Kerala High Court
Archanamol A.T vs The State Of Kerala on 29 June, 2022
WP(C) No.21203/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
WP(C) NO. 21203 OF 2022(A)
PETITIONER:
ARCHANAMOL A.T. AGED 38 YEARS, WIFE OF SREEJITH T T, UPPER PRIMARY
SCHOOL TEACHER, V V HIGHER SECONDARY SCHOOL, THAMARAKULAM,
CHARUMMOODU-690 505, ALAPPUZHA DISTRICT
RESPONDENTS:
1. THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
THIRUVANANTHAPURAM-695 001
2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM-695
014
3. THE DEPUTY DIRECTOR OF EDUCATION, CIVIL STATION, ALAPPUZHA-688 001
4. THE DISTRICT EDUCATIONAL OFFICER, MAVELIKKARA, ALAPPUZHA
DISTRICT-690 101
5. THE MANAGER, V V HIGHER SECONDARY SCHOOL, THAMARAKULAM,
CHARUMMOODU-690 505, ALAPPUZHA DISTRICT
6. THE PRINCIPAL, V V HIGHER SECONDARY SCHOOL, THAMARAKULAM,
CHARUMMOODU-690 505, ALAPPUZHA DISTRICT
7. SMT. S. SREELEKSHMI, PULITHITTA, VEDARAPLAVU, CHARUMMOODU-690 505,
ALAPPUZHA DISTRICT
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 direction
(i) commanding the 4th Respondent to approve the appointment covered
by Exhibit P-1 and disburse the attendant benefits forthwith, pending
disposal of the Writ Petition.
(ii) stay the operation and implementation of Exhibit P-20, pending
final decision of the Writ Petition.
(iii) 1st Respondent to consider and pass appropriate orders upon
Exhibits P-6 and P-14 afresh, after affording an opportunity of being
heard to the Petitioner within a time limt, duly taking note of Exhibits
P-15 and P-16 Judgments and keeping in abeyance proceedings in furtherance
of Exhibits P-17 and P-20, 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 respondents 1 to 4, the court passed the
following:
WP(C) No.21203/2022 2/3
RAJA VIJAYARAGHAVAN V, J.
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W.P.(C) No.21203 of 2022
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Dated this the 29th day of June, 2022
ORDER
Notice before admission to the respondents. The learned Government
Pleader takes notice for respondents 1 to 4. Issue notice by speed post to
respondents 5 to 7.
Sri. Sajjad, the learned counsel appearing for the petitioner submitted
that Ext.P20 order has been challenged in W.P.(C) No.20751 of 2022 and the
proceedings have been stayed.
Tag this matter along with W.P.(C) No.20751 of 2022. Implementation
of Ext.P20 will remain stayed for a period of one month.
Sd/-
RAJA VIJAYARAGHAVAN V,
JUDGE
NS
29-06-2022 /True Copy/ Assistant Registrar
WP(C) No.21203/2022 3/3
APPENDIX OF WP(C) 21203/2022
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 02-07-2018
Exhibit P6 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE
MANAGER BEFORE THE GOVERNMENT DATED 20.11.2021
Exhibit P14 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE
MANAGER BEFORE THE GOVERNMENT DATED 25.10.2021
Exhibit P15 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO. 11346/2013-P
DATED 01.09.2015
Exhibit P16 TRUE COPY OF THE JUDGMENT IN W.A. NO. 2218/2015 DATED
09.10.2015
Exhibit P17 TRUE COPY OF THE NOTICE NO. B3/316978/ 2021 DATED
28.12.2021 OF THE DDE, ALAPPUZHA
Exhibit P20 TRUE COPY OF THE G.O(RT) NO. 2959/2022/G.EDN. DATED
13.05.2022
