Sreeja V.M vs The State Of Kerala
2021 Latest Caselaw 12672 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         TUESDAY, THE 1ST DAY OF JUNE 2021 / 11TH JYAISHTA, 1943
                          WP(C) NO. 11613 OF 2021
PETITIONER:

              SREEJA V.M.
0




              AGED 55 YEARS
              W/O SANKARAN KUTTY,
              HEADMISTRESS (NOT APPROVED),
              AMLP SCHOOL, CHENGOTTOOR,
              MALAPPURAM DISTRICT-676503.

              BY ADVS.
              SRI.V.A.MUHAMMEDM
              SRI.M.SAJJAD



RESPONDENTS:

     1        THE STATE OF KERALA,
              REP. BY ITS SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
              GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
              THIRUVANANTHAPURAM - 695001.

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

     3        THE DEPUTY DIRECTOR OF EDUCATION,
              DOWN HILL, MALAPPURAM - 676 519.

     4        THE ASSISTANT EDUCATIONAL OFFICER,
              MALAPPURAM - 676 505.

     5        THE MANAGER,
              AMLP SCHOOL, CHENGOTTOOR,
              MALAPPURAM DISTRICT - 676 503.

              BY GOVT. PLEADER SRI.BIJOY CHANDRAN


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W. P. (C) No.11613 of 2021
           ==================
            Dated this the 1st day of June, 2021

                           JUDGMENT

As per Ext.P2 order dated 07.01.2021, the 5 th

respondent Manager appointed the petitioner as

Headmistress of the School. Since there was delay

in drawing up Ext.P2 proceedings, as per Ext.P4,

the Manager has addressed the second respondent for

condonation of delay. The petitioner confines her

relief for a direction to the second respondent to

pass orders on Ext.P4 request.

After hearing the learned counsel for the

petitioner and also the learned Government Pleader,

the writ petition is disposed of directing the

second respondent to consider and pass orders on Ext.P4 afore referred to, as expeditiously as

possible and at any rate within a period of two

months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C)11613/2021

APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE COMBINED SENIORITY LIST OF THE STAFF UAHM LP SCHOOL, VALIYAD AND AMLP SCHOOL, CHENGOTTOOR AS ON 18.05.2016.

EXT.P2 TRUE COPY OF THE APPOOINTMENT ORDER OF THE PETITIONER DATED 07.01.2021.

EXT.P3 TRUE COPY OF THE PROCEEDINGS OF THE MANAGER VIDE LETTER DATED 07.01.2021 ADDRESSING THE AEO, MALAPPURAM.

EXT.P4 TRUE COPY OF THE LETTER OF THE MANAGER DATED 03.02.2021 ADDRESSING THE DIRECTOR.

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