Vasantha Kumari K P vs State Of Kerala
2023 Latest Caselaw 12865 Ker

Kerala High Court

Vasantha Kumari K P 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. 35563 OF 2023
PETITIONER:

          VASANTHA KUMARI K P
          AGED 55 YEARS
          W/O. ASHOKAN M, HEADMISTRESS, NEERVELI UP SCHOOL,
          NEERVELI POST, NIRMALAGIRI (VIA), KANNUR DISTRICT, PIN
          - 670701

          BY ADVS.
          POOVAMULLE PARAMBIL ABDULKAREEM
          K.N.KUMARASWAMY SARMA



RESPONDENTS:


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

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

    3     DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
          KANNUR, PIN - 670001

    4     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, THALASSERY,
          KANNUR DISTRICT, PIN - 670101

    5     ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          MATTANNUR, KANNUR DISTRICT, PIN - 670702
 WP(C) NO. 35563 OF 2023               2



     6       SAHEER AHAMMED V K
             MANAGER, NEERVELI UP SCHOOL, NEERVELI POST,
             NIRMALAGIRI (VIA), KANNUR DISTRICT, PIN - 670701

             SMT. NISHA BOSE. 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. 35563 OF 2023              3


                              T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.35563 of 2023
                  --------------------------------------------
            Dated this the 8th day of December, 2023

                             JUDGMENT

When the case is taken up, it is submitted that pursuant

to orders of this Court the petitioner's appointment has been

approved and what remains is the grant of consequential

benefits.

The writ petition is hence closed directing the 5 th

respondent to release the consequential benefits on the grant

of approval of the appointment within one month from the

date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 35563/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PROMOTION APPOINTMENT ORDER DATED 01/06/2020 ISSUED BY THE 6TH RESPONDENT

Exhibit P2 TRUE COPY OF THE ORDER NO. F/1537/2020 DATED 28/07/2020 ISSUED BY THE 5TH RESPONDENT

Exhibit P3 TRUE COPY OF THE ORDER NO. B5/2664/2020 DATED 11/09/2020 ISSUED BY THE 4TH RESPONDENT

Exhibit P4 TRUE COPY OF THE APPEAL PETITION DATED 26/09/2023 SUBMITTED BY THE PETITIONER

Exhibit P5 TRUE COPY OF THE ORDER NO.

K.DIS./F/5937/14 DATED 19/09/2015 ISSUED BY THE 5TH RESPONDENT