents 4 and 5 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. In case the appointments are liable to be
approved, the monetary benefits shall also be released to
WP(C).No.3288 OF 2021
the petitioners within a period of three months thereafter.
This writ petition is ordered accordingly.
Sd/-
ANU SIVARAMAN
JUDGE
Bng/09.02.20201
WP(C).No.3288 OF 2021
APPENDIX
PETITIONERS EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 1ST PETITIONER DATED 11.09.2017.
EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 2ND PETITIONER DATED 07.02.2018.
EXHIBIT P3 TRUE COPY OF THE ORDER
NO.F/10238/2017/RDD/HSE/MLPM/K.DIS.
DATED 02.07.2019 OF THE 3RD RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER
NO.F/2566/2018/RDD/HSE/MLPM/K.DIS.
DATED 02.07.2019 OF THE 3RD RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE APPEAL PETITION FILED
BEFORE THE 2ND RESPONDENT BY THE 1ST
PETITIONER DATED 24.07.2019.
EXHIBIT P6 TRUE COPY OF THE APPEAL PETITION FILED
BEFORE THE 2ND RESPONDENT BY THE 2ND
PETITIONER DATED 24.07.2019.
EXHIBIT P7 TRUE COPY OF THE ORDER
NO.ACD.A2/157101/2019/HSE DATED
07.01.2021 OF THE 2ND RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE REVISION PETITION
FILED BEFORE THE GOVERNMENT BY THE
PETITIONERS DATED 15.01.2021.
EXHIBIT P9 TRUE COPY OF THE APPOINTMENT ORDER OF
SMT. E.K.PREETHA DATED 02.05.2018.
EXHIBIT P10 TRUE COPY OF THE G.O.(RT)
NO.2203/2020/G.EDN. DATED 29.06.2020 OF
THE GOVT.
EXHIBIT P11 TRUE COPY OF THE ORDER NO.B3/18897/2020
DATED 13.10.2020 OF THE DEO, PALAKKAD.
