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Prabitha .O.S vs The State Of Kerala
2022 Latest Caselaw 4833 Ker

Citation : 2022 Latest Caselaw 4833 Ker
Judgement Date : 29 April, 2022

Kerala High Court
Prabitha .O.S 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. 15056 OF 2022
PETITIONER/S:

          PRABITHA .O.S., AGED 34 YEARS
          WIFE OF SUDHEESH, UPPER PRIMARY SCHOOL
          ASSISTANT, SC UP SCHOOL, CHALISSERY, PALAKKAD
          DISTRICT - 679 536.

          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,


          CHAVAKKAD, THRISSUR DISTRICT - 680 506.

    4     THE ASSISTANT EDUCATIONAL OFFICER
          KUNNAMKULAM, THRISSUR DISTRICT 680 503.

    5     THE CORPORATE MANAGER, MALABAR INDEPENDENT
          SYRIAN CHURCH COUNCIL, P. O. THOZHIYUR, THRISSUR
          DISTRICT - 680 520.

    6     ASSISTANT EDUCATIONAL OFFICER,
          TRITHALA, PALAKKAD - 679 534.
 WP(C) No.15056/2022

                                    ..2..

     7          ASSISTANT EDUCATIONAL OFFICER,
                KUNNAMKULAM, THRISSUR - 680 503.

     8          THE HEADMASTER,
                SC UP SCHOOL, CHALISSERY - 679 536,

     9          THE HEADMASTER,
                MKM UP SCHOOL, PORKULAM - 680 542.

    10          SMT. LIJA K J,
                LPSA, MKM UPPER PRIMARY SCHOOL, PORKULAM,
                THRISSUR DISTRICT - 680 542.


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.15056/2022

                                  ..3..




                                JUDGMENT

The petitioner has approached this Court

seeking a direction to the 1st respondent to

consider and pass appropriate orders on

Exts.P22 & P23, revision petitions claiming,

inter alia, to get approval of the appointment

of the petitioner, with notice to the

petitioner within a time frame.

2. After hearing the learned counsel on either

side and taking into account the pendency of

the revision petitions, there will be a

direction to the 1st respondent to consider and

pass appropriate orders on Exts.P22 & P23

revision petitions 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

petitioner will be free to produce any

material, which she relies on, for WP(C) No.15056/2022

..4..

substantiating her contentions. Needless to

say that the 1st respondent will advert to such

contentions, while considering the revisions.

This Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/30.04.2022 WP(C) No.15056/2022

..5..

APPENDIX OF WP(C) 15056/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROCEEDINGS OF THE MANAGER VIDE NO.A22/16-17 DATED 31.05.2016

Exhibit P2 TRUE COPY OF THE ORDER NO.B-1845/2016 DATED 31.08.2016 OF THE AEO, KUNNAMKULAM.

Exhibit P3 TRUE COPY OF THE ORDER NO.K.DIS/B1/1884/17/K.DIS. DATED 27.03.2018 OF THE DEO, CHAVAKKAD.

Exhibit P4 TRUE COPY OF THE REVISION PETITION FILED BY THE MANAGER BEFORE THE DIRECTOR DATED 10.04.2018.

Exhibit P5 TRUE COPY OF THE LETTER NO.F2/83130/18/DPI DATED 26.11.2018 OF THE DIRECTOR TO AEO, CHAVAKKAD

Exhibit P6 TRUE COPY OF THE HEARING NOTICE NO.F2/83130/ 18/DPI DATED 04.04.2019.

Exhibit P7 TRUE COPY OF THE K.TET CERTIFICATE OF THE PETITIONER VIDE NO. 613791 ISSUED BY THE GOVERNMENT.

Exhibit P8 TRUE COPY OF THE APPOINTMENT ORDER OF SMT. SHEELA P.S. ALONG WITH APPROVAL DATED 26.04.2018 .

Exhibit P9 TRUE COPY OF THE REVISION PETITION FILED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 18.11.2019. WP(C) No.15056/2022

..6..

Exhibit P10 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE YEAR 2016-17 VIDE NO. L.DIS/B/3563/2017 DATED 01.12.2017 ISSUED BY THE AEO, KUNNAMKULAM.

Exhibit P11 TRUE COPY OF THE JUDGMENTS IN O.P. NO.

8827/2001 DATED 12.06.2009.

Exhibit P12 TRUE COPY OF THE JUDGMENT IN W.A. NO.

1783/2009 DATED 30.08.2016.

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

518/2020/G.EDN. DATED 28.01.2020

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

4779/2017/G.EDN. DATED 13.12.2017.

Exhibit P15 TRUE COPY OF THE G.O(RT) NO.

205/2019/G.EDN. DATED 18.01.2019.

Exhibit P16 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE DIRECTOR DATED 23.11.2020 C WITHOUT EXHIBITS),

Exhibit P17 TRUE COPY OF THE HEARING NOTICE NO.

H1/213/2020/G.EDN. DATED 19.10.2020

Exhibit P18 TRUE COPY OF THE G.O(RT) NO.

2925/2021/G.EDN DATED 03.06.2021.

Exhibit P19 TRUE COPY OF THE GO(RT) NO.

2914/2021/G.EDN DATED 02.06.2021

Exhibit P20 TRUE COPY OF THE INTERIM ORDER THEREIN WP(C) NO. 12889/2021 DATED 02.02.2022.

Exhibit P21 TRUE COPY OF THE PROCEEDINGS OF THE MANGER DATED 05.03.2022 WP(C) No.15056/2022

..7..

Exhibit P22 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 18.03.2022 (WITH OUT EXHIBITS)(REGARDS EXIT P16)

Exhibit P23 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 18.03.2022 (WITHOUT EXHIBITS). (REGARDING EXT P21).

 
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