Hany T.S vs State Of Kerala
2022 Latest Caselaw 875 Ker

WP(C) NO. 2150 OF 2022
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                   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. 2150 OF 2022
PETITIONER/S:

            HANY T.S
            AGED 37 YEARS
            WIFE OF SIJITH G.P., LOWER PRIMARY SCHOOL ASSISTANT, AENADI
            LOWER PRIMARY SCHOOL, P.O., AENADI, VAIKOM-686608, KOTTAYAM
            DISTRICT (RESIDING AT GIRIJA NIVAS, THALAYOLAPARAMBU,
            KOTTAYAM DISTRICT-686605).
            BY ADVS.
            V.A.MUHAMMED
            M.SAJJAD


RESPONDENT/S:

     1      STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
            THIRUVANANTHAPURAM-695001.
     2      THE DIRECTOR OF GENERAL EDUCATION,
            JAGATHY, THIRUVANANTHAPURAM-695014.
     3      THE DISTRICT EDUCATIONAL OFFICER,
            KADUTHURUTHY, KOTTAYAM DISTRICT-686604.
     4      THE ASSISTANT EDUCATIONAL OFFICER,
            VAIKOM, KOTTAYAM DISTRICT-686141.
     5      THE MANAGER,
            AENADI LOWER PRIMARY SCHOOL, P.O., AENADI, VAIKOM-686608,
            KOTTAYAM DISTRICT.
OTHER PRESENT:

            SMT.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. 2150 OF 2022
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                     BECHU KURIAN THOMAS, J.
               ========================
                      W.P.(C) No.2150 of 2022
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                       Dated this the 21st day of January, 2022

                                  JUDGMENT

Petitioner was appointed as a Lower Primary School Assistant

from 28.7.2021 against a vacancy arising allegedly from the

promotion of Smt.Kavitha M, who was temporarily promoted as

Headmistress of the School from 01.04.2021. Petitioner claims to be

a fully qualified cadidate for appoitment as LPSA. However, approval

to her appointment was declined by the Statutory authorities, against

which a revision petition has been preferred by the petitioner before

the 1st respondent under Rule 92 of Chapter IXV of the Kerala

Education Rules.

2. The limited relief sought for by the petitioner, during the

course of argument, was for a direction to dispose of the revision

petition pending before the Government.

3. Having heard Sri.M.Sajjad, learned Counsel for the

petitioner as well as Smt.Nisha Bose, learned Senior Government

Pleader, I am of the view that the revision petition can be disposed of

within a time bound manner.

WP(C) NO. 2150 OF 2022

4. Accordingly, I direct the 1st respondent to consider and

pass appropriate orders on Ext.P9, revision petition dated

20.12.2021, 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 affording an opportunity of hearing to the petitioner.

The writ petition is disposed of accordingly.

sd/

BECHU KURIAN THOMAS JUDGE jm/