Kerala High Court
Anusha Mathew vs The State Of Kerala on 29 April, 2022
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. 14837 OF 2022
PETITIONER/S:
ANUSHA MATHEW, AGED 44 YEARS, WIFE OF SONI DANIEL,
UPPER PRIMARY SCHOOL TEACHER (UPST), ST. MARY'S HIGH
SCHOOL, CHENGALOOR, IRINJALAKUDA, THRISSUR DISTRICT-
680 312. (RESIDING AT THEKKETHALA HOUSE, 12TH
STREET, KIZHAKKUMPATTUKARA, EAST FORT P.O., THIRSSUR
DISTRICT- 680 005).
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,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3 THE DISTRICT EDUCATIONAL OFFICER,
IRINJALAKUDA, THRISSUR DISTRICT- 680 121.
4 THE CORPORATE EDUCATIONAL AGENCY OF THRISSUR
ARCHDIOCESE, THRISSUR - 680 001.
5 THE HEADMASTER, ST. MARY'S HIGH SCHOOL, CHENGALOOR,
IRIJALAKUDA, THRISSUR - 680 312
OTHER PRESENT:
SMT PRINCY XAVIER SR 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.14837/2022
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JUDGMENT
The petitioner has approached this Court
seeking a direction to the 1st respondent to
dispose Ext.P3, a revision petition claiming,
inter alia, to approve the appointment of the
petitioner, with notice to the petitioner and
taking note of Exts.P9 to P13, 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.P3 revision petition, taking note of
Exts.P9 to P13, within a period of two months
from today after hearing the petitioner and
other affected parties, if any, either through
physical or online mode. The petitioner will
WP(C) No.14837/2022
..3..
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.14837/2022
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APPENDIX OF WP(C) 14837/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 06.12.2021.
Exhibit P2 TRUE COPY OF THE ORDER NO.
B3/32666/2021 DATED 27.01.2022 OF THE
DEO, IRINJALAKUDA.
Exhibit P3 TRUE COPY OF THE REVISION PETITION SO
MOVED BY THE PETITIONER BEFORE THE
GOVERNMENT DATED 05.04.2022 (WITHOUT
EXHIBITS).
Exhibit P4 TRUE COPY OF THE DECISION REPORTED IN
1987 KHC 145 DECIDED ON 17.02.1987.
Exhibit P5 TRUE COPY OF THE PROCEEDINGS OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, ERNAKULAM VIDE
ORDER NO. B2/2661/RDD/HSE/EKM/17 DATED
08.08.2018
Exhibit P6 TRUE COPY OF THE PROCEEDINGS OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, ERNAKULAM VIDE
ORDER NO. B2/2661/RDD/HSE/EKM/17 DATED
21.03.2019
Exhibit P7 TRUE COPY OF THE PROCEEDINGS OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, ERNAKULAM VIDE
ORDER NO. B2/2661/RDD/HSE/EKM/17 DATED
03.09.2019.
Exhibit P8 TRUE COPY OF THE PROCEEDINGS OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, ERNAKULAM VIDE
ORDER NO. B2/7194/RDD/HSE/EKM/20 DATED
03.11.2020.
WP(C) No.14837/2022
..5..
Exhibit P9 TRUE COPY OF THE G.O(MS) NO.
168/2021/G.EDN. DATED 26.07.2021.
Exhibit P10 TRUE COPY OF THE G.O(MS) NO.
174/2013/G.EDN. DATED 22.05.2013.
Exhibit P11 TRUE COPY OF THE G.O(RT) NO.
1000/2019/G.EDN. DATED 15.03.2019.
Exhibit P12 TRUE COPY OF THE CIRCULAR NO.
ACD.C3/34033/16/HSE DATE D 26.09.2017
OF THE DIRECTOR, HIGHER SECONDARY
EDUCATION.
Exhibit P13 TRUE COPY OF THE G.O(RT) NO.
3292/2021/G.EDN. DATED 07.07.2021.
