Kerala High Court
Reena C.C 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. 14856 OF 2022
PETITIONER/S:
REENA C.C., AGED 54 YEARS, WIFE OF SIMON P R HIGH
SCHOOL TEACHER (SOCIAL SCIENCE), CHALDEAN SYRIAN
HIGHER SECONDARY SCHOOL, THRISSUR DISTRICT-680 001
(RESIDING AT POOTHOKARAN HOUSE, PULIPARAMBA, P.O.
OLLUKKARA, THRISSUR DISTRICT-680 655)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695 014
3 THE DEPUTY DIRECTOR OF EDUCATION,
THRISSUR @ AYYANTHOLE-680 003
4 THE DISTRICT EDUCATIONAL OFFICER,
PALACE ROAD, THRISSUR-680 020
5 THE MANAGER, CHALDEAN SYRIAN HIGHER SECONDARY
SCHOOL, ROAD NORTH, THRISSUR DISTRICT-680 001
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.14856/2022
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JUDGMENT
The petitioner has approached this Court
seeking a direction to the 1st respondent to
dispose Ext.P13, a representation for approval
of the appointment of the petitioner, after
hearing the petitioner and taking note of
Exts.P4 to P12 and P14 to P16, within a time
frame.
2. After hearing the learned counsel on either
side and taking into account the pendency of
the representation, there will be a direction
to the 1st respondent to consider and pass
appropriate orders in accordance with law on
Ext.P13 revision petition, taking note of
Exts.P4 to P12 and P14 to P16, within a period
of four months from today after hearing the
petitioner and other affected parties, if any,
either through physical or online mode. The
WP(C) No.14856/2022
..3..
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.14856/2022
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APPENDIX OF WP(C) 14856/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 01.06.2010
Exhibit P2 TRUE COPY OF THE ORDER NO. B4-4332/
2010/K.DIS. DATED 03.05.2011 OF THE
DEO,THRISSUR
Exhibit P3 TRUE COPY OF THE ORDER NO. B38833/11/
K.DIS. DATED 29.09.2011 OF THE DDE,
THRISSUR
Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.A. NO.
2290/2015 DATED 25.07.2017
Exhibit P5 TRUE COPY OF THE JUDGMENT IN W.A. NO.
2091/2018 DATED 28.06.2019
Exhibit P6 TRUE COPY OF THE LETTER NO. 60930/J2/
11/G.EDN. DATED 25.10.2011 OF THE
GOVERNMENT
Exhibit P7 TRUE COPY OF THE DECISION REPORTED IN
2011 (4) KHC 179 DECIDED ON 29.09.2011
Exhibit P8 TRUE COPY OF THE JUDGMENT IN W.A. NO.
1267/2012 DATED 11.02.2014
Exhibit P9 TRUE COPY OF THE JUDGMENT IN W.A. NO.
1456/2012 DATED 08.07.2015
Exhibit P10 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 8635/2012 DATED 14.10.2019
Exhibit P11 TRUE COPY OF THE G.O. (RT.) NO.
45/2020/G.EDN. DATED 03.01.2020 OF THE
GOVT.
Exhibit P12 TRUE COPY OF THE G.O. (RT.) NO.
WP(C) No.14856/2022
..5..
502/2020/GEDN DATED 25.01.2020 OF THE
GOVT.
Exhibit P13 TRUE COPY OF THE REPRESENTATION
SUBMITTED BEFORE THE GOVT. DATED
16.03.2022
Exhibit P14 TRUE COPY OF THE G.O. (RT.) NO.
4664/2021/G.EDN. DATED 16.10.2021 OF
THE GOVT.
Exhibit P15 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 3382/2021 DATED 10.03.2021
Exhibit P16 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 35602/2019 DATED 14.02.2022
