Ajeera V P vs The Director Of General Education
2023 Latest Caselaw 11009 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                             WP(C) NO. 35040 OF 2023
PETITIONER:

     1        AJEERA V P
              AGED 25 YEARS
              D/O. HAMEED LPST,
              BHOOMIVATHUKKAL MLP SCHOOL BHOOMIVATHUKKAL P.O,
              KOZHIKODE DISTRICT., PIN - 673506
              BY ADVS.
              R.K.MURALEEDHARAN
              ATHIRA A.MENON

RESPONDENTS:

     1        THE DIRECTOR OF GENERAL EDUCATION
              DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
              THIRUVANANTHAPURAM., PIN - 695014
     2        THE DISTRICT EDUCATIONAL OFFICER
              OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, VATAKARA,
              KOZHIKODE DISTRICT., PIN - 673101
     3        THE ASSISTANT EDUCATIONAL OFFICER
              OFFICER OF THE ASSISTANT EDUCATIONAL OFFICER, NADAPURAM,
              KOZHIKODE DISTRICT., PIN - 673504
     4        THE MANAGER
              BHOOMIVATHUKKAL MLP SCHOOL BHOOMIVATHUKKAL P.O, KOZHIKODE
              DISTRICT., PIN - 673506


              SRI. PREMCHAND R. NAIR. SR.GOVERNMENT PLEADER

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.35040 of 2023
                                        2



                         T.R. RAVI, J.
              ------------------------------------
                W.P.(C.) No.35040 of 2023
              ------------------------------------
          Dated this the 26th day of October, 2023

                                 JUDGMENT

Admit. The Government Pleader takes notice

to respondents 1 to 3. Notice to the fourth

respondent is dispensed with in view of the order

that I propose to be issued.

2. Against the rejection of approval of

appointment, Ext.P5 appeal has been preferred

and the same is pending before the first

respondent. The petitioner seeks early disposal of

the same.

In view of the limited prayer made, this writ

petition is disposed of directing the first

respondent to consider and pass orders on Ext.P5

with due regard to Ext.P4 after hearing the WPC No.35040 of 2023

petitioner, at the earliest, at any rate, within a

period of three months from the date of receipt of

a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE SKP/26-10 WPC No.35040 of 2023

APPENDIX OF WP(C) 35040/2023

PETITIONER'S EXHIBITS:

EXHIBIT -P1 A TRUE COPY OF THE APPOINTMENT ORDER IN FORM 27 OF THE PETITIONER AS LPST.

EXHIBIT -P2 A TRUE COPY OF THE ORDER NO. B/13446/2021 ISSUED BY THE 3 RD RESPONDENT DATED 25.07.2021. EXHIBIT -P3 A TRUE COPY OF THE ORDER NO. B5/194302/2021 OF THE 2 ND RESPONDENT DATED 18.10.2022. EXHIBIT -P4 A TRUE COPY OF THE CIRCULAR NO. 23323/J1-

89/G.EDN OF THE GOVERNMENT DATED 06.11.1989. EXHIBIT -P5 A TRUE COPY OF THE APPEAL DATED 15.11.2022 FILED BEFORE THE 1 ST RESPONDENT. RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE