Sumadevi G vs The State Of Kerala
2021 Latest Caselaw 13051 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
           FRIDAY, THE 18TH DAY OF JUNE 2021 / 28TH JYAISHTA, 1943
                              WP(C) NO. 11505 OF 2021
PETITIONER:

                  SUMADEVI G.,
                  AGED 52 YEARS
                  WIFE OF VIJAYAKUMAR,
                  HIGH SCHOOL ASSISTANT
                  (PROTECTED WORKING AGAINST UPST)
                  SREE VIVEKANANDA HIGH SCHOOL,
                  PULLAD, THIRUVALLA,
                  PATHANAMTHITTA DISTRICT 689 548,
                  (RESIDING AT KRISHNA KRIPA, EAST OTHERA P.O.,
                  THIRUVALA, PATHANAMTHITTA DISTRICT 689 546.

                  BY ADVS.
                  V.A.MUHAMMED
                  V.RAJASEKHARAN NAIR
RESPONDENTS:

       1          THE STATE OF KERALA
                  REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
                  GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE -11,
                  THIRUVANANTHAPURAM 695 001.

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

       3          THE DEPUTY DIRECTOR OF EDUCATION,
                  PATHANAMTHITTA AT THIRUVALLA 689 101.

       4          THE DISTRICT EDUCATIONAL OFFICER,
                  THIRUVALLA, PATHANAMTHITTA DISTRICT 689 101.

       5          THE MANAGER,
                  SREE VIVEKANANDA HIGH SCHOOL, PULLAD,
                  THIRUVALLA, PATHANAMTHITTA DISTRICT 689 548.

                  R1 TO R4 BY SHRI.BIJOY CHANDRAN, SR.GP
THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
18.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11505 OF 2021
                                   2

                          JUDGMENT

Dated this the 18th day of June 2021

Admit. The Government Pleader takes notice for respondents 1

to 4. In the light of the orders that are proposed to be passed, notice

to the 5th respondent is dispensed with.

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

2nd respondent to consider and dispose of Ext.P8 representation filed

on 30.3.2021. Ext.P8 representation seeks implementation of Ext.P6

Government order and for a declaration that the petitioner is entitled

for deployment as HST.

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

writ petition is disposed of directing 2 nd respondent - Director of

General Education to hear and dispose of Ext.P8 within a period of

two months from the date of receipt of a certified copy of this

judgment. If personal hearing is not possible, the hearing may be

conducted through virtual mode.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 11505 OF 2021

APPENDIX OF WP(C) 11505/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.1999.

EXHIBIT P2 TRUE COPY OF THE STAF FIXATION ORDER OF THE DEO, THIRUVALLA (APPENDIX).

EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 02.06.2004.

EXHIBIT P4 TRUE COPY OF THE ORDER NO. B2/3749/11 DATED 19.06.2012 OF THE DEO.

EXHIBIT P5 TRUE COPY OF THE ORDER NO. BI/11270/2018 DATED 25.10.2018 OF THE DDE

EXHIBIT P6 TRUE COPY OF THE G.O.(RT).NO.

2879/2020/GEDN DATED 30.10.2020 OF THE GOVT.

EXHIBIT P7 TRUE COPY OF THE ORDER NO.

B2/1311/2021/K.DIS. DATED 29.03.2021 OF THE DEO.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE GOVT. DATED 30.03.2021.

EXHIBIT P9          TRUE COPY OF THE APPOINTMENT ORDER OF THE
                    PETITIONER DATED 08.11.2018


RESPONDENT'S EXHIBITS     : NIL



                    //TRUE COPY//              PA TO JUDGE