Sinimol Joseph vs State Of Kerala
2021 Latest Caselaw 1458 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                       WP(C).No.1041 OF 2021(E)


PETITIONERS:

      1        SINIMOL JOSEPH
               AGED 46 YEARS
               HSA (MALAYALAM),
               ST.SEBASTIAN HIGHER SECONDARY SCHOOL,
               KUTTIKAD, THRISSUR DISTRICT.
               RESIDING AT KURUTHUKULAM,
               P.O.KAIPAMANGALAM,
               THRISSUR - 680 681.

      2        LIGI A.C.
               HSA (MALAYALAM),
               ST.SEBASTIAN HIGHER SECONDARY SCHOOL,
               KUTTIKAD, THRISSUR DISTRICT,
               RESIDING AT MANJANGAL HOUSE, PARIYARAM P.O.,
               CHALAKUDY, THRISSUR - 680 721.

      3        BLESSY PAUL MANJALY
               HSA (MALAYALAM),
               BVM HIGHER SECONDARY SCHOOL,
               KALPARAMBU, THRISSUR DISTRICT,
               RESIDING AT THATTIL HOUSE,
               EDATHURUTHY P.O., THRISSUR - 680 703.

      4        BIJI A.P.
               HSA (MALAYALAM),
               ST.ANTONYS HIGHER SECONDARY SCHOOL,
               MALA, THRISSUR DISTRICT,
               RESIDING AT KUTTIKKADAN, KANNIKKARA,
               KADUPPASSERY, THRISSUR - 680 693.

               BY ADVS.
               SRI.MATHEW B. KURIAN
               SRI.K.T.THOMAS

RESPONDENTS:

      1        STATE OF KERALA
               REP. BY THE SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE,
               THIRUVANANTHAPURAM - 695 001.
 WP(C).No.1041 OF 2021(E)

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      2     THE DISTRICT EDUCATIONAL OFFICER
            OFFICE OF DISTRICT EDUCATIONAL OFFICER,
            CIVIL LINE, IRINJALAKUDA,
            THRISSUR - 680 121.

      3     THE CORPORATE MANAGER
            CORPORATE EDUCATIONAL AGENCY,
            DIOCESE OF IRINJALAKUDA,
            IRINJALAKUDA - 680 121, THRISSUR DISTRICT.



            SR.GP NISHA BOSE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.1041 OF 2021(E)

                                           3

                                      JUDGMENT

Dated this the 14th day of January 2021

This writ petition is filed seeking the following relief:

a. To issue appropriate writ, order or direction declaring that the respondents are bound to approve the appointment of petitioners with effect from the respective dates mentioned in Ext-P3 representation in the light of Ext-P1 judgment.

b. To issue a writ mandamus or other appropriate writ, order or direction directing the respondents to approve the appointment of petitioners with effect from the respective dates mentioned in Ext-P3 representation in the light of Ext-P1 judgment expeditiously..

c. To issue a writ mandamus or other appropriate writ, order or direction directing the 1 st respondent to consider and pass orders on Ext-P3 representation submitted by petitioners expeditiously, within a time limit to be fixed by this Hon'ble Court.

2. Heard the learned counsel for the petitioners and the

learned Government Pleader.

3. It is submitted by the learned counsel for the

petitioners by seeking approval from the initial date of

appointment, Ext.P3 representation has been preferred before

the 1st respondent which is liable to be considered in accordance

with law.

WP(C).No.1041 OF 2021(E)

4. Having heard the learned Government Pleader also,

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

and pass appropriate orders on Ext.P3 representation preferred

by the petitioners with notice to the petitioners as well as the

manager and to pass orders there on within a period of three

months from the date of receipt of copy of this judgment.

It is made clear that the hearing can be conducted through

any appropriate means including video conferencing.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE nak WP(C).No.1041 OF 2021(E)

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 29/03/2017 IN W.P.(C) NO.9951/2012.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 12/;07/2018 ISSUED BY 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 25/09/2020 SUBMITTED BY PETITIONERS.