H. Nadeera vs State Of Kerala
2023 Latest Caselaw 5337 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                        WP(C) NO. 14411 OF 2023
PETITIONER/S:

          H. NADEERA
          AGED 51 YEARS
          W/O M.RASHEEDKUNJU, HSA (ARABIC), A. G. R. M. HIGHER
          SECONDARY SCHOOL VALLIKUNNAM, PUTHENCHANTHA P.O
          VALIKKUNAM, ALAPUZHA DISTRICT, PIN - 690501
          BY ADV KAVERY S THAMPI


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
          DEPARTMENT OF GENERAL EDUCATION,
          SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          JAGATHY,THIRUVANANTHAPURAM, PIN - 695014
    3     THE DISTRICT EDUCATIONAL OFFICER
          MAVELIKARA ALAPUZHA DISTRICT, PIN - 690101
    4     THE MANAGER
          A. G. R. M. HIGHER SECONDARY SCHOOL VALLIKUNNAM,
          PUTHENCHANTHA P.O VALIKKUNAM, ALAPUZHA DISTRICT, PIN -
          690501
    5     M.S SINDHU
          HSA ( MALAYALAM), A. G. R. M. HIGHER SECONDARY SCHOOL
          VALLIKUNNAM, PUTHENCHANTHA P.O VALIKKUNAM, ALAPUZHA
          DISTRICT, PIN - 690501
          BY ADV GOVERNMENT PLEADER SRI.JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14411 OF 2023
                                 2



                  MOHAMMED NIAS C.P.J.
                ..........................................
                  W.P. (C )No.14411 of 2023
                 .........................................
             Dated this the 25th day of April, 2023


                           JUDGMENT

The petitioner has submitted Ext.P2 representation

before the 3rd respondent District Educational Officer. The

limited prayer is for a direction to the 3 rd respondent to

consider and dispose of Ext.P2 representation within a

reasonable time.

2. Heard the counsel for the petitioner and the

learned Government Pleader for the respondents.

3. In the facts and circumstances of the case, I am

of the view that a direction may be issued to the 3 rd

respondent to consider and dispose of Ext.P2

representation. Accordingly, there will be a direction to the

3rd respondent to consider and dispose of Ext.P2

representation within a period of two months from the date

of receipt of a copy of this judgment after affording an WP(C) NO. 14411 OF 2023

opportunity of being heard to the petitioner and the

affected parties, if any.

The writ petition is disposed of as above.

Sd/-Mohammed Nias. C.P., Judge.

Al/-25.04.2023.

WP(C) NO. 14411 OF 2023

APPENDIX OF WP(C) 14411/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE SENIORITY LIST OF A.

G. R. M. HIGHER SECONDARY SCHOOL PREPARED AS ON 01/01/2019 Exhibit P1(a) TYPED COPY OF EXT P1. Exhibit P2 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER WITH THE 3RD RESPONDENT DATED 25.03.2023 Exhibit P3 A TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER WITH THE 3RD RESPONDENT DATED NIL