Jaseela V.P vs State Of Kerala
2022 Latest Caselaw 7526 Ker

               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. 20608 OF 2022


PETITIONER:

              JASEELA V.P.
              AGED 33 YEARS
              W/O.UMARUL FARUQ, UPPER PRIMARY SCHOOL TEACHER,
              DR.K.B.MENON MEMORIAL HIGH SCHOOL, THRITHALA,
              PALAKKAD DISTRICT, RESIDING AT KARUVARAKKUNNATH,
              MUDUR P.O., VATTAMKULAM (VIA), MALAPPURAM DISTRICT.

              BY ADV. M.SASINDRAN

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.

     2        THE DIRECTOR OF GENERAL EDUCATION
              DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
              THIRUVANANTHAPURAM - 695 014.

     3        THE DISTRICT EDUCATIONAL OFFICER
              OTTAPALAM, PALAKKAD DISTRICT - 679 101
              (MANAGER-IN-CHARGE, DR.K.B.MENON MEMORIAL HIGH SCHOOL,
              THRITHALA, PALAKKAD DISTRICT).


              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. 20608 OF 2022                   2


                                        JUDGMENT

The petitioner states that she is working as an Upper Primary School

Teacher in the Dr.K.B. Menon Memorial High School, Palakkad. The grievance

of the petitioner is with regard to the refusal on the part of the Official

respondents in approving her appointment. It is contended that the petitioner

herein has preferred Ext.P11 revision petition before the 1st respondent which

is stated to be pending. Seeking expeditious disposal of Ext.P11 by the 1st

respondent, the petitioner is before this Court.

2. Heard Sri.M.Sasindran, the learned counsel appearing for the

petitioner and Smt.Nisha Bose, the learned Senior Government Pleader.

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.P11 after

affording an opportunity of being heard, either physically or

virtually, to the petitioner herein or her authorised representative.

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) 20608/2022

PETITIONER(S) EXHIBITS :

Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER DATED 1.6.2017 APPOINTING THE PETITIONER AS UPPER PRIMARY SCHOOL TEACHER.

Exhibit P2 A TRUE COPY OF THE ORDER NO. DE/B2/3648/2017 DATED 11.7.2017 ISSUED BY THE 3RD RESPONDENT.

Exhibit P3 A TRUE COPY OF THE ORDER NO. DE/B2/7668/2017 DATED 14.12.2017 ISSUED BY THE 3RD RESPONDENT.

Exhibit P4 A TRUE COPY OF THE ORDER NO. DE/B2/3742/2018 DATED 03.07.2018 ISSUED BY THE 3RD RESPONDENT.

Exhibit P5 A TRUE COPY OF THE APPOINTMENT ORDER DATED 02.07.2018 ISSUED BY THE 3RD RESPONDENT.

Exhibit P6 A TRUE COPY OF THE ORDER NO.D.DIS-B2/3988/2018 DATED 21.2.2019 ISSUED BY THE 3RD RESPONDENT.

Exhibit P7 A TRUE COPY OF THE ORDER NO. K.DIS.

B2/3297/2017 DATED 17.01.2018 ISSUED BY THE 3RD RESPONDENT.

Exhibit P8 A TRUE COPY OF THE ORDER DATED 14.06.2018 ISSUED BY THE ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTION.

Exhibit P9 A TRUE COPY OF THE ORDER IN G.O.(P)NO.

4/2021/G.EDN. DATED 6.2.2021 ISSUED BY THE 1ST RESPONDENT.

Exhibit P10 A TRUE COPY OF THE ORDER NO. SC/112/2019/KKD DATED 26.11.2021 ISSUED BY THE 2ND RESPONDENT.

Exhibit P11 A TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 3.12.2021.

RESPONDENT(S) EXHIBITS : NIL