Kerala High Court
Swapna P V vs State Of Kerala on 1 March, 2023
WP(C) NO. 32184 OF 2022 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
WP(C) NO. 32184 OF 2022
PETITIONER/S:
SWAPNA P V
AGED 42 YEARS
UPSA, VILAYATTUR ELAMPILAD MUP SCHOOL, MEPPAYUR
POST, KOZHIKODE DISTRICT-673524.
BY ADV POOVAMULLE PARAMBIL ABDULKAREEM
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM-695014.
3 DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
VATAKARA, KOZHIKODE DISTRICT-673101.
4 ASSISTANT EDUCATIONAL OFFICER,
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
MELADY, KOZHIKODE DISTRICT-673522.
5 MANAGER,
VILAYATTUR ELAMPILAD MUP SCHOOL, MEPPAYUR POST,
KOZHIKODE DISTRICT-673524.
BY ADVS.
mohanakannan k
WP(C) NO. 32184 OF 2022 2
H.PRAVEEN (KOTTARAKARA)(K/736/2011)
OTHER PRESENT:
SMT. SURYA BINOY SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 32184 OF 2022 3
P.V.KUNHIKRISHNAN, J
---------------------------------------
W.P.(C) No. 32184 of 2022
--------------------------------------
Dated this the 1st day of March, 2023
JUDGMENT
The above writ petition is filed with following prayers :
(i) "To issue a writ of mandamus or any other appropriate
writ or order or direction directing the 4th respondent to
implement Exhibit P8 order dated 23/12/2021 issued by the
1st respondent granting approval and salary to the
petitioner forthwith.
(ii) To issue a writ of certiorari to set aside denial of
approval in Ext. P1 as it is illegal and unjustifiable.
(iii) To issue a writ of mandamus or any other appropriate
writ or order or direction directing the 4 th respondent to
approve the appointment of the petitioner as UPSA with
from 01/06/2009 to 31/05/2011 and to disburse all
consequential monitory benefits due to her forthwith.
(iv) To declare that the petitioner is entitled to get
approval to her appointment in the additional division
vacancy in the light of Ext. P4 judgment and Ext. P8
Government order.
(v) To dispense with filing of the translation of vernacular
documents
vi) To mould and grant such other reliefs, as this Hon'ble
Court shall deem just and proper in the interest of justice,
including costs." [SIC]
2. The petitioner is working as UPSA in Vilayattur
Elampilad MUP school, Meppayur with effect from
01.06.2009 onwards in the newly created post. This
appointment was rejected by the educational authorities only
on the ground that she was accommodated as UPSA in the
newly created post during the economic ban and the 5 th
respondent failed to execute the bond in terms of GO(P) No.
10/10/G.Edn. dated 12.01.2010. Though the 5th respondent
filed appeal and revision before the higher authorities, the
same was also considered. Thereafter, the petitioner
approached the Government and Ext.P8 order passed. The
grievance of the petitioner is that even though Ext.P8 order
was passed on 23.12.2021, the same is not implemented by
the 4th respondent. Hence, this writ petition.
3. Heard the learned counsel for the petitioner and
the learned Government Pleader. I also heard the learned
counsel appearing for the 5th respondent.
4. The counsel for the petitioner reiterated his
contentions raised in this writ petition. The Government
Pleader submitted that the 4th respondent has to get a report
from the 5th respondent about certain details mentioned in
Ext.P8 and that may be the reason for the delay. The counsel
appearing for the 5th respondent submitted that Manager's
Association approached the Supreme Court the applicability
of GO (P) No. 10/10/G.Edn dtd 12.01.2010 and the same is
pending.
5. Whatever may the contention of the 5th respondent
when Ext.P8 order is passed by the Government, the 4 th
respondent has to implement the same in letter and spirit. It
will be better to extract the relevant portion of Ext.P8 order.:
"മമേലല്പ്പറഞ്ഞ വസ്തുതകള് ഹഹിയറഹിങങ്ങ് സമേയതത്തെ വവാദദം ഹവാജരവാക്കതല്പ്പട്ട മരഖകള്
ബന്ധതല്പ്പട്ട ചട്ടങള്/ ഉത്തെരവുകള് എനഹിവയുതടെ അടെഹിസവാനത്തെഹില പരഹിമശവാധഹിചദം
പരവാമേരശദം 1 ഉത്തെരവങ്ങ് പ്രകവാരദം 2006-07 മുതല 2009-10 വതരയുള്ള കവാലയളവഹില
നഹിയമേഹിതരവായവരക്കങ്ങ് തുലല്യമേവായ എണദം തപ്രവാട്ടക്ടഡങ്ങ് അധല്യവാപകതര നഹിയമേഹിക്കവാതമേനങ്ങ്
സമ്മതഹിചതകവാണ്ടുള്ള മനവാട്ടറഹി സവാകല്യതല്പ്പടുത്തെഹിയ സമ്മതപതദം അതതങ്ങ് സങ്ങ്കൂള്
മേവാമനജര ബന്ധതല്പ്പട്ട വഹിദല്യവാഭല്യവാസ ഓഫഫീസരക്കങ്ങ് സമേരല്പ്പഹിമക്കണ്ടതവാണങ്ങ് . എനവാല
വഹിളയവാട്ടൂര എളമഹിലവാടെങ്ങ് എ.യു.പഹി. സങ്ങ്കൂള് മേവാമനജര പ്രസ്തുത സവാകല്യപതദം
സമേരല്പ്പഹിചഹിട്ടഹിലവാത്തെതഹിനവാല ഹരജഹിക്കവാരഹിയുതടെ 01.06.2009 മുതലുള്ള അധഹിക
തസഹികയഹിതല എല.പഹി.എസങ്ങ്.ടെഹി. നഹിയമേനത്തെഹിനങ്ങ് അദംഗഫീകവാരദം നലല്കുവവാന
നഹിരരവാഹമേഹിതലന തടെസ്സവവാദമേവാണങ്ങ് മമേലടെഹി ഉപജഹിലവാ വഹിദല്യവാഭല്യവാസ ഓഫഫീസര
ഉനയഹിചഹിട്ടുള്ളതങ്ങ്. ശഫീമേതഹി. സസ്വപ്ന പഹി.വഹി. ബഹ.ഹഹമക്കവാടെതഹിയഹില ഫയല തചയ
23656/2021 നമര റഹിട്ടങ്ങ് ഹരജഹിയഹിമന്മേല പുറതല്പ്പടുവഹിച പരവാമേരശദം 4 വഹിധഹിനല്യവായദം പ്രകവാരദം,
ഹരജഹിക്കവാരഹിയുതടെ നഹിയമേനവാദംഗഫീകവാരദം പരഹിമശവാധഹിക്കുമമവാള് ടെഹി സങ്ങ്കൂള് മേവാമനജര
പരവാമേരശദം 1 ഉത്തെരവഹില നഹിഷങ്ങ്കരഷഹിക്കുന പ്രകവാരമുള്ള മബവാണ്ടങ്ങ് നലകഹിയതവായഹി
കണക്കവാക്കണതമേനങ്ങ്. മകവാടെതഹി നഹിരമര്ദ്ദേശഹിചഹിട്ടുണ്ടങ്ങ് അതുതകവാണ്ടങ്ങ് മമേല്പറഞ്ഞ
മകവാടെതഹിവഹിധഹിയനുസരഹിചങ്ങ് മേവാമനജര മബവാണ്ടു വചതവായഹി കണക്കഹിതലടുക്കവാമന
നഹിരരവാഹമുള. എനവാല പരവാമേരശദം 1 ഉത്തെരവഹിതല വല്യവസകള്തക്കതഹിതര മേവാമനജര
ബഹ.സുപ്രഫീദം മകവാടെതഹിയഹില മകസങ്ങ് ഫയല തചയഹിട്ടുണ്ടങ്ങ് . എങഹില ടെഹി. മകസഹിതല അനഹിമേ
വഹിധഹിക്കങ്ങ് ആനുപവാതഹികമേവായഹി മേവാതമമേ മമേല മബവാണ്ടങ്ങ് വല്യവസ ബവാധകമേവാക്കവാവൂ എനങ്ങ്
മകവാടെതഹി ടെഹി വഹിധഹിനല്യവായത്തെഹില നഹിഷങ്ങ്ക്കരഷഹിചഹിട്ടുണ്ടങ്ങ്. മമേല സവാചരല്യത്തെഹില വഹിളയവാട്ടൂര
എളമഹിലവാടെങ്ങ് എ.യു.പഹി. വഹിദല്യവാലയ മേവാമനജര സുപ്രഫീദംമകവാടെതഹിയഹില മമേല പരവാമേരശദം 1
ഉത്തെരവഹിതല വല്യവസകള്ക്കങ്ങ് എതഹിതര മകസങ്ങ് ഫയല തചയഹിട്ടുമണ്ടവാതയനങ്ങ്
പരഹിമശവാധഹിചങ്ങ് അപ്രകവാരദം മകസങ്ങ് ഫയല തചയഹിട്ടുള്ള പകദം ടെഹി മകസഹിതല അനഹിമേ
വഹിധഹിക്കങ്ങ് ആനുപവാതഹികമേവായഹി മേവാതമമേ മമേല മബവാണ്ടങ്ങ് സദംബന്ധഹിചങ്ങ് വല്യവസ ടെഹി സങ്ങ്കൂള്
മേവാമനജരക്കങ്ങ് ബവാധകമേവാകൂ എന വല്യവസമയവാതടെ പരവാമേരശദം 1 ഉത്തെരവങ്ങ് പ്രകവാരമുള്ള
മബവാണ്ടങ്ങ് ടെഹി. സങ്ങ്കൂള് മേവാമനജര നലകഹിയതവായഹി കണക്കവാക്കഹി ഹരജഹിക്കവാരഹിയുതടെ 01/06/2009
മുതല 31/05/2011 വതരയുള്ള യു.പഹി.എസങ്ങ്. ടെഹി. നഹിയമേനത്തെഹിനങ്ങ് അദംഗഫീകവാരദം മേറ്റുവഹിധത്തെഹില
ക്രമേപ്രകവാരതമേങഹില, നല്കുനതഹിനുള്ള നഹിരമര്ദ്ദേശദം മമേലടെഹി ഉപജഹിലവാ വഹിദല്യവാഭല്യവാസ
ഓഫഫീസരക്കു നലഹി പരവാമേരശദം 3 റഹിവഹിഷന ഹരജഹി തഫീരല്പ്പവാക്കഹി ഉത്തെരവങ്ങ്
പുറതല്പ്പടുവഹിക്കുന."
6. Ext.P8 order was passed on 23.12.2021. I am
surprised to note that, when the 1st respondent issued an order
on 23.12.2021, the 4th respondent refused to comply the same
for about 1½ years. Now, it is submitted by the learned
counsel appearing for the 5th respondent that the Manager's
Association approached the Supreme Court and a Special
Leave Petition is pending. If that is the case, the deeming
provision based on GO (P) No. 10/10/G.Edn. Dtd 12.01.2010
can be subject to the result of the SLP.
Therefore, this writ petition is allowed in the following
manner :
1) The 4th respondent is directed to implement Ext.P8
forthwith at any date within two weeks from the
date of receipt of a copy of this judgment.
2) Consequential benefits based on the approval
order shall be given to the petitioner as
expeditiously as possible, at any date, within three
months from the date on which the approval is
granted.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 32184/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
01/06/2009 ISSUED BY THE 5TH RESPONDENT.
Exhibit P2 TRUE COPY OF ORDER BEARING NO. D/2366/09
DATED 16/12/2009 ISSUED BY THE 4TH
RESPONDENT
Exhibit P3 TRUE COPY OF THE LETTER
NO.60930/J2/G.EDN. DATED 25/10/2011
ISSUED BY THE 1ST RESPONDENT
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED
26/7/2017 IN W.A. NO. 2592/2015 PASSED
BY THIS HON'BLE COURT
Exhibit P5 TRUE COPY OF THE G.O(P)NO. 4/2021/G.EDN.
DATED 06/02/2021 ISSUED BY THE 1ST
RESPONDENT
Exhibit P6 TRUE COPY OF THE REVISION PETITION DATED
12/10/2021 THUS SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT
Exhibit P7 TRUE COPY OF THE JUDGMENT DATED
29/10/2021 IN WP (C) NO.23656/2021
ISSUED BY THIS HON'BLE COURT.
Exhibit P8 TRUE COPY OF THE
G.O(RT)NO.6087/2021/G.EDN. DATED
23/12/2021 ISSUED BY THE 1ST RESPONDENT
