Vijisha. A vs The State Of Kerala
2023 Latest Caselaw 12935 Ker

Kerala High Court

Vijisha. A vs The 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. 41193 OF 2023
PETITIONER:

          VIJISHA. A
          AGED 35 YEARS
          W/O. ROOPESH P.P., U.P. SCHOOL TEACHER,
          THATTOLIKKARA U.P. SCHOOL, CHOMBALA P.O.,
          CHOMBALA SUB DISTRICT, VADAKARA EDUCATION DISTRICT,
          KOZHIKKODE DISTRICT-673 308, RESIDING AT PADINHARE
          PUTHANPURAYIL, PALAYAD,CHOMBALA P.O.,
          KOZBHIKKODE DISTRICT, PIN - 673 308

          BY ADV DINESH KUMAR K.
RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
          THIRUVANANTHAPURAM, PIN - 695 001
    2     THE DIRECTOR OF GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014
    3     THE DEPUTY DIRECTOR OF EDUCATION
          MANANCHIRA, KOZHIKODE DISTRICT, PIN - 673 001
    4     THE DISTRICT EDUCATIONAL OFFICER
          VADAKARA, KOZHIKODE DISTRICT, PIN - 673 101
    5     THE ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER, CHOMBALA,
          CHOMABALA P.O., KOZHIKKODE DISTRICT, PIN - 673 308
    6     THE MANAGER
          THATTOLIKKARA U.P. SCHOOL, CHOMBALA P.O.,
          CHOMBALA SUB DISTRICT, VADAKARA EDUCATION DISTRICT,
          KOZHIKKODE DISTRICT, PIN - 673 308


          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. 41193 OF 2023
                                       2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.41193 of 2023
            --------------------------------------------------------
             Dated this the 08th day of December, 2023

                               JUDGMENT

Admit. Government Pleader takes notice for respondents 1

to 5. In view of the order that is proposed to be issued, notice

to the 6th respondent is dispensed with.

2. The petitioner was appointed as UP School Teacher in

an aided school in an additional post with effect from

25.06.2018. The approval of the appointment of the petitioner

was rejected by the 5th respondent. Against rejection of

approval of appointment as UPSA, the petitioner has filed

Ext.P6 revision before the 2nd respondent and seeks early

disposal of the same.

3. In view of the limited prayer made, this writ petition

is disposed of directing the 2 nd respondent to consider and pass WP(C) NO. 41193 OF 2023

orders on Ext.P6 revision, after hearing the petitioner and the

6th 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. 41193 OF 2023

APPENDIX OF WP(C) 41193/2023

PETITIONER'S EXHIBITS

ExhibitP1 TRUE COPY OF THE APPLICATION FOR APPROVAL OF APPOINTMENT DATED 25/06/2018 OF THE MANAGER

ExhibitP2 TRUE COPY OF THE ORDER NO. K. DIS/D/3842/18 DATED 06/05/2019 ISSUED BY THE 5TH RESPONDENT

ExhibitP3 TRUE COPY OF THE ORDER NO. DHEE. THEE (MALAYALAM)/D/3711/18 DATED 28/06/2018 ISSUED BY THE 5TH RESPONDENT

ExhibitP4 TRUE COPY OF THE ORDER NO. D/11161/2021 DATED 24/09/2021 ISSUED BY THE 5TH RESPONDENT

ExhibitP5 TRUE COPY OF THE ORDER NO. B5/196001/2021 DATED 08/06/2022 ISSUED BY THE 4TH RESPONDENT

ExhibitP6 TRUE COPY OF THE REVISION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 28/06/2022

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE