Salaja.V.M vs State Of Kerala
2023 Latest Caselaw 3802 Ker

WP(C) NO. 10207 OF 2023            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                          WP(C) NO. 10207 OF 2023
PETITIONER/S:
    1     SALAJA.V.M
          AGED 46 YEARS
          W/O.SURESH BABU.P, PAYAKKAL HOUSE, CHEERAL.P.O.,
          WAYANAD DISTRICT, PIN - 673595

      2        DHANYA.P.P
               AGED 35 YEARS
               W/O.PRATHEESH KUMAR, ANASWARA HOUSE, ERANALLOOR,
               PANAMARAM.P.O., WAYANAD DISTRICT, PIN - 670721

      3        SHAREENA.V
               AGED 37 YEARS
               , W/O.RASHEED.M.K., MALAKUZHIYIL HOUSE, KALLUMKORI,
               PAZHPATHOOR.P.O., WAYANAD DISTRICT, PIN - 673592

      4        SULIKHA.K.A.,
               AGED 37 YEARS
               , W/O.SHAMEER.N.K., NEYYANKANDI HOUSE, SCHOOLKUNNU,
               BEENACHI.P.O., WAYANAD DISTRICT, PIN - 673592

      5        RAMYA.P.A
               AGED 40 YEARS
               W/O.RAMESH.M, MATTUMMEL HOUSE, EDAKKAL,
               AMBALAVAYAL.P.O., WAYANAD DISTRICT, PIN - 673593

      6        JASIRA.U
               AGED 33 YEARS
               W/O.SHAMEER.P.A, UMMARATH HOUSE, BEENACHI,
               PAZHUPATHUR.P.O., WAYANAD DISTRICT, PIN - 673592

      7        VIPEESH.A.B,
               AGED 33 YEARS
               S/O.BALAN.V.A, ADICHERIKANDI HOUSE, OLIYODE (55),
               KARTIKULAM.P.O., WAYANAD DISTRICT, PIN - 670646
 WP(C) NO. 10207 OF 2023           2


      8        DHANYA.K.M,
               AGED 37 YEARS
               W/O.VINOD.P.G, POTTUKULATHIL HOUSE,
               MANANTHAVADY.P.O., WAYANAD DISTRICT, PIN - 670646

      9        RAJISHA.P
               AGED 39 YEARS
               D/O.KUNHIKRISHNAN.P, PUTHENVEEDU HOUSE,
               THARUVANA.P.O., MANANTHAVADY, WAYANAD DISTRICT, PIN
               - 670645

     10        SREEJESH.M
               AGED 39 YEARS
               ERANJURATH MANANTHAVADY, KELLUR.P.O., WAYANAD
               DISTRICT, PIN - 670645

     11        JAMEELA.K.V
               AGED 33 YEARS
               W/O.MANSOOR ALI, CHERIYAKAVUMTHALAKKAL HOUSE,
               KUNHOME.P.O., VELLAMUND VIA, WAYANAD DISTRICT, PIN -
               670731

     12        NADEERA.T.K
               AGED 33 YEARS
               W/O.MOHAMMED YUNUS, THANKAYATHAMKANDI HOUSE,
               VELLAMUNDA, WAYANAD DISTRICT, PIN - 670731

     13        RASEENA PARAKKAL
               AGED 32 YEARS
               W/O.JAFAR.V.K, VELLIYANKALLAN HOUSE, MEPPADI.P.O.,
               MOOPPAINAD, KOZHIKODE DISTRICT, PIN - 673577

     14        SHALI.K.P
               AGED 32 YEARS
               NARAKKUNNUMAL HOUSE, CHERUMOTH.P.O., VALAYAM,
               KOZHIKODE DISTRICT, PIN - 673517

     15        SREELATHA CHERUKKA
               AGED 35 YEARS
               SREENILAYAM HOUSE, THONDERNAD.P.O., VELLAMUNDA VIA,
               WAYANAD DISTRICT, PIN - 670731

               BY ADVS.
 WP(C) NO. 10207 OF 2023           3


               LINDONS C.DAVIS
               E.U.DHANYA
               SWATHY A.P.
               N.S.SHAMILA


RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

      2        SECRETARY TO GOVERNMENT
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695001

      3        SECRETARY TO GOVERNMENT
               FINANCE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
               PIN - 695001

      4        DIRECTOR OF GENERAL EDUCATION
               JAGATHI, THYCAUD, THIRUVANANTHAPURAM, PIN - 695014

      5        DEPUTY DIRECTOR OF EDUCATION, WAYANAD
               CIVIL STATION, MADATHUMPADI, KALPETTA, WAYNAD
               DISTRICT, PIN - 673122

      6        DISTRICT EDUCATION OFFICER, WAYANAD
               CIVIL STATION, MADATHUMPADI, KALPETTA, WAYNAD
               DISTRICT, PIN - 673122

      7        DISTRICT COLLECTOR, WAYANAD
               CIVIL STATION, KAIRALI NAGAR, KALPETTA, WAYANAD
               DISTRICT, PIN - 673122

      8        STATE PROJECT DIRECTOR
               OFFICE OF THE STATE PROJECT DIRECTOR, SAMAGRA
               SHIKSHA KERALA, SSA BHAVAN, NANDAVANAM ROAD,
               THIRUVANANTHAPURAM, PIN - 695033

               SMT.NISHA BOSE,SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 10207 OF 2023               4




                      P.V.KUNHIKRISHNAN, J
                    ------------------------------------
                     W.P.(C) No.10207 of 2023
                   --------------------------------------
               Dated this the 30th 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, order or direction directing respondents to pay daily wages due to the petitioners.

ii) To issue a Writ of Mandamus or any other appropriate writ, order or direction directing 2nd respondents to consider and pass orders on Ext.P9 within a time fixed by this Hon'ble Court.

iii) To dispense with the translation of the documents produced in the vernacular language.

iv) To grant such other appropriate Writ or further relief as deemed fit and proper by this Honorable Court on the facts and circumstances of the case." [SIC]

2. The petitioners are appointed as Daily Wages High

School teachers for Rashtriya Madhyamik Shiksha Abhiyan.

The grievance of the petitioners is that they have not paid the

daily wages salary for the period they worked for various

spells during the period 2014-15 and 2015-16. Hence, this writ

petition is filed.

3. Heard the learned counsel for the petitioners and

the learned Government Pleader.

4. A perusal of Ext.P12 will show that the District

Educational Officer already taken steps in this regard and it is

stated that the Government sanction is necessary.

Accordingly, the matter is referred to the Government. It will

be better to extract Ext.P2.

"ജജിലലല്ലാ വജിദദല്ലാഭദല്ലാസ ഓഫഫീസർ,

വയനല്ലാട

ശശഫീമതജി. സലജ വജി.എഎ

പല്ലായക്കൽ വഫീട

ചഫീരല്ലാൽ.പജി.ഒ വയനല്ലാട 673592,

സർ,

വജിഷയഎ: പപല്ലാതതുവജിദദല്ലാഭദല്ലാസഎ - ജഫീവനക്കല്ലാരദഎ -

ആർ.എഎ.എസ.എ പദ്ധതജി ശപകല്ലാരഎ 2012-13 വർഷതജിൽ

അപപശപ്ഗ്രേഡ് പചയത വയനല്ലാടജിപല 5 സക്കസ്ക്കൂളളുകളജിൽ

അദ്ധദല്ലാപകർക്കക്ക് ശമ്പള കതുടജിശജിക അനതുവദജിക്കതുന്നത-

പരല്ലാതജി സഎബനജിചക്ക്

സസ്ക്കൂചന :- സജി.എഎ.ഒ പപല്ലാർടലജിൽ ലഭദമല്ലായ പരല്ലാതജി

നമ്പർ ജജി-200104365

വയനല്ലാട ജജിലലയജിൽ 2013-14 വർഷതജിൽ

ആർ.എഎ.എസ.എ. പദ്ധതജിയജിൽ ഉൾപപ്പെടതുതജി

ഹഹൈസക്കസ്ക്കൂളല്ലായജി ഉയർതജിയ 5 വജിദദല്ലാലയങ്ങളജിൽ

(ബഫീനല്ലാചജി, റജിപ്പെൺ, പതറ്റമല, പതുളജിഞല്ലാൽ, കതുറതുമ്പല്ലാല)

29-2-2016 പല ജജി.ഒ.(പജി) നമ്പർ 29/2016 ശപകല്ലാരഎ 11-5-2016

ൽ ആണ് തസതജിക നജിർണ്ണയഎ നടതജി അദ്ധദല്ലാപക

തസതജിക അനതുവദജിചത. 2013-14 മതുതൽ 2015-16 വപര

തസതജിക നജിർണ്ണയഎ നടതല്ലാത കല്ലാലയളവതുകളജിൽ

പമൽപ്പെറഞ വജിദദല്ലാലയങ്ങളജിൽ വജിദദല്ലാർതജികളളുപട പഠനഎ

മതുടങ്ങല്ലാതജിരജിക്കല്ലാനല്ലായജി പജി.ടജി.എ.യതുഎ ജജിലലല്ലാ പഞല്ലായതതുഎ

പചർന്നക്ക് ദജിവസപവതനതജിൽ അദ്ധദല്ലാപകപര

നജിയമജിക്കതുകയതുഎ ടജി അദ്ധദല്ലാപകർക്കക്ക് സസ്വനഎ നജിലയജിൽ

പവതനഎ നൽകജിപപ്പെല്ലാരതുകയതുഎ പചയതതു. തസതജികകൾ

ഇലലല്ലാപത ഏപതങജിലതുഎ നജിയമന ഉതരവജി നന

അടജിസല്ലാനതജിലലലല്ലാപത സസ്വപമധയല്ലാ പഠജിപ്പെജിക്കതുന്നതജിന

തയല്ലാറല്ലായവർക്കക്ക് ദജിവസ പവതനഎ അനതുവദജിക്കതുന്നതജിന

സർക്കല്ലാറജിനന ശപപതദക അനതുമതജി ആവശദമല്ലാണ്. പമൽ

സല്ലാഹൈചരദതജിൽ പവതനഎ നൽകതുന്ന കല്ലാരദഎ

പരജിപ്ഗ്രേണജിക്കണപമന്ന ശതുപല്ലാർശ പപല്ലാതതുവജിദദല്ലാഭദല്ലാസ

ഡയറകടർ പ്ഗ്രേവൺപമനനപന അറജിയജിചജിടളുള്ളതതുഎ

സർക്കല്ലാർ തഫീരതുമല്ലാനമതുണല്ലാകതുന്ന മതുറയക്കക്ക് പവതനഎ

നൽകതുന്ന കല്ലാരദഎ പപല്ലാതതുവജിദദല്ലാഭദല്ലാസ വകതുപ്പെക്ക്

പരജിപ്ഗ്രേണജിക്കതുന്നതല്ലാണ് എന്നതുമതുള്ള വസതതുത തല്ലാങപള

അറജിയജിക്കതുന്നതു."

5. In the light of the above, there can be a direction to

the Government to pass appropriate orders in the light of

Ext.P12 within a time frame, so that the grievance of the

petitioners can be redressed.

Therefore, this writ petition is disposed of with the

following directions :

1) The 2nd respondent is directed to take a decision in the

light of Ext.P12 and pass appropriate orders as

expeditiously as possible at any rate, within three months

from the date of receipt of a stamped certified copy of

this judgment.

2) Based on that decision of the Government, the 6 th

respondent will take consequential steps in accordance

with law, within two months from the date on which the

Government decision is received.

3) The petitioners will produce a stamped certified copy of

this judgment before the 1st and 2nd respondent for

compliance.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 10207/2023

PETITIONER EXHIBITS

Exhibit P1 A COPY OF THE G.O(MS)NO.249/2013/G.EDN.

DATED 07.09.2013 ALONG WITH RELEVANT PAGE OF LIST OF SCHOOLS PROPOSED FOR UP GRADATION

Exhibit P1(a) . A TYPED COPY OF EXT.P1

Exhibit P2 A COPY OF THE MINUTES OF THE MEETING DATED 27.09.2014

Exhibit P3 A COPY OF THE APPROVED DRAFT OF THE INTERVIEW NOTIFICATION FOR INTERVIEW ON 07.10.2014

Exhibit P4 A COPY OF THE APPOINTMENT ORDER APPOINTING HIGH SCHOOL ASSISTANT AT GHS, BEENACHI

Exhibit P5 A COPY OF THE G.O(MS)NO.264/2015/G.EDN.

DATED 03.10.2015

Exhibit P6 A COPY OF THE REPRESENTATION DATED 27.12.2016 OF THE 1ST & 2ND PETITIONERS

Exhibit P7 A COPY OF THE LETTER TO THE 1ST PETITIONER DATED 18.03.2017

Exhibit P8 . A COPY OF THE REPORT DATED 01.04.2017 OF DEO, WAYANAD

Exhibit P9 A COPY OF THE REPRESENTATION DATED 14.08.2017 SUBMITTED BY THE 1ST & 2ND PETITIONERS BEFORE THE CHIEF MINISTER

Exhibit P10 A COPY OF THE ORDER IN HRMP.NO.554/2017, DATED 12.04.2018 OF THE KERALA STATE HUMAN RIGHTS COMMISSION

Exhibit P11 A COPY OF THE LETTER NO.A2/11122/2019

DATED 19.09.2019 OF DEPUTY DIRECTOR OF EDUCATION

Exhibit P12 A COPY OF THE LETTER NO.A2/5969/2019 DATED 17.03.2020