The Manager (E.A. Sugatha Kumar) vs The State Of Kerala
2023 Latest Caselaw 8941 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                        WP(C) NO. 26765 OF 2023
PETITIONER:

          THE MANAGER (E.A. SUGATHA KUMAR)
          AGED 62 YEARS
          SREE NARAYANA VILASAM UPPER PRIMARY SCHOOL, (S N V U P
          SCHOOL), TALIKULAM, P.O. TALIKULAM, THRISSUR DISTRICT,
          PIN - 680569
          BY ADV V.A.MUHAMMED


RESPONDENTS:

    1     THE STATE OF KERALA
          KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
          THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
    3     THE DEPUTY DIRECTOR OF EDUCATION
          THRISSUR @ AYYANTHOLE, PIN - 680003
    4     THE ASSISTANT EDUCATIONAL OFFICER
          VALAPPAD, THRISSUR DISTRICT, PIN - 680567
    5     THE HEADMASTER
          SREE NARAYANA VILASAM UPPER PRIMARY SCHOOL, (S N V U P
          SCHOOL), TALIKULAM, P.O. TALIKULAM, THRISSUR DISTRICT,
          PIN - 680569


          NISHA BOSE SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.26765 OF 2023

                                       2



                           ANU SIVARAMAN, J.

                   =========================
                      W.P.(C) No.26765 of 2023
                   =========================

                   Dated this the 14th day of August, 2023

                              JUDGMENT

This writ petition is filed challenging Exhibits P1 and P4

to the extent they deny one more division and post in

Standard VI for the year 2022-2023, as also the post of

Music teacher.

2. It is submitted by the learned counsel for the

petitioner that as against the staff fixation orders, which

had refused the claim of the petitioner on the ground of

lack of accommodation, the petitioner had preferred

Exts.P5 and P5(a) before the 2nd respondent.

Having heard the learned Government Pleader also,

there will be a direction to the 2 nd respondent to take up,

consider and pass orders on Exhibit P5, taking note of

Ext.P5(a) as well, within a period of two months from the date

of receipt of a copy of this judgment after hearing the

petitioner as well and any other affected parties. The WP(C) No.26765 OF 2023

petitioners shall produce a copy of this judgment along with a

copy of the writ petition for compliance.

Sd/-

ANU SIVARAMAN JUDGE SSK/14/08 WP(C) No.26765 OF 2023

APPENDIX PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE ORDER NO. K.DIS. G/ 50463/2022 DATED 20.08.2022 OF THE AEO, VALAPPAD

Exhibit P-2 TRUE COPY OF THE BUILDING FITNESS CERTIFICATE DATED 19.05.2022 OF THE ASSISTANT ENGINEER, LSGD SECTION, TALIKULAM GRAMA PANCHAYAT

Exhibit P-3 TRUE COPY OF THE APPEAL APPLICATION

Exhibit P-4 TRUE COPY OF THE ORDER NO. B1/60838/ 2022 DATED 28.04.2023 OF THE DDE, THRISSUR

Exhibit P-5 TRUE COPY OF THE REVISION APPEAL APPLICATION VIA SAMANWAYA

Exhibit P-5 (a) TRUE COPY OF THE REVISION APPEAL DATED 31.07.2023 SENT THROUGH MANUAL