Aswathi Raveendran vs The State Of Kerala
2023 Latest Caselaw 4986 Ker

WP(C) NO. 13813 OF 2023            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                          WP(C) NO. 13813 OF 2023
PETITIONER/S:

               ASWATHI RAVEENDRAN
               AGED 30 YEARS
               W/O. DHANESH, L.P. SCHOOL TEACHER, VARAM MAPPILA
               L.P. SCHOOL KADAMCODE, VARAM (P.O) KANNUR DISTRICT -
               670 594, RESIDING AT "ASWATHY BHAVANAM",
               PALLIYAMOOLA, ALAVIL PO, KANNUR DISTRICT, PIN -
               670008

               BY ADVS.
               DINESH KUMAR K.
               K.P.SHEREEF



RESPONDENT/S:

      1        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
               EDUCATION DEPARTMENT, SECRETARIAT ANNEX-II,
               THIRUVANANTHAPURAM, PIN - 695001

      2        THE DIRECTOR OF GENERAL EDUCATION
               JAGATHY, THIRUVANANTHAPURAM, PIN - 695014

      3        THE DEPUTY DIRECTOR OF EDUCATION
               PUZHATHI HOUSING COLONY, KANNUR, PIN - 670002

      4        THE DISTRICT EDUCATIONAL OFFICER
               CIVIL STATION, KANNUR, PIN - 670001

      5        THE ASSISTANT EDUCATIONAL OFFICER
               KANNUR NORTH SUB DISTRICT KANNUR (P.O), KANNUR, PIN
 WP(C) NO. 13813 OF 2023                 2


               - 670002

      6        MANAGER
               VARAM MAPPILA L.P. SCHOOL KADAMCODE, VARAM (P.O),
               KANNUR DISTRICT, PIN - 670594

               Smt.NISHA BOSE, SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.04.2023,          THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 13813 OF 2023              3




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                     W.P.(C) No. 13813 of 2023
                    --------------------------------------
                Dated this the 13th day of April, 2023


                              JUDGMENT

The above writ petition is filed with following prayers :

(i) "issue a writ of mandamus or other appropriate writ, order or direction commanding the 5th Respondent to approve the appointment of the Petitioners and grant the attendant benefits forthwith;

(ii) issue a writ of mandamus or other appropriate writ, order or direction commanding the 2nd respondent to consider and issue orders on ExhibitP9 revision appeal which was filed by the petitioner after affording an opportunity to hear the petitioner;

(iii) Dispense with filing of the translation of vernacular documents;

(iv) pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case." [SIC]

2. When this writ petition came up for consideration,

the learned counsel appearing for the petitioner submitted that

there may be a direction to consider Ext.P9 revision by the 2 nd

respondent within a time frame.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I think this writ petition

itself can be disposed of directing the 2 nd respondent to

consider and pass orders in Ext.P9 within a time frame.

Therefore, this writ petition is disposed of with the

following directions :

1) The 2nd respondent is directed to consider and pass

appropriate orders in Ext.P9 with notice to the petitioner and

the 6th respondent, as expeditiously as possible, at any rate,

within three months from the date of receipt of a stamped

certified copy of this judgment.

2) The petitioner will produce a stamped certified copy

of this judgment along with copy of this writ petition before the

2nd respondent for compliance.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 13813/2023

PETITIONER EXHIBITS

ExhibitP1 TRUE COPY OF THE ORDER NO.G/4552/17 DATED 14.12.2017 ISSUED BY THE 5TH RESPONDENT

ExhibitP2 TRUE COPY OF THE ORDER NO. G/2042/ 2018 DATED 30.06.2018 ISSUED BY THE 5TH RESPONDENT

ExhibitP3 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2017

ExhibitP4 TRUE COPY OF THE ORDER NO. G/1895/17/K.DIS DATED 28.09.2017 ISSUED BY THE 5TH RESPONDENT

ExhibitP5 TRUE COPY OF THE ORDER NO. G/895/19/K.DIS DATED 30.03.2019

ExhibitP6 TRUE COPY OF THE LETTER DATED 26/07/2021 SUBMITTED BEFORE THE 5TH RESPONDENT BY THE 6TH RESPONDENT

ExhibitP7 TRUE COPY OF THE DECLARATION DATED 26/07/2021 SUBMITTED BEFORE THE 5TH RESPONDENT BY THE 6TH RESPONDENT

ExhibitP8 TRUE COPY OF THE ORDER NO.

G/15444/2021DATED 26/08/2021 OF THE 5TH RESPONDENT

ExhibitP9 TRUE COPY OF THE REVISION APPEAL DATED 10/01/2013 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DT. 10/01/2023