Anu Y Kolankanni vs State Of Kerala
2023 Latest Caselaw 3448 Ker

WP(C) No.38565/2022                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
                            WP(C) NO. 38565 OF 2022 (U)
   PETITIONER:

          ANU Y KOLANKANNI, D/O YOHANNAN, AGED 40 YEARS HST (NS) ST. JOSEPH'S
          HSS MATHILAKAM, (RESIDING AT KOLENCHERY HOUSE), CHAKKARAPADAM P.O.,
          PERINGANAM, THRISSUR DISTRICT - 680586.

   RESPONDENTS:

      1. STATE OF KERALA, REP. BY THE SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM-695
         001.
      2. THE DIRECTOR OF GENERAL EDUCATION, DIRECTORATE OF GENERAL EDUCATION
         JAGATHY, THIRUVANANTHAPURAM - 695014.
      3. THE DEPUTY DIRECTOR OF EDUCATION, OFFICE OF THE DEPUTY DIRECTOR OF
         EDUCATION, THRISSUR DISTRICT- 680003.
      4. THE DISTRICT EDUCATION OFFICER, OFFICE OF THE DEO IRINJALAKKUDA
         THRISSUR DISTRICT - 680121.
      5. THE MANAGER, ST. JOSEPH'S HSS MATHILAKAM, THRISSUR DISTRICT -
         680586.


        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 4th respondent to issue consequential order to
   Exhibit P3, pending disposal of the above writ petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.T.T.MUHAMOOD, A.RENJIT, V.E.ABDUL GAFOOR, A.MOHAMMED SAVAD, NAZEER
   HUZAIN.H & T.R.VISHNU Advocates for the petitioner and the GOVERNMENT
   PLEADER for R1 to R4 (By Order), the court passed the following:
 WP(C) No.38565/2022                                2/3




                                 P.V.KUNHIKRISHNAN, J.
                                ------------------------------
                                W.P.(C)No.38565 of 2022
                        ----------------------------------------------
                        Dated this the 24th day of March, 2023


                                              ORDER

After hearing both sides and in the light of the

judgment of the Division Bench of this Court in

W.A.No.1668/2022 and connected cases and also in the

light of Ext.P3, I think there can be a direction to approve

the appointment of the petitioner provisionally subject to

the result of this writ petition.

Therefore, the 4th respondent is directed to approve

the appointment of the petitioner provisionally treating

the vacancy as temporary subject to the final orders to be

passed in this writ petition. All other conditions imposed

by the Division Bench judgment of this Court in

W.A.No.1668/2022 is applicable in this case also. The

consequential benefits also shall be disbursed to the

petitioner.

Sd/-

                                                          P.V.KUNHIKRISHNAN
                                                                 JUDGE
           DM



24-03-2023                           /True Copy/                              Assistant Registrar
 WP(C) No.38565/2022                    3/3

                       APPENDIX OF WP(C) 38565/2022
Exhibit P3            TRUE COPY OF ORDER NO. EC5/235395/2021 DATED 245-2022
                      ISSUED BY THE 2ND RESPONDENT.




24-03-2023               /True Copy/                          Assistant Registrar