Shivi T C vs State Of Kerala
2023 Latest Caselaw 11819 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                      THE HONOURABLE MR. JUSTICE T.R.RAVI
        Thursday, the 16th day of November 2023 / 25th Karthika, 1945
                          WP(C) NO. 33899 OF 2023(J)
PETITIONER:

     SHIVI T.C., AGED 43 YEARS, W/O. SURESH BABU P K, LANGUAGE TEACHER
     HINDI (FULL-TIME), SOUTH PATTIAM UP SCHOOL, PATHAYAKUNNU POST,
     PATTIAM, KANNUR DISTRICT, PIN - 670691

RESPONDENTS:

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

     AND 5 OTHERS


     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 pass an interim order directing the 4th respondent to release
the salary due to the petitioner based on the approval in Exts.P8 approval
and P10 Judgment, pending disposal of this writ petition.


     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
27-10-2023 and upon hearing the arguments of M/S. POOVAMULLE PARAMBIL
ABDUL KAREEM, K.N.KUMARASWAMY SARMA, Advocates for the petitioner the
court passed the following:

                                                               p.t.o
                             T.R.RAVI, J.
             ---------------------------------------------
                   W.P(C).No.33899 of 2023
         ------------------------------------------------------
         Dated this the 16th day of November, 2023.

                           ORDER

The Government Pleader has placed before this Court

an order issued by the District Educational Officer on

08.08.2023 and the consequential order issued by the AEO

on 27.09.2023. As per the order of the DEO, the

appointment is directed to be approved, if otherwise

proper, after complying with the requirement of reservation

for PWD candidates. The order passed by the AEO states

that since the Manager has not complied with the

requirements stated in the order dated 08.08.2023, the

approval is rejected. The petitioner may take steps to

amend the writ petition, if so advised.

There will be an interim direction to the 4 th respondent

to provisionally approve the appointment of the petitioner

in the scale of pay from the day on which the School has W.P(C).No.33899 of 2023

become economic and grant the consequential benefits,

subject to further orders in this writ petition.

Sd/-

T.R.RAVI JUDGE LEK

16-11-2023 /True Copy/ Assistant Registrar