Kerala High Court
Sheena Mol M vs The State Of Kerala on 5 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
WP(C) NO. 14155 OF 2024
PETITIONERS:
1 SHEENA MOL M
AGED 38 YEARS
WIFE OF JAYANARAYANAN NAMBIAR V K,
LOWER PRIMARY SCHOOL TEACHER, THANBEEHUL ISLAM HIGHER
SECONDARY SCHOOL, NAIMARMOOLA, P.O. VIDYA NAGAR,
KASARGODE, PIN - 671123
2 SHRUTHI V
AGED 40 YEARS
WIFE OF RADHAKRISHNAN T, LOWER PRIMARY SCHOOL TEACHER,
THANBEEHUL ISLAM HIGHER SECONDARY SCHOOL, NAIMARMOOLA,
P.O. VIDYA NAGAR, KASARGODE, PIN - 671123
3 BINEESHA R S
AGED 46 YEARS
WIFE OF ANIL KUMAR M, UPPER PRIMARY SCHOOL TEACHER,
THANBEEHUL ISLAM HIGHER SECONDARY SCHOOL, NAIMARMOOLA,
P.O. VIDYA NAGAR, KASARGODE, PIN - 671123
4 SINDHU B
AGED 37 YEARS
WIFE OF MANIKANDAN M, UPPER PRIMARY SCHOOL TEACHER,
THANBEEHUL ISLAM HIGHER SECONDARY SCHOOL, NAIMARMOOLA,
P.O. VIDYA NAGAR, KASARGODE, PIN - 673123
BY ADV V.A.MUHAMMED
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS 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 DISTRICT EDUCATIONAL OFFICER
NEAR RAILWAY STATION, KASARGODE, PIN - 671121
WP(C) NO. 14155 OF 2024
2
4 THE MANAGER
THANBEEHUL ISLAM HIGHER SECONDARY SCHOOL,
NAIMARMOOLA, P.O. VIDYA NAGAR, KASARGODE, PIN -
671123
5 THE PRINCIPAL
THANBEEHUL ISLAM HIGHER SECONDARY SCHOOL,
NAIMARMOOLA, P.O. VIDYA NAGAR, KASARGODE, PIN -
671123
ADV NISHA BOSE- GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 14155 OF 2024
3
JUDGMENT
The petitioners are aggrieved by the denial of approval of
appointment of the petitioners from the date of their appointment as
LPST. The Manager of the School has already submitted Ext.P12
revision petition before the 1st respondent, which is now pending
consideration. The limited prayer sought by the petitioners is for a
direction for expeditious disposal of Ext.P12.
After hearing the learned counsel for the petitioners and the
learned Government Pleader, I am inclined to dispose of this writ
petition with the following directions: It is ordered that the 1 st
respondent shall take up and pass appropriate orders on Ext.P12 in
accordance with law, after hearing the petitioners and the 4 th
respondent, within a period of four months from the date of receipt
of a copy of the judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
scs
WP(C) NO. 14155 OF 2024
APPENDIX OF WP(C) 14155/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE SAID G.O. (RT.) NO.
3526/2021/G.EDN. DATED 02.08.2021
Exhibit P-2 TRUE COPY OF THE ORDER NO.
B2/23288/2021 DATED 06.10.2021 OF THE
DEO, KASARGODE
Exhibit P-3 TRUE COPY OF THE ORDER NO.
B2/30532/2021/K.DIS. DATED 13.12.2021
OF THE DEO, KASARGODE
Exhibit P-4 TRUE COPY OF THE ORDER NO.
B2/29902/2021 DATED 06.10.2021 OF THE
DEO, KASARGODE
Exhibit P-5 TRUE COPY OF THE ORDER NO.
B2/29899/2021/K.DIS. DATED 06.10.2021
OF THE DEO, KASARGODE
Exhibit P-6 TRUE COPY OF THE APPOINTMENT ORDER OF
SMT. SHEENA MOL M DATED 27.06.2017 AND
THE APPROVAL RECORDED THEREON
Exhibit P-7 TRUE COPY OF THE ORDER NO.
B2/21107/2021/K.DIS. DATED 08.04.2021
OF THE DEO, KASARGODE
Exhibit P-8 TRUE COPY OF THE ORDER NO.
B2/32807/2021/K.DIS. DATED 15.01.2022
OF THE DEO, KASARGODE
Exhibit P-9 TRUE COPY OF THE ORDER NO.
B2/32808/2021/K.DIS. DATED 15.01.2022
OF THE DEO, KASARGODE
Exhibit P-10 TRUE COPY OF THE CIRCULAR NO.
J2/21/2020/G.EDN. DATED 09.10.2020
Exhibit P-11 TRUE COPY OF THE DECLARATION OF THE
MANAGER DATED 18.01.2020
Exhibit P-12 TRUE COPY OF THE REVISION PETITION
DATED 07.03.2024 SUBMITTED BY THE
MANAGER BEFORE THE 1ST RESPONDENT
