Anupama E.A. vs State Of Kerala
2021 Latest Caselaw 1261 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                       WP(C).No.7828 OF 2011(C)


PETITIONER:

               ANUPAMA E.A., ELAVALLY HOUSE,
               ADAT P.O., THRISSUR-680 554.

               BY ADVS.
               SRI.ELVIN PETER P.J.
               SMT.POOJA SURENDRAN

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               PUBLIC ADMINISTRATION (SERVICES-D)DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

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

      3        THE DIRECTOR OF PUBLIC INSTRUCTION,
               THIRUVANANTHAPURAM-695 001.

      4        THE HANDBALL FEDERATION OF INDIA,
               REPRESENTED BY ITS SECRETARY GENERAL, H.N.288,
               SECTION-16, CHANDIGARH, INDIA, 160 017.

               BY ADV. SRI. P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7828 OF 2011(C)

                                    -2-

                              JUDGMENT

Dated this the 13th day of January 2021

The petitioner has approached this Court

seeking a direction to respondents 1 to 3 to

consider his application, namely Ext.P13,

seeking appointment to the post of High School

Assistant (Physical Education), pursuant to

Ext.P11 notification, treating her as being

qualified and deserving to be considered in the

year 2009, on the basis of her participation in

the 37th senior (Women) National Handball

Championship, held in the year 2008.

2. I notice that this writ petition was

filed as early as in the year 2011 and that it

has remain on the files of this Court for the

last nine years without any interim order being

issued, except that which was passed on

29.03.2011, wherein, the petitioner's

application was directed to be considered

provisionally.

WP(C).No.7828 OF 2011(C)

3. Obviously therefore, at this distance

of time, no further orders need be issued in

favour of the petitioner, because if application

had been considered and she had been appointed,

then all that remains is that such appointment

be directed to be confirmed.

4. In the afore circumstances, I close

this writ petition; however, clarifying that had

the petitioner's application been considered in

terms of the directions of this Court, dated

29.03.2011, and had she being found eligible,

then her appointment, if any, will stand

confirmed.

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C).No.7828 OF 2011(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE IN THE 29TH SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE IN THE 30TH SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE IN THE 31ST SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE IN THE 32ND SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE CERTIFICATE IN THE 33RD SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE CERTIFICATE IN THE 34TH SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P7 TRUE COPY OF THE CERTIFICATE IN THE 35TH SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE CERTIFICATE IN THE 37TH SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P9 TRUE COPY OF THE CERTIFICATE IN THE 38TH SENIOR (WOMEN) NATIONAL HANDBALL CHAMPIONSHIP ISSUED TO THE PETITIONER.

EXHIBIT P10 TRUE COPY OF THE CERTIFICATE IN THE 33RD NATIONAL GAMES ISSUED TO THE PETITIONER.

EXHIBIT P11 TRUE COPY OF THE NOTIFICATION DATED 04/09/2010 PUBLISHED IN THE GAZETTE DATED 06/09/2010 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P12 TRUE COPY OF THE APPLICATION FOR APPOINTMENT UNDER THE SPORTS QUOTA SUBMITTED BY THE PETITIONER FOR THE YEAR 2006-08.

WP(C).No.7828 OF 2011(C)

EXHIBIT P13 TRUE COPY OF THE APPLICATION FR APPOINTMENT UNDER THE SPORTS QUOTA SUBMITTED BY THE PETITIONER FOR THE YEAR 2009.

EXHIBIT P14 TRUE COPY OF THE MEMO DATED 23/02/2011 ISSUED BY THE 2ND RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE