Jisha V.P vs State Of Kerala
2023 Latest Caselaw 10828 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                         WP(C) NO. 34635 OF 2023
PETITIONER:

              JISHA V.P.
              AGED 45 YEARS
              W/O SUNIL U.P., U.P.S.T, T.R.K. U.P. SCHOOL VALANCHERY,
              (FORMERLY A.U.P. SCHOOL VAIKKATHOOR), VALANCHERY P.O.,
              MALAPPURAM DISTRICT- 676 552, RESIDING AT SOPANAM,
              UPPILAPATTA PUTHENVEEDU, KOLATHUR P.O, MALAPPURAM
              DISTRICT, PIN - 679338.

              BY ADV J.G.SYAMNATH


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF
              GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001.
     2        THE DISTRICT EDUCATIONAL OFFICER TIRUR
              CIVIL STATION, TIRUR P.O, MALAPPURAM DISTRICT,
              PIN - 676101.
     3        THE ASSISTANT EDUCATIONAL OFFICER KUTTIPURAM
              OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
              P.O. KUTTIPURAM, MALAPPURAM DISTRICT, PIN - 679571.
     4        THE MANAGER
              U.P.S.T, T.R.K. U.P. SCHOOL VALANCHERY, (FORMERLY A.U.P.
              SCHOOL VAIKATHOOR), VALANCHERY P.O., MALAPPURAM DISTRICT,
              PIN - 676552.


              SRI. PREMCHAND R. NAIR, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34635 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                      W.P.(C) No.34635 of 2023
                    ----------------------------------------------------
                 Dated this the 19th 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 the 4 th

respondent is dispensed with.

2. The petitioner is aggrieved by the non approval of the

appointment in the Head Teacher Vacancy from 04.06.2012 to

01.06.2014. The petitioner has preferred Ext.P7 revision before the

1st respondent and the same is said to be pending. 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.P7

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 mpm WP(C) NO. 34635 OF 2023

APPENDIX OF WP(C) 34635/2023

PETITIONER'S EXHIBITS

Exhibit-P1 A TRUE COPY OF THE ORDER DATED 22.08.2012 ISSUED BY THE 3RD RESPONDENT.

Exhibit -P2 A TRUE COPY OF THE G.O.(RT) 3778/12/G.EDN DATED 06.08.2012.

Exhibit -P3 A TRUE COPY OF THE G.O.(P) 256/11/G.EDN DATED 28.12.2011.

Exhibit-P4 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C) 7015/2013 DATED 15-03-2023.

Exhibit -P5 A TRUE COPY OF THE HEARING NOTES SUBMITTED BY THE PETITIONER ON THE HEARING CONDUCTED BY THE 2ND RESPONDENT.

Exhibit-P6 A TRUE COPY OF THE ORDER DATED 09.08.2023 ISSUED BY THE 2ND RESPONDENT.

Exhibit -P7 A TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 11.10.2023.