Resmi Satheesh vs The State Of Kerala
2023 Latest Caselaw 10640 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. 34029 OF 2023
PETITIONER:

          RESMI SATHEESH
          AGED 41 YEARS
          WIFE OF AJIKUMAR K N, HIGH SCHOOL TEACHER (MALAYALAM),
          GRACEY MEMORIAL HIGH SCHOOL, PARATHODU P O,
          KOTTAYAM DISTRICT, PIN - 686 512

          BY ADVS.
          V.A.MUHAMMED
          PRESAD V.G.


RESPONDENTS:


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

    2     THE DIRECTOR OF GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014

    3     THE DEPUTY DIRECTOR OF EDUCATION
          VAYASKARAKUNNU, PULIMOODU JUNCTION,
          KOTTAYAM, PIN - 686 001

    4     THE DISTRICT EDUCATIONAL OFFICER
          KANJIRAPPALLY @ PONKUNAM,
          KOTTAYAM DISTRICT, PIN - 686 506

    5     THE MANAGER
          GRACEY MEMORIAL HIGH SCHOOL, PARATHODU P O,
          KOTTAYAM DISTRICT, PIN - 686 512


          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. 34029 OF 2023
                                         2




                              T.R.RAVI, J.
                      ----------------------------------------
                     WP(C) No.34029 of 2023
                     -------------------------------------------
               Dated this the 16th day of October, 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. Aggrieved by the rejection of approval of

appointment by the DEO and DDE, the petitioner has

preferred Ext.P9 revision before the 1st respondent and seeks

an early disposal of the same.

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

is disposed of by directing the 1st respondent to consider and

pass orders on Ext.P9 revision after hearing the petitioner, 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 sn WP(C) NO. 34029 OF 2023

APPENDIX OF WP(C) 34029/2023

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 06.06.2019 Exhibit P-2 TRUE COPY OF THE LETTER NO. B3/20767/2021 DATED 28.05.2021 OF THE 4TH RESPONDENT Exhibit P-3 TRUE COPY OF THE DECLARATION OF THE MANAGER DATED 09.02.2021 Exhibit P-4 TRUE COPY OF THE DECLARATION OF THE MANAGER DATED 15.10.2021 Exhibit P-5 TRUE COPY OF THE ORDER NO. B4/213731/2021 DATED 07.10.2021 ISSUED BY THE 3RD RESPONDENT Exhibit P-6 TRUE COPY OF THE REVISION PETITION MOVED BY THE MANAGER DATED 15.10.2021 OF THE 2ND RESPONDENT Exhibit P-7 TRUE COPY OF THE G.O. (P) NO. 3/2019/G.EDN DATED 28.02.2019 Exhibit P-8 TRUE COPY OF THE CIRCULAR NO.

J2/57/2019/G.EDN. DARED 08.03.2019 Exhibit P-9 TRUE COPY OF THE REVISION PETITION DATED 07.10.2023 SUBMITTED BEFORE THE GOVERNMENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE