Geetha O vs The State Of Kerala
2022 Latest Caselaw 11626 Ker

Citation : 2022 Latest Caselaw 11626 Ker
Judgement Date : 20 December, 2022

Kerala High Court

Geetha O vs The State Of Kerala on 20 December, 2022

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                       WP(C) NO. 41550 OF 2022
PETITIONER:

          GEETHA O., AGED 50 YEARS, WIFE OF PRAVEEN P M,
          HIGH SCHOOL TEACHER (HINDI) KUNNAMANGALAM HIGHER
          SECONDARY SCHOOL, KUNNAMANGALAM, KOZHIKODE-673 571.

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD


RESPONDENTS:

    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 DEPUTY DIRECTOR OF EDUCATION,
          CIVIL STATION, KOZHIKODE-673 001.

    4     THE DISTRICT EDUCATIONAL OFFICER,
          THAMARASSERY-673 573, KOZHIKODE DISTRICT.

    5     THE MANAGER, KUNNAMANGALAM HIGHER SECONDARY
          SCHOOL, KUNNAMANGALAM, KOZHIKODE-673 571.


          SMT.NISHA BOSE -SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 41550/22
                                    2




                            JUDGMENT

Among the various allegations, averments and assertions made

and urged in this Writ Petition, all which the petitioner requires is a

direction to the competent Authority of the 1st respondent to take up

Ext.P10 Statutory Revision - filed under the provisions of Chapter

XIV A Rule 92 of the Kerala Education Rules, 1959 - and to dispose

it of, adverting to Exts.P3 and P4 judgments of this Court.

2. In response, Smt.Nisha Bose - learned Senior Government

Pleader, appearing on behalf of the official respondents, submitted

that if the petitioner only requires Ext.P10 Revision to be taken up

and disposed of in terms of law, there does not appear to be any

legal impediment in doing so; but prayed that this Court may not

make any affirmative declarations on the entitlement of the petitioner

to any relief and leave it to the competent Authority to take a final

decision as per law.

Resultantly, I order this Writ Petition and direct the competent

Authority of the 1st respondent to take up Ext.P10 Revision of the WPC 41550/22

petitioner and dispose it of, after affording her an opportunity of

being heard; thus culminating in an appropriate order and necessary

action thereon as expeditiously as is possible, but not later than four

months from the date of receipt of a copy of this judgment.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                                JUDGE
 WPC 41550/22


                 APPENDIX OF WP(C) 41550/2022

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF THE APPOINTMENT ORDER OF THE

PETITIONER DATED 02.06.2004 AND THE APPROVAL RECORDED THEREON.

Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 14.07.2008 .

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WA. NO.

2290/2015 DATED 25.07.2017 .

Exhibit P4 TRUE COPY OF THE JUDGMENT IN W.A. NO.

2091/2018 DATED. 28.06.2019.

Exhibit P5 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.

34035/2019 DATED 12.12.2019.

Exhibit P6 TRUE COPY OF THE LETTER NO. B2/2041/ 2019(17) DATED 24.8.2022 OF THE 4TH RESPONDENT ALONG WITH TYPED COPY .

Exhibit P7 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.

8635/2012 DATED 14.10.2019.

Exhibit P8 TRUE COPY OF THE G.O. (RT.) NO.