Neetha Antony vs State Of Kerala
2021 Latest Caselaw 7292 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                        WP(C).No.5351 OF 2021(T)


PETITIONER:

                NEETHA ANTONY,
                AGED 39 YEARS
                HIGH SCHOOL TEACHER(SOCIAL SCIENCE),
                BVM HIGH SCHOOL,KALLETTUMKARA,
                KALLETTUMKARA.P.O,THRISSUR-680683.

                BY ADVS.
                SRI.K.T.THOMAS
                SRI.MATHEW B. KURIAN

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY SECRETARY TO GOVERNMENT,
                GENERAL EDUCATION DEPARTMENT,
                SECRETARIAT ANNEXE,THIRUVANANTHAPURAM-695001.

      2         THE DISTRICT EDUCATIONAL OFFICER,
                IRINJALAKKUDA,THRISSUR-680121.

      3         THE MANAGER,
                BVM HIGH SCHOOL,KALLETTUMKARA,
                KALLETTUMKARA.P.O,THRISSUR-680683.


                SR GP T RAJASEKHARAN NAIR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5351 OF 2021

                                     2




                              JUDGMENT

Dated this the 2nd day of March 2021

This writ petition is filed seeking the following reliefs:-

(i) To issue a writ of mandamus or other appropriate writ, order or direction commanding the 1 respondent to consider st

and pass orders on Ext.P3 revision petition, after hearing the petitioner, within a time limit to be fixed by this Hon'ble Court.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. It is submitted by the learned counsel for the petitioner

that the petitioner's appointment by promotion as HST in an

additional division vacancy from 01.06.2010 has been approved

only from 01.06.2011. Seeking the approval of appointment

from 01.06.2010 to 31.05.2011, the petitioner has moved Ext.P3

revision petition before the Government seeking the benefits of

the Government Orders which have been issued in the

meanwhile.

Having heard the learned Government Pleader also, I am of WP(C).No.5351 OF 2021

the opinion that since Ext.P3 has been placed before the 1 st

respondent, the same is liable to be considered and disposed of

in accordance with law. There will, accordingly, be a direction to

the 1st respondent to take up, consider and pass orders in Ext.P3

revision petition with notice to the petitioner as well as the

Manager within a period of three months from the date of receipt

of a copy of this judgment. The petitioner and the Manager shall

be heard through any appropriate means, including by video

conferencing. In case, the petitioner's appointment is found

liable to be approved, the resultant monetary benefits shall also

be released within a period of three months thereafter.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

ssa WP(C).No.5351 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER DATED NIL ISSUED BY 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED NIL ISSUED BY 3RD RESPONDENT ALONGWITH APPROVAL ORDER DATED 19.01.2021 ISSUED BY 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REVISION PETITION DATED 19.11.2020 SUBMITTED BY PETITIONER.