Ramya P vs State Of Kerala
2022 Latest Caselaw 6473 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944

                  WP(C) NO. 18572 OF 2022

PETITIONER/S:

           RAMYA P
           AGED 34 YEARS
           WIFE OF SYAMKUMAR,
           UPPER PRIMARY SCHOOL TEACHER (UPST),
           SREEKRISHNA HIGHER SECONDARY SCHOOL,
           ANANDAPURAM, NELLAYI POST, THRISSUR-680 105
           (RESIDING AT RAGA SUDHA, AVITTATHUR, IRINJALAKUDA,
           THRISSUR DISTRICT-680 683).
           BY ADVS.
           V.A.MUHAMMED
           M.SAJJAD

RESPONDENT/S:

    1      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
           THRISSUR @ AYYANTHOLE-680 003.

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

    5      THE MANAGER
           SREEKRISHNA HIGHER SECONDARY SCHOOL,
           ANANDAPURAM, NELLAYI POST, THRISSUR-680 105.

           SMT NISHA BOSE SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 18572 OF 2022

                                       2


                                 JUDGMENT

The petitioner contends that she was appointed as L.P.S.T from

01.06.2016 against a retirement vacancy. However, the approval of the

appointment was rejected by the lower authorities. Petitioner contends

that challenging Ext.P8 order passed by the DEO, the petitioner has

preferred Exhibit P9 Revision Petition before the 1st respondent. The

prayer in this writ petition is for an expeditious consideration of the revision

petition with due notice.

2. I have heard Sri. M.Sajjad, the learned counsel appearing for the

petitioner and the learned Government pleader. In the nature of the order

that I propose to pass notice to the 5th respondent is dispensed with.

3. After having carefully evaluated the contentions raised in this writ

petition, the submissions made across the Bar and the facts and

circumstances, I am of the view that this writ petition can be disposed of at

the admission stage itself by issuing the following directions:

a) There will be a direction to the 1st respondent to take

up, consider and pass appropriate orders on Ext.P9 revision

petition, after affording an opportunity of being heard, either WP(C) NO. 18572 OF 2022

physically or virtually, to the petitioner herein or her authorised

representative and the 5th respondent.

b) Orders, as directed above, shall be passed

expeditiously, in any event, within a period of three months

from the date of production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy

of the writ petition along with the judgment before the

concerned respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

avs WP(C) NO. 18572 OF 2022

APPENDIX OF WP(C) 18572/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2016.

Exhibit P2 TRUE_COPY OF THE ORDER NO. B5-3770/ 2016/L.DIS. DATED 21.01.2017 OF THE 4TH RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER NO. B2/7880/ 17/K.DIS.

DATED 30.08.2018 OF THE DDE, THRISSUR.

Exhibit P4 TRUE COPY OF THE ORDER NO. DPI/87041/ 2018-EC5/K.DIS. DATED 29.06.2019 OF THE ADDITIONAL DIRECTOR (GENERAL) ATTACHED TO THE OFFICE OF THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE ORDER NO.B5-2455/19/K.DIS.

DATED 7.12.2019 OF THE DEO, IRINJALAKUDA.

Exhibit P6 TRUE COPY OF THE STAFF FIXATION ORDER 2016-2017 DATED 11.12.2016.

Exhibit P7 TRUE COPY OF THE ORDER NO. 33/2019-2020 DATED 25.07.2019 OF THE MANAGER.

Exhibit P8 TRUE COPY OF THE ORDER NO. B5/119146/ 2021 DATED 12.01.2022 OF THE DEO, IRINJALAKUDA.

Exhibit P9 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 11.05.2022 (WITHOUT ANNEXURE).

Exhibit P10 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.

24091/2014 DATED 19.01.2016.

Exhibit P11 TRUE COPY OF THE G.O. (RT.) NO.

5533/2019/G.EDN. DATED 18.12.2019 OF THE GOVT.