Helen Beula vs High Range Estate Schools
2022 Latest Caselaw 5089 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
  FRIDAY, THE 6TH DAY OF MAY 2022 / 16TH VAISAKHA, 1944
                       WP(C) NO. 15468 OF 2022
PETITIONER/S:

            HELEN BEULA, AGED 55 YEARS
            HEADMISTRESS, ALPS PERIAKANAL, IDUKKI - 685 618.

            BY ADVS.
            P.RAMAKRISHNAN
            PREETHI RAMAKRISHNAN (P-212)
            T.C.KRISHNA
            C.ANIL KUMAR
            ASHA K.SHENOY
            PRATAP ABRAHAM VARGHESE



RESPONDENT/S:

    1          HIGH RANGE ESTATE SCHOOLS
               KDHP HOUSE, MUNNAR, IDUKKI - 685 616,
               REPRESENTED BY ITS MANAGER.

    2          THE ASSISTANT EDUCATIONAL OFFICER,
               OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
               MUNNAR, IDUKKI - 685 612

    3          THE DEPUTY DIRECTOR OF EDUCATION,
               OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
               IDUKKI AT THODUPUZHA, IDUKKI 685 584


OTHER PRESENT:

               GP REKHA C.NAIR


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   06.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.15468/2022

                                   ..2..




                            JUDGMENT

The petitioner, who is working as Headmistress in an aided school,

has filed a representation before the 2nd respondent seeking his

intervention in the transfer of the petitioner from ALPS, Periakanal

to ALPS, Chokkanad. The learned counsel for the petitioner states

that the petitioner is due to retire on 31.05.2023 and the 2 nd

respondent may be directed to consider the request favourably.

2. Having regard to the nature of the limited relief sought for in the

writ petition, I am of the view that the writ petition can be disposed

of directing the 2nd respondent to consider the representation

submitted by the petitioner and pass appropriate orders thereon

within a period of one month from the date of receipt of a copy of

this judgment.

The writ petition is disposed of, as above.

Sd/-

GOPINATH P.

JUDGE bka/06.05.2022 WP(C) No.15468/2022

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APPENDIX OF WP(C) 15468/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF REPRESENTATION DATED 7.3.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P2 TRUE COPY OF REPRESENTATION DATED 8.4.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P3 TRUE COPY OF REPRESENTATION DATED 18.4.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT