Sreekala .M.K vs District Educational Officer
2021 Latest Caselaw 8717 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                       WP(C).No.5665 OF 2021(G)


PETITIONER:

               SREEKALA .M.K
               AGED 45 YEARS
               UPPER PRIMARY SCHOOL ASSISTANT,
               P.K.T.B.M.U.P SCHOOL, KUTTAYI,
               TIRUR, MALAPPURAM DISTRICT.

               BY ADV. SRI.M.VIJAYAKUMAR

RESPONDENTS:

      1        DISTRICT EDUCATIONAL OFFICER
               TIRUR, MALAPPURAM 676 562

      2        ASSISTANT EDUCATIONAL OFFICER,
               TIRUR, MALAPPURAM 676 562

               SMT.NISHA BOSE, SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5665 OF 2021

                                         2




                                 JUDGMENT

Dated this the 16th day of March 2021

This writ petition is filed seeking the following reliefs :-

"i) Issue a writ of mandamus or any other appropriate writ order or direction directing the 1st respondent to consider and pass orders on Ext.P6 representation

ii) issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to approve the appointment of the petitioner from 01.10.2003."

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

seeking approval of appointment of the petitioner from 01.10.2003 on

the basis of Ext.P5 appointment order, the petitioner has approached

the 1st respondent with Ext.P6 representation. It is submitted that the

same may be directed to be considered.

4. Having heard the learned Government Pleader also, there will

be a direction to the 1st respondent to take up, consider and pass

orders on Ext.P6 representation preferred by the petitioner, with WP(C).No.5665 OF 2021

notice to the petitioner and after hearing her, through any

appropriate means, including by video conferencing, within a period

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

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.5665 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 PHOTOSTAT COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN WPC 29598/2016 DATED 12-12-2017

EXHIBIT P2 PHOTOSTAT COPY OF THE ORDER NO. G.O(RT) NO.

1031/2019 DATED 16-03-2016

EXHIBIT P3 PHOTOSTAT COPY OF THE ORDER NO.

C/8610/16/K.DIS DATED 03-04-2019 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P4 PHOTOSTAT COPY OF THE JUDGMENT IN CON.CASE(C) 1654/2020 DATED 28-10-2020

EXHIBIT P5 PHOTOSTAT COPY OF THE APPOINTMENT ORDER DATED 01-10-2003

EXHIBIT P6 PHOTOSTAT COPY OF THE REPRESENTATION FILED BEFORE THE 1ST RESPONDENT DATED 15-01-2021 WITHOUT ANNEXURES

RESPONDENT'S/S EXHIBITS: NIL