Kerala High Court
Ancilia Livero vs State Of Kerala on 12 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 15596 OF 2024
PETITIONER:
ANCILIA LIVERO
AGED 40 YEARS
MALLAMAIPARAMBIL HOUSE, ANNANAD P.O., KADUKUTTY,
CHALAKUDY, THRISSUR DISTRICT- 680 309, WORKING AS FULL
TIME MENIAL, C.C.P.L.M.A.I.H.S.S. PERUMANOOR, COCHIN,
PIN - 682015
BY ADV V.VIJULAL
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM,
KAKKANAD, PIN-682 030, OFFICIATING AS MANAGER,
CENTRAL BOARD OF ANGLO-INDIAN EDUCATION
(REG. NO.9/1953), PERUMANOOR P.O., KOCHI,
PIN - 682015
4 DISTRICT EDUCATIONAL OFFICER,
OFFICE OF DISTRICT EDUCATIONAL OFFICER,
ERNAKULAM, PIN - 682011
BY ADV
ADV. NISHA BOSE - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15596 OF 2024
2
JUDGMENT
The petitioner was appointed as FTM (Full Time Menial) at
C.C.P.L.M.A.I.H.S. School, Perumanoor with effect from
01.06.2017. Even though the said appointment was approved by the
authorities concerned, pertaining to the period from 01.06.2017 to
05.02.2021, the said appointment was treated as notional. Being
aggrieved by the same, the petitioner has approached the 1 st
respondent by submitting Ext.P9 revision petition. The limited
prayer sought by the petitioner is for a direction for expeditious
disposal of Ext.P9. The petitioner further submits that, the
documents produced as Ext.P3 series are also relevant for
consideration of the prayer sought by the petitioner.
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.P9 revision petition and
to pass appropriate orders thereon after hearing the petitioner and
the affected parties if any. The orders in this regard shall be passed,
within a period of four months from the date of receipt of a copy of
WP(C) NO. 15596 OF 2024
this judgment and while taking a decision, Ext.P3 series produced
along with this writ petition, which shall be made available by the
petitioner before the 1st respondent, shall also be taken into account.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
scs
WP(C) NO. 15596 OF 2024
APPENDIX OF WP(C) 15596/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF APPOINTMENT ORDER DATED
1.6.2017 ISSUED BY THE MANAGER
Exhibit P2 TRUE COPY OF ORDER DATED 29.1.2021
ISSUED BY THE 4TH RESPONDENT
Exhibit P3 TRUE COPY OF LIST OF PROTECTED
TEACHERS WORKING IN DIFFERENT SCHOOLS
UNDER THE MANAGEMENT OF CENTRAL BOARD
OF ANGLO-INDIAN EDUCATION
Exhibit P3(a) TRUE COPY OF ORDER NO. B5/16132/18
DATED 26.7.2019 ISSUED BY THE 3RD
RESPONDENT DEPLOYING PROTECTED
TEACHERS IN THE DISTRICT OF ERNAKULAM
Exhibit P3(b) TRUE COPY OF ORDER NO. B5/16132/19(2)
DATED 20.7.2019 ISSUED BY THE 3RD
RESPONDENT DEPLOYING PROTECTED
TEACHERS IN THE DISTRICT OF ERNAKULAM
Exhibit P4 TRUE COPY OF ORDER DATED 14.6.2022
ISSUED BY THE 2ND RESPONDENT
Exhibit P5 TRUE COPY OF ORDER NO. B6/47464/2023
DATED 21.12.2023 ISSUED BY THE 4TH
RESPONDENT
Exhibit P6 TRUE COPY OF G.O.(P) NO. 4/2021/G.EDN.
DATED 6.2.2021
Exhibit P7 TRUE COPY OF COMMUNICATION NO.
J2/87/2020/G.EDN. DATED 25.2.2021
ISSUED BY THE 2ND RESPONDENT
Exhibit P8 TRUE COPY OF CIRCULAR NO.
H2/19500/2019/D.G.E. DATED 26.2.2021
ISSUED BY THE 2ND RESPONDENT
Exhibit P9 TRUE COPY OF THE REVISION PETITION
DATED 4.3.2024 SUBMITTED BY THE
PETITIONER
