Nimitha.K vs State Of Kerala
2022 Latest Caselaw 3976 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                            WP(C) NO. 5439 OF 2022
PETITIONER/S:

             NIMITHA.K
             AGED 31 YEARS
             NIMITHA.K.,
             D/O. SAHAJAN, AGED 31 YEARS,
             SREE BHAVAN,
             KAVUMBAGAM POST,
             THALASSERY, KANNUR DISTRICT
             PIN - 670649.

             BY ADVS.
             K.P.SUDHEER
             ANJALI MENON
RESPONDENT/S:


     1       STATE OF KERALA,
             REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
             DEPARTMENT OF GENERAL EDUCATION,
             SECRETARIAT, THIRUVANANTHAPURAM - 695001.,

     2       DIRECTOR OF GENERAL EDUCATION,
             OFFICE OF THE DIRECTOR GENERAL OF EDUCATION,
             JAGATHY, THIRUVANANTHAPURAM - 695014.,

     3       DISTRICT EDUCATIONAL OFFICER,
             DISTRICT EDUCATIONAL OFFICE,
             THALASSERY, KANNUR DISTRICT, PIN - 670104.,

     4       ASSISTANT EDUCATIONAL OFFICER,
             OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
             THALASSERY NORTH, KANNUR DISTRICT,
             PIN - 670104.,
     5       THE MANAGER,
             KUDAKKALAM UPPER PRIMARY SCHOOL
             KUDAKKALAM,
             ERANHOLI, THALASSERY,
             KANNUR DISTRICT, PIN - 670101.

             BY ADV JOBY JOSPEH, GOVERNMENT PLEADER
     THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5439 OF 2022
                                2



               BECHU KURIAN THOMAS, J.
           ========================
                W.P.(C) No. 5439 of 2022
           ========================
           Dated this the 5th day of April, 2022

                           JUDGMENT

Petitioner was appointed as Upper Primary School

Teacher, on a vacancy that arose due to the retirement of a

teacher on 31.05.2018. However, the statutory authorities

declined to grant approval, against which, a revision petition

has been preferred by the 1 st respondent as Ext.P5. The

limited relief sought for by the petitioner is for a direction to

consider and dispose of Ext.P5 in a time bound manner.

2. Having heard the learned counsel for the petitioner

as well as the learned Senior Government Pleader, I am of the

view that, this writ petition can be disposed of directing an

expeditious consideration of Ext.P5.

3. Accordingly, there will be a direction to the 1 st

respondent to consider and pass appropriate orders on Ext.P5,

as expeditiously as possible, at any rate within a period of four

months from the date of receipt of a copy of the judgment,

after granting an opportunity of hearing to the petitioner as WP(C) NO. 5439 OF 2022

well as the 5th respondent.

The writ petition is disposed of.

Sd/-

BECHU KURIAN THOMAS JUDGE LU WP(C) NO. 5439 OF 2022

APPENDIX OF WP(C) 5439/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF APPOINTMENT ORDER DATED 12/06/2018 ISSUED BY THE 5TH RESPONDENT IN FAVOUR OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF ORDER NO. B/3550/2018- K DIS DATED 15/11/2018 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF ORDER NO. B5/10349/2018 K DIS DATED 19/11/2019 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF CIRCULAR NO.

13402/J2/12/G.EDN DATED 10/04/2012 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF REVISION PETITION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P6 TRUE COPY OF THE POSTAL RECEIPT DATED 11/11/2021.

EXHIBIT P7 TRUE COPY OF THE STATUS REPORT DOWNLOADED FROM THE WEBSITE OF THE DEPARTMENT OF POSTS

// True Copy // PA To Judge