Shameera A.S vs The State Of Kerala
2023 Latest Caselaw 9824 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. 25476 OF 2023
PETITIONER:

          SHAMEERA A.S.
          AGED 45 YEARS, W/O. ABDUL AZEEZ,
          LPST, HIDAYATHUL ISLAM LP SCHOOL,
          ERANHIKKAL ERANHIKKAL P.O,
          KOZHIKODE DISTRICT -, PIN - 673 303

          BY ADVS.
          R.K.MURALEEDHARAN
          ATHIRA A.MENON
RESPONDENTS:

    1     THE STATE OF KERALA
          REP. BY SECRETARY TO GENERAL EDUCATION DEPARTMENT,
          THIRUVANANTHAPURAM -, PIN - 695 001

    2     THE DEPUTY DIRECTOR OF EDUCATION
          DDE OFFICE KOZHIKODE,
          KOZHIKODE DISTRICT -, PIN - 673 001

    3     THE ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          CHEVAYUR, KOZHIKODE DISTRICT -, PIN - 673 032



          SRI. PREMCHAND R. NAIR, 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.25476 of 2023
                                        2




                                T.R.RAVI, J.
                          ----------------------------------------
                       WP(C) No.25476 of 2023
                        -------------------------------------------
                Dated this the 13th day of September, 2023

                               JUDGMENT

The petitioner has challenged Ext.P12 whereby the 2 nd

respondent stated that the direction issued by this Court in

WP(C) No.4046 of 2023 can be complied with only after the

Government takes a decision on the file which is said to be

pending before the Government regarding the reversion of

the petitioner. The petitioner submits that the said file is one

which had originated from a representation which was made

through the local MLA to the Minister and was not a

statutory petition which is pending before the Government.

The petitioner has also withdrawn the said petition as is

seen from the documents produced.

In such circumstances, this writ petition is disposed of

with a direction to the 2nd respondent to re-consider the

issue as directed by this Court in Ext.P10 judgment in WP(C) No.25476 of 2023

WP(C)No.4046 of 2023 at the earliest after hearing the

petitioner, at any rate within two months from the date of

receipt of a copy of this order.

Sd/-

T.R.RAVI

JUDGE sn WP(C) No.25476 of 2023

APPENDIX OF WP(C) 25476/2023

PETITIONER'S EXHIBITS EXHIBIT-P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER IN FORM 27 DATED 01.08.2018 EXHIBIT-P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 28.06.2019 TO THE MANAGER EXHIBIT-P2(A) TRUE COPY OF THE FORWARDING LETTER SUBMITTED BY THE MANAGER TO THE 3RD RESPONDENT DATED 05.07.2019 EXHIBIT-P3 TRUE COPY OF THE STATEMENT OF RELINQUISHMENT OF THE PETITIONER DATED 01.08.2019 EXHIBIT-P4 TRUE COPY OF THE ORDER NO. D/15759/2019 DATED 18.12.2019 OF APPROVAL OF RAFEEK T P AS HEADMASTER WITH EFFECT FROM 01.08.2019 EXHIBIT-P5 TRUE COPY OF THE RELEVANT PAGE OF THE OBJECTION RAISED BY THE 2ND RESPONDENT DATED 28.02.2020 EXHIBIT-P6 TRUE COPY OF THE SALARY SLIP OF THE PETITIONER IN JULY 2018 EXHIBIT-P7 TRUE COPY OF THE SALARY BILL OF THE PETITIONER FOR JULY 2019 EXHIBIT-P8 TRUE COPY OF THE SALARY BILL OF THE PETITIONER FOR JULY 2021 EXHIBIT-P8(A) TRUE COPY OF THE SALARY BILL OF THE PETITIONER FOR JULY 2022 EXHIBIT-P9 TRUE COPY OF THE STATEMENT OF FIXATION OF PAY IN THE REVISED SCALE OF THE PETITIONER EXHIBIT-P10 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO. 4046/2023 DATED 07.02.2023 WP(C) No.25476 of 2023

EXHIBIT-P11 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 14.02.2023 EXHIBIT-P12 TRUE COPY OF THE ORDER NO. AWI(1) 3425/2023/ DDE DATED 13.06.2023 BY THE 2ND RESPONDENT EXHIBIT-P13 TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE 3RD RESPONDENT DATED 20.06.2023 EXHIBIT-P14 TRUE COPY OF THE REPLY RECEIVED FROM THE 3RD RESPONDENT DATED 24.06.2023 EXHIBIT P15 TRUE COPY OF THE LETTER DATED NIL RECEIVED FROM THE MINISTER FOR EDUCATION EXHIBIT P16 TRUE COPY OF THE PETITION DATED 08.09.2023 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE