Divya Philip vs State Of Kerala
2023 Latest Caselaw 11203 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. 35256 OF 2023
PETITIONER:

              DIVYA PHILIP
              AGED 45 YEARS
              D/O. PHILIP SEBASTIAN, HSST (ENGLISH), LEO XIII HIGHER
              SECONDARY SCHOOL, ALAPPUZHA, PIN - 688 001, RESIDING AT
              ANCHUTHAIKKAL HOUSE, VATTAYAR, THIRUVAMBADI P.O.,
              ALAPPUZHA DISTRICT, PIN - 688002.

              BY ADVS.
              BENOY THOMAS
              PAULSON THOMAS


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001.
     2        REGIONAL DEPUTY DIRECTOR
              HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
              CHENGANNOOR, PIN - 689121.
     3        CORPORATE MANAGER
              DIOCESE OF ALLEPPY, LEO XIII CAMPUS, ALAPPUZHA,
              PIN - 688001.


              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. 35256 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                      W.P.(C) No.35256 of 2023
                    ----------------------------------------------------
                 Dated this the 27th day of October, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for respondents 1

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

to the 3rd respondent is dispensed with.

2. The revised proposal submitted for appointment of the

petitioner has not been approved. It is submitted that the

appointment of a junior has been approved making it clear that

it shall be only after the approval of the petitioner. The

petitioner has preferred Ext.P3 representation before the 1 st

respondent and 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.P3 representation in accordance with Ext.P1

proposal submitted by the Manager, after hearing the petitioner WP(C) NO. 35256 OF 2023

and other interested persons 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. 35256 OF 2023

APPENDIX OF WP(C) 35256/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE REVISED REQUEST NO. HSS 24/2022 DATED 01-02-2023 SUBMITTED BY THE 3RD RESPONDENT MANAGER BEFORE THE 2ND RESPONDENT ALONG WITH THE REVISED PROPOSAL FOR APPROVAL OF THE PETITIONER W.E.F. 03-06-2019.

Exhibit-P2 TRUE COPY OF G.O.(RT.) NO. 1982/2023/G.EDN.

DATED 18-03-2023.

Exhibit-P3 TRUE COPY OF REPRESENTATION DATED 28-09-2023 BEFORE THE GOVERNMENT SUBMITTED BY THE PETITIONER.