Anto M.G vs State Of Kerala
2023 Latest Caselaw 12445 Ker

Kerala High Court

Anto M.G vs State Of Kerala on 22 November, 2023

Author: T.R.Ravi

Bench: T.R.Ravi

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                             WP(C) NO. 38626 OF 2023
PETITIONER:

     1        ANTO M.G.,
              AGED 51 YEARS
              S/O GEORGE M.T, DRAWING TEACHER, ST.FRANCIS GIRLS HIGH
              SCHOOL, MATTOM, THRISSUR (RESIDING AT MALIAMAVU HOUSE,
              MATTAM, THRISSUR - 680602), PIN - 680602
              BY ADVS.
              V.A.MUHAMMED
              M.SAJJAD

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE -
              II,THIRUVANANTHAPURAM, PIN - 695001
     2        THE DIRECTOR OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
     3        THE DEPUTY DIRECTOR OF EDUCATION,
              AYYANTHOLE @ THRISSUR, PIN - 680003
     4        THE DISTRICT EDUCATIONAL OFFICER,
              CHAVAKKAD, THRISSUR, PIN - 680020
     5        THE MANAGER, (EX-OFFICIO)
              ST.FRANCIS GIRLS HIGH SCHOOL, MATTOM, THRISSUR, PIN - 680602
     6        THE HEADMASTER,
              ST.FRANCIS GIRLS HIGH SCHOOL, MATTOM, THRISSUR, PIN - 680602
     7        THE HEADMASTER,
              HOLY CROSS HS, MAPRANAM, IRINJALAKKUDA, THRISSUR, PIN -
              680712

              SRI. PREMCHAND R. NAIR. SR.GOVERNMENT PLEADER


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C.) No.38626 of 2023

                                     2




                      T.R. RAVI, J.
           ------------------------------------
             W.P.(C.) No.38626 of 2023
           ------------------------------------
      Dated this the 22nd day of November, 2023

                               JUDGMENT

Admit. Government Pleader takes notice for

the respondents 1 to 4. In view of the order that

is proposed to be issued, notice to respondents 5

to 7 is dispensed with.

2. The petitioner who is a Drawing Teacher

apprehends that she will be deployed. The

petitioner has preferred Ext.P6 revision before the

1st respondent and seeks an early disposal.

In view of the limited prayer made, this writ

petition is disposed of directing the 1 st respondent

to consider and pass orders on Ext.P6 revision

after hearing the petitioner and respondents 5 to

7 at the earliest, at any rate, within three months

from the date of receipt of a copy this judgment.

Sd/-

T.R.RAVI JUDGE SKP/22-11

APPENDIX OF WP(C) 38626/2023

PETITIONER'S EXHIBITS:

EXHIBIT P-1 TRUE COPY OF THE APPOINTMENT ORDER ALONG WITH APPROVAL RECORDED THEREON DATED 05.06.2002 EXHIBIT P-2 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE ACADEMIC YEAR 2023-24 VIDE ORDER NO. D.DIS. B6/54271/2023 DATED 18.08.2023 EXHIBIT P-3 TRUE COPY OF THE ORDER NO. DDETSR/4877/2023-B5 DATED 19.08.2023 EXHIBIT P-4 TRUE COPY OF ORDER NO. DDETSR/6111/2023-B5 DATED 23.08.2023 EXHIBIT P-5 TRUE COPY OF G.O(MS) NO.111/2017/G.EDN DATED 07.09.2017 EXHIBIT P-6 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 31.10.2023 RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE