Shinymol.G.V vs State Of Kerala
2021 Latest Caselaw 13013 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                         WP(C) NO. 11579 OF 2021


PETITIONER:

              SHINYMOL.G.V
              FULL TIME MENIAL, D.B. HIGHER SECONDARY SCHOOL,
              CHERIYANAD, ALAPPUZHA.

              BY ADVS.
              DEEPU THANKAN
              UMMUL FIDA
              LAKSHMI SREEDHAR



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY,
              GENERAL EDUCATIONAL DEPARTMENT,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695014.

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

     3        DISTRICT EDUCATIONAL OFFICER,
              MAVELIKKARA, ALAPPUZHA DISTRICT - 690 101.

     4        MANAGER,
              TRAVANCORE DEVASWOM BOARD SCHOOLS, NANTHANCODE,
              THIRUVANANTHAPURAM - 695 003.

              BY SR. GOVT. PLEADER SRI.BIJOY CHANDRAN


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11579 OF 2021
                                      2




                                 JUDGMENT

Admit. Learned Government Pleader takes notice for

respondents 1 to 3. Learned standing counsel takes

notice for the 4th respondent.

2. The limited prayer in the writ petition is for

a direction to the respondents 1 to 3 to dispose of

Ext.P9 revision, which was filed as early as on

07.12.2020, within a reasonable time.

3. The issue relates to the approval of the

petitioner in the service of the 4th respondent. In the

light of the limited prayer made by the petitioner, the

writ petition is disposed of directing the 1st

respondent to consider and pass orders on Ext.P9, after

hearing all affected parties, at the earliest, at any

rate, within 4 weeks from the date of receipt of a copy

of this judgment. While passing orders, the 1st

respondent shall consider the effect of Ext.P11 judgment WP(C) NO. 11579 OF 2021

of this Court. 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. 11579 OF 2021

APPENDIX OF WP(C) 11579/2021

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE RANK LIST DATED 23/09/2015 PUBLISHED BY THE FOURTH RESPONDENT.

Exhibit P2 A TRUE COPY OF THE PROCEEDINGS FOURTH RESPONDENT DATED 19/09/2016.

Exhibit P3 A TRUE COPY OF THE APPOINTMENT ORDER DATED 20/09/2016 ISSUED BY THE FOURTH RESPONDENT.

Exhibit P4 A TRUE COPY OF THE DEGREE CERTIFICATE DATED 07/10/2016 ISSUED BY THE UNIVERSITY OF KERALA.

Exhibit P5 A TRUE COPY OF THE LETTER OF THE HEADMISTRESS OF THE SCHOOL DATED 06/09/2019 FORWARDED TO THE THIRD RESPONDENT.

Exhibit P6 A TRUE COPY OF THE HEARING NOTICE DATED 08/09/2020 ISSUED BY THE SECOND RESPONDENT.

Exhibit P7 A TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT DATED 15/09/2020.

Exhibit P8 A TRUE COPY OF THE ORDER DATED 04/11/2020 ISSUED BY THE SECOND RESPONDENT.

Exhibit P9 A TRUE COPY OF THE REVISION DATED 07/12/2020 PREFERRED BY THE PETITIONER BEFORE THE FIRST RESPONDENT.

WP(C) NO. 11579 OF 2021

Exhibit P10 A TRUE COPY OF THE GO(P) NO.12/2016/P&ARD DATED 04/06/2016.

Exhibit P11 A TRUE COPY OF THE JUDGMENT DATED 19/01/2021 IN WPC NO.34486/2019 SUMA R. VS. STATE OF KERALA AND OTHERS.