Jollyamma V.Thomas vs State Of Kerala
2023 Latest Caselaw 6611 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945
                         WP(C) NO. 31861 OF 2022(G)
PETITIONER:

     JOLLYAMMA V.THOMAS, AGED 55 YEARS, W/O. BAJI MATHEW, NOW WORKING AS
     HIGHER SECONDARY SCHOOL TEACHER(HSST) HINDI, ST.SEBASTIAN'S HSS,
     KOODARANHI, KOZHIKODE DISTRICT-673 604.

RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
     695 001.

     AND 3 OTHERS.


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 3rd respondent to consider the proposal for approval
in respect of Exhibit P1 appointment, pending disposal of the Writ
Petition (Civil).


     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's judgment
dated 26-10-2022 & order dated 16-01-2023 and upon hearing the arguments
of SRI.PAULSON THOMAS, Advocate for the petitioner, GOVERNMENT PLEADER for
R1 to R3 and of M/S. GEORGE ABRAHAM PACHAYIL, R.K.MURALEEDHARAN, M A FAYAZ
& M. SAJJAD, AMICI CURIAE (B/O), the court passed the following:
                                 RAJA VIJAYARAGHAVAN V, J.
                               -------------------------------------
                               W.P. (C.) No. 31861 of 2022
                            -------------------------------------------
                           Dated this the 13th day of June, 2023

                                               ORDER

A memo has been filed by the learned Government Pleader producing the

copy of the report submitted by the Principal Secretary, General Education

Department.

The learned Government Pleader shall appraise this Court of the steps that

have been taken thereafter.

The learned Government Pleader shall serve a copy of the writ petition to the

learned amici curiae as well.

Post on 20.06.2023.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

avs

13-06-2023 /True Copy/ Assistant Registrar