Rajila Arakkandiyil vs State Of Kerala
2021 Latest Caselaw 13020 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. 11458 OF 2021
PETITIONERS:

    1     RAJILA ARAKKANDIYIL,
          AGED 33 YEARS
          D/O. MAMMU HAJI,
          JUNIOR LANGUAGE TEACHER (ARABIC)(LP).
          VANIMAL MUP SCHOOL,
          VANIMAL P.O., PIN-673 506,
          KOZHIKODE DISTRICT,
          RESIDING AT ARAKKANDIYIL, KALLACHI,
          KOZHIKODE DISTRICT.

    2     VIJINA VIJAYAN,
          AGED 34 YEARS,
          W/O. VIJESH, LPST, VANIMAL MUP SCHOOL,
          VANIMAL P.O., PIN-673506,
          KOZHIKODE DISTRICT,
          RESIDING AT VANNANTHANKANDIYIL,
          PULIYAV, KOZHIKODE DISTRICT.

          BY ADV M.SASINDRAN


RESPONDENTS:

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

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

    3     THE DEPUTY DIRECTOR OF EDUCATION,
          KOZHIKODE-673 001.

    4     THE DISTRICT EDUCATIONAL OFFICER,
          VADAKARA-673 101, KOZHIKODE DISTRICT.

    5     THE ASSISTANT EDUCATIONAL OFFICER,
          NADAPURAM-673 504, KOZHIKODE DISTRICT.
 WP(C) NO. 11458 OF 2021
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    6     THE MANAGER,
          VANIMAL MUP SCHOOL,
          VANIMAL P.O., PIN-673 506,
          NADAPURAM, KOZHIKODE DISTRICT.

          R1-R5 BY SHRI.BIJOY CHANDRAN, Sr.GP


   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. 11458 OF 2021
                                    3



                           JUDGMENT

Dated this the 17th day of June 2021

The writ petition has been filed praying for a direction to

the 5th respondent to consider and pass orders on Exts.P15

and P16 relating to the approval of the appointment of the

petitioners. Exts.P15 and P16 are seen to have been filed

some time in February. In the light of the limited prayer made

in the writ petition, the writ petition is disposed of directing

the 5th respondent to consider and pass orders on Exts.P15

and P16 at the earliest at any rate within a period of six weeks

from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 11458 OF 2021

APPENDIX OF WP(C) 11458/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 12/06/2018 ISSUED BY THE 6TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE ORDER NO.K.DIS-D/2577/18 DATED 13/12/2018 ISSUED BY THE 5TH RESPONDENT, A.E.O.

EXHIBIT P3 TRUE COPY OF THE GO(P) NO.199/2016/G.EDN.

DATED 03.12.2016 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF THE APPOINTMENT ORDER DATED 06.06.2019 ISSUED BY THE 6TH RESPONDENT

EXHIBIT P5 TRUE COPY OF THE ORDER NO.D/9160/2019 DATED 06.12.2019 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 6TH RESPONDENT DATED 01.06.2017.

EXHIBIT P7 TRUE COPY OF THE ORDER NO.K.DIS/D 2583/18 DATED 06.12.2018 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE ORDER NO.K.DIS B5/8671/2017 DATED 31.03.2018 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE APPOINTMENT ORDER DATED 06.06.2019 ISSUED BY THE 6TH RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE ORDER NO.9163/2019 DATED 6.12.2019 ISSUED BY THE 5TH RESPONDENT

EXHIBIT P11 TRUE COPY OF THE G.O (P).NO.29/2016/GEN.EDN.DATED 29.01.2016 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P12 TRUE COPY OF THE G.O.(MS)NO.58/2021/G.EDN DATED 12.02.2021 ISSUED BY THE 1ST RESPONDENT.

WP(C) NO. 11458 OF 2021

EXHIBIT P13 TRUE COPY OF THE G.O.(P).NO.4/2021/G/EDN DATED 06.02.2021 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P14 TRUE COPY OF THE CIRCULAR NO.H2/19500/2019/DGE DATED 26.02.2021 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P15 TRUE COPY OF THE APPLICATION SUBMITTED FOR APPROVAL OF APPOINTMENT OF THE 1ST PETITIONER THROUGH SAMANYA PORTAL.

EXHIBIT P16 TRUE COPY OF THE APPLICATION SUBMITTED BY THE 6TH RESPONDENT THROUGH SAMANYA PORTAL IN RESPECT OF THE 2ND PETITIONER.

RESPONDENT'S EXHIBITS   :   NIL


                        //TRUE COPY//        PA TO JUDGE