Kerala High Court
Sruthi C vs The 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. 18493 OF 2021
PETITIONER/S:
1 SRUTHI C., AGED 25 YEARS
WIFE OF P.P.MANIKANDAN, LOWER PRIMARY SCHOOL TEACHER
(LPST), A U P SCHOOL, ORUMANAYOOR, CHAVAKKAD, THRISSUR
DISTRICT 680 512
2 SURYA M.S, UPPER PRIMARY SCHOOL TEACHER (UPST), A U P
SCHOOL, ORUMANAYOOR, CHAVAKKAD, THRISSUR DISTRICT 680 512
3 JAYASREE K.R., LOWER PRIMARY SCHOOL TEACHER (LPST), A U P
SCHOOL, ORUMANAYOOR, CHAVAKKAD, THRISSUR DISTRICT 680 512
4 SIMSY PAUL K., UPPER PRIMARY SCHOOL TEACHER (UPST), A U P
SCHOOL, ORUMANAYOOR, CHAVAKKAD, THRISSUR DISTRICT 680 512
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA, REP.BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM- 695 001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM 695 014
3 THE ASSISTANT EDUCATIONAL OFFICER
CHAVAKKAD, THRISSUR DISTRICT 680 506
4 THE MANAGER
A U P SCHOOL, ORUMANAYOOR, CHAVAKKAD 689 512, THRISSUR
DISTRICT.
GP BIJOY CHANDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
WP(C) NO. 18493 OF 2021 2
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 18493 OF 2021 3
JUDGMENT
The petitioners were appointed by the fourth
respondent against four retirement vacancies. Approval
was declined by the third respondent. The petitioners have
filed a consolidated revision before the second respondent
and is pending. The petitioners, aggrieved by the delay in
the consideration of the consolidated revision have
approached this court.
2. After hearing the learned counsel for the
petitioners and the learned Government Pleader, I am
inclined to dispose of the Writ Petition itself, at the
threshold, without issuing notice to the fourth respondent
as follows:
Second respondent before whom the consolidated
revision is pending shall take up, hear and dispose of
Ext.P7 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 an reasonable opportunity of
being heard to the representative of the petitioners and
also the fourth respondent.
Writ Petition is disposed of.
Sd/-
SUNIL THOMAS, JUDGE
R.AV
APPENDIX OF WP(C) 18493/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE G.O.(MS)
NO.28/2021/GEDN DATED 22.1.2021 OF THE
GOVT.
Exhibit P2 TRUE COPY OF THE G.O.(RT)
NO.3287/2021/G.EDN DATED 6.7.2021 OF
THE GOVT.
Exhibit P3 TRUE COPY OF THE STAFF FIXATION ORDER
2019-2020 DATED 16.7.2019 OF THE AEO,
CHAVAKKAD
Exhibit P4 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 1ST PETITIONER DATED 15.7.2021
Exhibit P5 TRUE COPY OF THE PRINT OUT SHOWING THE
1ST PETITIONER'S APPOINTMENT REJECTED
Exhibit P6 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 2ND PETITIONER DATED 1.6.2020
Exhibit P7 TRUE COPY OF THE ORDER NO.C/4089/2020
DATED 11.9.2020 OF THE AEO, CHAVAKKAD
Exhibit P8 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 2ND PETITIONER DATED 15.7.2021
Exhibit P9 TRUE COPY OF THE ORDER NO.C/413241/2021
DATED 30.7.2021 OF THE AEO, CHAVAKKAD
Exhibit P10 TRUE COPY OF THE ORDER
NO.C/14044/2019/K.DIS. DATED 21.12.2019
OF THE AEO, CHAVAKKAD
Exhibit P11 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 3RD PETITIONER DATED 15.7.2021
Exhibit P12 TRUE COPY OF THE ORDER NO.C/13238/2021
DATED 5.8.2021 OF THE AEO, CHAVAKKAD
Exhibit P13 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 4TH PETITIONER DATED 15.7.2021
Exhibit P14 TRUE COPY OF THE PRINT OUT SHOWING THE
APPROVAL OF APPOINTMENT OF THE 4TH
PETITIONER REJECTED
Exhibit P15 TRUE COPY OF THE G.O.(P)
NO.3/2019/G.EDN DATED 28.2.2019 OF THE
GOVT.
Exhibit P16 TRUE COPY OF THE CIRCULAR
NO.J2/57/2019/G.EDN. DATED 8.3.2019 OF
THE GOVT.
Exhibit P17 TRUE COPY OF THE CONSOLIDATED REVISION
PETITION FILED BEFORE THE 2ND
RESPONDENT DATED 13.8.2021 (WITHOUT
EXHIBITS)
