Kerala High Court
Aswathy S vs The State Of Kerala on 3 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
WP(C) NO. 24119 OF 2021
PETITIONERS:
1 ASWATHY S.
AGED 31 YEARS
WIFE OF HARIHARA PANICKER,
UPPER PRIMARY SCHOOL TEACHER
KUMARAN ASAN MEMORIAL UPPER PRIMARY SCHOOL,
P.O.PALLANA, ALAPPUZHA DISTRICT - 690 515
(RESIDING AT PUTHPURAYIL, P.O.PURACKAD,
ALAPPUZHA DISTRICT - 688 561).
2 MEGHA J.
AGED 26 YEARS
WIFE OF SUNEESH, UPPER PRIMARY SCHOOL TEACHER,
KUMARAN ASAN MEMORIAL UPPER PRIMARY SCHOOL,
P.O.PALLANA, ALAPPUZHA DISTRICT - 690 515
(RESIDNG AT THEKKEVATTISSERIL, P.O.CHEKKIDIKKAD,
EDATHUVA, ALAPPUZHA DISTRICT - 689 507).
(M.8129390745)
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 II,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM - 695 014.
3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, ALAPPUZHA - 688 001.
WPC NO.24119 OF 2021
2
4 THE DISTRICT EDUCATIONAL OFFICER
NEAR IRON BRIDGE, ALAPPUZHA - 688 011.
5 THE ASSISTANT EDUCATIONAL OFFICER
AMBALAPPUZHA, ALAPPUZHA DISTRICT - 688 561.
6 THE MANAGER
KUMARAN ASAN MEMORIAL UPPER PRIMARY SCHOOL,
P.O.PALLANA, ALAPPUZHA DISTRICT- 690515.
BY ADV. SRI. BIJOY CHANDRAN, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WPC NO.24119 OF 2021
3
JUDGMENT
Dated this the 03rd day of November, 2021
The petitioners are working as UPSTs in a
primary school which is an aided school. The
grievance of the petitioners is that their
appointments are not yet approved by the 4 th
respondent. Against the rejection orders, appeals
were filed before the D.E.O., Alappuzha, which are
long pending. In the light of delay, combined
revision was filed before the Government, which is
pending as Ext.P9. The petitioners also have a
grievance that Ext.P9 is not yet disposed of.
2. Having heard the learned Counsel for the
petitioner and the learned Government Pleader, I
am inclined to dispose of the Writ Petition with a
direction to the first respondent to take up, consider
and dispose of Ext.P9 combined revision on merits,
as expeditiously as possible, at any rate, within a
WPC NO.24119 OF 2021
period of three months, from the date of receipt of
a copy of this judgment, after giving a reasonable
opportunity of being heard to the petitioner and the
6th respondent.
Accordingly, the Writ Petition is disposed of.
Sd/-
SUNIL THOMAS
JUDGE
SKP/03-11
WPC NO.24119 OF 2021
APPENDIX OF WP(C) 24119/2021
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 1ST PETITIONER DATED 15/07/2021.
EXHIBIT P2 TRUE COPY OF THE ORDER NO.C/16224/2021
DATED 24/09/2021 OF THE AEO,
AMBALAPPUZHA.
EXHIBIT P3 TRUE COPY OF THE APPEAL PETITION FILED
BEFORE THE DEO, ALAPPUZHA BY THE MANAGER
DATED 06/10/2021.
EXHIBIT P4 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 2ND PETITIONER DATED 19/07/2021.
EXHIBIT P5 TRUE COPY OF THE ORDER NO.C/16984/2021
DATED 24/09/2021 OF THE AEO,
AMBALAPPUZHA.
EXHIBIT P6 TRUE COPY OF THE APPEAL PETITION FILED
BEFORE THE DEO, ALAPPUZHA BY THE MANAGER
DATED 06/10/2021.
EXHIBIT P7 TRUE COPY OF THE STAFF FIXATION ORDER
2019-2020 DATED 10/07/2019 OF THE AEO,
AMBALAPPUZHA.
EXHIBIT P8 TRUE COPY OF THE G.O.(RT)
NO.3287/2021/G.EDN. DATED 06/07/2021 OF
THE GOVERNMENT.
EXHIBIT P9 TRUE COPY OF THE COMBINED REVISION
PETITION SUBMITTED BY THE PETITIONERS
BEFORE THE GOVERNMENT DATED 11/10/2021.
RESPONDENTS' EXHIBITS: NIL
TRUE COPY
P.A.TO JUDGE
