Kerala High Court
Vineetha Raj vs State Of Kerala on 14 February, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF FEBRUARY 2023 / 25TH MAGHA, 1944
WP(C) NO. 4682 OF 2022
PETITIONER/S:
ASWATHY.L, AGED 34 YEARS
W/O JIBU G PANICKER, RESIDING AT 'GOKULAM',
EARA P O, NEELAMPEROOR, ALAPPUZHA DISTRICT,
PIN-686534.
BY ADVS.
M.P.MADHAVANKUTTY
MATHEW DEVASSI
ANANTHAKRISHNAN A. KARTHA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHI, THIRUVANANTHAPURAM, PIN-695014.
3 THE DISTRICT EDUCATIONAL OFFICER
KOTTAYAM, PIN-686001.
4 ASSISTANT EDUCATIONAL OFFICER,
CHANGANACHERRY, KOTTAYAM DISTRICT, PIN-686101.
5 MANAGER
V B U P SCHOOL, THRIKKODITHANAN,
CHANGANACHERRY, KOTTAYAM DISTRICT, PIN-686101.
OTHER PRESENT:
SRI.K.M.FAISAL, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.02.2023, ALONG WITH WP(C).4626/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2-
W.P.(C) Nos. 4626 & 4682 of 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF FEBRUARY 2023 / 25TH MAGHA, 1944
WP(C) NO. 4626 OF 2022
PETITIONER/S:
VINEETHA RAJ, AGED 32 YEARS
D/O. RAJAGOPAL, LPSA, V.B.UP SCHOOL,
THRICKODITHANAM, CHANGANASSERY, KOTTAYAM
DISTRICT, RESIDING AT MADATHILPARAMBIL HOUSE,
POST CHAMBAKKARA, KOTTAYAM DIST-686 540
BY ADV R.K.MURALEEDHARAN
RESPONDENT/S:
1 STATE OF KERALA
REP BY SECRETARY TO GENERAL EDUCATION DEPARTMENT,
THIRUVANANTHAPURAM-695 001
2 THE DIRECTOR GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHI, THIRUVANANTHAPURAM-695 014
3 THE DISTRICT EDUCATIONAL OFFICER,
THIRUNAKKARA P.O., KOTTAYAM DISTRICT-686 001
4 ASSISTANT EDUCATIONAL OFFICER,
CHANGANASSERY P.O., KOTTAYAM DISTRICT-686 101
5 THE MANAGER,
V.B.UP SCHOOL, THRICKODITHANAM, CHANGANASSERY,
KOTTAYAM DISTRICT-686 104
OTHER PRESENT:
SRI.K.M.FAISAL, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.02.2023, ALONG WITH WP(C).4682/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
3-
W.P.(C) Nos. 4626 & 4682 of 2022
P.V.KUNHIKRISHNAN, J.
======================================================
W.P.(C) Nos. 4626 & 4682 of 2022
=============================================================
Dated this the 14th day of February, 2023
JUDGMENT
These two writ petitions are connected and therefore, I am
disposing of these two writ petitions by a common judgment.
2. The petitioner was originally appointed as Lower
Primary School Assistant in VB UP School with effect from
04.07.2014. The petitioner in WP(C) No.4682 of 2022 also
appointed as Lower Primary School Assistant on 15.07.2021. As
per Ext.P8 in WP(C) No.4626 of 2022, a consensus was arrived at
between the petitioners and one Midhun C.S., who was also
appointed in the same school as a teacher. Based on the same, the
petitioner in WP(C) No.4626 of 2022 was accommodated in the
retirement vacancy of one Remanidevi. The petitioner in WP(C)
No.4682 of 2022 was accommodated in a retirement vacancy of
one Lekha S. Similarly the 3rd teacher namely Midhun was
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W.P.(C) Nos. 4626 & 4682 of 2022
accommodated in another vacancy occurred due to the death of
one Jitha Devi. According to the petitioners, as per Ext.P10
produced in WP(C) No.4626 of 2022, the appointment of teachers
till 2019-20 was liable to be approved by executing a bond by the
Manager concerned. It is also the case of the petitioners that as
per Ext.P11 in WP(C) No.4626 of 2022 the manager already
executed a bond. But the appointment of the petitioners were
rejected. Ext.P12 is the order of rejection of the petitioner in
WP(C) No.4626 of 2022. Ext.P25 is the order of rejecting the
approval of the appointment of the petitioner in WP(C) No.4682
of 2022. The petitioner in WP(C) No.4682 of 2022 filed an
appeal against Ext.P25 rejection order and the same was also
dismissed as per Ext.P27. Aggrieved by these orders, these two
writ petitions are filed.
3. Heard the counsel for the petitioners in both the writ
petitions and the Government Pleader.
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W.P.(C) Nos. 4626 & 4682 of 2022
4. Today when the matter came up for consideration, the
counsel for the petitioner in WP(C) No.4626 of 2022 takes me
through Ext.P18 Government Order dated 23.01.2023. The
counsel takes me through clause (iv) of Ext.P18, which is
extracted hereunder:
"iv) പരാമർശം (1) ഉത്തരവിലെ ഖണ്ഡിക ( 5 ) ലെയും ( 6 )
ലെയും വ്യവസ്ഥകൾ പാലിക്കാതെ മാനേജർ നിയമനം
നടത്തിയിട്ടുള്ള കേസുകളിൽ തത്തുല്യ എണ്ണം
സംരക്ഷിതാധ്യാപകരെ നിയമിക്കണമെന്ന വ്യവസ്ഥ ബഹു.
സുപ്രീംകോടതിയിൽ നിലനിൽക്കുന്ന കേസുകളുടെ വിധിക്കു
വിധേയമായി നടപ്പിലാക്കിയാൽ മതിയെന്ന
നിബന്ധനയോടെ നിയമിക്കപ്പെട്ടവരുടെ നിയമനങ്ങൾ
അംഗീകരിക്കാവുന്നതാണെന്ന് പരാമർശം (2) ഉത്തരവിലെ
ഖണ്ഡിക 4 (6) പ്രകാരം ഇളവ് നൽകിയിരുന്നു. ഇത്തരം
വിദ്യാലയങ്ങളിലും 2019-20 നു ശേഷം ഉണ്ടാകുന്ന
അധികതസ്തികകൾ ഒഴികെയുള്ള റഗുലർ ഒഴിവുകളിൽ
ചട്ടപ്രകാരം നടത്തുന്ന നിയമനങ്ങൾക്ക് അവ മറ്റെല്ലാ
വിധത്തിലും ക്രമപ്രകാരമാണെങ്കിൽ അംഗീകാരം
നൽകുന്നതിൽ തടസ്സങ്ങളില്ല. സംരക്ഷിതാധ്യാപക നിയമനം
സംബന്ധിച്ച കോടതി വിധി വന്ന ശേഷം അതിനു
വിധേയമായി മാത്രമേ ഇത്തരം വിദ്യാലയങ്ങളിൽ മാനേജർ
നൽകിയ നൽകിയതായി കരുതപ്പെടുന്ന ബോണ്ടിന്
അനുസൃതമായി സംരക്ഷിതാധ്യാപകരെ നിയമിക്കേണ്ടതുള്ളൂ.
5. In the light of the above clause, according to me, there
is no hurdle in approving the appointment of the petitioners.
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W.P.(C) Nos. 4626 & 4682 of 2022
Therefore, in the light of the same, the impugned orders can be
set aside and there can be direction to the authority concerned to
reconsider the proposal in the light of clause (iv) of Ext.P18.
Therefore, these writ petitions are allowed in the following
manner:
1. Ext.P12 in WP(C) No.4626 of 2022 and Exts.P25
and P27 in WP(C) No.4682 of 2022 are set aside.
2. The 4th respondent in both the writ petitions are
directed to reconsider the approval of the appointment
of the petitioners in the light of clause (iv) of Ext.P18
Government Order, as expeditiously as possible, at any
rate, within two months from the date of receipt of a
copy of this judgment.
3. The petitioners will produce a certified copy of this
judgment together with a copy of these writ petitions
before the 4th respondent for compliance.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
das
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W.P.(C) Nos. 4626 & 4682 of 2022
APPENDIX OF WP(C) 4626/2022
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 04.07.2014
Exhibit P2 A TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 18.11.2016
Exhibit P2A A TRUE COPY OF THE JOINING REPORT OF
THE PETITIONER BEFORE THE 4TH
RESPONDENT DATED 18.11.2016
Exhibit P3 A TRUE COPY OF THE PROCEEDINGS
NO.M1/2016 OF THE 5TH RESPONDENT
MANAGER DATED 11.11.2016
Exhibit P4 A TRUE COPY OF THE ORDER NO.F
(5)/62091/2017/DPI/K.DIS OF THE 2ND
RESPONDENT DATED 10.05.2018
Exhibit P5 A TRUE COPY OF THE JUDGMENT IN PWC
NO.34892/2018 DATED 25.01.2019
Exhibit P6 A TRUE COPY OF ORDER NO.3768/2019/G.EDN
DATED 23.09.2019 ISSUED BY THE
GOVERNMENT
Exhibit P7 A TRUE COPY OF THE JUDGMENT IN WPC
NO.31727/2019 DATED 03.02.2021
Exhibit P8 A TRUE COPY OF THE DECLARATION SIGNED
BY THE 3 TEACHERS DATED 04.02.2021
Exhibit P9 A TRUE COPY OF THE GO (P)
NO.4/2021/G.EDN DATED 06.02.2021 ISSUED
BY THE GOVERNMENT
Exhibit P10 A TRUE COPY OF THE GO(P)
NO.4/2021/G.EDN DATED 06.02.2021 ISSUED
BY THE GOVERNMENT
Exhibit P11 A TRUE COPY OF THE DECLARATION
SUBMITTED BY THE 5TH RESPONDENT AND THE
RECEIPT DATED 18.08.2021
Exhibit P12 A TRUE COPY OF THE ORDER
NO.C/16611/2021 DATED NIL SEPTEMBER
2021 ISSUED BY THE 4TH RESPONDENT
Exhibit P13 A TRUE COPY OF THE BOND EXECUTED BY THE
MANAGER PURSUANT TO GO DATED 12.01.2010
Exhibit P14 A TRUE COPY OF THE SCREEN SHOT FROM THE
WEBSITE REJECTING THE APPEAL BY THE 3RD
RESPONDENT
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W.P.(C) Nos. 4626 & 4682 of 2022
Exhibit P15 A TRUE COPY OF THE STAFF STATEMENT OF
THE SCHOOL FOR THE YEAR 2019-20
Exhibit P16 A TRUE COPY OF THE ORDER IN WPC
NO.19102/2021 DATED 26.10.2021
Exhibit P17 A TRUE COPY OF THE ORDER
NO.C/20279/2021 ISSUED BY THE 4TH
RESPONDENT DATED 30.11.2021
Exhibit P18 TRUE COPY OF THE GO(P)2/2023/G.EDN.
DATED 23.01.2023
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W.P.(C) Nos. 4626 & 4682 of 2022
APPENDIX OF WP(C) 4682/2022
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE LETTER OF 2D
RESPONDENT DATED 27.10.2016.
Exhibit P2 A TRUE COPY OF THE GOVERNMENT ORDER
BEARING G O (P) NO.29/16/G.EDN DATED
29.01.2016.
Exhibit P3 A TRUE COPY OF THE CIRCULAR ISSUED BY
THE D P I DATED 04.06.2016.
Exhibit P4 A TRUE COPY OF THE GOVERNMENT ORDER
DATED 05.08.2016 BERING G O (P)
NO.134/16/G.EDN ISSUED BY THE 1ST
RESPONDENT.
Exhibit P5 A TRUE COPY OF THE INTERIM ORDER DATED
19.08.2016 IN WPC NO.27419/2016.
Exhibit P6 A TRUE COPY OF THE CIRCULAR BEARING
NO.13402/J2/12/G.EDN DATED 10.04.2012.
Exhibit P7 A TRUE COPY OF THE APPOINTMENT ORDER
DATED 20.06.2016 ISSUED BY THE MANAGER,
V B U P SCHOOL, THRICKODITHANAM.
Exhibit P8 A TRUE COPY OF THE PROCEEDINGS BEARING
NO.M1/2016 ISSUED BY THE MANAGER, V B U
P SCHOOL, THRICKODITHANAM DATED
11.11.2016.
Exhibit P9 A TRUE COPY OF THE ABOVE JUDGMENT DATED
08.12.2016 IN WPC NO.35569/2016 PASSED
BY THIS HON'BLE COURT.
Exhibit P10 A TRUE COPY OF THE ORDER BEARING
NO.C/3568/2016 ISSUED BY THE ASSISTANT
EDUCATIONAL OFFICER, CHANGANACHERRY
DATED 19.01.2017.
Exhibit P11 A TRUE COPY OF THE ORDER DATED
17.05.2017 BEARING
NO.B6/1051/2017/K.DIS ISSUED BY THE
KOTTAYAM DISTRICT EDUCATIONAL OFFICER.
Exhibit P12 A TRUE COPY OF THE ORDER BEARING
NO.F5/49749/DPI/K.DIS DATED 09.11.2017
ISSUED BY THE ADDITIONAL DIRECTOR
(ACADEMIC), PUBLIC INSTRUCTIONS.
Exhibit P13 A TRUE COPY OF THE REVISION PETITION
DATED 23.02.2018 PREFERRED BY THE
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W.P.(C) Nos. 4626 & 4682 of 2022
PETITIONER BEFORE THE 1ST RESPONDENT.
Exhibit P14 A TRUE COPY OF THE REPRESENTATION TO
ASSISTANT EDUCATIONAL OFFICER DATED
23.02.2018.
Exhibit P15 A TRUE COPY OF THE JUDGMENT IN WPC
NO.6454/2018 DATED 27.02.2018 BEFORE
THIS HON'BLE COURT.
Exhibit P16 A TRUE COPY OF THE GOVERNMENT ORDER
BEARING G O (ORDINARY)
NO.3932/23018/G.ED. DEP .DATED
03.10.2018.
Exhibit P17 A TRUE COPY OF THE NECESSARY ENTRIES OF
THE PETITIONER'S PASSPORT BEARING
PASSPORT NO.M 7191327.
Exhibit P18 A TRUE COPY OF THE JUDGMENT IN WPC
NO.34892 OF 2018 DATED 25.01.2019.
Exhibit P19 A TRUE COPY OF THE ORDER DATED
23.09.2019 BEARING G O (RT)
NO.3768/2019/GEN.EDN .
Exhibit P20 A TRUE COPY OF THE JUDGMENT IN WPC
NO.31727/2019 DATED 03.02.2021 BEARING
THIS HON'BLE COURT.
Exhibit P21 A TRUE COPY OF THE DECLARATION SIGNED
BY THE ABOVE 3 TEACHERS DATED
04.02.2021.
Exhibit P22 A TRUE COPY OF THE APPOINTMENT ORDER
DATED 15.07.2021 ISSUED BY THE MANAGER,
V B U P SCHOOL.
Exhibit P23 A TRUE COPY OF THE G O (P)
NO.4/2021/G.EDN DATED 06.02.2021.
Exhibit P24 A TRUE COPY OF THE DECLARATION
SUBMITTED BY THE 5TH RESPONDENT AND THE
RECEIPT DATED 18.08.2021.
Exhibit P25 A TRUE COPY OF THE ORDER DATED NIL
SEPTEMBER 2021 ISSUED BY THE ASSISTANT
EDUCATIONAL OFFICER, KOTTAYAM BEARING
NO.B6/195388/2021.
Exhibit P26 A TRUE COPY OF THE BOND EXECUTED BY THE
MANAGER PURSUANT TO G O DATED
12.01.2010.
Exhibit P27 A TRUE COPY OF THE ORDER DATED
24.01.2022 ISSUED BY THE DISTRICT
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W.P.(C) Nos. 4626 & 4682 of 2022
EDUCATION OFFICER, KOTTAYAM BEARING
NO.B6/195388/2021.
Exhibit P28 A TRUE COPY OF THE STAFF STATEMENT OF
THE SCHOOL FOR THE YEAR 2019-2020 OF V
B U P SCHOOL, THRICKODITHANAM.
Exhibit P29 A TRUE COPY OF THE ORDER IN WPC
NO.19102/2021 DATED 26.10.2021 BEFORE
THIS HON'BLE COURT.
Exhibit P30 A TRUE COPY OF THE ORDER DATED
30.11.2021 ISSUED BY THE ASSISTANT
EDUCATIONAL OFFICER, CHANGANACHERRY.
Exhibit P31 A TRUE COPY OF THE TEACHER'S
ELIGIBILITY TEST PASSED CERTIFICATE
DATED 15.12.2021.
Exhibit P32 A TRUE COPY OF THE GOVERNMENT ORDER
DATED 02.09.2022 BEARING G.O(RT) NO.
5280/2022/GEDN.
