Kerala High Court
Ashitha .T vs The State Of Kerala on 31 May, 2022
WP(C) NO. 3241 OF 2020 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
WP(C) NO. 3241 OF 2020
PETITIONER/S:
ASHITHA .T
AGED 33 YEARS
W/O. SHAMINKUMAR, HSST (JR.) IN COMPUTER SCIENCE,
SNHSS, NORTH PARAVUR, ERNAKULAM DISTRICT
(RESIDING AT THEVALIL HOUSE, METHALA P.O,
THRISSUR 680 669).
BY ADVS.
T.T.MUHAMOOD
SRI.A.RENJIT
SRI.V.E.ABDUL GAFOOR
SRI.A.MOHAMMED SAVAD
SRI.JAYENDRAN KOCHOTH
SRI.C.Y.VINOD KUMAR
RESPONDENT/S:
1 THE STATE OF KERALA
REP BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION (HIGHER SECONDARY
WING)
HOUSING BOARD BUILDING, THIRUVANANTHAPURAM 695 001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION,
OFFICE OF RDD, ERNAKULAM 682 012
4 THE MANAGER,
SNHSS, NORTH PARAVOOR, ERNAKULAM DISTRICT 680 669.
SMT. REKHA C NAIR, SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 3241 OF 2020 2
JUDGMENT
The petitioner states that she is presently working as HSST (Jr.) in
Computer Science in the SNHSS, North Paravur. It was when Smt. Gigi Gopal
who proceeded on leave without allowance for a period of 5 years from
02.03.2012 to 1.03.2017 that the petitioner was initially appointed as HSST
(Jr.) in Computer Science for the same period. The petitioner relies on Ext.P1
copy of the appointment order and Ext.P2 order passed by the 3rd respondent
approving the appointment of the petitioner to substantiate the said
contention. The petitioner contends that the aforesaid Smt. Gigi Gopal had
later applied for an extension of leave up to 01.12.2021 and the same was
sanctioned for a period from 02.03.2017 to 01.12.2021 in the light of Ext.P3
order. In the meantime, the Manager, taking note of the extension of leave of
Smt. Gigi Gopal had issued orders to appoint the petitioner as HSST (Jr.) in
Computer Science from 02.03.2017 to 1.12.2021 in continuation of her earlier
spell of appointment as per Ext.P4 order dated 02.03.2017. Immediately
thereafter, the Manager submitted a proposal for approval of the appointment.
When no action was taken, the Manager submitted Ext.P5 representation
before the 2nd respondent. The petitioner contends that on the basis of Ext.P5,
Ext.P6 order has been passed by the 3rd respondent, as per which, the
appointment of the petitioner was approved from 11.08.2017 to 1.12.2021.
The case of the petitioner is that she was continuing in service without any
interruption whatsoever from 02.03.2012 against the leave vacancy of the very
same person and the respondents were bound to grant approval from
02.03.2017 onwards. Being aggrieved by Ext.P6 order, the petitioner has
approached this Court and by Ext.P8 judgment dated 07.11.2019, this Court
directed the 3rd respondent to reconsider the matter. The petitioner contends
that in compliance with the directions issued by this Court, the 3rd respondent
has issued Ext.P9 order approving the appointment of the petitioner from
01.06.2017 to 10.08.2017. Being aggrieved by the rejection of approval for the
period from 02.03.2017 to 31.05.2017, the petitioner is before this Court
seeking the following reliefs :
i. Issue a writ of certiorari or any other appropriate writ, order or
direction, quashing Ext.P9 order to the extent of denying approval to the
petitioner from 02.03.2017 to 31.05.2017.
ii) Issue a writ of mandamus or any other appropriate writ, order or
direction, directing the respondents 1 to 3 to approve the appointment of
the petitioner as HSST (Jr) in Computer Science from 02.03.2017 to
31.05.2017 also and grant all service benefits including salary.
2. A statement has been filed by the 3rd respondent wherein it is stated
that pursuant to the orders issued by this Court in W.P.(C) No.23126 of 2019,
the 3rd respondent had reconsidered the matter and after verifying the entire
documents found that the petitioner had joined duty only on 02.03.2017, that
too, at the fag end of the academic year and she had rendered service only up
to 31.03.2017. It is also stated that the petitioner had neither been appointed
nor attended the valuation camp which was held during April 2017 to May
2017. It was in the said circumstances that the approval for the period from
02.03.2017 to 31.05.2017 was declined.
3. I have heard Sri. T.P. Muhamood, the learned counsel appearing for
the petitioner and Smt Rekha C. Nair, the learned Senior Government Pleader.
4. I have considered the submissions made across the bar. Ext.P1
produced by the petitioner shows that the petitioner was appointed in the leave
vacancy of a certain Smt. Gigi Gopal who had availed LWA from 02.03.2012 to
1.03.2017. It is undisputed that the petitioner had been working as HSST (Jr.)
in Computer Science in the respondent school during the period from
02.03.2012 to 1.03.2017. Seeking extension of leave period, the aforesaid
Smt. Gigi Gopal had filed an application and the same was considered and
sanction was granted. In view of the above, the Manager issued an
appointment order permitting the petitioner to continue from 2.03.2017
onwards. In other words, it was a continuous service without any break. The
reasons given by the 3rd respondent for not granting approval of appointment
from 02.03.2017 to 31.05.2017 is that the petitioner was joined duty only at
the fag end of the academic year and had rendered service only up to
31.03.2017. The rejection order cannot be sustained as the respondents have
proceeded on the basis that the petitioner was newly appointed and that she
had joined duty only during the fag end of the academic year. Relevant facts
were not considered by the concerned respondent while passing the said order.
In that view of the matter, Ext.P9 order to the extent that it denies approval of
appointment to the petitioner for the period from 02.03.2017 to 31.05.2017
cannot be sustained and the same is set aside.
5. Resultantly, this writ petition is disposed of directing the respondents
1 to 3 to approve the appointment of the petitioner as HSST (Jr.) in Computer
Science from 02.03.2017 to 31.05.2017 and grant all consequential benefits.
The entire exercise shall be completed within a period of two months from the
date of receipt of a copy of this judgment.
This writ petition is disposed of.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
NS
APPENDIX OF WP(C) 3241/2020
PETITIONER(S) EXHIBITS :
EXHIBIT P1 TRUE COPY OF APPOINTMENT ORDER ISSUED BY THE
MANAGER ON 02-03-2012
EXHIBIT P2 TRUE COPY OF ORDER NO. B1/72/HSE DATED 23-08-
2012 ISSUED BY THE 3RD RESPONDENT
EXHIBIT P3 TRUE COPY OF G.O(RT) NO. 2756/2017 /G.EDN DATED
11-08-2017
EXHIBIT P4 TRUE COPY OF APPOINTMENT ORDER ISSUED BY THE
MANAGER 02-03-2017
EXHIBIT P5 TRUE COPY OF REPRESENTATION SUBMITTED BY THE
MANAGER BEFORE THE 2ND RESPONDENT ON AUGUST
EXHIBIT P6 TRUE COPY OF ORDER NO. B2/9392/RDD/HSE/EKM/17
DATED 23-07-2019 ISSUED BY THE 3RD RESPONDENT
EXHIBIT P7 TRUE COPY OF G.O(MS) NO. 47/85/G.EDN DATED 13-
03-1985 (WITH TYPED COPY)
EXHIBIT P8 TRUE COPY OF JUDGMENT DATED 07-11-2019 PASSED
BY THIS HON'BLE COURT IN WP(C) NO. 23126/2019
EXHIBIT P9 TRUE COPY OF ORDER NO.
B2/12/12359/RDD/HSE/EKM/2019 DATED 15-01-2020
RESPONDENT(S) EXHIBITS : NIL
