Archana Aravindakshan vs State Of Kerala
2021 Latest Caselaw 21955 Ker

          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. 23982 OF 2021
PETITIONER:

    1     ARCHANA ARAVINDAKSHAN
          AGED 38 YEARS
          W/O. K. GIRISH, H.S.S.T. ZOOLOGY, V.I.M. HIGHER
          SECONDARY SHCOOL, PALLASSANA, PALAKKAD - 678 505
          RESIDING AT GIRIPRABHA, PANAGATTIRI, KOLLENGODE,
          PALAKKAD - 678 506

          BY ADV U.BALAGANGADHARAN

RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, GENERAL EDUCATION
          DEARTMENT, GOVERNMENT SECRETARIAT (ANNEX),
          THIRUVANANTHAPURAM - 695 001

    2     THE DIRECTOR OF GENERAL EDUCATION, (HIGHER
          SECONDARY EDUCATION), HOUSEING BOARD BUILDINGS,
          SANTHINAGAR, THIRUVANANTHAPURAM - 695 001

    3     THE REGIONAL DEPUTY DIRECTOR,
          HIGHER SECONDARY EDUCATION,
          MALAPPURAM - 676 504

    4     THE PRINCIPAL,
          VIM HIGHER SECONDARY SCHOOL, PALLASSANA P.O.,
          PALAKKAD - 678 505

    5     THE MANAGER,
          VIM HIGHER SECONDARY SCHOOL, PALLASSANA P.O.,
          PALAKKAD - 678 505

          BY ADV. SRI. SRI.BIJOY CHANDRAN, GP
 WPC NO.23982 OF 2021
                                      2


      THIS    WRIT       PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON       03.11.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC NO.23982 OF 2021
                                        3




                               JUDGMENT

Dated this the 03rd day of November, 2021

The petitioner has been discharging functions of

H.S.S.T. senior in the 5th respondent Higher

Secondary School, during the academic year 2013-

14, against a duly sanctioned post. Petitioner,

aggrieved by the short approval of her appointment

as H.S.S.T. senior, only from 07.12.2015 and

claiming that she should be granted approval from

2013 onwards, Ext.P7 representation has been

preferred, which is pending before the third

respondent. The grievance of the petitioner is that

though the representation was filed in January 2021,

it is still pending consideration.

2. After having heard the learned Counsel for

the petitioner and the learned Government Pleader

appearing for respondents 1 to 3, I am inclined to

dispose of the Writ Petition itself by directing the first

respondent to take up, consider and dispose of Ext.P7 WPC NO.23982 OF 2021

representation, as expeditiously as possible, at any

rate, within a 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 also respondents 4 and 5, either

physically or online.

The Writ Petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE SKP/03-11 WPC NO.23982 OF 2021

APPENDIX OF WP(C) 23982/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF G.O.(MS) 211/2011/G.EDN DATED 24.10.2011

EXHIBIT P2 A TRUE COPY OF THE ORDER OF THE REGIONAL DEPUTY DIRECTOR HIGHER SECONDARY EDUCATION, ERNAKULAM DATED 24.05.2013

EXHIBIT P3 A TRUE COPY OF CIRCULAR DATED 23.12.2013 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT P4 A TRUE COPY OF GO(MS) 310/2015/G.EDN DATED 17.12.2015 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P5 A TRUE COPY OF STAFF FIXATION ORDER DATED 11.03.2016 ISSUED BY THE THIRD RESPONDENT [RELEVANT PAGES ONLY]

EXHIBIT P6 A TRUE COPY OF ORDER DATED 20.05.2016 ISSUED BY THE THIRD RESPONDENT.

EXHIBIT P7 A TRUE COPY OF REPRESENTATION DATED 12.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE THIRD RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE