Bhasitha G.K vs State Of Kerala
2021 Latest Caselaw 6416 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                     WP(C).No.4607 OF 2021(A)
PETITIONERS :-

      1      BHASITHA G.K.,
             LPSA, VADAKARA WEST J.B. SCHOOL, VADAKARA, KOZHIKODE
             DISTRICT.

      2      BINDU M.,
             LPSA, AVIKAL S.B. SCHOOL, VADAKARA,
             KOZHIKODE DISTRICT.

      3      SREEJINA S.,
             LPSA, AVIKAL S.B. SCHOOL, VADAKARA,
             KOZHIKODE DISTRICT.

             BY ADVS.
             SRI.K.MOHANAKANNAN
             SRI.T.S.NEJIMUDDIN

RESPONDENTS :-

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

      2      THE DIRECTOR GENERAL OF EDUCATION,
             DPI JUNCTION, JAGATHY P.O.,
             THIRUVANANTHAPURAM - 695 014.

      3      THE ASSISTANT EDUCATIONAL OFFICER,
             OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER, VADAKARA,
             KOZHIKODE DISTRICT - 673 101.

      4      THE MANAGER,
             URALUNGAL LPS, MADAPPALLY COLLEGE P.O.,
             VADAKARA TALUK, KOZHIKODE DISTRICT - 673 102.

      5      THE MANAGER,
             VADAKARA WEST J.B. SCHOOL, VADAKARA,
             KOZHIKODE DISTRICT - 673 101.

      6      THE MANAGER,
             AVIKAL S.B. SCHOOL, VADAKARA,
             KOZHIKODE DISTRICT - 673 101.

             BY SMT.NISHA BOSE, SR. GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4607 OF 2021(A)

                               -: 2 :-


                            JUDGMENT

Dated this the 23rd day of February, 2021

This writ petition is filed seeking directions to the 1 st

respondent to consider and pass orders on Exts.P5 to P7 revision

petitions filed by the petitioners after affording an opportunity of

hearing as well.

2. Heard the learned counsel for the petitioners and the

learned Government Pleader.

3. It is submitted by the learned counsel for the petitioners

that against the non-consideration of the petitioners' request for

approval of their appointment as LPSA with effect the date of their

initial appointment, the petitioners have preferred Exts.P5 to P7

revision petitions before the 1st respondent and the same may be

directed to be considered in accordance with law.

Having heard the learned Government Pleader also,

there will be a direction to the 1st respondent to take up, consider

and pass orders on Exts.P5 to P7 revision petitions preferred by the

petitioners, after hearing the petitioners as well as the Manager

through any appropriate means, including by video conferencing,

within a period of three months from the date of receipt of a copy WP(C).No.4607 OF 2021(A)

of this judgment. In case, the revision petitions are allowed in

favour of the petitioners, the resultant monetary benefits shall also

be released within a period of three months thereafter.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/26.2.2021 WP(C).No.4607 OF 2021(A)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGE OF THE ORDER OF THE 2ND RESPONDENT DATED 12/12/2011.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 04/01/2012, OF THE 1ST PETITIONER ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 30/12/2011 OF THE 2ND PETITIONER.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 30/12/2011 OF THE 3RD PETITIONER.

EXHIBIT P5 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 1ST PETITIONER DATED 20/01/2021.

EXHIBIT P6 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 2ND PETITIONER DATED 22/01/2021.

EXHIBIT P7 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 3RD PETITIONER DATED 25/01/2021.

//TRUE COPY//

P.A. TO JUDGE