Parvathy Bhai D vs The State Of Kerala
2021 Latest Caselaw 12698 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         WEDNESDAY, THE 2ND DAY OF JUNE 2021 / 12TH JYAISHTA, 1943
                          WP(C) NO. 11677 OF 2021
PETITIONER:

              PARVATHY BHAI D
0




              AGED 38 YEARS
              W/O MOHESH, HIGH SCHOOL TEACHER (MATHS), MAHAKAVI
              KUMARANASAN MEMORIAL HIGHER SECONDARY SCHOOL PO PALLANA,
              ALAPPUZHA DISTRICT - 690515 (R/A PUTHUSSERIL HOUSE,
              ANGADICKAL NORTH PO, KAIPPATTUR (VIA) PATHANAMTHITTA
              DISTRICT - 689648) (M. 9746303402)

              BY ADVS.
              SRI.V.A.MUHAMMED
              SRI.V.RAJASEKHARAN NAIR



RESPONDENTS:

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

     2        THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
              THIRUVANANTHAPURAM - 695014.

     3        THE DEPUTY DIRECTOR EDUCATION, CIVIL STATION, ALAPPUZHA -
              688001.

     4        THE DISTRICT EDUCATIONAL OFFICER, MEDICAL COLLEGE JUNCTION,
              ALAPPUZHA - 688005.

     5        THE MANAGER, MAHAKAVI KUMARANASAN MEMORIAL HIGHER SECONDARY
              SCHOOL PO., PALLANA, ALAPPUZHA DISTRICT - 690515.


OTHER PRESENT:

              G.P. SRI BIJOY CHANDRAN



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
            ==================
                 W. P. (C) No.11677 of 2021
            ==================
             Dated this the 2nd day of June, 2021

                          JUDGMENT

According to the petitioner, her appointment as

HSA (Maths) from 03.06.2013 in the 5th respondent

School was approved by the DEO on 05.07.2016, but

salary for the period from 03.06.2013 to 30.06.2016

has not been paid. Seeking disbursement of the

same, the petitioner has filed Ext.P8 revision

before the first respondent. The petitioner

confines her relief for an expeditious

consideration of the revision.

2. After having heard the learned counsel for

the petitioner and the learned Government Pleader,

the writ petition is disposed of directing the

first respondent to consider and pass orders on

Ext.P8 revision petition after hearing the W. P. (C) No.11677 of 2021

petitioner and the 5th respondent, as expeditiously

as possible and at any rate within a period of

three 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). 11677/2021

APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIOENR DATED 01.06.2013.

EXT.P2 TRUE COPY OF THE STAFF FIXATION ORDER 2015-

2016 DT. 12.04.2016 ISSUED BY THE DEO, ALAPPUZHA.

EXT.P3 TRUE COPY OF THE ORDER NO.23235/2017/K.DIS.

DATED 02.07.2018 OF THE DDE, ALAPPUZHA.

EXT.P4 TRUE COPY OF THE ORDER NO.398/C9/2018/RDD/CNGR DATED 5.7.2018 OF THE RDD HSE, CHENGANNUR.

EXT.P5 TRUE COPY OF THE GO (Rt) NO.1727/2017/G.Edn.

DATED 05.6.2017 OF THE GOVERNMENT.

EXT.P6 TRUE COPY OF THE LETTER NO.EC(1) 43380/2017 DATED 24.06.2017 OF THE 2ND RESPONDENT.

EXT.P7 TRUE COPY OF THE LETTER NO.EC1/43380/2017/DGE DATED 18.03.2020 OF THE DIRECTOR.

EXT.P8 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DT. 23.04.2021.

EXT.P9 TRUE COPY OF THE REMINDER LETTER NO. EC 143380/2017/DPI DATED 23.04.2018 OF THE 2ND RESPONDENT.

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