Kerala High Court
Athira K.M vs State Of Kerala on 12 April, 2024
WP(C) No.8016/2024 1/3 Order Date : 12-04-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
WP(C) NO. 8016 OF 2024
PETITIONER:
ATHIRA K.M, AGED 37 YEARS, D/O K.M. GOVINDAN NAMBOOTHIRI, LG
SANSKRIT TEACHER, AMM UP SCHOOL, PERUMPADAPPA, MALAPPURAM
DISTRICT-679580 (NOW ON DEPLOYMENT AS PROTECTED TEACHER AT VIJAYA
AUP SCHOOL, THUYYAM, MALAPPURAM DISTRICT-679576 (RESIDING AT
KOLATHAPPALLY MANA, KALLOOR POST, VADAKKEKKAD, THRISSUR DISTRICT,
PIN-679562
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT, ANNEXE II,
THIRUVANANTHAPURAM, PIN-695001
2. THE DIRECTOR OF GENERAL EDUCATION JAGATHY, THIRUVANANTHAPURAM,
PIN-695014
3. THE DEPUTY DIRECTOR OF EDUCATION DOWN HILL, MALAPPURAM, PIN-676505
4. THE DISTRICT EDUCATIONAL OFFICER TIRUR, MALAPPURAM DISTRICT,
PIN-676101
5. THE ASSISTANT EDUCATIONAL OFFICER PONNANI, MALAPPURAM DISTRICT,
PIN-679577
6. THE MANAGER, AMM UP SCHOOL, PERUMPADAPPA, MALAPPURAM DISTRICT,
PIN-679580
7. THE HEADMISTRESS, AMM UP SCHOOL, PERUMPADAPPA, MALAPPURAM DISTRICT,
PIN-679580
Writ Petition (Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue an interim direction commanding 1st respondent to take a
decision on Exhibit P-9 notice to the Petitioner in a time bound manner,
pending disposal of the Writ Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this Court's final order dated
29.02.2024 and upon hearing the arguments of M/S. V.A.MUHAMMED & M.SAJJAD,
Advocates for the petitioner, the court passed the following:
WP(C) No.8016/2024 2/3 Order Date : 12-04-2024
MOHAMMED NIAS C.P., J
-------------------------------------
I.A.No.1 of 2024
in
W.P.(C)No.8016 of 2024
-------------------------------------
Dated this the 12th day of April, 2024
ORDER
This is an application seeking correction in judgment dated
29.02.2024.
As per the judgment, direction was given to the 2nd
respondent to consider Exhibit P7. The same is to be corrected as 1st
respondent instead of 2nd respondent and Exhibit P9 instead of Exhibit
P7. The registry is directed to issue the corrected judgment.
I.A. is allowed as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
SSK/12/04
WP(C) No.8016/2024 3/3 Order Date : 12-04-2024
APPENDIX OF WP(C) 8016/2024
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 01.06.2009
Exhibit P2 TRUE COPY OF THE PROCEEDINGS OF THE 3RD RESPONDENT VIDE
ORDER NO. K.DIS/B3/35420/03 DATED 30.03.2004
Exhibit P3 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE YEAR
2009-10 ISSUED BY THE 5TH RESPONDENT VIDE ORDER NO.
D.DIS. C/2352/09 DATED 15.07.2009
Exhibit P4 TRUE COPY OF THE ORDER NO. RA3/842/2019/DGE/D.DIS DATED
24.06.2019
Exhibit P5 TRUE COPY OF THE STAFF FIXATION ORDER NO.
D.DIS.C/57561/2023 DATED 21.08.2023
Exhibit P6 TRUE COPY OF THE APPEAL SUBMITTED BY THE MANAGER BEFORE
THE DEPUTY DIRECTOR OF EDUCATION DATED 25.08.2023
Exhibit P7 TRUE COPY OF REVISION PETITION SUBMITTED BY THE
PETITIONER BEFORE THE DIRECTOR DATED 19.09.2023
Exhibit P8 TRUE COPY OF THE ORDER NO. RA3/17700/2023/ DGE DATED
20.01.2024
Exhibit P9 TRUE COPY OF REVISION PETITION SUBMITTED BY THE
PETITIONER BEFORE THE GOVERNMENT DATED 12.02.2024
