Kerala High Court
Princy T. F vs State Of Kerala on 9 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
WP(C) NO. 18444 OF 2021
PETITIONER:
1 PRINCY T. F.
AGED 33 YEARS
W/O. SHIJO K. V., WORKING AS JR. SANSKRIT (FT)
TEACHER, ST. XAVIER'S UP SCHOOL, VELUR,
THRISSUR - 680 581,
RESIDING AT KANNANAIKKAL HOUSE, KAIPARAMBU,
THRISSUR - 680 546.
BY ADVS.
U.BALAGANGADHARAN
S.ANJUSHA
RESPONDENT:
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),
THIRUVANANTHAPURAM - 695 001.
3 THE DEPUTY DIRECTOR OF EDUCATION (D.D.E.)
SECOND FLOOR, CIVIL STATION, AYYANTHOL,
THRISSUR - 680 003.
4 ASSISTANT EDUCATIONAL OFFICER, (A.E.O.)
CHERPU, THRISSUR - 680561.
5 ASSISTANT EDUCATIONAL OFFICER,
KUNNAMKULAM, THRISSUR - 680 503.
6 CORPORATE MANAGER,
CORPORATE EDUCATION AGENCY, ARCH DIOCESE,
WPC NO.18444 of 2021
2
THRISSUR - 680 020.
BY ADV. NISHA BOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WPC NO.18444 of 2021
3
JUDGMENT
Dated this the 09th day of September, 2021
The petitioner, who is a Junior Sanskrit Teacher
appointed against a substantive vacancy, is aggrieved by
the non approval of her appointment since the date of
appointment. An appeal was filed which was dismissed,
consequent to which Ext.P10 revision was filed. It was
pending consideration before the first respondent. The
grievance of the petitioner is that even after considerable
delay the above application has not been considered.
2. After hearing the learned Counsel for the
petitioner and the learned Government Pleader, I feel
that the Writ Petition itself can be disposed of at the
threshold, without issuing notice to the remaining
respondents. Accordingly, the Writ Petition is disposed of
directing the first respondent to take up and consider
Ext.P10 revision, after giving a reasonable opportunity of
being heard to the petitioner and the 6 th respondent
Corporate Education Agency, either personally or online,
WPC NO.18444 of 2021
as expeditiously as possible, at any rate, within a period
of three months from the date of receipt of a copy of this
judgment.
The Writ Petition is disposed of as above.
Sd/-
SUNIL THOMAS
JUDGE
SKP/9-9
WPC NO.18444 of 2021
APPENDIX OF WP(C) 18444/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER
DATED 12.07.2013.
EXHIBIT P2 A TRUE COPY OF THE APPOINTMENT ORDER
DATED 02.06.2014.
EXHIBIT P3 A TRUE COPY OF THE APPOINTMENT ORDER
CARRYING THE ENDORSEMENT OF APPROVAL
GRANTED TO SMT. DHANYA DATED 03.06.2013.
EXHIBIT P4 A TRUE COPY OF THE JUDGMENT DATED
19.07.2018 IN W.P.(C) NO.24251 OF 2018
OF THIS HONOURABLE COURT.
EXHIBIT P5 A TRUE COPY OF THE ORDER DATED
10.01.2019 OF THE 2ND RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE COMMUNICATION DATED
14.10.2015 OF THE ADDL. CHIEF SECRETARY
TO 2ND RESPONDENT.
EXHIBIT P7 A TRUE COPY OF THE COMMUNICATION DATED
05.03.2018 OF THE 1ST RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE ORDER DATED
16.04.2018 PASSED BY THE 2ND RESPONDENT.
EXHIBIT P9 A TRUE COPY OF THE JUDGMENT DATED
16.11.2020 IN WP(C) NO.22731 OF 2020 OF
THIS HONOURABLE COURT.
EXHIBIT P10 A TRUE COPY OF THE REVISION PETITION
DATED 01.07.2021 SUBMITTED BY THE
PETITIONER BEFORE THE GOVERNMENT.
EXHIBIT P11 A TRUE COPY OF THE REMINDER DATED
01.09.2021 OF THE PETITIONER.
RESPONDENTS EXHIBITS: NIL
TRUE COPY
P.A. TO JUDGE
