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Ambili Jose, W/O.Aby John vs State Of Kerala
2024 Latest Caselaw 10573 Ker

Citation : 2024 Latest Caselaw 10573 Ker
Judgement Date : 11 April, 2024

Kerala High Court

Ambili Jose, W/O.Aby John vs State Of Kerala on 11 April, 2024

               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. 14768 OF 2024
PETITIONER:

          AMBILI JOSE,
          W/O.ABY JOHN, AGED 44 YEARS
          L.P.S.T, ST.ROCKEY'S U.P.S., AREEKKARA, VELIYANOOR
          P.O., KOTTAYAM, RESIDING AT MUNDANTHANANICKAL, PIOUS
          MOUNT P.O., UZHAVOOR, KOTTAYAM, PIN - 686634

          BY ADVS.
          B.MOHANLAL
          P.S.PREETHA
          ASWIN V. NAIR
          JAYAPRABHA ARJUN
          BLESSY MARY SEBASTIAN
          PRAVEENA T.


RESPONDENTS:

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

    2     THE DIRECTOR OF GENERAL EDUCATION
          GOVERNMENT OF KERALA, JAGATHY P.O.,
          THIRUVANANTHAPURAM, PIN - 695014

    3     THE DEPUTY DIRECTOR OF EDUCATION
          PALACE ROAD KOTTAYAM, PIN - 686001

    4     THE ASSISTANT EDUCATIONAL OFFICER
          RAMAPURAM, RAMAPURAM P.O., KOTTAYAM, PIN - 686576

    5     THE ASSISTANT EDUCATIONAL OFFICER
          KATTAPPANA, KATTAPPANA P.O., IDUKKI, PIN - 685508

    6     THE ASSISTANT EDUCATIONAL OFFICER
          VAIKOM P.O., KOTTAYAM, PIN - 686141

    7     THE ASSISTANT EDUCATIONAL OFFICER
          KURUVILANGADU P.O., KOTTAYAM, PIN - 686633
 WP(C) NO. 14768 OF 2024
                                   2

    8          THE ASSISTANT EDUCATIONAL OFFICER
               MANNARKKAD P.O., PALAKKAD, PIN - 678582

    9          THE DISTRICT EDUCATIONAL OFFICER
               KADUTHURUTHY, KADUTHURUTHY P.O., KOTTAYAM, PIN
               - 686604

   10          THE MANAGER
               CORPORATE EDUCATIONAL AGENCY OF SCHOOLS,
               DIOCESE OF KOTTAYAM, CHAITHANYA PASTORAL
               CENTRE, THELLAKOM P.O., KOTTAYAM, PIN - 686630



               ADV NISHA BOSE-GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   11.04.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14768 OF 2024
                                 3

                            JUDGMENT

The petitioner who is aggrieved by non-approval of her

appointment as UPSA for the period from 21.02.2005 to 30.03.2005

and as LPSA for the period from 29.06.2006 to 22.06.2008, has

approached this Court with this writ petition. It is pointed out that

the petitioner has already highlighted her grievances before the 1 st

respondent by way of Ext.P18 which is now pending consideration.

The limited prayer sought by the petitioner is for a direction for

expeditious of Ext.P18.

2. 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.P18 representation and to

pass appropriate orders thereon in accordance with law after hearing

the petitioner and the 10th respondent. The orders thereon shall be

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

copy of this judgment.

The learned counsel also places reliance upon the judgment

rendered by this Court, in State of Kerala and Others v. Sneha WP(C) NO. 14768 OF 2024

Cherian and Another [2013(1) KLT Page - 755]. It is further

ordered that, while considering Ext.P18, the 1 st respondent shall also

take into account the observations made by this Court in the said

judgment as well.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 14768 OF 2024

APPENDIX OF WP(C) 14768/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE APPOINTMENT ORDER DATED 01/01/2003 ISSUED BY THE 10TH RESPONDENT MANAGER AND ITS ORDER NO:C- 3307/04/K.DIS. DATED 13/10/2004 ISSUED BY THE 4TH RESPONDENT Exhibit P2 THE TRUE COPY OF THE APPOINTMENT ORDER DATED 23/09/2003 ISSUED BY THE 10TH RESPONDENT AND ITS APPROVAL ORDER NO:C/3118/05/K.DIS. DATED 29/07/2005 ISSUED BY THE 5TH RESPONDENT Exhibit P3 THE TRUE COPY OF THE ORDER NO:C-

915/05/L.DIS. DATED 22/11/2005 ISSUED BY THE 6TH RESPONDENT Exhibit P4 THE TRUE COPY OF THE CIRCULAR NO: H2- 91954/04 DATED 31/08/2005 ISSUED BY THE 2ND RESPONDENT Exhibit P5 THE TRUE COPY OF THE APPOINTMENT ORDER DATED 29/06/2006 ISSUED BY THE 10TH RESPONDENT Exhibit P6 THE TRUE COPY OF THE ORDER NO:C-

2316/06/L.DIS. DATED 28/08/2006 ISSUED BY THE 6TH RESPONDENT Exhibit P7 THE TRUE COPY OF G.O.(P)NO:317/05/G.EDN. DATED 17/08/2005 ISSUED BY THE GOVERNMENT Exhibit P8 THE TRUE COPY OF THE ORDER NO:B1/6543/07/K.DIS. DATED 06/12/2007 ISSUED BY THE 9TH RESPONDENT Exhibit P9 THE TRUE COPY OF THE MEMORANDUM OF REVISION DATED 11/09/2006 SUBMITTED BY THE 10TH RESPONDENT MANAGER BEFORE THE 1ST RESPONDENT Exhibit P10 THE TRUE COPY OF ORDER NO:31866/H3/07/G.EDN. DATED 30/06/2007 ISSUED BY THE 1ST RESPONDENT Exhibit P11 THE TRUE COPY OF THE APPOINTMENT ORDER DATED 23/06/2008 ISSUED BY THE 10TH RESPONDENT AND ITS APPROVAL ORDER NO:E.2883/08/K.DIS. DATED 27/09/2008 WP(C) NO. 14768 OF 2024

ISSUED BY THE 7TH RESPONDENT Exhibit P12 THE TRUE COPY OF APPOINTMENT ORDER DATED 08/06/2010 ISSUED BY THE 10TH RESPONDENT AND ITS APPROVAL ORDER NO:K.DIS.D/1629/10 DATED 20/12/2010 ISSUED BY THE 8TH RESPONDENT Exhibit P13 THE TRUE COPY OF G.O.(P)NO.169/2004/G.EDN. DATED 15.06.2004 ISSUED BY THE GOVERNMENT Exhibit P14 THE TRUE COPY OF G.O.(P)NO.1/2005/G.EDN. DATED 01.01.2005 ISSUED BY THE GOVERNMENT Exhibit P15 THE TRUE COPY OF THE G.O.(P)NO.187/05 DATED 17.06.2005 ISSUED BY THE GOVERNMENT Exhibit P16 THE TRUE COPY OF THE G.O.(P)NO:10/10/G.EDN. DATED 02/01/2010 ISSUED BY THE GOVERNMENT Exhibit P17 THE TRUE COPY OF THE JUDGMENT DATED 09.08.2019 IN W.A.NO:300/2019 AND CONNECTED CASES Exhibit P18 THE TRUE COPY OF THE APPLICATION DATED 09/02/2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

 
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