Deepa P.M vs State Of Kerala
2021 Latest Caselaw 18713 Ker

             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. 18404 OF 2021
PETITIONER:

     1       DEEPA P.M.,
             AGED 39 YEARS
             UPST, UCNNM AUP SCHOOL, PORUR, WANDOOR,
             MALAPPURAM 679 339.

             BY ADVS.
             AUGUSTINE JOSEPH
             K.S.ROCKEY
             TONY AUGUSTINE
             GEORGE RENOY

RESPONDENTS:

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

     2       ASSISTANT EDUCATIONAL OFFICER,
             WANDOOR, MALAPPURAM 679 328.

     3       THE MANAGER,
             UCNNM AUP SCHOOL, PORUR, WANDOOR,
             MALAPPURAM 679 339.

             BY ADV. SMT. 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.18404 of 2021
                                 2




                          JUDGMENT

Dated this the 09th day of September, 2021

The petitioner was appointed as UPST on 01.06.2010

in an additional vacancy. It was not approved on the

premise that the Manager has not complied with certain

conditions stipulated in the Government Order. However,

the appointment was approved with effect from

01.06.2011 under the Teachers Package. The petitioner

filed Ext.P5 revision before the first respondent seeking

approval of the appointment with effect from 01.06.2010

to 31.05.2011, which is pending consideration.

2. Considering the limited relief sought by the

petitioner and after hearing the learned Counsel for the

petitioner and the learned Counsel for the respondents, I

I am inclined to dispose of the Writ Petition itself by

directing the first respondent to take up, consider and

dispose of Ext.P5 revision in the light of Ext.P2 and

Ext.P4 Government Order, as expeditiously as possible, at

any rate, within a period of three months from the date WPC No.18404 of 2021

of receipt of a copy of this judgment. The petitioner and

the third respondent shall be given an opportunity of

being heard either personally or online. The petitioner will

be free to produce a copy of this Writ Petition before the

Government for reference.

The Writ Petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/9-9 WPC No.18404 of 2021

APPENDIX OF WP(C) 18404/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 1.6.2010 OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 20.12.2011 OF THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN W.A. NO.

2290/2015 DATED 25.7.2017.

EXHIBIT P4 TRUE COPY OF THE ORDER IN G.O.(P) NO.

4/2021/G.EDN DATED 6.2.2021.

EXHIBIT P5 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE IST RESPONDENT DATED 18.8.2021.

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A. TO JUDGE