Shibili Nahan M N vs The State Of Kerala
2024 Latest Caselaw 10213 Ker

Kerala High Court

Shibili Nahan M N vs The State Of Kerala on 5 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                        WP(C) NO. 14043 OF 2024
PETITIONER:

            SHIBILI NAHAN M N
            AGED 25 YEARS, SON OF MUHAMMAD ALI M K,
            LOWER PRIMARY SCHOOL TEACHER (LPST), AL-MADRASSATHUL
            MUBARAKHA LOWER PRIMARY SCHOOL, SAIDAR PALLI,
            TEMPLE GATE P O, THALASSERY, KANNUR DISTRICT,
            PIN - 670102

            BY ADV V.A.MUHAMMED


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
            THIRUVANANTHAPURAM, PIN - 695001

    2       THE DIRECTOR OF GENERAL EDUCATION
            JAGATHY, THIRUVANANTHAPURAM, PIN - 695014

    3       THE DISTRICT EDUCATIONAL OFFICER
            THALASSERY, KANNUR DISTRICT, PIN - 670101

    4       THE ASSISTANT EDUCATIONAL OFFICER
            THALASSERY SOUTH, KANNUR DISTRICT, PIN - 670101

    5       THE MANAGER
            AL-MADRASSATHUL MUBARAKHA LOWER PRIMARY SCHOOL,
            SAIDAR PALLI, TEMPLE GATE P O, THALASSERY,
            KANNUR DISTRICT, PIN - 670102

            ADV NISHA BOSE- GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14043 OF 2024
                                  2

                            JUDGMENT

The petitioner, was appointed as LPST, in the School

managed by the 5th respondent with effect from 01.12.2021.

However, the approval was granted as per Ext.P6 only on daily

wages basis. Being aggrieved by the same, the petitioner submitted

Ext.P12 revision petition before the 1st respondent. The limited

prayer sought by the petitioner is for a direction for expeditious

disposal of Ext.P12.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of

directing the 1st respondent to take up Ext.P12 and pass appropriate

orders thereon in accordance with law, after hearing the petitioner

and the 5th respondent. The orders in this regard shall be passed,

within a period four months from the date of receipt of a copy of the

judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 14043 OF 2024

APPENDIX OF WP(C) 14043/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.12.2021 IN RESPECT OF THE PETITIONER Exhibit P-2 TRUE COPY OF THE ORDER NO.

G/22966/2021 DATED 28.05.2022 OF THE AEO, THALASSERY SOUTH Exhibit P-3 TRUE COPY OF THE ORDER NO.

B5/198136/2022 DATED 09.10.2022 OF THE DEO, THALASSERY Exhibit P-4 TRUE COPY OF THE ORDER NO.

G/126661/2022 DATED 15.07.2023 OF THE AEO, THALASSERY SOUTH Exhibit P-5 TRUE COPY OF THE LETTER NO. G.EDN-

JR1/502/ 2013/G.EDN. DATED 01.11/2023 OF THE GOVERNMENT Exhibit P-6 TRUE COPY OF THE ORDER NO.

G/57985/2023 DATED 01.01.2024 OF THE AEO, THALASSERY SOUTH Exhibit P-7 TRUE COPY OF THE STAFF FIXATION ORDER NO. D.DIS. G/48439/2019 DATED 18.07.2019 OF THE AEO, THALASSERY SOUTH (2019-2020) Exhibit P-8 TRUE COPY OF THE STAFF FIXATION ORDER NO. D.DIS. G/49956/2022 DATED 10.08.2022 OF THE AEO, THALASSERY SOUTH (2022-2023) Exhibit P-9 TRUE COPY OF THE STAFF FIXATION ORDER NO. D.DIS.G/56227/ 2023 DATED 17.08.2023 OF THE AEO. THALASSERY SOUTH (2023-2024) Exhibit P-10 TRUE COPY OF THE STAFF LIST AS ON 01.12.2021 Exhibit P-11 TRUE COPY OF THE G.O. (MS.) NO.

29/2023/G.EDN DATED 24.03.2023 Exhibit P-12 TRUE COPY OF THE REVISION PETITION DATED 25.01.2024 SUBMITTED BEFORE THE 1ST RESPONDENT