Devika M.C. vs State Of Kerala
2021 Latest Caselaw 5895 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                        WP(C).No.4238 OF 2021(D)


PETITIONER/S:

                DEVIKA M.C.,AGED 23 YEARS
                D/O. J CHANDRABABU, SYAMALA BHAVAN
                INDUSTRIAL ESTATE (P.O.), KARAKKAMANDAPAM,
                THIRUVANANTHAPURAM 695 019.

                BY ADVS.
                SRI.P.V.JAYACHANDRAN
                SRI.A.ANOOP
                SRI.NIDHI BALACHANDRAN
                SRI.M.BALAGOVINDAN

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
                DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
                THIRUVANANTHAPURAM 695 001.

      2         UNIVERSITY OF KERALA
                REPRESENTED BY ITS REGISTRAR, SENATE HOUSE CAMPUS,
                PALAYAM, THIRUVANANTHAPURAM 695 034.

      3         KERALA PUBLIC SERVICE COMMISSION,
                REPRESENTED BY ITS SECRETARY THULASI HILLS, PATTOM
                PLACE (P.O.),
                THIRUVANANTHAPURAM 695 004.

      4         THE DISTRICT OFFICER,
                KERALA PUBLIC SERVICE COMMISSION, CIVIL STATION,
                PALAKKAD 678 001.

      5         THE DISTRICT OFFICER,
                KERALA PUBLIC SERVICE COMMISSION, CIVIL STATION
                KOZHIKODE, 673 020.


OTHER PRESENT:

                SC:SRI.P.C. SASIDHARAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4238 OF 2021(D)              2




                               JUDGMENT

The prayer raised in this writ petition is for a direction to the

respondents to consider the application submitted by the petitioner

pursuant to Exts.P2 and P3 notifications. I find that Exts.P2 and P3

notifications are issued by the Public Service Commission with regard to

appointment of Full Time Junior Language Teachers in Arabic in

Government schools.

In the above view of the matter, the prayer sought for in this writ

petition cannot be considered by this Court. The writ petition is, therefore,

dismissed without prejudice to the contentions of the petitioner and with

liberty to approach the appropriate forum in accordance with law.

Sd/-

ANU SIVARAMAN JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATES EVIDENCING THE QUALIFICATION OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 31/12/19 ISSUED BY THE 3RD RESPLENDENT FOR SELECTION OF FULL TIME JUNIOR LANGUAGE TEACHER, (ARABIC) LPS, CATEGORY NO. 587/19).

EXHIBIT P3 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 30/10/20 ISSUED BY THE 3RD RESPONDENT FOR SELECTION OF FULL TIME JUNIOR LANGUAGE TEACHER ARABIC -UPS CATEGORY NO. 179/20.

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION DATED 25/1/21 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE COMMUNICATION DATED 10/2/21 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 13/2/21 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 13/2/21 SUBMITTED BY THE PETITIONER BEFORE THE VICE CHANCELLOR OF THE 2ND RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE CONSOLIDATED STATEMENT OF MARKES CUM GRADES ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE G.O. (MS) 526 DATED 17/7/65 ISEUD BY THE STATE OF KERALA.