Kerala High Court
Kamarunnisa J vs The State Of Kerala on 4 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942
WP(C).No.29105 OF 2020(K)
PETITIONER:
KAMARUNNISA J
AGED 42 YEARS
WIFE OF J.NASARUDHIN, FORMERLY HIGH SCHOOL ASSISTANT
(NATURAL SCIENCE), IQBAL HIGHER SECONDARY SCHOOL,
PERINGAMALA, THIRUVANANTHAPURAM-695563 (RESIDING AT
NOORULHUDA, KOCHUKARIKKAKAM, P.O.DAIVAPURA,
PERINGAMALA-695563, THIRUVANANTHAPURAM).
BY ADVS.
SRI.V.A.MUHAMMED
SRI.M.SAJJAD
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695014.
3 THE DISTRICT EDUCATIONAL OFFICER,
ATTINGAL, THIRUVANANTHAPURAM-695101.
4 THE MANAGER,
IQBAL HIGHER SECONDARY SCHOOL, PERINGAMALA,
THIRUVANANTHAPURAM-695563.
5 THE PRINCIPAL,
IQBAL HIGHER SECONDARY SCHOOL, PERINGAMALA,
THIRUVANANTHAPURAM-695563.
GP- SMT. NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.29105 OF 2020
2
JUDGMENT
This writ petition is filed seeking the following prayers:
"(i) issue a writ of mandamus or other appropriate
writ order or direction commanding 3 rd respondent to
grant approval to the petitioner as HSA (NS) in Iqbal
Higher Secondary School, Peringamala in scale of pay
from 16.11.2014 to 31.5.2016, 03.07.2017 to 31.03.2018,
12.09.2018 to 31.3.2019 and from 06.06.2019 to 16.7.2020
and disburse the attendant benefits expeditiously.
(ii) issue a writ of mandamus or other appropriate
writ order or direction commanding the 1st respondent
to consider and pass appropriate orders upon Exhibit
P-9 after affording an opportunity of being heard to the
Petitioner within a time limit and duly taking note of
Exhibit P-10."
2. Heard the learned counsel for the petitioner and the learned
Government Pleader.
3. It is submitted that seeking approval of appointment as HSA
(Natural Science) in the 4th respondent's school, the petitioner has
preferred Ext.P9 revision petition which is pending before the 1 st
respondent.
4. 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.P9 revision petition submitted by the petitioner after notice to
WP(C).No.29105 OF 2020
the petitioner as well as the 4th respondent. Appropriate orders shall
be passed after hearing the parties, through any appropriate means
including video conferencing, within a period of three months from
the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.
Sd/-
ANU SIVARAMAN
JUDGE
NP
WP(C).No.29105 OF 2020
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE G.O.
(RT.)NO.4509/2017/GEDN. DATED 22.11.2017
OF THE GOVERNMENT.
EXHIBIT P2 TRUE COPY OF THE ORDER
NO.B3/3531/2017/D.DIS. DATED 09.04.2018
OF THE DEO, ATTINGAL.
EXHIBIT P3 TRUE COPY OF THE ORDER
NO.B3/1591/2018/D.DIS. DATED 31.05.2018
OF THE DEO, ATTINGAL.
EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS OF THE
MANAGER DATED 04.07.2017.
EXHIBIT P5 TRUE COPY OF THE ORDER
NO.NEP(3)/37494/2018/DPI DATED 01.06.2018
OF THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE PROCEEDINGS OF THE
MANAGER DATED 12.09.2018.
EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS OF THE
MANAGER DATED 01.06.2019.
EXHIBIT P8 TRUE COPY OF THE PROCEEDINGS OF THE
MANAGER DATED 12.09.2019.
EXHIBIT P9 TRUE COPY OF THE REVISION PETITION
SUBMITTED BEFORE THE GOVERNMENT DATED
04.12.2020.
EXHIBIT P10 TRUE COPY OF THE G.O(P)NO.31/2006/GE
DATED 19.1.2006 OF THE GOVERNMENT.
RESPONDENT'S/S EXHIBITS: NIL
