Kerala High Court
Ramya P K 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. 41175 OF 2023
PETITIONER:
RAMYA P K
AGED 35 YEARS
W/O. JITHIN RAJ P M, LPSA, VANIVILASAM LP SCHOOL,
TRIKKANNAPURAM, POOKKODE POST,
KUTHUPARAMBA, KANNUR DISTRICT, PIN - 670 691
BY ADVS.
POOVAMULLE PARAMBIL ABDULKAREEM
K.N.KUMARASWAMY SARMA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001
2 DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHI, THIRUVANANTHAPURAM, PIN - 695 014
3 DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
THALASSERY, KANNUR DISTRICT, PIN - 670 101
4 ASSISTANT EDUCATIONAL OFFICER
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
KUTHUPARAMBA, KANNUR DISTRICT, PIN - 670 649
5 MANAGER
VANIVILASAM LP SCHOOL, TRIKKANNAPURAM,
POOKKODE POST, KUTHUPARAMBA,
KANNUR DISTRICT, PIN - 670 691
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. 41175 OF 2023
2
T.R.RAVI.J
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WP(C) No.41175 of 2023
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Dated this the 08th day of December, 2023
JUDGMENT
Admit. Government Pleader takes notice for respondents 1
to 4. In view of the order that is proposed to be issued, notice
to the 5th respondent is dispensed with.
2. The petitioner is working as LPSA with effect from
22.06.2015 onwards. Her appointment was approved on daily
wages by Ext.P2 order since the school was uneconomic at
that time. Thereafter, the 5 th respondent approached the 4th
respondent seeking to approve the appointment of the
petitioner in the scale of pay from the academic year 2022-
2023 but the proposal was returned with a direction to submit
an appeal. The 5th respondent has preferred Ext.P8 revision
before the 2nd respondent and seeks early disposal of the same.
WP(C) NO. 41175 OF 2023
3. 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.P8 revision, after hearing the petitioner and the
5th respondent, at the earliest, at any rate within three months
from the date of receipt of a copy of this judgment.
Sd/-
T.R.RAVI
JUDGE
sn
WP(C) NO. 41175 OF 2023
APPENDIX OF WP(C) 41175/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
22/06/2015 ISSUED BY THE 5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE ORDER NO. D/5782/16/K.DIS
DATED 21/01/2017 ISSUED BY THE 4TH RESPONDENT
Exhibit P3 TRUE COPY OF THE STAFF FIXATION ORDER NO. D.
DIS. D/52242/2022 DATED 18/08/2022 ISSUED BY
THE 4TH RESPONDENT
Exhibit P4 TRUE COPY OF THE ORDER NO. B5/200056/2023
DATED 05/08/2023 ISSUED BY THE 3RD RESPONDENT
Exhibit P5 TRUE COPY OF THE ORDER NO. D/135114/2023
DATED 06/11/2023 ISSUED BY THE 4TH RESPONDENT
Exhibit P6 TRUE COPY OF THE STAFF FIXATION ORDER NO. D.
DIS. D/63372/2023 DATED 18/08/2023 ISSUED BY
THE 4TH RESPONDENT
Exhibit P7 TRUE COPY OF THE CIRCULAR NO.58604/J2/12/GEDN
DATED 06/11/2012 ISSUED BY THE 1ST RESPONDENT
Exhibit P8 TRUE COPY OF THE REVISION PETITION DATED
15/11/2023 SUBMITTED BY THE 5TH RESPONDENT
RESPONDENT'S EXHIBITS : NIL
//TRUE COPY// PA TO JUDGE
