Krishnapriya.N vs The Assistant Educational Officer
2024 Latest Caselaw 10215 Ker

Kerala High Court

Krishnapriya.N vs The Assistant Educational Officer 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. 14097 OF 2024
PETITIONER:

            KRISHNAPRIYA.N
            AGED 36 YEARS
            KRISHNAKRIPA, KALATHILLAM THAMARASSERI.P.O.,
            KOZHIKODE, PIN - 673573

            BY ADVS.
            SREEDHAR RAVINDRAN
            LAKSHMI RAMADAS
            APARNA RAJAN


RESPONDENTS:

    1       THE ASSISTANT EDUCATIONAL OFFICER
            BALUSSERY, KOZHIKODE, PIN - 673612

    2       THE MANAGER, KARUNARAM AUP SCHOOL
            NANMINDA.P.O, KOZHIKODE, PIN - 673613



            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. 14097 OF 2024
                                 2

                             JUDGMENT

The petitioner who was appointed as a Language Teacher, at

Karunaram AUP School, was not granted approval for the

appointment, as per Ext.P6. Ext.P8 was passed by the Joint Director

of General Education, granting daily wages to the petitioner.

However, the payment on daily wages has not been disbursed so

far. In such circumstances Ext.P10 representation has been

submitted by the petitioner before the 1st respondent. The limited

prayer sought by the petitioner is for consideration of the said

representation by the 1st respondent within a time frame.

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.P10 and appropriate

orders thereon shall be passed in accordance with law, after hearing

the petitioner, within a period two months from the date of receipt

of a copy of the judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 14097 OF 2024

APPENDIX OF WP(C) 14097/2024

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE ORDER APPOINTING SRI.SANTHOSH KUMR T.K NO.F/25347/2022/ DATED 03.03.2023 Exhibit-P2 TRUE COPY OF THE ORDER APPOINTING THE PETITIONER DATED 21.02.2022 Exhibit-P3 TRUE COPY OF THE GOVERNMENT ORDER G.O. (P) NO.2448/2022/G.EDN. DATED 16.04.2022 Exhibit-P4 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT NO.F/2957/2022/D.DIS DATED 25.07.2022 Exhibit-P5 TRUE COPY OF THE STAFF FIXATION ORDER ISSUED BY THE 1ST RESPONDENT NO. F/48889/2022 DATED 23.08.2022 Exhibit -P6 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT NO.F/25371/2022 DATED 17.03.2023 Exhibit -P7 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.13833/2023 DATED 13.04.2023 Exhibit-P8 TRUE COPY OF THE ORDER OF THE JOINT DIRECTOR OF GENERAL EDUCATION NO. RA(4)/8114/2023/ DGE 17.08.2023 Exhibit-P9 TRUE COPY OF THE ORDER OF THE ADDITIONAL DIRECTOR OF GENERAL EDUCATION NO.G(3) 8114/2023/ DGE 26.08.2023 Exhibit -P10 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER ALONG WITH TWO OTHER TEACHERS BEFORE THE 1ST RESPONDENT DATED 12.03.2024