Shimya K vs State Of Kerala
2022 Latest Caselaw 4831 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. 14756 OF 2022
PETITIONER/S:

             SHIMYA K., AGED 32 YEARS
             W/O. SUSHANTH, NANDAYATH KUNNUMMAL KIDARAMKUNNU
             KURICHIYIL POST, KANNUR DISTRICT, PIN - 670102

             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, PIN - 682031

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

     3       ASSISTANT EDUCATIONAL OFFICER
             OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
             THALASSERY SOUTH, KANNUR DISTRICT, PIN - 670101

     4       THE MANAGER, MADOLIL MAPPILA LOWER PRIMARY SCHOOL
             THALASSERY SOUTH, KANNUR DISTRICT, PIN - 670101

             BY GOVERNMENT PLEADER


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.14756/2022

                                 ..2..




                               JUDGMENT

The petitioner has approached this Court

seeking a direction to the 1st respondent to

dispose Ext.P4, a revision petition claiming,

inter alia, to approve the appointment of the

petitioner, 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.P4 revision petition 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

petitioner will be free to produce any

material, which she relies on, for

substantiating her contentions. Needless to WP(C) No.14756/2022

..3..

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.14756/2022

..4..

APPENDIX OF WP(C) 14756/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF RELEVANT PAGE OF THE APPOINTMENT APPROVAL APPLICATION FORM SUBMITTED BY THE 4TH RESPONDENT TO THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF ORDER NO. C/16142/2021 DATED 24/09/2021 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF CIRCULAR NO.

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

EXHIBIT P4 TRUE COPY OF REVISION PETITION FILED BY THE PETITIONER BEFORE THE FIRST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD.