Kerala High Court
Rasmi K.R vs The State Of Kerala on 7 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942
WP(C).No.393 OF 2021(Y)
PETITIONER/S:
RASMI K.R.
AGED 40 YEARS
WIFE OF RAMESH RAY, UPPER PRIMARY SCHOOL ASSISTANT, S
N V U P SCHOOL, THALIKULAM, VALAPPAD-680 569,
THRISSUR DISTRICT.
BY ADVS.
SRI.V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM-695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
THRISSUR AT AYYANTHOLE-680 003.
4 THE ASSISTANT EDUCATIONAL OFFICER,
VALAPPAD, THRISSUR DISTRICT-680 567.
5 THE MANAGER,
S N V U P SCHOOL, THALIKULAM, VALAPPAD-680 569,
THRISSUR DISTRICT.
6 THE HEADMASTER,
S N V U P SCHOOL, THALIKULAM, VALAPPAD-680 569,
THRISSUR DISTRICT.
OTHER PRESENT:
GP- SMT. NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.393 OF 2021(Y)
2
JUDGMENT
Dated this the 7th day of January 2021
This writ petition is filed seeking the following prayers:
"(i) issue a writ of mandamus or other appropriate writ
order or direction commanding the respondents to disburse
the salary due to the petitioner since 16.7.2015 forthwith.
ii) issue a writ of mandamus or other appropriate writ,
order or direction commanding the respondents to grant
onwards approval to the petitioner since 1.6.2010.
iii) call for the records relating to Ext.P3 and set aside the
original of the same to the extent of limiting approval to
the petitioner only up to 15.7.2015
iv) issue a writ of mandamus or other appropriate writ,
order or direction commanding the 2nd respondent to
effectively consider and pass appropriate orders upon
Ext.P4 after affording an opportunity of being heard to the
petitioner within a time limit.
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 against
the rejection of approval to the petitioner's appointment by Ext.P3,
Ext.P4 revision petition has been preferred by the 5 th respondent,
Manager and that the same is liable to be considered and disposed of.
WP(C).No.393 OF 2021(Y)
4. Having heard the learned Government Pleader also, there will be a
direction to the 2nd respondent to take up, consider and pass orders on
Ext.P4 revision petition submitted by the Manager after notice to the
petitioner as well as the 5th respondent-Manager, within a period of two
months from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.
Sd/
ANU SIVARAMAN
JUDGE
Jm/
WP(C).No.393 OF 2021(Y)
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 01.06.2007.
EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 01.06.2010.
EXHIBIT P1 B TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 10.06.2014.
EXHIBIT P1 C TRUE COPY OF THE LETTER OF THE MANAGER
DATED 30.04.2018.
EXHIBIT P2 TRUE COPY OF THE ORDER NO.20/2016 DATED
30.05.2018 OF THE MANAGER.
EXHIBIT P3 TRUE COPY OF THE ORDER NO.G/4661/18/K.DIS
DATED 01.06.2019 OF THE AEO, VALAPPAD,
EXHIBIT P4 TRUE COPY OF THE REVISION PETITION FILED BY
THE MANAGER BEFORE THE 2ND RESPONDENT DATED
08.07.2019.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.G-64/17/D.DIS
DATED 18.04.2018 OF THE AEO.
EXHIBIT P6 TRUE COPY OF THE LETTER NO.G.536/2016 DATED
24.08.2017 OF THE AEO,VALAPPAD.
