Kerala High Court
Lathika.L vs State Of Kerala on 21 January, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 21ST DAY OF JANUARY 2022 / 1ST MAGHA, 1943
WP(C) NO. 2212 OF 2022
PETITIONER:
LATHIKA L., AGED 57 YEARS
W/O.SHAJILAL, UPPER PRIMARY SCHOOL TEACHER,
RETIRED FROM VSVHSS, EZHUKONE,
EZHUKONE (PO), KOLLAM DISTRICT,
RESIDING AT : PAVITHRAM, MOOZHIYIL, EZHUKONE P.O.,
KOLLAM DISTRICT - 691 505.
BY ADVS.
M.V.THAMBAN
THARA THAMBAN
B.BIPIN
ARUN BOSE
R.REJI
N.SUNIL JOSEPH
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM - 695 033.
3 THE DEPUTY DIRECTOR (EDUCATION),
OFFICE OF THE DEPUTY DIRECTOR (EDUCATION)
KOLLAM, PIN - 695 001.
4 THE DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DISTRICT EDUCATION,
KOTTARAKKARA, KOTTARAKKARA P.O.,
KOLLAM DISTRICT, PIN - 691 506.
5 THE MANAGER, VSVHSS, EZHUKONE P.O.,
KOLLAM DISTRICT, PIN 691 505.
NISHA BOSE-SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 2212 OF 2022
2
BECHU KURIAN THOMAS, J
..............................................
W.P.(C) No.2212 of 2022
.....................................
Dated this the 21 st day of January, 2022
JUDGMENT
Petitioner was appointed as an Upper Primary School
Teacher from 04.06.2007 onwards at VSVHSS,
Ezhukone. She attained superannuation on
31.05.2021. However, petitioner alleges that,
approval was not granted for the entire period of
her service, and instead approval was granted
initially only from 01.06.2011 and subsequently
modified to 14.07.2014 onwards. Aggrieved by the
refusal to grant approval for her entire period of
service, petitioner has preferred a revision petition
as Ext.P5, before the 1 st respondent.
2. Having heard the arguments of Sri.M.V.Thamban, the
learned counsel for the petitioner as well as
Smt.Nisha Bose, the learned Senior Government
WP(C) NO. 2212 OF 2022
Pleader and on perusing the records, this Court is of
the view that this writ petition itself can be disposed
of directing Ext.P5 to be considered in a time bound
manner.
3. Accordingly, the writ petition is disposed of,
directing the 1 st respondent to consider and pass
appropriate order on Ext.P5 revision petition, as
expeditiously as possible, at any rate, within a
period of four months from the date of receipt of a
copy of this judgment, after granting an opportunity
of hearing to the petitioner.
Sd/-
BECHU KURIAN THOMAS,
JUDGE
AMV/21/01//2022
WP(C) NO. 2212 OF 2022
APPENDIX
PETITIONERS EXHIBITS :
EXT.P1 COPY OF THE JUDGMENT DATED 02.07.2009 IN W.P.(C) NO.36136/2007 OF THIS
HON'BLE COURT.
EXT.P2 COPY OF THE G.O.(RT) NO.4876/2018/G.EDN. DT:22.11.2018.
EXT.P3 COPY OF THE ORDER B5/6228/18 DT:19.08.2019 OF THE 4TH RESPONDENT.
EXT.P4 COPY OF THE ORDER NO.B5/6228/18 DT:12.10.2020 OF THE 4TH RESPONDENT.
EXT.P5 COPY OF THE REVISION FILED BEFORE THE 1ST RESPONDENT DATED 31.12.2021.
RESPONDENTS EXHIBITS : NIL
TRUE COPY
