Sreeja C vs State Of Kerala
2021 Latest Caselaw 22134 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
  FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                     WP(C) NO. 24206 OF 2021
PETITIONER:

    1     SREEJA C.,
          AGED 38 YEARS
          W/O. BALAKRISHNAN, A.U.P.S, VADAKKEPOTTA,
          RESIDING AT PUTHAN HOUSE, NEAR POWER HOUSE,
          N.S.S COLLEGE P.O, NEMMARA, PALAKKAD-678 508

          BY ADVS.
          MATHEW KURIAKOSE
          S.ANJUSHA

RESPONDENTS:

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

    2     THE DIRECTOR OF GENERAL EDUCATION,
          (FORMER DIRECTOR OF PUBLIC INSTRUCTIONS)
          DPI OFFICE, JAGATHY,
          THIRUVANANTHAPURAM-695 014.

    3     THE DEPUTY DIRECTOR OF EDUCATION (D.D.E),
          CIVIL STATION, PALAKKAD-678 001

    4     DISTRICT EDUCATIONAL OFFICER, (D.E.O)
          PALAKKAD-678 001

    5     ASSISTANT EDUCATIONAL OFFICER, (AEO),
          ALATHUR, PALAKKAD-678 703

    6     THE MANAGER,
          A.U.P.S, VADAKKEPOTTA, ALATHUR,
          PALAKKAD-678 703
 WPC NO.24206 OF 2021
                                      2

             BY ADV. SMT. NISHA BOSE,          SR.GP

      THIS    WRIT       PETITION    (CIVIL)    HAVING      COME    UP    FOR
ADMISSION     ON       05.11.2021,   THE   COURT       ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC NO.24206 OF 2021
                                  3




                            JUDGMENT

Dated this the 05th day of November, 2021

The petitioner was appointed as Upper Primary

School Assistant on 23.06.2016 against a substantive

vacancy. The AEO rejected the application for

approval of her appointment on the ground that there

was no post to approve as there was one division fall

during that year. Contending that the order is

irregular, a revision was filed, which is pending as

Ext.P4. The grievance of the petitioner is that though

the revision was filed on 08.05.2019, the first

respondent has not passed any order on it.

2. After hearing the learned Counsel for the

petitioner and the learned Government Pleader for

respondents 1 to 5, I am inclined to dispose of the

writ petition itself by directing the first respondent to

take up, consider and dispose of Ext.P4 revision on

merits, as expeditiously as possible, at any rate,

within a period of three months, from the date of WPC NO.24206 OF 2021

receipt of a copy of this judgment, after giving a

reasonable opportunity of being heard to the

petitioner and sixth respondent, either personally or

online.

The writ petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/05.11 WPC NO.24206 OF 2021

APPENDIX OF WP(C) 24206/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF APPOINTMENT ORDER DATED 23.06.2016 ISSUED TO THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF ORDER DATED 21.2.2018 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE LETTER OF THE 2ND RESPONDENT DATED 31.3.2019.

EXHIBIT P4 A TRUE COPY OF THE REVISION PETITION DATED 8.5.2019 SUBMITTED BY THE 6TH RESPONDENT BEFORE THE FIRST RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE