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Sreeja C.Radhakrishnan vs State Of Kerala
2021 Latest Caselaw 12974 Ker

Citation : 2021 Latest Caselaw 12974 Ker
Judgement Date : 16 June, 2021

Kerala High Court
Sreeja C.Radhakrishnan vs State Of Kerala on 16 June, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR. JUSTICE T.R.RAVI
 WEDNESDAY, THE 16TH DAY OF JUNE 2021 / 26TH JYAISHTA, 1943
                    WP(C) NO. 12254 OF 2021
PETITIONER/S:

         SREEJA C.RADHAKRISHNAN
         AGED 34 YEARS
         UPPER PRIMARY SCHOOL TEACHER (UPST),
         PAPPU MASTER MEMORIAL UPPER PRIMARY SCHOOL,
         CHENTRAPPINNI (EAST) THRISSUR DISTRICT-680687.
         BY ADVS.
         M.R.ANISON
         V.BHARGAVI (PANANGAD)


RESPONDENT:

         STATE OF KERALA
         REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
         SRI.BIJOY CHANDRAN,SR.GP

     THIS WRIT PETITION      (CIVIL) HAVING    COME UP    FOR
ADMISSION ON 16.06.2021,      THE COURT ON    THE SAME    DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.12254 of 2021             -2-




                            T.R. RAVI, J.
           ------------------------------------------------
                    W.P.(C)No.12254 of 2021
            --------------------------------------------------
              Dated this the 16th day of June, 2021
                              JUDGMENT

The writ petition has been filed praying for a direction to the

respondent to take a decision on Ext.P3 revision petition filed as early

as on 17.8.2020. The petitioner submits that the petitioner is without

salary from June, 2019 and that unless the revision petition is

disposed of at the earliest, serious prejudice will be caused to her.

In the light of the limited prayer made in the writ petition, the

writ petition is disposed of directing the respondent to consider and

pass orders on Ext.P3 revision petition at the earliest, at any rate,

within a period of two months from the date of receipt of a certified

copy of this judgment.

Sd/-

T.R. RAVI JUDGE

dsn

APPENDIX OF WP(C) 12254/2021

PETITIONER'S EXTS:

Exhibit P1 TRUE COPY OF THE ORDER BEARING NO.

C/9310/2019 DATED 26/11/2019 ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER, VALAPPAD. Exhibit P2 TRUE COPY OF THE ORDER BEARING NO.

B1/191730/2020 DATED 02/03/2020 ISSUED BY THE DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD. Exhibit P3 TRUE COPY OF THE REVISION PETITION FILED BY THE PETITIONER DATED 17/08/2020 (EXCLUDING ATTACHED DOCUMENTS).

 
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