Reeja C George vs The State Of Kerala
2022 Latest Caselaw 7804 Ker

WP(C) No.21001/2022                         1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                  Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                                WP(C) NO. 21001 OF 2022(A)
   PETITIONER:

          REEJA C GEORGE, AGED 51 YEARS, W/O RAPHY PAUL, HSA(HINDI), HS
          PENGAMUCK, PENGAMUCK P.O., THRISSUR DISTRICT- 680 544 PRESENTLY
          WORKING AS CLUSTER RESOURCE CENTER CO-ORDINATER (CRC CO-ORDINATOR),
          SAMAGRA SHIKSHA KERALA AT URBACENTRE, ARANATTUKKARA, THRISSUR
          DISTRICT-680 616 (RESIDING AT CHERUVATHOOR HOUSE, AYYAMPARAMBU,
          AKATHAYOOR P.O, THRISSUR DISTRICT- 680 519

   RESPONDENTS:

      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, AYYANTHOLE, THRISSUR DISTRICT- 680
         003
      4. THE DEPUTY DIRECTOR OF EDUCATION, PUZHATHI HOUSING COLONY, KANNUR-
         670002
      5. THE DISTRICT EDUCATIONAL OFFICER, MINI CIVIL STATION CHAVAKKAD,
         THRISSUR-680506
      6. THE DISTRICT PROJECT CO-ORDINATOR SSK OFFICE, BOYS HIGH SCHOOL,
         THRISSUR- 680020
      7. THE HEADMASTER, HS PENGAMUCK, PENGAMUCK P.O., THRISSUR DISTRICT- 680
         544

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim order staying the operation and implementation
   of Exhibits P-5, order re-deploying the Petitioner to Kannur District,
   enabling her to continue in the present station with all consequential
   benefits pending disposal of the Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.V.A.MUHAMMED & M.SAJJAD, Advocates for the petitioner,and of
   GOVERNMENT PLEADER FOR R1 TO R6 the court passed the following:
 WP(C) No.21001/2022                            2/3




                             RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                             W.P.(C) No. 21001 of 2022
                           -------------------------------------------
                         Dated this the 28th day of June, 2022


                                           ORDER

Admit. The learned Government Pleader takes notice for the

respondents 1 to 6. Issue notice to the 7th respondent.

In view of the similar order passed by this Court in similar matters as is

evident from Exts.P6 and P7, there will be an interim order as prayed for, for a

period of one month.

Tag this matter along with W.P.(C) 26061 of 2021.

Sd/-

                                                     RAJA VIJAYARAGHAVAN V,
                                                              JUDGE

       IAP




28-06-2022                       /True Copy/                               Assistant Registrar
 WP(C) No.21001/2022                 3/3

                       APPENDIX OF WP(C) 21001/2022
Exhibit P5            TRUE COPY OF THE ORDER NO. DDETSR/3070/202-B5 DATED

23.06.2022 OF THE DDE, THRISSUR Exhibit P6 TRUE COPY OF THE JUDGMENT IN WRIT APPEAL NO. 1550/2021 DATED 20.12.2021 Exhibit P7 TRUE COPY OF THE ORDER OF HON'BLE COURT IN W.P(C) NO.

28612 OF 2021 DATED 13.12.2021