Kerala High Court
Beena K.M vs The State Of Kerala on 4 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WP(C) NO. 13831 OF 2024
PETITIONER/S:
BEENA K.M.
AGED 43 YEARS
W/O. PREMAN, UP SCHOOL TEACHER, DHARMADOM CORONATION
BASIC UP SCHOOL, DHARMADOM P.O., THALASSERRY SOUTH SUB
DISTRICT, KANNUR DISTRICT -670 106, RESIDING AT
KATTAYAT PURAKKAL, P.O. KARIYAD SOUTH, KANNUR DISTRICT,
PIN - 673316
BY ADV DINESH KUMAR K.
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE - II,
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, PUZHATHI
HOUSING COLONY, KANNUR P.O., KANNUR DISTRICT, PIN -
678001
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, MINI CIVIL
STATION, THALASSERY KANNUR DISTRICT, PIN - 670101
5 ASSISTANT EDUCATIONAL OFFICER
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER, THALASSERY
SOUTH SUB DISTRICT, KANNUR DISTRICT, PIN - 670102
6 MANAGER
DHARMADOM CORONATION BASIC UP SCHOOL, THALASSERY SOUTH
SUB DISTRICT, KANNUR DISTRICT, PIN - 670106
ADV NISHA BOSE - PP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2
W.P.C No.13831 of 2024
JUDGMENT
The grievance of the petitioner, who is the UPST in the school
managed by the 6th respondent is that, the appointment of the
petitioner, in the pay scale has not been approved by the
authorities concerned. As per Ext.P2 and P5 orders, the Education
Authorities have already rejected the same. In such circumstances
highlighting his grievances Ext.P6, a Revision Petition has been
submitted by the petitioner which is now pending before the 1 st
respondent. The limited prayer sought by the petitioner is for an
expeditious disposal of the same.
After hearing the learned counsel for the petitioner and the
learned Government Pleader, I am inclined to dispose of this writ
petition. Accordingly, it is ordered that, the 1 st respondent shall
take up Ext.P1 and appropriate orders thereon shall be passed, in
accordance with law, after hearing the petitioner and the 6 th
respondent, within a period of four months from the date of
receipt of a copy of this judgment .
Sd.-
ZIYAD RAHMAN A.A
JUDGE
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APPENDIX OF WP(C) 13831/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER NO.
G4/58276/13/K.DIS. DATED 02/01/2014
Exhibit P2 TRUE COPY OF THE ORDER NO.
G4/87587/2018/DPI/K. DIS. DATED
28/05/2019
Exhibit P3 TRUE COPY OF THE ORDER NO. C/8510/2017
DATED 05/10/2010 OF THE 5TH RESPONDENT
Exhibit P4 TRUE COPY OF THE STAFF FIXATION ORDER FOR
THE YEAR 2022-2023 BEARING DHEE-THEE
(MALAYALAM) C/49983/2022 DATED 23/08/2022
Exhibit P5 TRUE COPY OF THE ORDER NO. B5/200916/2023
DATED 13/10/2023
Exhibit P6 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
1ST RESPONDENT DATED 20/01/2024
