Bindu S.Nair vs State Of Kerala
2021 Latest Caselaw 12589 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         THURSDAY, THE 27TH DAY OF MAY 2021 / 6TH JYAISHTA, 1943
                         WP(C) NO. 11464 OF 2021
PETITIONER :-

            BINDU S.NAIR, AGED 49 YEARS, W/O. HAREESH,
            HIGH SCHOOL ASSISTANT (NATURAL SCIENCE),
            SSPB HIGHER SECONDARY SCHOOL, KADAKKAVUR,
            THIRUVANANTHAPURAM DISTRICT (ON DEPLOYMENT AT CRC
            CO-ORDINATOR AT BRC, KANIYAPURAM,
            THIRUVANANTHAPURAM-695015)

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

RESPONDENTS :-

     1      THE STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            GENERAL EDUCATIONAL DEPARTMENT, SECRETARIAT, ANNEXE II,
            THIRUVANANTHAPURAM-695001.

     2      THE DIRECTOR OF GENERAL EDUCATION,
            JAGATHY, THIRUVANANTHAPURAM-695014.

     3      THE DEPUTY DIRECTOR OF EDUCATION,
            KILLIPPALAM P.O., CHALAI, THIRUVANANTHAPURAM-695036.

     4      THE DISTRICT EDUCATIONAL OFFICER,
            ATTINGAL, THIRUVANANTHAPURAM-695101.

     5      THE PRINCIPAL,
            SSPB HIGHER SECONDARY SCHOOL, KADAKKAVUR,
            THIRUVANANTHAPURAM DISTRICT-695308.

            BY SRI.BIJOY CHANDRAN, SR.GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.05.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       ANU SIVARAMAN, J.
                     ----------------
                    W.P.(C) No.11464 of 2021
               -------------------------
                Dated this the 27th day of May, 2021

                                JUDGMENT

This writ petition is filed seeking directions to the

respondents to grant continuance of service to the petitioner as

HSA Natural Science from 15.7.2015 onwards and for

consequential benefits. The petitioner has approached the

Director General of Education with Ext.P5 and seeks a

consideration of the same.

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 was appointed as UPSA on 1.6.2010 and

promoted as HSA Natural Science from 1.6.2011. The

appointments were duly approved. However, the petitioner was

reverted as UPSA with effect from 15.7.2015. Thereafter she

was promoted as HSA with effect from 15.7.2016. She was also

deployed as HSA in the BRC, Malappuram. It is submitted that W.P.(C) No.11464 of 2021

the reversion and the deployment had adversely affected her

service benefits and that absolutely unnecessary. Highlighting

these grievances, the petitioner has moved Ext.P5 revision

petition.

4. After having heard the learned Government Pleader

also, there will be a direction to the 2 nd respondent to take up,

consider and pass appropriate orders on Ext.P5 preferred by the

petitioner, with notice to the petitioner as well as the Manager

and after hearing them through any appropriate means,

including video conferencing, within a period of three months

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

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN, JUDGE

Jvt/4.6.2021 W.P.(C) No.11464 of 2021

APPENDIX OF WP(C) 11464/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01/06/2010.

Exhibit P1(a) TRUE COPY OF THE ORDER NO. B2-2650/2012/D.DIS.

DATED 10/04/2013 OF THE DEO.

Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01/06/2011.

Exhibit P2(a) TRUE COPY OF THE ORDER NO. B2/5488/2017/D.DIS DATED 08/08/2017 OF THE DEO.

Exhibit P3 TRUE COPY OF THE RELEVANT PAGE OF THE SERVICE BOOK OF THE PETITIONER.

Exhibit P4 TRUE COPY OF THE ORDER NO. B3/27222/2019(27) DATED 18/09/2019 OF THE DDE.

Exhibit P5 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE 2ND RESPONDENT DATED 19/04/2021 (WITHOUT EXHIBITS).