Jisha Njanandanmadan vs State Of Kerala
2023 Latest Caselaw 12827 Ker

Kerala High Court

Jisha Njanandanmadan vs State Of Kerala on 8 December, 2023

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                       WP(C) NO. 41150 OF 2023
PETITIONER:

          JISHA NJANANDANMADAN
          AGED 41 YEARS
          D/O N. RAMAKRISHNAN, SEWING TEACHER, CHATTANCHAL HIGHER
          SECONDARY SCHOOL, CHATTANCHAL, KASARGOD- 671541,
          RESIDING AT NJANDANMADAN (H), P.O. AZHIKKAL, BOAT
          PALAM, KANNUR, PIN - 670009

          BY ADVS.
          T.T.MUHAMOOD
          A.RENJIT
          NAZEER HUZAIN.H
          GOKUL R.NAIR
          NIKHILA.P
          RIYA MERIN BENCYKUTTY



RESPONDENTS:

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

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

    3     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, KASARGOD,
          PIN - 671123

    4     MANAGER
          CHATTANJAL HIGHER SECONDARY SCHOOL, CHATTANJAL,
          KASARGOD, PIN - 671541

          SRI. PREMCHAND R. NAIR. SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41150 OF 2023               2


                              T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.41150 of 2023
                  --------------------------------------------
            Dated this the 8th day of December, 2023

                             JUDGMENT

Admit. Government Pleader takes notice for respondents

1 to 3. In view of the order that is proposed to be issued

notice to the 4th respondent is dispensed with.

2. Aggrieved by the rejection of approval for

appointment as Specialist Teacher (sewing), the petitioner

has preferred Ext.P4 revision petition before the 2 nd

respondent and seeks an early disposal of the same.

In view of the limited prayer made, this writ petition is

disposed of directing the 2 nd respondent to consider and pass

orders on Ext.P4 revision, after hearing the petitioner and the

4th respondent at the earliest, at any rate, within a period of

three months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 41150/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF NATIONAL TRADE CERTIFICATE AWARDED TO THE PETITIONER IN THE TRADE OF CUTTING AND SEWING BY THE SECRETARY STATE COUNCIL FOR VOCATIONAL TRAINING

Exhibit P2 TRUE COPY OF THE (K-TET) ELIGIBILITY CERTIFICATE DATED 2.8.2021 ISSUE TO THE PETITIONER BY THE SECRETARY BOARD OF EXAMINATIONS (K-TET KERALA)

Exhibit P3 TRUE COPY OF THE ORDER NO. B4/34337/2022 DATE 06.12.2022 ISSUED BY THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 30-03-2023