Prasheeja vs State Of Kerala
2023 Latest Caselaw 1721 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                     WP(C) NO. 5388 OF 2020
PETITIONER/S:
          PRASHEEJA, AGED 49 YEARS
          W/O.ANIL KUMAR.P.P. UPSA, KUNHAMPARAMBA UP
          SCHOOL, CHIRAKKARA.P.O, THALASSERY, KANNUR
          DISTRICT- PIN 670104
          BY ADVS.
          ELVIN PETER P.J.
          SRI.K.R.GANESH
          SMT.N.R.REESHA
          SMT.T.S.LIKHITHA
RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          OFFICE OF THE DIRECTOR GENERAL OF EDUCATION
          THYCAUD, THIRUVANANTHAPURAM-695001
    3     THE DISTRICT EDUCATIONAL OFFICER,
          THALASSERY
    4     THE ASSISTANT EDUCATIONAL OFFICER
          THALASSERY SOUTH
    5     THE MANAGER
          KUNHAMPARAMBA UP SCHOOL CHIRAKKARA.P.O,
          THALASSERY, KANNUR DISTICT-670104
          BY ADVS.
          T.P.SAJID
          SHIFA LATHEEF
OTHER PRESENT:
          SRI.K.M.FAISAL, GP
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   01.02.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                         -2-
W.P.(C). No. 5388 of 2020



                              P.V.KUNHIKRISHNAN, J.
                               ======================================================

                                 W.P.(C) No. 5388 of 2020
                            =============================================================

                   Dated this the 1st day of February, 2023

                                            JUDGMENT

The above writ petition is filed with following prayers:

"(i) To issue a writ of certiorari, or other appropriate writ, order or direction calling for the records leading to Exhibit P3, P4, P5 & P7 orders and quash the same;

(ii) To issue a writ of Mandamus, or any other appropriate writ, direction or order directing the respondents to approve the appointment of the petitioner as UPSA with effect from 1.6.2016 on the basis of Exhibit P2 order and grant her all consequential benefits including arrears of salary;

(iii) To declare that the petitioner is entitled to her appointment approved with effect from 01/06/2016 on the basis of Exhibit P2 appointment order as UPSA and she is also entitled to get all monetary and service benefits, including arrears of salary." (sic)

2. The petitioner's appointment as UPSA in the 5 th

respondent School as per Ext.P2 appointment order has been

rejected by the respondents as per Exts.P3, P4, P5 and P6 orders.

Ext.P6 is the order passed by the Government in the revision.

W.P.(C). No. 5388 of 2020

According to the petitioner, the petitioner has approved service in

the school even though she is not a rule 51A claimant. It is also

the case of the petitioner that there is no other statutory claimant

to be appointed as UPSA. The petitioner submitted that the

respondents rejected the reappointment of the petitioner only on

the ground that she is not a rule 51A claimant. It is stated by the

petitioner that in similar case as per Ext.P7 order, the 2 nd

respondent has approved the appointment of a teacher, who did

not approve service and even after crossing the age limit. Hence,

this writ petition is filed, challenging Ext.P6 order.

3. Heard the counsel for the petitioner, the learned

Government Pleader and also the counsel appearing for the 6 th

respondent.

4. The counsel for the petitioner takes me through Ext.P8

Government Order dated 06.02.2021, which is subsequent to

Ext.P6. The counsel submitted that in the light of clause 7 of

W.P.(C). No. 5388 of 2020

Ext.P8, the matter has to be reconsidered by the Government.

The Government Pleader takes me through the counter affidavit

filed by the 2nd respondent, especially paragraphs 3 and 4.

5. This Court considered the contentions of the petitioner

and the Government Pleader. It will be better to extract clause 7

of Ext.P8 Government Order here:

(7) 2005 മുമ്പെ നിലനിന്നിരുന്ന കെ.ഇ.ആർ. വ്യവസ്ഥ പ്രകാരം 51A അവകാശം നേടിയവരെ പിന്നീട് മാനേജർ നിയമനം നല്കുന്ന സമയത്ത് ഉയർന്ന പ്രായപരിധി കഴിഞ്ഞിട്ടുള്ള വിഷയത്തിലും. മതിയായ എണ്ണം കുട്ടികളില്ലാത്ത സ്കൂളുകളിൽ ദിവസവേതനാടിസ്ഥാനത്തിൽ നിയമിക്കപ്പെട്ട് പിന്നീട് മതിയായ എണ്ണം കുട്ടികളുണ്ടായി നിയമനം റിവ്യൂ ചെയ്ത് അംഗീകാരം നല്കുമ്പോഴേയ്ക്കും ഉയർന്ന പ്രായപരിധി കഴിഞ്ഞവരുടെ വിഷയത്തിലും, നിയമിക്കപ്പെടുന്ന സമയത്ത് നിശ്ചിത പ്രായപരിധിക്കകത്തായിരുന്നുവെങ്കിലും വിവിധ നിയന്ത്രണങ്ങളാൽ നിയമനാംഗീകാരം നീണ്ടുപോയി നിയമനാംഗീകാര പ്രാബല്യം നല്കുന്ന സമയത്ത് പ്രായപരിധി കഴിഞ്ഞവരുടെ വിഷയത്തിലും ഉയർന്ന പ്രായപരിധി നിബന്ധന ബാധകമാക്കാതെ നിയമനാംഗീകാരം നൽകാവുന്നതാണ്.

Admittedly, Ext.P8 is subsequent to Ext.P6. I am of the

considered opinion that in the light of Clause 7 of Ext.P8, the

W.P.(C). No. 5388 of 2020

Government has to reconsider the matter. Therefore, Ext.P6 can

be set aside and the Government can be directed to reconsider the

matter, in the light of clause 7 of Ext.P8.

Therefore, this writ petition is allowed in the following

manner:

1. Ext.P6 is set aside.

2. The 1st respondent is directed to reconsider the matter in the light of clause 7 of Ext.P8 as expeditiously as possible, at any rate within three months from the date of receipt of a copy of this judgment.

3. Before passing final orders, an opportunity of hearing should be given to the petitioner.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 5388 of 2020

APPENDIX OF WP(C) 5388/2020

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE SERVICE CERTIFICATE DATED 31.01.2014 ISSUED BY HM OF 5TH RESPONDENT SCHOOL TO THE PETITIONER EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2016 ISSUED TO THE PETITIONER BY THE DEO, THALASSERY EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDER ISSUED TO THE PETITIONER WAS REJECTED BY THE 4TH RESPONDENT AS PER ORDER NO.D/1747/2016/K.DIS DATED 03.06.2017 EXHIBIT P4 TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT NO.B5/4426/17 K.DIS DATED 12/10/2017 REJECTING THE APPEAL OF THE 5TH RESPONDENT MANAGER EXHIBIT P5 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT NO.G4/28174/2018/DPI/K.DIS DATED 11.06.2018 REJECTING THE REVISION FILED BY THE 5TH RESPONDENT MANAGER EXHIBIT P6 TRUE COPY OF THE ORDER NO.P3/190/2018/G.EDN DATED 28.11.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P7 TRUE COPY OF THE ORDER NO.A.D/E.M(4)80389/ 2010/2018/DPI DATED 07.02.2019 ISSUED BY THE 2ND RESPONDENT EXHIBIT P8 TRUE COPY OF THE GOVERNMENT ORDER NO.GO(P) NO.4/2021/G.EDN. DATED 06.02.2021 EXHIBIT P9 TRUE COPY OF THE GOVERNMENT ORDER NO.L.1312/2020/G.EDN. DATED 18.04.2021