Seena Thaivalappil vs Director Of General Education
2022 Latest Caselaw 5405 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                      WP(C) NO. 16460 OF 2022
PETITIONER:

          SEENA THAIVALAPPIL
          AGED 45 YEARS
          W/O JAYAPRAKASH, UPSA, NM UP SCHOOL,
          NADAKKUTHAZHA, VATAKARA,
          KOZHIKODE DISTRICT-673 104.
          BY ADV R.K.MURALEEDHARAN


RESPONDENTS:

    1     DIRECTOR OF GENERAL EDUCATION
          OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHI, THIRUVANANTHAPURAM-695 014.
    2     ASSISTANT EDUCATIONAL OFFICER,
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          VATAKARA, KOZHIKODE DISTRICT-673 101.



          SMT.SABEENA P ISMAIL -GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.16460 of 2022
                                                 2



                      BECHU KURIAN THOMAS, J
                    ..............................................
                       W.P.(C) No.16460 of 2022
                       .....................................
                  Dated this the 20 th day of May, 2022

                                       JUDGMENT

Aggrieved by the rejection of approval of

appointment of the petitioner as UPST in the NM UP

School, Nadakkuthazha, Vatakara; petitioner has

preferred Ext.P15 revision petition before the 1 st

respondent as early as on 03.02.2022, which is

pending consideration. Petitioner seeks for a

direction for a speedy disposal of the revision

pending before the 1 st respondent.

2. I have heard Sri.R.K.Muralidharan, the learned

counsel for the petitioner as well as Smt.Sabeena P.

Ismail, learned Government Pleader.

3. Having regard to the circumstances and after

perusing the pleadings, I am of the opinion that this

writ petition can be disposed of, directing an WP(C) NO.16460 of 2022

expeditious consideration of the revision petition

filed by the petitioner.

4. Accordingly, this writ petition is disposed of, with a

a direction to the 1 st respondent to consider and pass

appropriate orders on Ext.P15 revision petition dated

03.02.2022, as expeditiously as possible, at any rate,

within a period of three months from the date of

receipt of a copy of this judgment, after granting an

opportunity of hearing to the petitioner.

5. Needless to mention that, the relevant Government

Orders including Ext.P11, which petitioner claims to

be applicable to the instant case; apart from

Ext.P11(a) declaration, alleged to have been

submitted by the Manager, shall also be appreciated

by the 1 st respondent while taking a decision.

The writ petition is disposed of.

Sd/-

BECHU KURIAN THOMAS JUDGE AMV/20/05//2022 WP(C) NO.16460 of 2022

APPENDIX OF WP(C) 16460/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER OF APPOINTMENT OF THE PETITIONER IN FORM 27 DATED 02.06.2016 Exhibit P2 A TRUE COPY OF THE ORDER NO. K.DIS. C/3077/2017 OF THE 2ND RESPONDENT DATED 07.12.2018 Exhibit P3 A TRUE COPY OF THE ORDER NO. K.DIS.B5/8530/2018 OF THE DEO DATED 06.11.2019 Exhibit P4 A TRUE COPY OF THE ORDER NO. K.DIS. C/3070/2017 DATED 05.12.2018 (CORRECTED AS 15.12.2018) Exhibit P5 A TRUE COPY OF THE ORDER NO. K.DIS. B5/889/2019 DATED 05.12.2019 OF THE DEO, VATAKARA Exhibit P6 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER IN FROM 27 DATED 12.06.2018 Exhibit P6(A) TRUE COPY OF THE PROCEEDINGS OF THE MANAGER DATED 26.12.2018 Exhibit P7 A TRUE COPY OF THE STAFF FIXATION ORDER D.DIS/C/2547/2018 DATED 03.07.2018 OF THE 2ND RESPONDENT Exhibit P8 A TRUE COPY OF THE ORDER NO. K.DIS.C /6300/2018 DATED 18.10.2019 ISSUED BY THE 2ND RESPONDENT Exhibit P9 A TRUE COPY OF THE ORDER NO. D. DIS.

B5/7439/2019 OF THE DEO DATED 30.12.2020 Exhibit P10 A TRUE COPY OF THE ORDER NO. C/12097/2021/D.DIS OF THE 2ND RESPONDENT DATED 08.11.2021 Exhibit P11 TRUE COPY OF GO(P) NO. 4/2021/G. EDN DATED 06.02.2021 ISSUED BY THE GOVERNMENT Exhibit P11(A) TRUE COPY OF THE DECLARATION SUBMITTED BY THE MANAGER DATED 26.05.2021 Exhibit P12 A TRUE COPY OF THE PRINTOUT OF THE APPOINTMENT UPLOADED FROM 12.06.2018 IN THE SAMANWAYA PORTAL Exhibit P13 A TRUE COPY OF THE ORDER NO. C/6303/ 2020 OF THE 2ND RESPONDENT DATED 21.01.2022 Exhibit P14 A TRUE COPY OF THE GO(RT) NO. 2422/ 2022/G.EDN DATED 13.04.2022 ISSUED BY THE GOVERNMENT Exhibit P15 A TRUE COPY OF THE REVISION FILED BEFORE THE 1ST RESPONDENT DATED 03.02.2022 EXCLUDING THE ANNEXURES ALONG WITH THE POSTAL RECEIPT

RESPONDENTS EXHIBITS : NIL

TRUE COPY