Divya P.K vs The State Of Kerala
2022 Latest Caselaw 1138 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                        WP(C) NO. 2744 OF 2022
PETITIONER:

          DIVYA P.K.
          AGED 44 YEARS
          W/O.C.J.UNNIKRISHNAN, CHUNGATH HOUSE, CHERUVALOOR,
          KORATTY, THRISSUR - 680 308.
          BY ADVS.
          T.T.MUHAMOOD
          A.RENJIT
          V.E.ABDUL GAFOOR
          A.MOHAMMED SAVAD
          NAZEER HUZAIN.H


RESPONDENTS:

    1     THE STATE OF KERALA
          REP. BY THE SECRETARY TO GOVERNMENT,GENERAL EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
          - 695 001.
    2     THE DIRECTOR OF GENERAL EDUCATION
          DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
          THIRUVANANTHAPURAM - 695 014.

    3     THE DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DDE, THRISSUR - 680 020.

    4     THE DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DEO, IRINJALAKUDA, THRISSUR - 680 121.

    5     THE MANAGER,
          SNDPHS, PALISSERY, THRISSUR - 680 027.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2744 OF 2022
                                 2

                 BECHU KURIAN THOMAS, J.
            -----------------------------------------
                  W.P.(C) No. 2744 of 2022
             ----------------------------------------
          Dated this the 27th day of January, 2022


                           JUDGMENT

Challenging the rejection of approval of appointment

of the petitioner as HST(Malayalam) in the 5 th respondent

school for the period from 1/06/2009 to 31/05/2011, the

petitioner has preferred a revision petition before the 1st

respondent under Rule 92 of Chapter XIV A of KER.

2. Having regard to the submissions made by the

learned counsel Sri.T.T.Muhamood for the petitioner as well

as Smt.Nisha Bose, the learned Senior Government

Pleader, I am of the view that this writ petition itself can be

disposed of directing an expeditious consideration of

Ext.P6.

3. Accordingly, there will be a direction to the 1 st

respondent to consider and pass appropriate orders on

Ext.P5 as expeditiously as possible, at any rate, within a

period of three months from the date of receipt of a copy of WP(C) NO. 2744 OF 2022

this judgment, after granting an opportunity of hearing to

the petitioner.

This writ petition is disposed.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM WP(C) NO. 2744 OF 2022

APPENDIX OF WP(C) 2744/2022

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF APPOINTMENT ORDER DATED 01/06/2009 ISSUED BY THE 5TH RESPONDENT, APPOINTING THE PETITIONER AS HST (MALAYALAM) W.E.F. 01/06/2009.

Exhibit P2 TRUE COPY OF GO(P) NO.10/10/G.EDN.

DATED 12/01/2010.

Exhibit P3 TRUE COPY OF GO(RT) NO.565/2020/G.EDN.

DATED 30/01/2020.

Exhibit P4 TRUE COPY OF JUDGMENT OF THE DIVISION BENCH OF THIS HON'BLE COURT DATED 25/07/2017 IN WA NO.2290/2015.

Exhibit P5 TRUE COPY OF REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT 16/10/2021.

RESPONDENT'S EXHIBITS : NIL


AJM              //TRUE COPY//    PA TO JUDGE