Kerala High Court
Shifa.P vs State Of Kerala on 13 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
WP(C) NO.26748 OF 2023
PETITIONER:
SHIFA.P.,AGED 37 YEARS, D/O CHERIYA AHAMMED, ARABIC
TEACHER, THANNIKADAVU AUP SCHOOL, KUNNUMMELPOTTY,
NILAMBUR , MALAPPURAM - 679331(RESIDING AT PUTHALATH
HOUSE, BEEMBUNGAL, MAMPAD P.O., MALAPPURAM - 676 542)
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
GOVERNMENT GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM - 695001
2 THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE DISTRICT EDUCATIONAL OFFICER,WANDOOR,
MALAPPURAM DISTRICT- 679328
4 THE ASSISTANT EDUCATIONAL OFFICER, NILAMBUR, MALAPPURAM
DISTRICT (EX-OFFICIO MANAGER, THANNIKADAVU AUP SCHOOL,
KUNNUMMELPOTTY) - 679330
5 THE HEADMASTER, THANNIKADAVU AUP SCHOOL,
KUNNUMMELPOTTY, NILAMBUR , MALAPPURAM, PIN - 679331
SRI. PREMCHAND R. NAIR, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C) No.26748 of 2023
2
T.R.RAVI, J.
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W.P(C) No.26748 of 2023
===========================
Dated this the 13th day of September, 2023
JUDGMENT
The petitioner being aggrieved by her appointment not
being approved, has approached the 1st respondent, as per
Ext.P-18 representation and seeks early disposal of the same.
2. The petitioner submits that in view of Exts.P-8 to
P-17, the petitioner's appointment is liable to be approved.
In view of the limited prayer made in this writ petition, the
writ petition is disposed of directing the 1 st respondent to
consider and pass orders on Ext.P-18, after hearing the
petitioner and such other interested persons and with due
regard to Exts.P-8 to P-17, at the earliest, at any rate, within
four months from the date of receipt of a copy of this judgment.
The petitioner may produce a copy of this judgment, along with
a copy of the writ petition before the 1 st respondent, for
compliance.
Sd/-
T.R.RAVI
JUDGE
vgd
W.P(C) No.26748 of 2023
APPENDIX OF WP(C) 26748/2023
PETITIONER'S EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE G.O.(P) NO. 3/2019/G.EDN.
DATED 28.02.2019
EXHIBIT P-2 TRUE COPY OF THE CIRCULAR NO.
J2/57/2019/G.EDN. DATED 08.03.2019
EXHIBIT P-3 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 15.07.2021
EXHIBIT P-4 TRUE COPY OF THE K-TET CERTIFICATE OF THE
PETITIONER DATED 16.12.2021
EXHIBIT P-5 TRUE COPY OF THE ORDER NO. F/14894/2021
DATED 08.09.2021 ISSUED BY THE AEO,
NILAMBUR
EXHIBIT P-6 TRUE COPY OF THE ORDER NO. A6/195257/2021
DATED 31.01.2022
EXHIBIT P- 7 TRUE COPY OF THE ORDER NO. F/2037/17 DATED
25.03.2019
EXHIBIT P-8 TRUE COPY OF THE ORDER NO.
E2/5077/2022/DGE DATED 10.07.2022
EXHIBIT P-9 TRUE COPY OF THE G.O (RT) NO.
290/2022/G.EDN DATED 12.01.2022
EXHIBIT P-10 TRUE COPY OF THE DECISION REPORTED IN 1997
KHC 444 DATED 11.09.1997 (PADMANABHAN
NAMBIAR V. GOVERNMENT OF KERALA )
EXHIBIT P-11 TRUE COPY OF THE DECISION REPORTED IN 2002
KHC 88 DATED 21.12.2001 (MANAGER,
ST.MARY'S H.S V. BEJI ABRAHAM)
EXHIBIT P-12 TRUE COPY OF THE DECISION REPORTED IN 2007
KHC 3371 DATED 20.10.2006 (G.SOMANATHA
PILLAI V. STATE OF KERALA AND OTHERS)
EXHIBIT P-13 TRUE COPY OF G.O(RT) NO. 95/2019/G.EDN
DATED 10.01.2019
W.P(C) No.26748 of 2023
EXHIBIT P-14 TRUE COPY OF G.O(RT) NO. 1818/2019/G.EDN
DATED 21.05.2019
EXHIBIT P-15 TRUE COPY OF G.O(RT) NO. 4503/2019/G.EDN
DATED 29.10.2019
EXHIBIT P-16 TRUE COPY OF G.O(RT) NO. 5048/2019 DATED
23.11.2019
EXHIBIT P-17 TRUE COPY OF G.O (MS) NO. 23/2023/G.EDN
DATED 24.03.2023
EXHIBIT P-18 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE GOVERNMENT
DATED 07.07.2023
EXHIBIT P-19 TRUE COPY OF THE DECISION REPORTED IN 1987
KHC 145 DATED 17.02.1987 (RAVINDRA BABU V.
STATE OF KERALA)
EXHIBIT P-20 TRUE COPY OF THE LETTER NO.
H(2)/295299/2021/DGE DATED 21.07.2023
