Athira Vijayan vs State Of Kerala
2023 Latest Caselaw 9815 Ker

             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. 29999 OF 2023
PETITIONER:
           ATHIRA VIJAYAN
           AGED 29 YEARS, DAUGHTER OF VIJAYAKUMAR, HST MALAYALAM,
           PMSAMA HSS, CHEMMANKADAVU, KODUR, MALAPPURAM - 676504

          BY ADVS.
          AUGUSTINE JOSEPH
          TONY AUGUSTINE


RESPONDENTS:
     1     STATE OF KERALA,REPRESENTED BY THE SECRETARY TO
           GOVERNMENT, GENERAL EDUCATION DEPARTMENT, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM - 695001

    2     DEPUTY DIRECTOR OF EDUCATION
          CIVIL STATION, MALAPPURAM - 676505

    3     REGIONAL DEPUTY DIRECTOR
          HIGHER SECONDARY EDUCATION, CIVIL STATION ROAD, UPHILL,
          MALAPPURAM - 676505

    4     DISTRICT EDUCATIONAL OFFICER
          CIVIL STATION, MALAPPURAM - 676505

    5     MANAGER
          PMSAMA HSS, CHEMMANKADAVU, KODUR, MALAPPURAM - 676504

    6     ANANTHA SEKHARAN.R
          HSST MALAYALAM, PMSAMA HSS, CHEMMANKADAVU, KODUR,
          MALAPPURAM - 676504

          SMT. NISHA BOSE, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29999 OF 2023               2

                              T.R.RAVI, J.
                 ---------------------------------------
                    W.P.(C).No.29999 of 2023
                    ----------------------------------------
            Dated this the 13th day of September, 2023

                            JUDGMENT

The petitioner was appointed on 15.07.2021 as HSST

Malayalam in the vacancy of the 6th respondent who has been

promoted as HSST, Malayalam. He is aggrieved by the

rejection of the approval of appointment for the reason that

the appointment of the 6th respondent as HSST, Malayalam is

not yet approved. The petitioner has preferred Ext.P3

revision petition 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 after hearing the petitioner, respondents 2

to 6 and such other interested persons at the earliest, at any

rate, within four months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 29999/2023 PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 15.7.2021 OF THE PETITIONER.

Exhibit-P2 TRUE COPY OF THE PROCEEDINGS NO.B4/25343/2021 DATED 28.4.2022 OF THE 4TH RESPONDENT

Exhibit-P3 TRUE COPY OF THE REVISION PETITION DATED 14.7.2023 SUBMITTED BEFORE THE 1ST RESPONDENT