Shalu John vs State Of Kerala
2022 Latest Caselaw 7089 Ker

                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. 19767 OF 2022

PETITIONER/S:

            SHALU JOHN,
            AGED 55 YEARS,
            W/O. JOY JOSE, HSST (ENGLISH), ST. MARY'S HSS,
            KALIYAR, THODUPUZHA, IDUKKI DISTRICT,
            PIN - 685607.

            BY ADV PAULSON THOMAS

RESPONDENT/S:

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

     2      REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
            KOTTAYAM, OFFICE OF THE RDD, KOTTAYAM, PIN - 686019.

     3      CORPORATE MANAGER,
            CORPORATE EDUCATIONAL AGENCY,
            DIOCESE OF KOTHAMANGALAM, PIN - 686691.


            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. 19767 OF 2022                  2




                                   JUDGMENT

The petitioner has approached this Court seeking directions to the 2nd

respondent to approve the appointment of the petitioner herein as HSST

(English) with effect from 1.6.2018 and further as HSST with effect from

15.7.2021 and other incidental reliefs. The learned counsel appearing for the

petitioner submits that being aggrieved by the rejection of the approval, the

petitioner has preferred Ext.P9 revision petition before the 1st respondent

which is stated to be pending.

2. Sri.Paulson Thomas, the learned counsel appearing for the petitioner

submitted that the limited request is for expeditious consideration of Ext.P9.

3. I have heard Smt.Nisha Bose, the learned Senior Government

Pleader. In the nature of the order that I propose to pass notice to the 3rd

respondent 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.P9

revision petition, after affording an opportunity of being

heard, either physically or virtually, to the petitioner herein

or her authorised representative and the 3rd 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 sru

APPENDIX OF WP(C) 19767/2022

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER AS HSST (JR) ENGLISH W.E.F. 01.06.2018 AT ST. GEORGE HSS. KALAYANTHANI.

Exhibit P2 TRUE COPY OF THE M.A. DEGREE CERTIFICATE OF THE PETITIONER.

Exhibit P3 TRUE COPY OF THE EQUIVALENCY CERTIFICATE ISSUED BY UNIVERSITY OF KERALA TO P2 DEGREE.

Exhibit P4 TRUE COPY OF THE B.ED DEGREE CERTIFICATE OF THE PETITIONER.

Exhibit P5 TRUE COPY OF THE SET CERTIFICATE OF THE PETITIONER.

Exhibit P6 TRUE COPY OF THE GO(RT) NO. 746/2018/G.EDN DATED 19.02.2018.

Exhibit P7 TRUE COPY OF LETTER ISSUED BY THE PRINCIPAL STATING THAT PETITIONER JOINED DUTY AS HSST (JR), ENGLISH W.E.F.01.06.2018.

Exhibit P8 TRUE COPY OF THE REJECTION ORDER NO.

B5/761/2022/RDD/HSE/KTM DATED 01.04.2022 ISSUED BY RDD, KOTTAYAM.

Exhibit P9 TRUE COPY OF THE REVISION PETITION DATED 31.05.2022.

RESPONDENTS EXHIBITS : NIL