Hemambika vs State Of Kerala
2022 Latest Caselaw 4852 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. 9460 OF 2022
PETITIONER/S:

          HEMAMBIKA,
          AGED 31 YEARS
          HINDI TEACHER (JR),
          VALLATHOL AUP SCHOOL,
          MANGALAM, TIRUR , MALAPPURAM 676 561.

          BY ADVS.
          M.A.FAYAZ
          M.VISHNUPRIYA
          C.B.ABHINAVA



RESPONDENT/S:

    1     STATE OF KERALA
          REP. BY SECRETARY TO THE GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM 695 001.

    2     DIRECTOR GENERAL OF EDUCATION,
          O/O. THE DIRECTOR GENERAL OF EDUCATION, JAGATHI,
          THIRUVANANTHAPURAM 695 001.

    3     DEPUTY DIRECTOR OF EDUCATION MALAPPURAM,
          O/O. THE DEPUTY DIRECTOR OF EDUCATION
          MALAPPURAM, MALAPPURAM 676 505.

    4     DISTRICT EDUCATIONAL OFFICER,
          TIRUR, O/O. THE DISTRICT EDUCATIONAL OFFICER
          TIRUR, MALAPPURAM 676 505.

    5     ASSISTANT EDUCATIONAL OFFICER TIRUR,
          O/O THE ASSISTANT EDUCATIONAL OFFICER, TIRUR, ,
          TIRUR, MALAPPURAM 676 505.
 WP(C) No.9460 of 2022

                                   ..2..

    6          MANAGER,
               VALLATHOL AUP SCHOOL, MANGALAM, THIRUR,
               MALAPPURAM 676 561.


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.9460 of 2022

                                 ..3..




                               JUDGMENT

The petitioner has approached this Court

seeking a direction to the 2nd respondent to

dispose Ext.P5, a revision petition claiming,

inter alia, to approve the appointment of the

petitioner with effect from 19.07.2021, after

affording an opportunity of hearing 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 petition, there will be a

direction to the 2nd respondent to consider and

pass appropriate orders in accordance with law

on Ext.P5 revision petition on the basis of

Ext.P4 and also taking into account the

educations qualifications of the petitioner,

within a period of three months from today WP(C) No.9460 of 2022

..4..

after hearing the petitioner and other

affected parties, if any. The petitioner will

be free to produce Ext.P4 or any other

material, which she relies on, for

substantiating her contentions. Needless to

say that the 2nd respondent will advert to such

contentions, while considering the revision.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/30.04.2022 WP(C) No.9460 of 2022

..5..

APPENDIX OF WP(C) 9460/2022

PETITIONER EXHIBITS

Exhibit P1 PHOTO COPY OF THE APPOINTMENT ORDER ISSUED BY THE 6TH RESPONDENT DATED 19.07.2021.

Exhibit P2 PHOTO COPY OF THE PROCEEDING NO.

C/18218/2021 L. DIS DATED 27.09.2021 ISSUED BY THE 5TH RESPONDENT.

Exhibit P3 PHOTO COPY OF THE PROCEEDINGS, NO.

B4/195823/2021 DATED 27.11.2021 ISSUED BY THE 4TH RESPONDENT.

Exhibit P4 PHOTO COPY OF ORDER NO.

K.DIS.BI/27274/2021 DATED 17.11.2021 ISSUED BY THE 3RD RESPONDENT.

Exhibit P5 PHOTO COPY OF THE REVISION PETITION FILED BEFORE THE 2ND RESPONDENT DATED 19.01.2021 (WITHOUT ENCLOSURES).

Exhibit P6 PHOTO COPY OF ORDER NO. C/100215/2019 DATED 30.09.2019 ISSUED BY THE 5TH RESPONDENT.