Mini Kurian vs The State Of Kerala
2021 Latest Caselaw 14527 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                       WP(C) NO. 13575 OF 2013
PETITIONERS:

    1       MINI KURIAN, H.S.A.(HINDI), ST. MARY'S HIGH SCHOOL,
            KAKKADAMPOYIL, KOZHIKODE DISTRICT.

    2       LOVELY JOSEPH, H.S.A.(S.S.), ST. MARY'S HIGH SCHOOL,
            KAKKADAMPOYIL, KOZHIKODE DISTRICT.

            BY ADVS.
            SRI.P.J.MATHEW
            SRI.AJITH GEORGE



RESPONDENTS:

    1       THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
            GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
            GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2       THE DIRECTOR OF PUBLIC INSTRUCTION,
            THIRUVANANTHAPURAM-695001.

    3       DEPUTY DIRECTOR OF EDUCATION,
            KOZHIKODE-673001.

    4       DISTRICT EDUCATIONAL OFFICER,
            THAMARASSERY, KOZHIKODE DISTRICT-673573.

    5       CORPORATE MANAGER, CORPORATE EDUCATIONAL AGENCY,
            DIOCESE OF THAMARASSERY, THAMARASSERY P.O.,
            KOZHIKODE DISTRICT-673573.

            BY ADV.SRI.P.M.MANOJ - SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13575 OF 2013
                                   -2-

                              JUDGMENT

The petitioners have approached this Court

impugning Exts.P1, P4 and P5 proceedings of the

respondents, to the extent to which it has denied

approval to their appointments and service

benefits with effect from 01.06.2010, being the

date on which they were initially appointed.

2. However, when this matter was called

today, the learned Senior Government Pleader -

Sri.P.M.Manoj, submitted that, pending this lis,

through a letter of the Government bearing

No.84298/E1/2013/G.Edn dated 23.03.2014, the

jurisdictional District Educational Officer (DEO)

was directed to grant approval to the appointments

of the petitioners with effect from 01.06.2010.

He, therefore, submitted that nothing survives in

this writ petition.

3. If, as stated by the learned Senior WP(C) NO. 13575 OF 2013

Government Pleader, Government has already

directed the DEO as afore, then certainly, it does

not require any further orders from this Court.

In the afore circumstances, I order this writ

petition, recording the afore submissions of the

learned Senior Government Pleader and leaving

liberty to the petitioners to seek a rehearing, if

they have not yet obtained approval to their

appointments with effect from 01.06.2010.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 13575 OF 2013

APPENDIX OF WP(C) 13575/2013

PETITIONERS' EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE ORDER THE 4TH RESPONDENT DATED 02-02-2011.

EXHIBIT P2 PHOTOCOPY OF THE ORDER OF THE 2ND RESPONDENT DATED 01-02-2012.

EXHIBIT P3 PHOTOCOPY OF THE ORDER OF THE 4TH RESPONDENT DATED 25-02-2012

EXHIBIT P4 PHOTOCOPY OF THE ORDER OF THE DISTRICT EDUCATIONAL OFFICER, THAMARASSERY DATED 04- 01-2011.

EXHIBIT P5 PHOTOCOPY OF THE ORDER OF THE 3RD RESPONDENT DATED 27-7-2011.

EXHIBIT P6 PHOTOCOPY OF THE ORDER OF THE 2ND RESPONDENT DATED 9-11-2011.

EXHIBIT P7 TRUE COPY OF THE GOVERNMENT ORDER G.O.(P)NO.

178/2002/G.EDN DATED 28-6-2002.

EXHIBIT P8 PHOTOCOPY OF THE LETTER DATED 11-11-2010 SENT BY THE 5H RESPONDENT TO THE 3RD RESPONDENT.

EXHIBIT P9 PHOTOCOPY OF THE JUDGMENT IN WPC NO.

18986/2009(P) DATED 9-7-2010 IN P.V.GIREESH VS. STATE OF KERALA AND OTHERS.

EXHIBIT P10 PHOTOCOPY OF THE JUDGMENT IN WPC NO.

15072/2011 (K) DATED 4-4-2012.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE