Anu K. Paulose vs The State Of Kerala
2023 Latest Caselaw 10636 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                         WP(C) NO. 29225 OF 2023
PETITIONER:

              ANU K. PAULOSE
              AGED 37 YEARS,
              WIFE OF LAIJU THOMAS, HIGHER SECONDARY SCHOOL TEACHER
              (JUNIOR) (BOTANY), M G M HIGHER SECONDARY SCHOOL,
              PUDUPPADY, KOZHIKODE DISTRICT, PIN - 673586.

              BY ADV V.A.MUHAMMED


RESPONDENTS:

     1        THE 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
              (HIGHER SECONDARY EDUCATION WING), HOUSING BOARD
              BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM,
              PIN - 695001.
     3        THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
              EDUCATION, THEKEPPURAM, KUTTICHIRA, KOZHIKODE,
              PIN - 673001.
     4        THE CORPORATE MANAGER
              CATHOLICATE & M D SCHOOLS, CORPORATE EDUCATIONAL AGENCY,
              DEVALOKAM, KOTTAYAM, PIN - 686004.
     5        THE PRINCIPAL
              M G M HIGHER SECONDARY SCHOOL, PUDUPPADY, KOZHIKODE
              DISTRICT, PIN - 673586.

              SMT. NISHA BOSE. SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29225 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                      W.P.(C) No.29225 of 2023
                    ----------------------------------------------------
                 Dated this the 16th day of October, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for 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. Against rejection of approval as HSST (Junior) in

Botany, the petitioner has preferred Ext.P11 revision before the

1st respondent. The petitioner seeks early disposal of the same.

In view of the limited prayer made, this writ petition is

disposed of directing the 1st respondent to consider and pass

orders on Ext.P11 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 of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 29225 OF 2023

APPENDIX OF WP(C) 29225/2023

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE LIST OF HSST (JUNIOR) TEACHERS WITH MODE OF APPOINTMENT AS ON 03.01.2022.

Exhibit P-2 TRUE COPY OF THE NOTIFICATION PUBLISHED IN KERALA KAUMUDY DAILY DATED 02.01.2019. Exhibit P-3 TRUE COPY OF THE G.O. (RT.) NO.

4471/2021/G.EDN DATED 07.10.2021. Exhibit P-4 TRUE COPY OF THE APPROVED MINUTES RECOMMENDING THE PETITIONER FOR APPOINTMENT AS HSST (JUNIOR) IN BOTANY HELD ON 28.12.2021.

Exhibit P-5 TRUE COPY OF THE APPOINTMENT ORDER NO.

HSE/12/1705/22 DATED 03.01.2022. Exhibit P-6 TRUE COPY OF THE LETTER NO. A4/369/ 2022 DATED 15.2.2022 ISSUED BY THE 3RD RESPONDENT.

Exhibit P-7 TRUE COPY OF THE COMMUNICATION NO.

A4/366/2022 DATED 8.11.2022 OF THE 3RD RESPONDENT ALONG WITH TYPED COPY. Exhibit P-8 TRUE COPY OF THE ORDER NO. A3/375/ 2023 DATED 21.7.2023 OF THE 3RD RESPONDENT ALONG WITH TYPED COPY.

Exhibit P-9 TRUE COPY OF THE ORDER NO. A4/6354/ 2019/K.DIS DATED 11.8.2021 OF THE 3RD RESPONDENT.

Exhibit P-10 TRUE COPY OF THE ORDER NO. G/12420/ 2019/RDD/MLPM/HSE/K.DIS DATED 13.07.2021 OF THE 3RD RESPONDENT.

Exhibit P-11 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER MOVED THE GOVERNMENT DATED 11.08.2023.