Bavitha T.K vs The State Of Kerala
2022 Latest Caselaw 4824 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                 WP(C) NO. 14918 OF 2022
PETITIONER/S:

         BAVITHA T.K., AGED 52 YEARS
         D/O PRABHAKARAN, AGED 52 YEARS NEEDLE WORK
         TEACHER MOKERI EAST UP SCHOOL, PANOOR KANNUR-
         670692 (RESIDING AT PRABHA NIVAS, KOORARA,
         CHAMPAD.P.O, PANOOR -670694).

         BY ADVS.
         T.T.MUHAMOOD
         JAYENDRAN KOCHOTH



RESPONDENT/S:

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

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

   3     THE DEPUTY DIRECTOR OF EDUCATION
         OFFICE OF THE DDE, KANNUR PIN-670 002.

   4     THE ASSISTANT EDUCATIONAL OFFICER
         OFFICE OF THE AEO, PANOOR , THALASSERY-670 692.

   5     THE MANAGER
         MOKERI EAST UPS, PANOOR PANOOR- 670692.

   6     THE MANAGER,
         SREENARAYANA VILASAM LP SCHOOL, VALLIYAYI KERALA
         670 671.
 WP(C) No.14918/2022

                                   ..2..

    7       THE MANAGER,
            ABDU RAHIMAN SMARAKAM UP SCHOOL, CHENDAYAD,
            PUTHOOR, KERALA 670 671.


OTHER PRESENT:

               SMT PARVATHY .K GP




        THIS    WRIT   PETITION     (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   29.04.2022,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.14918/2022

                                 ..3..




                             JUDGMENT

The petitioner, who claims to be differently

abled, has approached this Court seeking a

direction to the 1st respondent to dispose

Ext.P5, an appeal challenging the deployment

of the petitioner from Mokeri East UP School,

Panoor to St.Joseph High School,

Vayattuparamba, a school situated around 60 km

away from the petitioner's residence, after

hearing the petitioner, within a time frame.

2. After hearing the learned counsel on either

side and taking into account the pendency of

the appeal, there will be a direction to the

1st respondent to consider and pass appropriate

orders in accordance with law on Ext.P5

appeal, within a period of six weeks from

today after hearing the petitioner and other

affected parties, if any, either through WP(C) No.14918/2022

..4..

physical or online mode. The petitioner will

be free to produce any material, which she

relies on, for substantiating her contentions.

Needless to say that the 1st respondent will

advert to such contentions, while considering

the revision.

This Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/30.04.2022 WP(C) No.14918/2022

..5..

APPENDIX OF WP(C) 14918/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF CERTIFICATE DATED 06.02.2017 ISSUED BY THE MEDICAL BOARD, SHOWING THE DISABILITY OF THE PETITIONER.

Exhibit P2 TRUE COPY OF APPOINTMENT ORDER DATED 07.06.1993 ISSUED BY THE THREE MANAGERS JOINTLY. (WITH TYPED COPY).

Exhibit P3 TRUE COPY OF GO (MS) NO.

108/2001/G.EDN DATED 23.03.2001. (WITH TYPED COPY).

Exhibit P4 TRUE COPY OF ORDER NO. B4/7651/2021(1) DATED 10.01.2022 ISSUED BY THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF APPEAL MEMORANDUM SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 05.04.2022.