Usharani K K vs The State Of Kerala
2022 Latest Caselaw 7530 Ker

Citation : 2022 Latest Caselaw 7530 Ker
Judgement Date : 24 June, 2022

Kerala High Court

Usharani K K 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. 20617 OF 2022

PETITIONER:

              USHARANI K K,
              AGED 57 YEARS
              W/O SUBANDHU.V.D (LATE), VALIPARAMBIL HOUSE, P.O.KANJANI,
              THRISSUR-680 612 (PRE-PRIMARY TEACHER GLPS, PUTHANPEEDIKA)

              BY ADVS.
              T.T.MUHAMOOD
              A.RENJIT
              V.E.ABDUL GAFOOR
              A.MOHAMMED SAVAD
              NAZEER HUZAIN.H
              T.R.VISHNU

RESPONDENTS:

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

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

     3        THE DEPUTY DIRECTOR OF EDUCATION,
              OFFICE OF THE DDE, THRISSUR-680 003.

     4        THE ASST. EDUCATIONAL OFFICER,
              OFFICE OF THE AEO, THRISSUR WEST, THRISSUR-680 001

     5        THE PARENT TEACHER ASSOCIATION,
              GOVT.L.P.SCHOOL, PUTHANPEEEDIKA REP. BY THE
              SECRETARY/HEADMASTER GOVT.L.P.SCHOOL, PUTHANPEEDIKA
              THIRSSUR-680 642.

     6        THE PRESIDENT PARENT TEACHER ASSOCIATION,
              GOVT L.P SCHOOL, PUTHANPEEDIKA, THRISSUR-680 642.

              SMT NISHA BOSE, SR GOVERNMENT PLEADER


     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. 20617 OF 2022                      2


                                         JUDGMENT

The petitioner states that while working as a Pre-Primary School

Teacher in GLPS, Puthenpeedika, she was removed from service by Ext.P3

order. It is contended that though the matter was taken before the

authorities, the challenge raised by her was repelled. Being aggrieved, the

petitioner 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 Ext.P6 by the 1st respondent.

2. Heard Sri.T.T.Muhamood, 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 and 6 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 after

affording an opportunity of being heard, either physically or

virtually, to the petitioner herein or her authorised representative

and respondents 5 and 6.

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.