Lucy Joseph vs The State Of Kerala
2021 Latest Caselaw 3082 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                       WP(C).No.2251 OF 2021(F)


PETITIONER:

               LUCY JOSEPH
               AGED 42 YEARS
               WIFE OF JULIUS CLEATUS , LOWER PRIMARY SCHOOL TEACHER
               ST. FRANCIS ASSISI L P SCHOOL, P.O.ARTHINKAL ,
               ALAPPUZHA DISTRICT (RESIDING AT VALIYAVEETTIL HOUSE,
               SEA VIEW WARD, ALAPPUZHA DISTRICT-688 012)

               BY ADVS.
               SRI.V.A.MUHAMMED
               SRI.V.RAJASEKHARAN NAIR

RESPONDENTS:

      1        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT, ANNEXE 11,
               THIRUVANANTHAPURAM-695 001.

      2        THE DIRECTOR OF GENERAL EDUCATION,
               JAGATHY, THIRUVANANTHAPURAM-695 014.

      3        THE DEPUTY DIRECTOR OF EDUCATION,
               ALAPPUZHA-688 001.

      4        THE DISTRICT EDUCATIONAL OFFICER,
               CHERTHALA, ALAPPUZHA DISTRICT-688 524.

      5        THE ASSISTANT EDUCATIONAL OFFICER,
               CHERTHALA, ALAPPUZHA DISTRICT-688 524.

      6        THE CORPORATE MANAGER,
               CORPORATE MANAGEMENT OF SCHOOLS, DIOCESE OF
               ALAPPUZHA, LEO XIII HSS COMPOUND, ALAPPUZHA-688 001.

               SMT.NISHA BOSE, SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2251 OF 2021

                                     2




                              JUDGMENT

Dated this the 28th day of January 2021

Heard the learned counsel for the petitioner and the learned

Government Pleader.

2. The substantial prayer raised in this writ petition is as against

Exts.P2, P4 and P5 orders. It is submitted by the learned counsel for

the petitioner that Ext.P7 revision petition has been submitted by

the petitioner and the same is pending before the 1 st respondent

seeking approval of appointment as LPSA from 01.06.2018.

3. Having heard the learned Government Pleader also, there will

be a direction to the 1st respondent to take up, consider and pass

orders on Ext.P7 revision petition preferred by the petitioner with

notice to the petitioner as well as the Manager and after hearing

them by any appropriate means including through video

conferencing within a period of three months from the date of

receipt of a copy of this judgment. In case the appointment is

approved, the resultant monetary benefits shall also be released to WP(C).No.2251 OF 2021

the petitioner within a period of three months thereafter.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.2251 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 1.6.2018

EXHIBIT P2 TRUE COPY OF THE ORDER NO C/1277/18 DATED 17.1.2019 OF THE AEO

EXHIBIT P3 TRUE COPY OF THE ORDER NO B1/880/2019 DATED 30.7.2019 OF THE DEO

EXHIBIT P4 TRUE COPY OF THE ORDER NO C/13677/2019 DATED 4.8.2020 OF THE AEO

EXHIBIT P5 TRUE COPY OF THE ORDER NO F3/6169/2020/ DGE/K.DIS DATED 16.12.2020 OF THE 2ND RESPONDENT

EXHIBIT P6 TRUE COPY OF THE DECISION REPORTED IN 2009 (40KLT 514 DECIDED ON 30.9.2009

EXHIBIT P7 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 20.1.2021

RESPONDENT'S/S EXHIBITS: NIL