Valsaladevi R vs State Of Kerala
2023 Latest Caselaw 6761 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                    WP(C) NO. 19942 OF 2023
PETITIONER/S:

            VALSALADEVI R
            AGED 57 YEARS
            W/O MR. RAVI C., RESIDING AT 'USHASS', ANTHINAD
            P.O, PALA, KOTTAYAM DISTRICT, PIN - 686651
            BY ADVS.
            C.DILIP
            R.PRADEEP
            ANUSHKA VIJAYAKUMAR


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
            EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001
    2       DIRECTOR OF GENERAL EDUCATION
            JAGATHI, THIRUVANANTHAPURAM, PIN - 695014
    3       DEPUTY DIRECTOR OF GENERAL EDUCATION
            KAKKANAD, ERNAKULAM., PIN - 682030
    4       ASSISTANT EDUCATIONAL OFFICER
            KOOTHATTUKULAM, ERNAKULAM DISTRICT., PIN - 683662
OTHER PRESENT:

            SMT.NISHA BOSE, SR.GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.06.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 19942 of 2023



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

                               W.P.(C) No. 19942 of 2023
                         =============================================================

                       Dated this the 20th day of June, 2023

                                           JUDGMENT

The above writ petition is filed with following prayers:

"a) Pass an order dispensing with production of English translated copy of exhibits produced along with this writ petition for the admission purpose of the matter and time may be granted for production of translated copies.

b) Issue a writ in the nature of mandamus or any other writ, order or direction commanding Respondent No 2 to consider Exhibit P4 representation submitted by the petitioner and pass orders thereon after hearing the petitioner, within a time as may be specified by this Hon'ble Court.

c) Issue such other appropriate writ, order or direction which this Hon'ble court may deem fit to issue and the petitioner may pray from time to time." (sic)

2. When this writ petition came up for consideration, the

counsel for the petitioner submitted that the petitioner will be

satisfied, if a direction is issued to the 2 nd respondent to consider

Ext.P4 within a time frame, after giving an opportunity of hearing to

the petitioner.

W.P.(C). No. 19942 of 2023

3. Heard the Government Pleader also.

4. After hearing both sides, I am of the considered opinion

that this writ petition itself can be disposed of directing the 2 nd

respondent to consider Ext.P4 within a time frame.

Therefore, this writ petition is disposed of in the following

manner:

1. The 2nd respondent is directed to consider and pass appropriate orders in Ext.P4, after giving an opportunity of hearing to the petitioner, as expeditiously as possible, at any rate within three months from the date of receipt of a certified copy of this judgment.

2. The petitioner will produce a stamped certified copy of this judgment together with a copy of this writ petition before the 2nd respondent for compliance.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 19942 of 2023

APPENDIX OF WP(C) 19942/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTO COPY OF G.O(R.T) 5832/2021 DATED 13.12.2021 Exhibit P2 TRUE PHOTO COPY OF WRITTEN COMMUNICATION DATED 02.05.2023 ISSUED BY THE 4TH RESPONDENT.

Exhibit P3 TRUE PHOTO COPY OF REPLY DATED NIL SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT Exhibit P4 TRUE PHOTO COPY OF REPRESENTATION DATED 31.03.2023 SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.