Mini P vs The State Of Kerala
2021 Latest Caselaw 22156 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. 24160 OF 2021
PETITIONER/S:

           MINI P
           AGED 52 YEARS
           WIFE OF P.VIVEKANANDAN, HEADMISTRESS, A U P SCHOOL,
           IRUMBAKASSERY THRITHALA-679 533, PALAKKAD DISTRICT.

           BY ADVS.
           V.A.MUHAMMED
           M.SAJJAD



RESPONDENT/S:

     1     THE STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
           EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
           THIRUVANANTHAPURAM-695 001.

     2     THE ASSISTANT EDUCATIONAL OFFICER
           THRITHALA-679 533, PALAKKAD DISTRICT.

     3     THE MANAGER
           A U P SCHOOL, IRUMBAKASSERY, THRITHALA-679 533, PALAKKAD
           DISTRICT.


OTHER PRESENT:

           SR.GP NISHA BOSE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24160 OF 2021           2




                          JUDGMENT

The petitioner was promoted and appointed as

headmistress of the school from 01.06.2021 onwards.

Approval was sought by the manager by Ext.P1. A revision

was filed before the Government as Ext.P7, which is pending

consideration.

2. The grievance of the petitioner is that Ext.P7 has

not been taken up and heard in spite of considerable delay.

After hearing the learned counsel for the petitioner and the

learned Government Pleader for respondents No.1 and 2, I

am inclined to dispose of the writ petition at the threshold,

without issuing notice to the third respondent directing the

first respondent to take up, consider and dispose of Ext.P7

on merits, 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 the third respondent either

physically or online.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX OF WP(C) 24160/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 1.6.2021.

Exhibit P2 TRUE COPY OF THE COVERING LETTER OF THE MANAGER OF THE SCHOOL DATED 3.6.2021.

Exhibit P3 TRUE COPY OF THE ORDER NO.C/11746/2021 DATED 3.9.2021 OF THE AEO, THRITHALA.

Exhibit P4 TRUE COPY OF THE G.O.(P) NO.19/2020/G.EDN. DATED 23.12.2020 OF THE GOVERNMENT.

Exhibit P5 TRUE COPY OF THE G.O.(P) NO.1/2021/G.EDN. DATED 5.1.2021 OF THE GOVERNMENT.

Exhibit P6 TRUE COPY OF THE G.O.(RT) NO.242/2020/G.EDN. DATED 15.1.2020 OF THE GOVERNMENT CERTIFICATE OF

Exhibit P7 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT DATED 13.9.2021 (WITHOUT EXHIBITS).