Shajana Beegom M vs State Of Kerala
2022 Latest Caselaw 6661 Ker

WP(C) NO. 18644 OF 2022           1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                     WP(C) NO. 18644 OF 2022


PETITIONER/S:

          SHAJANA BEEGOM M
          AGED 41 YEARS
          SHAFEEK MANZIL, DAIVAPURA P.O.,
          THIRUVANANTHAPURAM, PIN - 695563

          BY ADVS.
          GOKUL D. SUDHAKARAN
          P.RAHIM
          K.SUDHINKUMAR
          R.RAHMATHULLAH
          INKU RAHMATH L.


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,
          GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM., PIN - 695001

    2     DIRECTOR OF GENERAL EDUCATION
          OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM., PIN - 695014

    3     DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION
          KILLIPPALAM, CHALAI P O,
          THIRUVANANTHAPURAM, PIN - 695036

    4     DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION
          KOTTAPPADY DOWN HILL,
          MALAPPURAM, PIN - 676519

    5     ASSISTANT EDUCATION OFFICER
 WP(C) NO. 18644 OF 2022             2



          PALODE, THIRUVANANTHAPURAM- 695 562.

    6     HEADMASTER
          A.M. U. P. SCHOOL., PALATHINGAL,
          PARAPPANANGADI, MALAPPURAM,
          PIN - 676303

    7     MANAGER
          QUAIDE-A-MILLATH UP SCHOOL,
          KOCHUKARIKKAKAM, DAIVAPURAM P.O.,
          THIRUVANANTHAPURAM, PIN - 695563



          SMT. NISHA BOSE, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18644 OF 2022                    3




                                  JUDGMENT

The petitioner contends that by Ext.P3 order, she has been deployed to

Malappuram District based on the directions issued by the 4th respondent.

Narrating all her grievances, she has preferred Ext.P7 representation before the

2nd respondent which is stated to be pending.

2. Though various prayers are sought, when this matter came up for

consideration, Sri. P. Rahim, the learned counsel appearing for the petitioner

submitted that the request of the petitioner at this stage is for issuance of

directions to the 2nd respondent to consider Ext.P7 representation and take a

decision within a time frame with due notice.

3. I have heard the learned Government Pleader. In the nature of the

order that I propose to pass, notice to respondents 6 and 7 is dispensed with.

4. 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 2nd respondent to take up,

consider and pass appropriate orders on Ext.P7 after affording an

opportunity of being heard, either physically or virtually, to the

petitioner herein or her authorised representative and respondents 6

and 7.

b) Orders, as directed above, shall be passed expeditiously, in

any event, within a period of two 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 NS

APPENDIX OF WP(C) 18644/2022

PETITIONER(S) EXHIBITS :

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 7TH RESPONDENT DATED 22.09.05 Exhibit P2 TRUE COPY OF THE ORDER NO. B4/16218/15 DATED 07.09.2016 ISSUED BY THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE ORDER NO. B7/18707/2021/DDE DATED 17.11.2021 ISSUED BY THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE ORDER NO. B3/22700/2021(2) DATED 22.11.2021 ISSUED BY THE 4TH RESPONDENT Exhibit P5 TRUE COPY OF THE ORDER DATED 22.11.2021 IN WP.(C) NO. 26061/2021 Exhibit P6 TRUE COPY OF THE ORDER DATED 24.112021 IN W.A. NO. 1550/2021 Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 23.05.2022 FILED BEFORE THE 2ND RESPONDENT

RESPONDENT(S) EXHIBITS :NIL