Sreeja S vs State Of Kerala
2022 Latest Caselaw 10215 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944

                          WP(C) NO. 29270 OF 2022
PETITIONER:

              SREEJA S
              AGED 43 YEARS
              D/O. SASINDRA BABUJI,. SREENIKETHAN, KOVILAKOMPADI,
              PATHAIKARA P.O., PERINTHALMANNA,
              MALAPPURAM DISTRICT,PIN-679 325,
              (WORKING AS HSST (JUNIOR), MALAYALAM,
              THSS THACHINGANADAM, MALAPPURAM.

              BY ADV M.S.RADHAKRISHNAN NAIR

RESPONDENT:

              STATE OF KERALA
              REPRESENTED BY THE PRINCIPAL SECRETARY,
              GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.



              SMT.NISHA BOSE, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION        ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29270 OF 2022                     2




                                           JUDGMENT

This writ petition is filed seeking issuance of directions to the

respondent to sanction and disburse the salary and other benefits due to the

petitioner for the period from 15.7.2014 to 1.2.2017 and also for regularising

her service without any break from 1.8.2012 and for incidental reliefs.

2. Sri.M.S.Radhakrishnan, the learned counsel appearing for the

petitioner, submits that narrating the grievances and contentions of the

petitioner, she has preferred Ext.P1 representation before the respondent.

The learned counsel requests that necessary directions be issued to the

respondent to consider the same and take a decision.

3. Heard the learned Senior Government Pleader as well.

4. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the Bar, and the facts and

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

the admission stage itself by issuing the following directions:

a) There will be a direction to the respondent to take up,

consider and pass appropriate orders on Ext.P1, after

affording an opportunity of being heard, either physically or

virtually, to the petitioner herein or her authorized

representative.

b) Orders, as directed above, shall be passed

expeditiously, in any event, within four months from the date

of production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of

the writ petition along with the judgment before the

concerned respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 29270/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 5.3.2018.

RESPONDENTS EXHIBITS : NIL