Vijisha .A vs The State Of Kerala
2024 Latest Caselaw 10571 Ker

Kerala High Court

Vijisha .A vs The State Of Kerala on 11 April, 2024

WPC.No.15231/24                         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. 15231 OF 2024
PETITIONER:

             VIJISHA.A., AGED 35 YEARS,
             W/O.ROOPESH P.P., U.P. SCHOOL TEACHER,
             THATTOLIKKARA U.P. SCHOOL, CHOMBALA P.O., CHOMBALA
             SUB DISTRICT, VADAKARA EDUCATION DISTRICT,
             KOZHIKKODE DISTRICT-673 308, RESIDING AT PADINHARE
             PUTHANPURAYIL, PALAYAD,CHOMBALA P.O., KOZHIKKODE
             DISTRICT, PIN - 673 308.

             BY ADV.DINESH KUMAR K.


RESPONDENTS:

     1       THE STATE OF KERALA, REPRESENTED BY ITS 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 DEPUTY DIRECTOR OF EDUCATION,
             MANANCHIRA, KOZHIKODE DISTRICT, PIN - 673 001.
     4       THE DISTRICT EDUCATIONAL OFFICER,
             VADAKARA, KOZHIKODE DISTRICT, PIN - 673 101.
     5       THE ASSISTANT EDUCATIONAL OFFICER,
             OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
             CHOMBALA, CHOMABALA P.O., KOZHIKKODE DISTRICT,
             PIN - 673 308.
     6       THE MANAGER,
             THATTOLIKKARA U.P. SCHOOL, CHOMBALA P.O., CHOMBALA
             SUB DISTRICT, VADAKARA EDUCATION DISTRICT,
             KOZHIKKODE DISTRICT, PIN - 673 308.

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   11.04.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.15231/24                      2

                             JUDGMENT

The petitioner's appointment as UPST in the school

managed by the 6th respondent was declined by the authorities

concerned, as per Ext.P1, P3 and P4. Being aggrieved by the

same, Ext.P5 revision petition has been submitted by the

petitioner before the 1st respondent, which is now pending

consideration.

The limited prayer sought by the petitioner is for an

expeditious disposal of the same. After hearing the learned

counsel for the petitioner and the learned Government Pleader,

this writ petition is disposed of directing the 1 st respondent to

take up Ext.P5 and to pass appropriate orders thereon, after

hearing the petitioner, the 6th respondent and other affected

parties if any. Orders thereon shall be passed 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) 15231/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPLICATION FOR APPROVAL OF APPOINTMENT DATED 25/06/2018 OF THE MANAGER

Exhibit P2 TRUE COPY OF THE ORDER NO. DHEE. THEE (MALAYALAM)/D/3711/18 DATED 28/06/2018 ISSUED BY THE 5TH RESPONDENT

Exhibit P3 TRUE COPY OF THE ORDER NO. B5/196001/2021 DATED 08/06/2022 ISSUED BY THE 4TH RESPONDENT

Exhibit P4 TRUE COPY OF THE ORDER NO. G2/237502/2022 DATED 19/03/2024 ISSUED BY THE 2ND RESPONDENT

Exhibit5 TRUE COPY OF THE REVISION PETITION DATED 20/03/2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT