Kerala High Court
Rekha Nair .K.R vs The State Of Kerala on 17 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
WP(C) NO. 19774 OF 2022
PETITIONER/S:
REKHA NAIR K.R
AGED 46 YEARS
WIFE OF SREEDHARAN, FULL TIME MENIAL, NAROKKAVU HSS,
KUNNUMMAL POTTY, MALAPPURAM DISTRICT - 679 331.
(RESIDING AT THINNAKKAL, KARAKODE, VAZHIKADAVU - 679 333)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 THE 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,
DOWN HILL, MALAPPURAM - 676 505.
4 THE DISTRICT EDUCATIONAL OFFICER,
WANDOOR, MALAPPURAM DISTRICT - 679 328.
5 THE MANAGER,
NAROKAVU HSS, KUNNUMMAL POTTY,
MALAPPURAM DISTRICT - 679 331.
6 THE PRINCIPAL,
NAROKKAVU HSS, KUNNUMMAL POTTY
MALAPPURAM DISTRICT - 679 331.
7 THE VICE PRINCIPAL / THE HEADMASTER,
NAROKKAVU HSS, MALAPPURAM DISTRICT - 679 331.
SMT NISHA BOSE, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 19774 OF 2022 2
JUDGMENT
The petitioner states that she was appointed as a Full-Time Menial
in the Narokavu HSS from 29.8.2013 onwards against a regular promotion
vacancy. It is contended that she is entitled to get approval from the
initial day on the scale of pay with all consequential benefits. In the said
circumstances, she is stated to have preferred Ext.P6 revision petition
before the 1st respondent which is stated to be pending. The prayer in
this writ petition is for expeditious consideration of the revision petition.
2. I have heard Sri.M.Sajjad, the learned counsel appearing for
the petitioner and Smt.Nisha Bose, the learned Senior Government
Pleader.
3. In the nature of the order that I propose to pass notice to
respondents 5 to 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 1st respondent to
take up, consider and pass appropriate orders on Ext.P6
revision petition, after affording an opportunity of being
heard, either physically or virtually, to the petitioner herein
or her authorised representative and the party respondents.
b) Orders, as directed above, shall be passed
expeditiously, in any event, within a period of four 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
sru
APPENDIX OF WP(C) 19774/2022
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 29.08.2013.
Exhibit P2 TRUE COPY OF THE CIRCULAR NO.
44977/J2/2013/G.EDN DATED 14.10.2015.
Exhibit P3 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.
20919/2015 DATED 10.12.2015.
Exhibit P4 TRUE COPY OF THE GO(RT) NO. 3238/2021/G.EDN
DATED 02.07.2021.
Exhibit P5 TRUE COPY OF THE GO(RT) NO. 2281/2021/G.EDN
DATED 25.03.2021.
Exhibit P6 TRUE COPY OF THE REVISION PETITION SUBMITTED BY
THE PETITIONER BEFORE THE GOVERNMENT DATED
05.06.2022, (WITHOUT EXHIBITS).
RESPONDENTS EXHIBITS : NIL
