Rahna C vs State Of Kerala
2021 Latest Caselaw 15655 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                        WP(C) NO. 14829 OF 2021
PETITIONER:

            RAHNA C
            AGED 28 YEARS
            UPST, KOTTAYAM RAJA'S HIGH SCHOOL, PATHIRIYAD
            SANKARANALLUR P.O.VIA, KOOTHUPARAMBU, KANNUR, KERALA,
            PIN-670 643, W/O AZHAR RAHMAN, AGED 28, PILATHOTTATHIL
            HOUSE, KODUVALLY, KOZHIKODE-673 572.

            BY ADVS.
            JIJI THOMAS
            SMITHA MATHEW


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
            DEPARTMENT, SECRETARIAT, THIRUAANANTHAPURAM-695 001.

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

    3       THE DISTRICT EDUCATIONAL OFFICER
            THALASSERRY, KANNUR, PIN-670 101.

    4       MANAGER,
            KOTTAYAMA RAJA'S HIGH SCHOOL, PATHIRIYAD,
            SANKARANAALLUR P.O.VIA, KOOTHUPARAMBU,
            KANNUR, KERALA, PIN-670 643.

    5       K.V.KARUNAKARAN,
            PROPOSED MANAGER (NOT APPROVED),
            KOTTAYAM RAJA'S HIGH SCHOOL, PATHIRIYAD,
            SANKARANALLUR P.O.KANNUR, KERALA, PIN-670 643.

            SRI.BIJOY CHANDRAN, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14829 OF 2021

                                       2




                                JUDGMENT

This writ petition is filed seeking the following prayer:

"(i) To issue a writ of mandamus or any other appropriate writ, direction order or instructions directing the 2 nd respondent to consider Exhibit P6 revision and to take a decision thereon without any further delay."

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 as

against the rejection of approval of appointment of the petitioner with

effect from 06.06.2019, the petitioner has preferred a revision petition

under Rule 8A of Chapter XIV A, KER before the 2nd respondent and seeks

a consideration thereof.

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.P6 revision petition preferred by the petitioner, with notice to the

petitioner, the 4th respondent as well as the 5 th respondent and after

hearing them, through any appropriate means, including video

conferencing, within a period of two months from the date of receipt of a WP(C) NO. 14829 OF 2021

copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 14829 OF 2021

APPENDIX OF WP(C) 14829/2021

PETITIONER'S/S EXHIBITS:

Exhibit P1 A COPY OF THE APPOINTMENT OF APPROVAL ORDER DATED 6.6.2019

Exhibit P2 A COPY OF INTERIM ORDER OF THE SUPREME APEX COURT IN CIVIL APPEAL NO 3490/2016 DATED 7.4.2016

Exhibit P3 A COPY OF THE REJECTION ORDER NO B/4 11890/2019 OF DEO DATED 5.10.2020

Exhibit P4 A COPY OF THE AFFIDAVIT/TRUE STATEMENT DATED 5.3.2021

Exhibit P5 REJECTION ORDER NO B3/20720/2021/OF DEO DATED 4.5.2021

Exhibit P6 A COPY OF THE REVISION PETITION TO DGE DATED 6.7.2021 (WITHOUT ANNEXURES)

RESPONDENT'S/S EXHIBITS: NIL