Kerala High Court
Dr. Lekshmi R vs The State Of Kerala on 24 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
WP(C) NO. 20616 OF 2022
PETITIONER/S:
DR. LEKSHMI R,
AGED 37 YEARS
WIFE OF ANOOP CHANDRAN , HIGHER SECONDARY SCHOOL
TEACHER IN PHYSICS, MADHAVA VILASAM HIGHER SECONDARY
SCHOOL, THUNDATHIL, THIRUVANANTHAPURAM-695 581
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,
(HIGHER SECONDARY EDUCATION WING) HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM-695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
IVTH FLOOR, CORPORATION BUILDINGS, PALAYAM ,
THIRUVANANTHAPURAM-695 033
4 THE MANAGER ,
MADHAVA VILASAM HIGHER SECONDARY SCHOOL, THUNDATHIL,
THIRUVANANTHAPURAM-695 581
5 SMT. ARCHANA B.M., UPPER PRIMARY SCHOOL TEACHER,
MADHAVA VILASAM HIGHER SECONDARY SCHOOL, THUNDATHIL,
THIRUVANANTHAPURAM-695 581
(ON DEPLOYMENT ON PROTECTION AT SN UPPER PRIMARY SCHOOL,
THEVALAKKAD, VELLALLOOR, THIRUVANANTHAPURAM-695 601)
SMT NISHA BOSE SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20616 OF 2022 2
JUDGMENT
The petitioner states that she was appointed as HSST in Physics in
Madhava Vilasam Higher Secondary School, Thundathil with effect from
27.9.2021. The grievance is with regard to non-approval of the proposal for
approval. The petitioner states that being aggrieved, She has preferred
Ext.P6 revision petition before the 2nd respondent. The prayer in this writ
petition is for expeditious consideration of Ext.P6 by the 2nd respondent.
2. 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 4 and 5 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.P6 after
affording an opportunity of being heard, either physically or
virtually, to the petitioner herein or her authorised representative
and respondents 4 and 5.
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) 20616/2022
PETITIONER(S) EXHIBITS :
Exhibit P1 TRUE COPY OF THE MINUTES OF THE MEETING
OF THE SELECTION COMMITTEE HELD ON
26.09.2021
Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 27.09.2021
Exhibit P3 TRUE COPY OF THE LETTER NO.
TRO-06/5953/2021/HSE DATED
30.12.2021 OF THE 3RD RESPONDENT
Exhibit P4 TRUE COPY OF THE REPLY OF THE MANAGER
Exhibit P5 TRUE COPY OF THE LETTER NO.335/T2
/2018/G.EDN. DATED 22.05.2019
OF THE GOVERNMENT
Exhibit P6 TRUE COPY OF THE PETITION
SUBMITTED BEFORE THE 2ND RESPONDENT
DATED 28.05.2022 (WITHOUT EXHIBITS)
RESPONDENT(S) EXHIBITS : NIL
