General Manager And Inspector Of N.S.S. ... vs State Of Kerala
2024 Latest Caselaw 10574 Ker

Kerala High Court

General Manager And Inspector Of N.S.S. ... vs State Of Kerala on 11 April, 2024

WPC.No.15082/2024                        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. 15082 OF 2024
PETITIONER:

           GENERAL MANAGER AND INSPECTOR OF N.S.S. SCHOOLS,
           PERUNNA P.O., CHANGANACHERRY, PIN - 686 102.

           BY ADV.V.VIJULAL



RESPONDENTS:

     1     STATE OF KERALA,
           REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
           EDUCATION DEPARTMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695 001.

     2     THE DIRECTOR OF GENERAL EDUCATION,
           OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
           JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.

     3     THE DISTRICT EDUCATIONAL OFFICER,
           OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
           THIRUVALLA, PIN - 689 101.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   11.04.2024,    THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.15082/2024                         2




                              JUDGMENT

The petitioner appointed Smt.Seema P.M as the Teacher

Educator at N.S.S.T.T.I, Thodiyoor with effect from 19.07.2021.

However, the approval of her appointment was rejected by Ext.P1

on the reason that she did not pass M.Ed qualification. Specific

case of the petitioner is that she is qualified as per the

stipulations contained in K.E.R. and it is the case of the petitioner

that, NCTE regulations which mandates requirement of M.Ed

qualification has not been implemented in the State, since the

same has not been adopted by the Government. Petitioner placed

reliance upon Ext.P2 to substantiate the same. The petitioner has

already submitted Ext.P3 before the 1 st respondent highlighting

such grievances.

2. Considering the fact that Ext.P3 is pending

consideration before the 1st respondent, I am of the view that, it is

only proper that the 1 st respondent takes a decision thereon as

expeditiously as possible.

Accordingly, 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.P3 and

to pass appropriate orders in accordance with law, after hearing

the petitioner and affected parties if any. Decision thereon shall

be taken within a period of three 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) 15082/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF ORDER NO. B3/28173/2021 DATED 16.2.2024 ISSUED BY THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF REPLY GIVEN BY THE 2ND RESPONDENT DATED 23.2.2021 TO THE INFORMATION SOUGHT UNDER RIGHT TO INFORMATION ACT

Exhibit P3 TRUE COPY OF REVISION PETITION DATED 25.2.2024 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT