Nafla.A.K vs State Of Kerala
2023 Latest Caselaw 4252 Ker

                 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
                         W.P.(C) NO.11477 OF 2023
PETITIONER:

              NAFLA A.K.,
              AGED 24 YEARS, D/O. KUNHIMOIDEEN KUTTY,
              LPST, AMLP SCHOOL, PARAMBATTUPARAMBA,
              KOOTTILANGADI, MALAPPURAM-676 506.

              BY ADVS.
              AUGUSTINE JOSEPH
              TONY AUGUSTINE



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2        ASSISTANT EDUCATIONAL OFFICER,
              MANKADA, MALAPPURAM-679 324.

     3        MANAGER,
              AMLP SCHOOL, PARAMBATTUPARAMBA,
              KOOTTILANGADI, MALAPPURAM-676 506.

   R1&R2      SMT. NISHA BOSE, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    -2-
W.P.(C) NO.11477 OF 2023



                     P.V. KUNHIKRISHNAN, J.
            -----------------------------------------------
                    W.P.(C) No.11477 of 2023
            -----------------------------------------------
             Dated this the 31st day of March, 2023

                             JUDGMENT

The above writ petition is filed with following prayers:

i) issue a writ of mandamus or any other writ, order or direction to the 1st respondent to consider and pass orders on Ext.P6, affording an opportunity of hearing to the petitioner and within a time limit.

ii) issue a writ of mandamus or any other writ, order or direction to the 2nd respondent to approve the appointment of the petitioner with effect from 1.6.2022.

iii) dispense with filing of the translation of vernacular documents.

iv) issue such other writs, orders, directions including interim orders deem fit in the circumstances of the case.

v) allow this writ petition with costs.

2. The petitioner is aggrieved by the non-approval of her

appointment. The petitioner approached the 1 st respondent with

Ext.P6. When this writ petition came up for consideration, the

counsel for the petitioner submitted that the petitioner will be

W.P.(C) NO.11477 OF 2023

satisfied if a direction is issued to the 1 st respondent to consider

Ext.P6 within a time frame.

3. Heard the learned Government Pleader also.

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

opinion that this writ petition can be disposed of directing the 1 st

respondent to consider Ext.P6 which is filed against Ext.P5.

Therefore, this writ petition is disposed of in the following

directions:

1. The 1st respondent is directed to consider and pass appropriate orders in Ext.P6, as expeditiously as possible, at any rate, within four months from the date of receipt a certified copy of this judgment.

2. Before passing final orders, the 1st respondent will give an opportunity of hearing to the petitioner and the 3rd respondent.

3. The petitioner will produce a certified copy of this judgment along with a copy of this writ petition before the 1st respondent for compliance.

Sd/-

P.V. KUNHIKRISHNAN JUDGE bpr

W.P.(C) NO.11477 OF 2023

APPENDIX OF WP(C) 11477/2023

PETITIONER'S EXHIBITS

Exhibit-P1 EXHIBIT-P1: TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 1.6.2022.

Exhibit-P2 EXHIBIT-P2: TRUE COPY OF THE GOVERNMENT ORDER IN G.O.(P).NO.19/2020/SJD DATED 25.8.2020.

Exhibit-P3 EXHIBIT-P3:TRUE COPY OF THE GOVERNMENT ORDER IN G.O.(P).NO.7/2022/SJD DATED 28.10.2022.

Exhibit-P4 EXHIBIT-P4:TRUE COPY OF THE JUDGMENT IN W.P.(C).NO.41639/2022 DATED 21.12.2022.

Exhibit-P5 EXHIBIT-P5:TRUE COPY OF THE PROCEEDINGS NO.D/31904/2022 DATED 4.3.2023 OF THE 2ND RESPONDENT.

Exhibit-P6 EXHIBIT-P6: TRUE COPY OF THE REVISION PETITION DATED 6.3.2023 SUBMITTED BEFORE THE 1ST RESPONDENT.