Vineetha P Padmanabhan vs The Deputy Director Of Education
2023 Latest Caselaw 11078 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. 35077 OF 2023
PETITIONER:

              VINEETHA P PADMANABHAN
              AGED 39 YEARS
              D/O.PADMANABHAN,PADMASREE HOUSE, CHERPULASSERY POST,
              PALAKKAD, PIN - 679503.

              BY ADVS.
              K.SEENA
              P.RAVINDRA BABU


RESPONDENTS:

     1        THE DEPUTY DIRECTOR OF EDUCATION
              PALAKKAD, PALAKKAD DISTRICT, PIN - 678001.
     2        THE DISTRICT EDUCATIONAL OFFICER
              OTTAPPALAM, PALAKKAD, PIN - 679101.
     3        THE MANAGER
              ANANGANADI HIGH SCHOOL, PANAMANNA P.O, OTTAPPALAM,
              PALAKKAD, PIN - 679501.

              SMT.NISHA BOSE, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35077 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                      W.P.(C) No.35077 of 2023
                    ----------------------------------------------------
                 Dated this the 26th day of October, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for respondents 1

& 2. In view of the order that is proposed to be issued, notice to

the 3rd respondent is dispensed with.

2. Aggrieved by the approval of appointment of the

petitioner only on daily wages, the 3rd respondent, Manager has

preferred Ext.P6 appeal before the 1st respondent. Petitioner

seeks early disposal of the same. It is submitted that since the

petitioner's case comes within Clause (ix) of the Government

Order dated 24.03.2023, which has been produced as Ext.P4,

the petitioner is entitled to have her appointment approved.

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

disposed of directing the 1st respondent to consider and pass

orders on Ext.P6 appeal, after hearing the petitioner and such

other interested persons and with due regard to Clause (ix) of WP(C) NO. 35077 OF 2023

Ext.P4 Government Order, at the earliest, at any rate, within two

months from the date of receipt of a certified copy of this

judgment. The petitioner shall produce a copy of this writ

petition along with a certified copy of the judgment before the 1st

respondent for compliance.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 35077 OF 2023

APPENDIX OF WP(C) 35077/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 1.6.2022 ISSUED BY THE 3RD RESPONDENT.

Exhibit2 TRUE COPY OF THE PROCEEDINGS NO.

B1/35377/2022 DATED 14.7.2023 ISSUED BY THE 3RD RESPONDENT.

Exhibit P3 A TRUE COPY OF THE CIRCULAR NO.

H2/295299/2021/DGE DATED 16.5.23. Exhibit P4 A TRUE COPY OF G.O (P) NO 29/2023/GED DATED 24.3.2023.

Exhibit P5 A TRUE COPY OF THE CIRCULAR NO H2/295299/2022/DGE DATED 31.3.2023 ISSUED BY THE DIRECTOR OF GENERAL EDUCATION. Exhibit P6 A TRUE COPY OF THE APPEAL FILED BY THE 3RD RESPONDENT BEFORE THE 1ST RESPONDENT.