Lali Mathew vs State Of Kerala
2024 Latest Caselaw 4281 Ker

Kerala High Court

Lali Mathew vs State Of Kerala on 1 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.10235/2016                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Thursday, the 1st day of February 2024 / 12th Magha, 1945
                            WP(C) NO. 10235 OF 2016(D)
   PETITIONER:

          LALI MATHEW, HIGH SCHOOL ASSISTANT, SNEHALAYAM C.S.I. HIGH SCHOOL
          FOR THE DEAF, KUNNAMKULAM, THRISSUR DISTRICT.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001.
      2. THE DIRECTOR OF PUBLIC INSTRUCTIONS, THIRUVANANTHAPURAM, PIN-695001.
      3. THE DEPUTY DIRECTOR OF EDUCATION, THRISSUR, PIN-680001.
      4. THE DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD.PIN-680506
      5. THE MANAGER, SNEHALAYAM C.S.I. HIGH SCHOOL FOR THE DEAF,
         KUNNAMKULAM, THRISSUR DISTRICT, PIN-680503.


        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 order directing the respondents 1 to 4 to
   grant fixation of pay to the petitioner on the basis Ext.P-26 approval of
   appointment granted to her at the appropriate stage in the revised scale
   of pay Rs.4600-7125 and grant her all consequential benefits, pending
   disposal of the Writ Petition (Civil).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   17.03.2016 and upon hearing the arguments of M/S.ELVIN PETER
   P.J., K.R.GANESH & T.G.SUNIL, Advocates for the petitioner and of
   GOVERNMENT PLEADER for respondents 1 to 4, the court passed the following:

                                          ORDER

Petitioner shall take steps either to delete the 5th respondent or to serve notice to the 5th respondent.

If steps are not taken within two weeks, the Registry shall post this case in the defect list after two weeks.

The learned Government Pleader to get instructions as to whether the point raised by the petitioner is covered by Exhibit P24 judgment.

Post on 19.02.2024.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

01-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 10235/2016 EXHIBIT P-24 TRUE COPY OF THE JUDGMENT DATED 23-11-2012 OF THIS HON'BLE COURT IN WP(C) NO. 15381/06. EXHIBIT P-26 TRUE COPY OF THE ORDER DATED 12-2-2013 ISSUED BY THE 4TH RESPONDENT.