Jyothi P. Jose vs The State Of Kerala
2022 Latest Caselaw 4827 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. 14859 OF 2022


PETITIONER/S:

          JYOTHI P. JOSE
          AGED 44 YEARS
          WIFE OF ANTO JOMJI, HIGHER SECONDARY SCHOOL
          TEACHER (JUNIOR) (ECONOMICS), ST JOSEPH'S HIGHER
          SECONDARY SCHOOL, AVINISERY, THRISSUR DISTRICT-
          680 306 (RESIDING AT PURATHUR KITTAN HOUSE, P.O.
          MANAKODY, THRISSUR DISTRICT-680 012)

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD



RESPONDENT/S:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE
          II, THIRUVANANTHAPURAM-695 001

    2     THE DIRECTOR OF GENERAL EDUCATION,
          (HIGHER SECONDARY WING), HOUSING BOARD
          BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM-695
          001

    3     THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
          EDUCATION,
          S R V G HIGHER SECONDARY SCHOOL BUILDINGS,
          KASTHURI RANGAN HALL, ERNAKULAM-682 016

    4     THE MANAGER,
          ST JOSEPH'S HIGHER SECONDARY SCHOOL, AVINISERY,
          THRISSUR DISTRICT-680 306
 WP(C) No.14859/2022

                                   ..2..

    5          THE PRINCIPAL,
               ST JOSEPH'S HIGHER SECONDARY SCHOOL, AVINISERY,
               THRISSUR DISTRICT-680 306


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.14859/2022

                                 ..3..




                               JUDGMENT

The petitioner has approached this Court

seeking a direction to the 1st respondent to

dispose Ext.P11, a revision petition claiming,

inter alia, to approve the appointment of the

petitioner, after hearing the petitioner and

taking note of Exts.P12 to P16, within a time

frame.

2. After hearing the learned counsel on either

side and taking into account the pendency of

the revision petition, there will be a

direction to the 1st respondent to consider and

pass appropriate orders in accordance with law

on Ext.P11 revision petition, taking note of

Exts.P9 to P13, within a period of three

months from today after hearing the petitioner

and other affected parties, if any, either

through physical or online mode. The WP(C) No.14859/2022

..4..

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.14859/2022

..5..

APPENDIX OF WP(C) 14859/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER NO.

A3/10601/RDD/HSE/EXKM DATED 04.04.2017 OF THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF THE ORDER NO.

A3/1973/RDD/HSE/EKM/17 DATED 16.03.2018 OF THE 3RD RESPONDENT

Exhibit P3 TRUE COPY OF THE ORDER NO. A6/ (A2)/1973/RDD/HSE/ EKM/17 DATED 21.03.2019 OF THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE ORDER NO. A6/ (A2)/973/RDD/ HSE/EKM/17 DATED 09.10.2019 OF THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE ORDER NO.

A6/1973/RDD/HSE/EKM/17 DATED 30.06.2020 OF THE 3RD RESPONDENT

Exhibit P6 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 27-01-2020

Exhibit P7 TRUE COPY OF THE LETTER NO.

A3/1417/RDD/HSE/EKM/2020 DATED 15.04.2021 OF THE 3RD RESPONDENT

Exhibit P8 TRUE COPY OF THE SELECTION COMMITTEE HELD ON 28.12.2019 ALONG WITH TYPED COPY

Exhibit P9 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO. 12856/2021 DATED 10.08.2021 OF THIS HON'BLE COURT

Exhibit P10 TRUE COPY OF THE ORDER NO.

ACD.B2/203145/2021/HSE DATED 18.12.2021 OF THE 2ND RESPONDENT WP(C) No.14859/2022

..6..

Exhibit P11 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 24.03.2022 (WITHOUT ANNEXURES),

Exhibit P12 TRUE COPY OF THE G.O. (MS.) NO.

14/2019/G.EDN. DATED 06-02-2019 OF THE GOVT. ALONG WITH RELEVANT PAGE OF THE LIST

Exhibit P13 TRUE COPY OF THE G.O. (RT.) NO.

1000/2019/GEDN DATED 15.03.2019 OF THE GOVT.

Exhibit P14 TRUE COPY OF THE G.O. (RT.) NO.

3292/2021/GEDN DATED 16.10.2021 OF THE GOVT.

Exhibit P15 TRUE COPY OF THE G.O. (RT.) NO.4451/2021/GEDN DATED 06.10.2021 OF THE GOVT.

Exhibit P16 TRUE COPY OF THE G.O. (RT.) NO.

2255/2021/GEDN DATED 23.03.2021 OF THE GOVT.