Kerala High Court
Jeena Abraham vs The State Of Kerala on 11 April, 2024
WPC.No.15146/2024 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. 15146 OF 2024
PETITIONER:
JEENA ABRAHAM,
AGED 46 YEARS,
WIFE OF ABYSON GEORGE, HIGH SCHOOL TEACHER
(PHYSICAL SCIENCE), N M HIGH SCHOOL, KUMBANAD,
PATHANAMTHITTA DISTRICT, PIN - 689 547.
BY ADVS.
V.A.MUHAMMED
PRESAD V.G.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM,
PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.
3 THE DISTRICT EDUCATIONAL OFFICER,
THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689 101.
4 THE MANAGER, N M CORPORATE SCHOOL, KUMBANAD
THIRUVALLA (VIA), PATHANAMTHITTA DISTRICT,
PIN - 689 547.
5 THE HEADMASTER, N M HIGH SCHOOL, KUMBANAD,
PATHANAMTHITTA DISTRICT, PIN - 689 547.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WPC.No.15146/2024 2
JUDGMENT
The petitioner, who is now working as HST (Physical
Science) in the school managed by the 4 th respondent, has
approached this Court being aggrieved by the denial of the
benefits of 2014 and 2019 pay revisions, approval of the transfer
as well as the denial of higher grade in the post of HST. It is also
pointed out that highlighting the said grievances, the petitioner
has already approached the 1st respondent by filing Ext.P11.
2. Limited prayer sought by the petitioner is for a
direction to the 1st respondent to take up Ext.P11 and pass
appropriate orders thereon. 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 directing the 1 st
respondent to take up Ext.P11 and to pass appropriate orders
thereon in accordance with law, after hearing the petitioner and
the 5th respondent. A 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) 15146/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER DATED
06.10.2005
Exhibit P-2 TRUE COPY OF THE APPOINTMENT ORDER DATED
06.06.2006 AND THE APPROVAL RECORDED
THEREIN
Exhibit P-3 TRUE COPY OF THE G.O. (RT.) NO.
920/10/G.EDN. DATED 02.03.2010
Exhibit P-4 TRUE COPY OF THE G.O. (RT.) NO.
3032/11/G.EDN. DATED 26.07.2011
Exhibit P-5 TRUE COPY OF THE ORDER NO.
B4/3593/14/K.DIS. DATED 19.10.2015 OF THE
DEO, THIRUVALLA
Exhibit P-6 TRUE COPY OF THE ORDER NO
F(3)/17052/2016/DPI/K.DIS. DATED
12.12.2017 OF THE ADDITIONAL DIRECTOR OF
PUBLIC INSTRUCTION (ACADEMIC) ATTACHED TO
THE OFFICE OF THE 2ND RESPONDENT
Exhibit P-7 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2010 ALONG WITH THE APPROVAL
RECORDED THEREON
Exhibit P-8 TRUE COPY OF THE PROCEEDINGS OF THE
MANAGER VIDE ORDER NO. 209/12-13 DATED
31.05.2013
Exhibit P-9 TRUE COPY OF THE ORDER NO.
F/3286/2019/K.DIS. DATED 27.12.2019 OF
THE AEO, KOZHENCHERY
Exhibit P-10 TRUE COPY OF THE PROCEEDINGS OF THE
MANAGER VIDE ORDER NO. 82/2022-23 DATED
01.08.2022
Exhibit P-11 TRUE COPY OF THE REPRESENTATION SUBMITTED
BEFORE THE 1ST RESPONDENT DATED
20.03.2024
