Manju Madhavan vs State Of Kerala
2023 Latest Caselaw 1426 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                   WP(C) NO. 1973 OF 2023
PETITIONER:
         MANJU MADHAVAN
         UPST, CHENGOTTUKAVU EAST UP SCHOOL,
         EDAKKULAM P.O., KOZHIKODE,
         RESIDING AT POETRY, MELUR P.O.,
         KOYILANDY (VIA), KOZHIKODE
         PIN - 673306
           BY ADV P.C.SASIDHARAN

RESPONDENTS:
    1    STATE OF KERALA
         SECRETARY TO GOVERNMENT, GENERAL EDUCATION
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM ,
         PIN - 695001
    2      DIRECTOR OF GENERAL EDUCATION
           OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
           JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
    3      THE DISTRICT EDUCATIONAL OFFICER
           VADAKARA, KOZHIKODE DISTRICT
            PIN - 673101
    4      THE ASSISTANT EDUCATIONAL OFFICER
           KOILANDY, KOZHIKODE DISTRICT
            PIN - 673305
    5      THE MANAGER
           CHENGOTTUKAVU EAST UP SCHOOL, EDAKKULAM P.O.,
           KOZHIKODE
           PIN - 689672
    6      P.NISHA
           CHITHRA NIVAS, KANNANKARA, CHELANNUR, KOZHIKODE
           PIN - 673616

        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.01.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 1973 OF 2023

                                    2


                             JUDGMENT

Even though there are various assertions,

averments and allegations made and urged in this writ petition,

when this matter was called today, Sri.P.C.Sasidharan - learned

counsel for the petitioner, confined his plea that Ext.P4

Revision Petition filed by the 5th respondent - Manager, be

directed to be taken up and disposed of by the 1 st respondent,

within a time frame to be fixed by this Court. He explained that

his client is making this plea because, even though the revision

has been filed by the Manager, it has been done on her behalf.

2. Smt.Nisha Bose - learned Senior Government

Pleader, in response, submitted that there is no legal

impediment in Ext.P4 being taken up and disposed of by the

1st respondent; but prayed that this Court may not make any

affirmative declarations on her entitlement to any relief

and leave it to be decided by the competent Authority in terms

of law.

In the afore circumstances, I allow this writ petition and

direct the 1st respondent to take up Ext.P4 Revision Petition of

the petitioner and dispose of the same, after affording an

opportunity of being heard to the petitioner and respondents 5 WP(C) NO. 1973 OF 2023

and 6; thus culminating in an appropriate order and necessary

action thereon, as expeditiously as is possible, but not later than

four months from the date of receipt of a copy of this judgment.

Sd/- DEVAN RAMACHANDRAN, JUDGE lsn WP(C) NO. 1973 OF 2023

APPENDIX OF WP(C) 1973/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 5TH RESPONDENT DATED 12.06.2018 Exhibit P2 TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT, K.DIS B5/6007/2018 DATED 28/5/2019 Exhibit P3 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT NO. G 2/6351/2020/D.G.E DATED 24.01.2022 Exhibit P4 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE 1ST RESPONDENT

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A TO JUDGE

LSN