A.D.Dali vs The State Of Kerala
2021 Latest Caselaw 8325 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                   WP(C).No.438 OF 2021(D)

PETITIONERS :-

      1     A.D.DALI, AGED 39 YEARS
            WIFE OF SHAJU, LOWER PRIMARY SCHOOL ASSISTANT,
            PVMA LP SCHOOL, BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT-680 506.

      2     M.B.SOUMYA
            LOWER PRIMARY SCHOOL ASSISTANT, PVMA LP SCHOOL,
            BLANGAD, CHAVAKKAD, THRISSUR DISTRICT-680 506.

            BY ADVS.
            SRI.V.A.MUHAMMED
            SRI.M.SAJJAD

RESPONDENTS :-

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

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

      3     THE DEPUTY DIRECTOR OF EDUCATION
            THRISSUR AT AYYANTHOLE-680 003.

      4     THE ASSISTANT EDUCATIONAL OFFICER
            CHAVAKKAD, THRISSUR DISTRICT-680 506.

      5     THE MANAGER
            PVMA LP SCHOOL, BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT-680 506.

      6     THE HEADMASTER
            PVMA LP SCHOOL, BLANGAD, CHAVAKKAD,
            THRISSUR DISTRICT-680 506.

            BY SMT.NISHA BOSE, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.438 OF 2021(D)

                                    -: 2 :-


                                 JUDGMENT

Dated this the 12th day of March, 2021

This writ petition was filed challenging the orders limiting

approval of the petitioners' appointment from 1.6.2011 and seeking

approval with effect from their initial appointment, that is, 5.6.2006

and 8.7.2009 respectively.

2. It is submitted by the learned Government Pleader, on

instructions, that orders have been passed pursuant to Ext.P5

judgment on 16.2.2021 directing approval of the petitioners'

appointment deeming that the Manager had submitted a bond in

terms of G.O.(P) No.10/10/G.Edn. dated 12.1.2010.

The said submission is recorded. The respondents are

directed to take steps to see that the consequent benefits are also

released without undue delay.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/17.3.2021 WP(C).No.438 OF 2021(D)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE IST PETITIONER DATED 5.6.2006.

EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND PETITIONER DATED 8.7.2009.

EXHIBIT P3 TRUE COPY OF THE G.O.(RT) NO.10/10/G.EDN. DATED 12.1.2010.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE GOVERNMENT DATED 30.3.2017.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WPC NO.15622/2017 DATED 9.5.2017.

//TRUE COPY//

P.A. TO JUDGE