Smitha Menon P.I vs State Of Kerala
2021 Latest Caselaw 15337 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                     WP(C) NO.12822 OF 2021
PETITIONER :-

          SMITHA MENON P.I., AGED 40 YEARS
          W/O.ANIKUTTAN, KESAVEEYAM, MAYITHARA P.O,
          CHERTHALA SOUTH, ALAPPUZHA DISTRICT-688 539.

          BY ADVS.
          P.P.BIJU
          T.V.ANTU
          KABIR U.
          NANDU S KUMAR


RESPONDENTS :-

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

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

    3     THE DISTRICT EDUCATIONAL OFFICER
          PALAKKAD, OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
          MUNICIPAL COMPLEX, SANDHI NAGAR, SULTHANPET,
          PALAKKAD-678 014.

    4     THE DEPUTY DIRECTOR OF EDUCATION
          PALAKKAD, OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
          CIVIL STATION, KENTHUPARAMBU, KUNNATHUMADE,
          PALAKKAD-678 001.

    5     THE ASSISTANT EDUCATIONAL OFFICER
          CHITTUR, OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          CHITTUR, PALAKKAD-678 101.
 WP(C) NO.12822 OF 2021

                             -: 2 :-



     6     THE MANAGER
           NTUP SCHOOL, NURANI P.O, PALAKKAD-678 004.

           SRI. T. RAJASEKHARAN NAIR- SR. G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.12822 OF 2021

                                       -: 3 :-


                                  JUDGMENT

Dated this the 22nd day of July, 2021

This writ petition is filed seeking directions to the respondents

to accept Ext.P2 order of appointment and approve the appointment

of the petitioner. It is submitted by the learned Government Pleader

that a proposal forwarded by the Manager with regard to

appointment of the petitioner has been received by the AEO and

appropriate steps will be taken without delay.

In the above view of the matter, there will be a direction to

the 5th respondent AEO to take up, consider and pass orders on the

proposal forwarded for approval of the petitioner's appointment

within a period of four weeks from the date of receipt of a copy of this

judgment. In case, there is any defect in the proposal, the Manager

shall be informed accordingly.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/26.7.2021 WP(C) NO.12822 OF 2021

APPENDIX OF WP(C) 12822/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TRAINED TEACHER'S CERTIFICATE DATED NIL ISSUED BY THE SECRETARY BOARD OF PUBLIC EXAMINATION,KERALA.

Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER DATED 09.10.2020 ISSUED BY THE 6TH RESPONDENT.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED NIL SUBMITTED BY THE 6TH RESPONDENT.

Exhibit P4 TRUE COPY OF THE ORDER DATED 06.02.2021 ISSUED 1ST RESPONDENT.