Kathrikutty M.C vs State Of Kerala
2021 Latest Caselaw 18509 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                        WP(C) NO. 18373 OF 2021
PETITIONER/S:

          KATHRIKUTTY M.C.
          AGED 58 YEARS
          W/O. ELDHOSE IYPE, MUDAKKAKUDI HOUSE, MALAYINKEEZHU,
          KOTHAMANGALAM P.O., ERNAKULAM DISTRICT, PIN-686 691
          (OFFICE ATTENDANT, FR. JOHN BERECKMANS MEMORIAL UPPER
          PRIMARY SCHOOL, MALAYINKEEZHU, KOTHAMANGALAM, PIN-686
          691).

          BY ADVS.
          ALEXANDER JOSEPH
          AKHILASREE BHASKARAN



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESNETED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
          OF GENERAL EDUCATION, GOVERNEMNT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695 001.

    2     THE DIRECTOR GENERAL EDUCATION
          OFFICE OF THE DIRECTOR GENERAL OF EDUCATION, JAGATHY,
          THIRUVANANTHAPURAM, PIN-695 001.

    3     THE DISTRICT EDUCATION OFFICER
          KOTHAMANGALAM, PIN-686 691.

    4     THE ASSISTANT EDUCATION OFFICER
          KOTHAMANGALAM, PIN-686 691.

    5     THE MANAGER
          FR. JOHN BERCKMANS MEMORIAL UPPER PRIMARY SCHOOL,
          MALAYINKEEZHU, KOTHAMANGALAM, PIN-686 691.

          SRI.BIJOY CHANDRAN-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18373 OF 2021                         2




                                   JUDGMENT

Petitioner was originally appointed in a leave vacancy and

thereafter she became eligible to get preference in future

appointments by virtue of Chapter XIVA Rule 51A of KER. Ext.P1 is

the appointment order. Thereafter, 4th respondent denied the approval

of it. Petitioner has filed Ext.P8 representation before the first

respondent. Grievance of the petitioner is that, the above

representation is still pending consideration.

2. After hearing the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to grant a limited relief

sought by the petitioner by directing the first respondent to take up

Ext.P8 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 .

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

Judge dpk

APPENDIX OF WP(C) 18373/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 2.5.2017 OF THE 5TH RESPONDENT.

Exhibit P2 TRUE COPY OF THE ORDER DATED 9.5.2019 OF THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE REVISION PETITION DATED 9.7.2019 OF THE PETITIONER TO THE IST RESPONDENT.

Exhibit P4 TRUE COPY OF THE FORWARDING LETTER DATED 11.7.2019 OF THE 5TH RESPONDENT TO THE IST RESPONDENT.

Exhibit P5 TRUE COPY OF THE LETTER DATED 5.11.2020 OF THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P6 TRUE COPY OF APPLICATION DATED 24.11.2020 OF THE PETITIONER TO THE HONOURABLE MINISTER FOR EXUCATION.

Exhibit P7 TRUE COPY OF THE ORDER NO.G/9904/2021 DATED 3.8.2021 OF THE 4TH RESPONDENT.

Exhibit P8 TRUE COPY OF THE APPLICATION DATED 5.9.2021 OF THE PETITIONER TO THE IST RESPONDENT.

Exhibit P9 TRUE COPY OF THE ORDER DATED 4.11.2020 OF THE IST RESPONDENT.