Kerala High Court
Nisha M vs The State Of Kerala on 25 April, 2024
WP(C) No.16495/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Thursday, the 25th day of April 2024 / 5th Vaisakha, 1946
WP(C) NO. 16495 OF 2024(J)
PETITIONERS:
1. NISHA M, AGED 36 YEARS, W/O. VINOD KUMAR M, UPST, M.M.M.S.B.SCHOOL,
KODUVAYUR, PALAKKAD DISTRICT - 678501 (RESIDING AT 44/491 SREERAM
STREET, VADAKKANTHARA P.O., PALAKKAD, PIN - 678012
2. SANGEETHA N, AGED 43 YEARS, W/O. VINOD R, UPST,M.M.M.S.B. SCHOOL,
KODUVAYUR, PALAKKAD DISTRICT - 678501 (RESIDING AT VIJAYALAKSHMI
NIVAS, NEAR STADIUM-BYPASS ROAD, PALAYAPETTA, PALAKKAD, PIN - 678001
3. PRASEETHA.P, AGED 44 YEARS, W/O. JAYANARAYANAN.K, UPST,M.M.M.S.B.
SCHOOL, KODUVAYUR, PALAKKAD DISTRICT - 678501 (RESIDING AT JAYA
NIVAS, OPP. MARIAN COLLEGE, KODUVAYUR, PALAKKAD), PIN - 678501
4. REKHA RAJ, AGED 33 YEARS, W/O. SOJESH M.S, UPST,M.M.M.S.B. SCHOOL,
KODUVAYUR, PALAKKAD DISTRICT - 678501 (RESIDING AT MOOCHIKKAL HOUSE,
ETHANUR, KODUVAYUR, PALAKKAD), PIN - 678502
RESPONDENTS:
1. THE STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
THIRUVANANTHAPURAM, PIN - 695001
2. THE DIRECTOR OF GENERAL EDUCATION JAGATHY, THIRUVANANTHAPURAM, PIN -
695014
3. THE DEPUTY DIRECTOR OF EDUCATION CIVIL STATION, PALAKKAD DISTRICT,
PIN - 678001
4. THE ASSISTANT EDUCATIONAL OFFICER KOLLENGODE, PALAKKAD DISTRICT, PIN
- 678506
5. THE MANAGER M.M.M.S.B. SCHOOL, KODUVAYUR, PALAKKAD DISTRICT, PIN -
678501
6. THE HEADMISTRESS M.M.M.S.B. SCHOOL, KODUVAYUR, PALAKKAD DISTRICT,
PIN - 678501
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
(i) issue an interim direction commanding 1st Respondent to take a
decision on Exhibit P-13, adverting to Exhibits P-6 to P-10 in a time
bound manner and with notice to the Petitioner keeping in abeyance Exhibit
P-5 in the while, pending finalization of the Writ Petition.
(ii) issue an interim direction commanding the Respondents to
continue to pay salary to the Petitioners so long as their approval is in
force.
This petition coming on for admission upon perusing the petition and
WP(C) No.16495/2024 2/3
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. V.A.MUHAMMED, M.SAJJAD Advocates for the petitioners, the court
passed the following:
ORDER
The learned Government Pleader seeks time to get instructions in the
matter.
It is ordered that, the salary to the petitioners shall be disbursed
so long as the approval of their appointment has not been cancelled.
Post on 03-06-2024.
Sd/- ZIYAD RAHMAN A.A. JUDGE
25-04-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 16495/2024
Exhibit P-5 TRUE COPY OF THE LETTER OF THE ASSISTANT EDUCATIONAL
OFFICER, KOLLENGODE ADDRESSING THE HEADMISTRESS VIDE
NO. AEOKLGD/259/2024-B DATED 03.04.2023
Exhibit P-6 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 22304/2018 DATED
04.07.2018
Exhibit P-7 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 27250/2020 DATED
08.12.2020
Exhibit P-8 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 28721/2020 DATED
22.12.2020
Exhibit P-9 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 30727/2017 DATED
03.10.2017
Exhibit P-10 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 37343/2017 DATED
18.12.2017
Exhibit P-13 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE
PETITIONERS BEFORE THE GOVERNMENT DATED 11.04.2024
