Kerala High Court
Subha Narayanan vs State Of Kerala on 11 April, 2024
WPC.No.15122/24 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
WP(C) NO. 15122 OF 2024
PETITIONER:
SUBHA NARAYANAN., AGED 54 YEARS,
D/O.NARAYANAN V.P , VISHNUMANGALAM LP SCHOOL,
VISHNUMANGALAM P.O., KALLACHI VIA KOZHIKODE
(RESIDING AT HARIPADMAM HOUSE, CHORODE P.O,
VATAKARA, KOZHIKODE - 673106), PIN - 673 506.
BY ADVS.V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEX II, THIRUVANANTHAPURAM,
PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.
3 THE ASSISTANT EDUCATIONAL OFFICER,
NADAPURAM, KOZHIKODE DISTRICT, PIN - 673 590.
4 THE MANAGER,
VISHNUMANGALAM LPS VIA KALLACHI,
KOZHIKODE, PIN - 673 506.
WPC.No.15122/24 2
5 SMT.K.GEETHA.,
HM, VISHNUMANGALAM LPS VIA KALLACHI,
KOZHIKODE, PIN - 673 506.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WPC.No.15122/24 3
JUDGMENT
The petitioner, while working as teacher in Vishnumangalam
LP School which is an aided school, was appointed as the Teacher-
in-Charge for a particular period as per Ext.P1 when there was
vacancy of Headmistress. Later, she relinquished the claim for
appointment as Headmistress as per Ext.P2. However, the
relinquishment of promotion tendered by the petitioner as
Headmistress and to permit her to continue as LPST was declined
as per Ext.P3 and P4 by the by the AEO as well as the Manager
respectively. Being aggrieved by the same, the petitioner
submitted Ext.P7 revision petition, which is now pending
consideration before the 1st respondent. Limited prayer sought by
the petitioner is for a direction to the 1 st respondent to consider
and pass appropriate orders thereon within a time frame. After
hearing the learned counsel for the petitioner and the learned
Government Pleader, I am inclined to dispose of this writ petition.
Accordingly, this writ petition is disposed of by directing the
1st respondent to take up Ext.P7 and pass appropriate orders
thereon in accordance with law, after hearing the petitioner, 4 th
respondent and other affected parties, if any. Decision in this
regard shall be taken within a period of four months from the date
of receipt of a copy of this judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
DG/11.4.24
APPENDIX OF WP(C) 15122/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE ORDER NO. D/5333/2020
DATED 12.10.2020 ISSUED BY AEO, NADAPURAM
Exhibit P-2 TRUE COPY OF THE SUBMISSION SO MADE
BEFORE THE MANAGER DATED 20.01.2021
Exhibit P-3 TRUE COPY OF THE ORDER NO. D/1352/21
Exhibit P-4 TRUE COPY OF THE ORDER NO. 01/2024 DATED
05.02.2024
Exhibit P-5 TRUE COPY OF G.O (RT) NO.5212/2022/G.EDN
DATED 30.08.2022
Exhibit P-6 TRUE COPY OF THE G.O(RT) NO.
4373/2022/G.EDN DATED 26.07.2022
Exhibit P-7 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
GOVERNMENT DATED 18.03.2024
