Smrithi V.J vs The State Of Kerala Represented By ...
2023 Latest Caselaw 11481 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                       WP(C) NO. 36939 OF 2023
PETITIONER:

          SMRITHI V.J.
          AGED 39 YEARS
          W.O.KRISHNAKUMAR, UPPER PRIMARY SCHOOL TEACHER,
          THIRUMANGALAM U.P.SCHOOL, ENGANDIYUR P.O.,
          THRISSUR 680615 RESIDING AT VADUKKUMCHERY HOUSE,
          ENGANDIYUR P.O., CHAVAKKADU, THRISSUR, PIN - 680 615

          BY ADV T.RAJASEKHARAN NAIR


RESPONDENTS:

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

    2     THE DIRECTOR OF GENERAL EDUCATION
          HOUSING BOARD BUILDING, SANTHI NAGAR,
          THIRUVANANTHAPURAM, PIN - 695 001

    3     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DISTRICT EDUCATION OFFICER,
          THRISSUR, PIN - 680 615

    4     THE ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATION OFFICER,
          VALAPPAD, THRISSUR DISTRICT, PIN - 680 567

    5     THE MANAGER
          THIRUMANGALAM U.P.SCHOOL, ENGANDIYUR P.O.,
          THRISSUR, PIN - 680 615


          SMT. NISHA BOSE. SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36939 OF 2023
                                       2



                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.36939 of 2023
            --------------------------------------------------------
             Dated this the 08th day of November, 2023

                               JUDGMENT

Admit. Government Pleader takes notice for respondents

1 to 4. In view of the order that is proposed to be issued,

notice to the 5th respondent is dispensed with.

2. The petitioner's appointment was not approved. The

reason stated is that there is no Manager at present and that

the declaration which is required to have been submitted by

the Manager had not been submitted. According to the

petitioner, declaration has already been submitted and the

appointment was by an approved Manager. The petitioner

has preferred Ext.P6 appeal and seeks early disposal of the

same.

WP(C) NO. 36939 OF 2023

3. In view of the limited prayer made, the writ petition

is disposed of directing the 3rd respondent to consider and

pass orders on Ext.P6 after hearing the petitioner, at the

earliest, at any rate within two months from the date of

receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 36939 OF 2023

APPENDIX OF WP(C) 36939/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE PHOTOCOPY OF THE APPOINTMENT ORDER DATED 1.12.2021 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER Exhibit P2 A TRUE PHOTOCOPY OF THE RELEVANT PAGES OF THE APPLICATION FOR APPOINTMENT OF APPROVAL SUBMITTED BY THE MANAGER THROUGH SAMANAYA PORTAL Exhibit P3 A TRUE PHOTOCOPY OF THE ORDER NO.G/68/16 K.DIS. DATED 1.9.2018 ISSUED BY THE 4TH RESPONDENT Exhibit P4 A TRUE PHOTOCOPY OF THE LETTER NO.G/22628/2021 DATED 20.9.2023 ISSUED BY THE 4TH RESPONDENT TO THE 5TH RESPONDENT Exhibit P5 A TRUE PHOTOCOPY OF THE CIRCULAR NO.H2/19500/2019/DGE DATED 26.2.2021 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE PHOTOCOPY OF THE APPEAL DATED 25.10.2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE