Shemla K.T vs State Of Kerala
2023 Latest Caselaw 5605 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                    WP(C) NO. 15615 OF 2023


PETITIONER:

           SHEMLA K.T., AGED 43 YEARS
           W/O. JAVID K.M., KUZHIYAM THADATHIL HOUSE,
           TIRURANGADI P.O, MALAPPURAM DISTRICT, PIN -
           676306

           BY ADV C.M.MOHAMMED IQUABAL




RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM,, PIN - 695001

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

    3      THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
           EDUCATION,
           OFFICE OF THE HIGHER SECONDARY REGIONAL DEPUTY
           DIRECTOR, MALAPPURAM P.O,, PIN - 676505

    4      THE PRINCIPAL,
           AIDED MOPPILA HIGHER SECONDARY SCHOOL, P.O.
           THIRURKAD, MALAPPURAM DISTRICT, PIN - 679321
 WP(C) No.15615 of 2023

                                   ..2..

    5          THE MANAGER,
               AIDED MOPPILA HIGHER SECONDARY SCHOOL, P.O.
               THIRURKAD, MALAPPURAM DISTRICT, PIN - 679321


OTHER PRESENT:

               GP- SMT PARVATHY K




        THIS    WRIT   PETITION     (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   12.05.2023,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.15615 of 2023

                                ..3..

                              JUDGMENT

The petitioner is aggrieved by the inaction on

the part of the third respondent in approving the

appointment of the petitioner as HSST Maths in the

school of the fifth respondent.

2. When the matter was taken up, the learned

counsel for the petitioner confined the reliefs to

the limited extent of directing the second respondent

to consider and pass orders on Ext.P13 revision

petition after affording an opportunity of hearing to

the petitioner within a time frame.

Accordingly, the writ petition is disposed of,

with a direction to the second respondent to consider

and pass orders on Ext.P13 revision petition, in

accordance with law, after affording an opportunity

of hearing to the petitioner, within a period of one

month from the date of receipt of a copy of this

judgment.

SD/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-

WP(C) No.15615 of 2023

..4..

APPENDIX OF WP(C) 15615/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE RELEVANT PAGE OF THE SSLC BOOK OF THE PETITIONER DATED 25.3.1994

Exhibit P2 THE TRUE COPY OF THE MASTER'S DEGREE CERTIFICATE ISSUED BY UNIVERSITY OF CALICUT DATED 24.9.2005

Exhibit P3 THE TRUE COPY OF THE M.ED. CERTIFICATE ISSUED BY UNIVERSITY OF CALICUT DATED 24.7.2013

Exhibit P4 THE TRUE COPY OF G.O.(MS) NO.106/17/GEN.EDN. DEPARTMENT DATED 21.8.2017

Exhibit P5 THE TRUE COPY OF CIRCULAR ISSUED BY DIRECTOR OF HIGHER SECONDARY EDUCATION DATED 30.8.2017

Exhibit P6 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE 2ND RESPONDENT DATED 1.7.2019

Exhibit P7 THE TRUE COPY OF THE JUDGMENT IN WP(C). NO. 10144/2020 OF THIS HON'BLE COURT DATED 22.05.2020

Exhibit P8 THE TRUE COPY OF THE ORDER OF 2ND RESPONDENT DATED 02.11.2020

Exhibit P9 THE TRUE COPY OF APPOINTMENT ORDER ISSUED BY 5TH RESPONDENT DATED 15.07.2021

Exhibit P10 THE TRUE COPY OF APPLICATION SUBMITTED BY 5TH RESPONDENT BEFORE 3RD RESPONDENT DATED 15.07.2021 WP(C) No.15615 of 2023

..5..

Exhibit P11 THE TRUE COPY OF THE JUDGMENT IN W.P.

(C).NO. 20164/2022 OF THIS HON'BLE COURT DATED 29.08.2022

Exhibit P12 THE TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT DATED 20.03.2023

Exhibit P13 THE TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 05.05.2023