Asna M. Muhammed vs State Of Kerala
2023 Latest Caselaw 11177 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                         WP(C) NO. 35416 OF 2023
PETITIONER:

              ASNA M. MUHAMMED
              AGED 24 YEARS
              D/O. MUHAMMED M.H., MOOLECHALIL HOUSE, NADACKAL PO,
              ERATTUPETTA UPPER PRIMARY SCHOOL TEACHER, M.M.M.U.M.
              UPPER PRIMARY SCHOOL, KARAKKAD), PIN - 686121.

              BY ADVS.
              S.SUBHASH CHAND
              SRUTHI S. SEKHAR


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001.
     2        THE DIRECTOR OF GENERAL EDUCATION
              (FORMERLY DIRECTOR OF PUBLIC INSTRUCTIONS),
              OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
              THIRUVANANTHAPURAM, PIN - 695014.
     3        THE DISTRICT EDUCATIONAL OFFICER
              OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
              KANJIRAPPALLY, PIN - 686506.
     4        THE ASSISTANT EDUCATIONAL OFFICER
              OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
              ERATTUPETTA, PIN - 686122.
     5        THE MANAGER
              M.M.M.U.M. UPPER PRIMARY SCHOOL, KARAKKAD, PIN - 689504.


              SRI. PREMCHAND R. NAIR. SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35416 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                         W.P.(C) No.35416 of 2023
                    ----------------------------------------------------
                 Dated this the 27th 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. The approval of appointment of the petitioner has been

rejected. The petitioner has preferred Ext.P10 statutory revision

before the 2nd respondent. She seeks early disposal of the same.

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

disposed of directing the 2nd respondent to consider and pass

orders on Ext.P10 revision after hearing the petitioner and the

5th respondent with due regard to Exts.P3, P4 & P9 orders, 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. 35416 OF 2023

APPENDIX OF WP(C) 35416/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER DATED 15/7/2021 ISSUED BY RESPONDENT NO.5. Exhibit P2 A TRUE COPY OF THE JUDGMENT DATED 23/12/2022 THUS PASSED BY THIS HON'BLE COURT IN W.P.(C). NO. 42625 OF 2022. Exhibit P3 A TRUE COPY OF THE ORDER BEARING NO.

AF2/24992023/DGE DATED 3/6/2023 PASSED BY RESPONDENT NO.2.

Exhibit P4 A TRUE COPY OF THE GOVERNMENT ORDER BEARING GO NO. 29/2023/G.EDN. DATED 24/3/2023 ISSUED BY RESPONDENT NO.1.

Exhibit P5 A TRUE COPY OF THE ORDER BEARING NO.

D/44041/2023 DATED 7/7/2023 ISSUED BY RESPONDENT NO.4.

Exhibit P6 A TRUE COPY OF THE APPOINTMENT ORDER DATED 15/6/2023 OF THE SAID SMT. SABEENA K.S. Exhibit P7 A TRUE COPY OF THE ORDER NO.8/2022-23 DATED 15/6/2023 THUS PASSED BY RESPONDENT NO.5. Exhibit P8 A TRUE COPY OF THE ORDER DATED 23/8/2023 THUS PASSED BY RESPONDENT NO.4.

Exhibit P9 A TRUE COPY OF THE ORDER BEARING NO.

F2/10951/2022/DGE DATED 17/1/2023 THUS PASSED BY RESPONDENT NO.2.

Exhibit P10. A TRUE COPY OF THE STATUTORY REVISION PETITION UNDER RULE 8A CHAPTER XIVA KER DATED 6/9/2023.