Anitha Vasanath P.V vs State Of Kerala
2021 Latest Caselaw 12932 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
        MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                          WP(C) NO. 12174 OF 2021
PETITIONER/S:
           ANITHA VASANTH P.V.
           AGED 56 YEARS
           W/O. MOHANAN, HEAD MISTRESS (RETIRED), HIGH SCHOOL
           SECTION OF VHSS, KUZHIKKALIDAVAKA, KARIMPINPUZHA P. O.,
           PANGOD, KOLLAM DISTRICT, PIN - 691 513.
           RESIDING AT VASANTHALAYAM, KADAMBANADU SOUTH, MANAMPUZHA
           P. O., PATHANAMTHITTA DISTRICT.

            BY ADVS.M.V.THAMBAN
            R.REJI, THARA THAMBAN
            B.BIPIN, ARUN BOSE
            N.SUNIL JOSEPH


RESPONDENT/S:
    1    STATE OF KERALA,REPRESENTED BY SECRETARY TO THE GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695 001.

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

   3     THE DEPUTY DIRECTOR (EDUCATION)
         OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, KOLLAM,
         KOLLAM DISTRICT, PIN - 691 013.

   4     THE DISTRICT EDUCATIONAL OFFICER
         OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, KOLLAM,
         PIN - 691 013.

   5     THE MANAGER, VHSS, KUZHIKKALIDAVAKA, KARIMPINPUZHA P. O.,
         PANGOD, KOLLAM DISTRICT, PIN - 691 513.

            R1 TO R4 BY    GOVT.PLEADER SRI BIJOY CHANDRAN


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
   14.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12174 OF 2021
                                       2



                                  JUDGMENT

Admit.

2. The writ petition has been filed seeking a

declaration that the period of suspension of the

petitioner from 22.08.2011 to 01.12.2011 is liable to

be counted as duty for all service benefits and that

the petitioner is entitled to full salary for the said

period. There is also a further prayer for a direction

to the respondents to reckon the period of suspension

as duty for all purposes and disburse the salary and

other benefits to the petitioner and also to revise the

pensionary benefits of the petitioner accordingly.

3. The petitioner has preferred Ext.P4

representation before the 1st respondent, which is said

to have been filed on 12.03.2021. The petitioner prays

that since the pension papers are pending for a long

time and there is likelihood of delay, the 1 st WP(C) NO. 12174 OF 2021

respondent may be directed to consider and pass orders

on Ext.P4 application within a time frame.

4. In the light of the limited prayer made in the

writ petition, notice to the 5th respondent is dispensed

with. Learned Government Pleader takes notice for

respondents 1 to 4.

The writ petition is disposed of directing the 1st

respondent to consider and pass orders on Ext.P4 within

six weeks from the date of receipt of a copy of this

judgment, after hearing the petitioner and the 5th

respondent. If it is not possible for a personal

hearing, the hearing can be conducted in the virtual

mode.

Sd/-

T.R.RAVI JUDGE

Pn WP(C) NO. 12174 OF 2021

APPENDIX OF WP(C) 12174/2021

PETITIONER'S EXTS:

Exhibit P1 TRUE COPY OF THE ORDER NO.A4/HM/DISC-2/2011 DATED 22.08.2011 OF THE 5TH RESPONDENT.

Exhibit P2 TRUE COPY OF THE ORDER NO.B4/14597/11 DATED 27.09.2011 OF THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 25.02.2021 IN W.P.(C) NO.26460/2011 OF THIS HON'BLE COURT.

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 12.03.2021 OF THE PETITIONER BEFORE THE 1ST RESPONDENT.