Kerala High Court
Umadevi vs The State Of Kerala on 13 April, 2023
WP(C) NO. 13805 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. 13805 OF 2023
PETITIONER/S:
UMADEVI
AGED 36 YEARS
W/O. RAGHU, HIGH SCHOOL ASSISTANT, DR. KB MENON
MEMORIAL HIGHER SECONDARY SCHOOL, THRITHALA,THRITHALA
P.O., PALAKKAD DISTRICY-679 534. RESIDING AT
VANIYAMPARAMBATH HOUSE, P.O. PATTITHARA, THRITHALA
(VIA), PALAKKAD DISTRICT, PIN - 679305
BY ADV DINESH KUMAR K.
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
CIVIL STATION, PALAKKAD, PIN - 678001
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
OTTAPALAM, PALAKKAD, PIN - 679101
5 THE MANAGER
DR. KB MENON MEMORIAL HIGHER SECONDARY SCHOOL,
OTTAPPALAM EDUCATION DISTRICT, THRITHALA,THRITHALA
P.O., PALAKKAD DISTRICT-679 534. NOW REPRESENTING
THE DISTRICT EDUCATIONAL OFFICER, OTTAPPALAM,
WP(C) NO. 13805 OF 2023 2
OTTAPPALAM P.O., PALAKKAD, PIN - 679101
6 THE HEADMISTRESS
DR. KB MENON MEMORIAL HIGHER SECONDARY SCHOOL,
OTTAPALAM EDUCATION DISTRICT, THRITHALA P.O.,
PALAKKAD, PIN - 679534
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. 13805 OF 2023 3
P.V.KUNHIKRISHNAN, J
---------------------------------------
W.P.(C) No. 13805 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 4th respondent to approve
the appointment of the Petitioners and grant the attendant
benefits forthwith;
(ii) dispense with production of English translation of
vernacular documents;
(iii) call for the records relating to Exhibit P3 and set aside
the original of the same by the issue of the writ of certiorari or
other appropriate writ or order;
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 the
petitioner will be satisfied if a direction is issued to the 2 nd
respondent to consider and pass orders in Ext.P4 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.P4 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.P4 with notice to the petitioner and the
respondent Nos.5 and 6, 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) 13805/2023
PETITIONER EXHIBITS
ExhibitP1 TRUE COPY OF THE APPOINTMENT ORDER DATED
01/06/2017
ExhibitP2 TRUE COPY OF THE ORDER NO.
DHEE.THEE/B2/7668/2017 DATED 14/12/2017
ISSUED FROM THE 4TH RESPONDENT
ExhibitP3 TRUE COPY OF THE ORDER NO. K. DIS/B2/
3304/17 DATED 17/01/2018 ISSUED BY THE 4TH
RESPONDENT
ExhibitP4 TRUE COPY OF THE REVISION L DATED
25/02/2023 SUBMITTED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT
