Smt. Smitha George vs Director Of General Education
2023 Latest Caselaw 12559 Ker

Kerala High Court

Smt. Smitha George vs Director Of General Education 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. 38482 OF 2023
PETITIONER:

     1        SMT. SMITHA GEORGE
              AGED 39 YEARS
              WORKING AS HSA (SS), M.A.M.H.S.S, KORATTY, THRISSUR
              DISTRICT, RESIDING AT MANJALY HOUSE, KATHIKUDAM P.O.,
              KORATTY, THRISSUR DISTRICT, PIN - 680308
              BY ADV T.RAJASEKHARAN NAIR

RESPONDENTS:

     1        DIRECTOR OF GENERAL EDUCATION
              POOJAPPURA, THIRUVANANTHAPURAM, PIN - 695001
     2        THE DEPUTY DIRECTOR OF EDUCATION
              COLLECTORATE, AYNTHOLE, THRISSUR DISTRICT, PIN - 682003
     3        THE DISTRICT EDUCATIONAL OFFICER
              MINI CIVIL STATION COMPLEX, IRINJALAKUDA,
              THRISSUR DISTRICT, PIN - 680121
     4        THE CORPORATE MANAGER,
              M.A.M.H.S.S, KORATTY, THRISSUR DISTRICT, PIN - 680308
     5        DALY K.A.
              HIGH SCHOOL TEACHER (SS), MANAGER,
              M.A.M.H.S.S, KORATTY, THRISSUR DISTRICT, PIN - 680308

              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.38482 of 2023

                                     2




                      T.R. RAVI, J.
           ------------------------------------
             W.P.(C.) No.38482 of 2023
           ------------------------------------
      Dated this the 22nd day of November, 2023

                             JUDGMENT

Admit. Government Pleader takes notice for

the respondents 1 to 3. In view of the order that

is proposed to be issued, notice to respondents 4

and 5 is dispensed with.

2. The petitioner submits that overlooking

his claim for appointment as HST(SS), the 5 th

respondent has been appointed. It is also stated

that the 5th respondent happens to be the wife of

an Educational Officer and the Manager and the

Educational Officer are responsible for the

appointment of the 5th respondent. The petitioner

has preferred Ext.P2 revision before the 1 st

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.P2 revision

after hearing the petitioner and respondents 4 and

5 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) 38482/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE ORDER NO. 85- 6439/2022 DATED 18-10-2022 ISSUED BY THE 3RD RESPONDENT DEO EXHIBIT P2 PHOTOCOPY OF THE REVISION PETITION DATED 2-7- 2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ALONG WITH ALL EXHIBITS RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE