T.K.Sameera vs State Of Kerala
2021 Latest Caselaw 3344 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.2311 OF 2021(L)


PETITIONER:

               T.K.SAMEERA
               AGED 36 YEARS
               H.S.T (PHYSICAL SCIENCE), DEENUL ISLAM SABHA GIRLS
               HSS, KANNUR CITY-670003, RESIDING AT MADAKKANDI
               HOUSE, P.O. VARAM, KANNUR DISTRICT-670 594

               BY ADV. SRI.P.M.PAREETH

RESPONDENTS:

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

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

      3        DEPUTY DIRECTOR OF EDUCATION,
               CIVIL STATION, KANNUR-670 002.

      4        DISTRICT EDUCATIONAL OFFICER,
               KANNUR, KANNUR DISTRICT-670 101

      5        MANAGER,
               DEENUL ISLAM SABHA GIRLS HSS,
               KANNUR CITY-670 003

               GP BIJOY CHANDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2311 OF 2021

                                     2




                               JUDGMENT

Dated this the 29th day of January 2021

The petitioner who has been appointed as HST (Physical

Science) in the 5th respondent's school has approached this Court

challenging Exts.P2, P4 and P5 orders declining approval of her

appointment.

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. It is submitted by the learned counsel for the petitioner that

Ext.P7 revision petition has been preferred by the petitioner before

the Government which is liable to be considered in accordance with

law.

4. There will, accordingly, be a direction to the 1 st 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

Manager and after hearing them through any appropriate means

including by video conferencing, and pass orders thereon within a WP(C).No.2311 OF 2021

period of three months from the date of receipt of a copy of this

judgment. In case the appointment is approved, the monetary

benefits shall also be released to the petitioner within a period of

three months thereafter.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.2311 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2017 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE ORDER NO.

B3/2632/2017/KDIS DATED 17.10.2017 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2018 ISSUED BY THE 5TH RESPONDENT APPOINTING THE PETITIONER IN THE RETIREMENT VACANCY.

EXHIBIT P4 A TRUE PHOTOCOPY OF THE ORDER NO.

B3/2721/2018/KDIS DATED 17.01.2019 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE ORDER NI.

B2/3630/2019/KDIS DATED 05.10.2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE KTET ELIGIBILITY CERTIFICATE DATED 25.09.2019 WITH REGISTER NO. 304315 AND DATE OF PUBLICATION OF RESULTS AS 29.03.2019.

EXHIBIT P7 A TRUE COPY OF THE REVISION PETITION/REPRESENTATION DATED 22.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL