Tiji Mary George vs State Of Kerala
2023 Latest Caselaw 4201 Ker

WP(C) No.11502/2023                        1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Friday, the 31st day of March 2023 / 10th Chaithra, 1945
                                WP(C) NO. 11502 OF 2023(k)

   PETITIONER:


          TIJI MARY GEORGE, UPPER PRIMARY SCHOOL TEACHER (UPST),     MPM HIGHER
          SECONDARY SCHOOL (MPM HSS), CHUNGATHARA, MALAPPURAM - 679 334.


   RESPONDENTS:


      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
          695 001.
      2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM - 695
          014.
      3. THE DEPUTY DIRECTOR OF EDUCATION, DOWN HILL, MALAPPURAM - 676 519.
      4. THE DISTRICT EDUCATIONAL OFFICER, WANDOOR MALAPPURAM - 679 328.
      5. THE CORPORATE MANAGER, CATHOLIC & MD SCHOOLS, DEVALOKAM, KOTTAYAM -
          686 001.
      6. THE PRINCIPAL,     MPM HIGHER SECONDARY SCHOOL (MPM HSS), CHUNGATHARA,
          MALAPPURAM - 679 334.
      7. THE SUB TREASURY OFFICER, SUB TREASURY, ERNAKULAM - 682011.
      8. ADDL.R8: THE SUB TREASURY OFFICER, EDAKKARA, MALAPPURAM. (ADDL.R8
          IMPLEADED SUO MOTU AS PER ORDER DATED 31-03-2023 IN WP(C)11502/2023)


        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 stay the operation and implementation of Ext.P13 and P14
   enabling the petitioner to draw all monetary benefits from 01.08.2017 in
   terms of Ext.P11 and P12, pending disposal of the Writ Petition (Civil).


        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
   SRI.K.JAJU BABU (SENIOR ADVOCATE) along with M/s. M.U.VIJAYALAKSHMI,
   BRIJESH MOHAN, Advocates for the petitioner, the court passed the
   following:
 WP(C) No.11502/2023                                    2/3




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

                                 W.P.(C) No. 11502 of 2023
                             =============================================================

                          Dated this the 31st day of March, 2023

                                                  ORDER

Admit.

The Sub Treasury Officer, Edakkara, Malappuram is suo

motu impleaded as the additional 8th respondent in the writ

petition.

After going through the pleadings in the writ petition and

also after going through the judgment dated 05.01.2023 in WP(C)

No.17115 of 2022, I am of the opinion that Clause 3 of Ext.P13

can be stayed. Therefore, Clause 3 of Ext.P13 is stayed. The

amount due to the petitioner shall be disbursed, if the proposal is

otherwise in order.

Post on 13.04.2023. sd/-

P.V.KUNHIKRISHNAN JUDGE das

31-03-2023 /True Copy/ Assistant Registrar WP(C) No.11502/2023 3/3

APPENDIX OF WP(C) 11502/2023 Exhibit P11 TRUE COPY OF THE GOVERNMENT ORDER GO(RT).NO.1915/2022/G.EDN DATED 22.03.2022 Exhibit P12 TRUE COPY OF THE ORDER NO.A5/4177/2021/K.DIS DATED 05.2022 SIGNED BY THE 4TH RESPONDENT Exhibit P13 TRUE COPY OF THE OBJECTION DATED 20.07.2022 OF THE 7TH RESPONDENT, SUB TREASURY OFFICER Exhibit P14 TRUE COPY OF THE OBJECTION DATED 03.08.2022 OF THE 7TH RESPONDENT, SUB TREASURY OFFICER

31-03-2023 /True Copy/ Assistant Registrar