T.K.Mini vs State Of Kerala
2024 Latest Caselaw 10999 Ker

Kerala High Court

T.K.Mini vs State Of Kerala on 12 April, 2024

WPC.No.16921/2020                        1

             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. 16921 OF 2020
PETITIONER:

            T.K.MINI,
            AGED 51 YEARS,
            HIGH SCHOOL ASSISTANT (SOCIAL SCIENCE), HIGH
            SCHOOL, THIRUVALAYANNUR, P.O. KALLUR,VADAKKEKAD,
            THRISSUR-679 562.

            BY ADVS.
            B.RAGHUNATHAN
            SRI.M.SALIM
            SRI.V.M.JACOB
            SRI.K.JALADHARAN
            SRI.T.S.SUBASH


RESPONDENTS:

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

       2    DIRECTOR OF GENERAL EDUCATION,
            JAGATHY, THIRUVANANTHAPURAM- 695 014,

       3    DEPUTY DIRECTOR OF EDUCATION,
            AYYANTHOLE, THRISSUR-680 003,

       4    DISTRICT EDUCATIONAL OFFICER,
            CHAVAKKAD, THRISSUR-680 506.

       5    MANAGER, HIGH SCHOOL THIRUVALAYANNUR, P O KALLUR,
            VADAKKEKAD, THRISSUR- 679 562.

            BY SRI.PREMCHAND R.NAIR, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    12.04.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.16921/2020                       2

                                 JUDGMENT

Today when the matter came up for consideration, the

learned counsel for the petitioner confined his prayer to a

direction to the 1 st respondent to consider Ext.P13

representation submitted by her with respect to the protection of

the petitioner in the cadre of UPSA and promotion in the cadre

of HSA with effect from 01.04.2013. The learned counsel also

places reliance upon Ext.P11 judgment passed by this Court and

Ext.P12 Government Order issued consequent to Ext.P11.

Considering the limited prayer sought by the petitioner, this writ

petition is disposed of directing the 1 st respondent to take up

Ext.P13 and to pass appropriate orders on the same, within a

period of four months from the date of receipt of a copy of this

judgment, after adverting to Exts.P11 judgment and P12

Government Order. While passing orders, petitioner shall be

given reasonable opportunity for hearing.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/12.4.24

APPENDIX OF WP(C) 16921/2020 PETITIONER EXHIBITS

Exhibit P13 TRUE COPY OF THE REPRESENTATION DATED 23.2.2024 ADDRESSED TO 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF GO(P) NO. 199/2011/G.EDN DATED 1.10.2011.

EXHIBIT P3 TRUE COPY OF GO(RT) NO.5031/11/G.EDN DATED 15.11.2011.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 09.4.2012 PASSED BY 4TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF REPRESENTATION (REVISION PETITION) DATED 2.5.2012 TO 1ST RESPONDENT (HON'BLE MINISTER FOR EDUCATION).

EXHIBIT P6 TRUE COPY OF GO(RT) NO.6147/2012/G.EDN DATED 24.12.2012.

EXHIBIT P1 TRUE COPY OF THE ORDER OF 4TH RESPONDENT DATED 12.11.2010.

EXHIBIT P8 TRUE COPY OF THE ORDER DATED 5.9.2016 OF 3RD RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE ORDER DATED 19.09.2016 OF THE DISTRICT PROJECT OFFICER, SSA. THRISSUR.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 20.10.2017 TO 1ST RESPONDENT

EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 8.2.2018 IN WP(C) NO.41600 OF 2017.

EXHIBIT P12 TRUE COPY OF GO(RT) NO. 4737/2018/G.EDN DATED 13.11.2018.

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 15.04.2013 TO 5TH RESPONDENT.