Kerala High Court
Sahala C K vs The State Of Kerala on 6 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
WP(C) NO. 4460 OF 2024
PETITIONER:
SAHALA C K
AGED 32 YEARS
WIFE OF ABDUL RASHEED KALANKANDIYIL,
ARABIC TEACHER, CHORODE L P SCHOOL,
POST CHORODE EAST,
KOZHIKODE DISTRICT, PIN - 673106
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
VADAKARA, KOZHIKODE DISTRICT, PIN - 673101
4 THE ASSISTANT EDUCATIONAL OFFICER
VADAKARA, KOZHIKODE DISTRICT, PIN - 673101
5 THE MANAGER
CHORODE L P SCHOOL, POST CHORODE EAST,
KOZHIKODE DISTRICT, PIN - 673106
SMT.NISHA BOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.4460/2024
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MOHAMMED NIAS C.P., J.
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W.P.(C) No. 4460 of 2024
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Dated this the 6th day of February, 2024
JUDGMENT
The petitioner has preferred Ext.P5 before the first respondent
challenging the rejection of the approval of her appointment. Learned
counsel submits that orders are yet to be passed on the same and seeks
a direction to the first respondent to dispose of the same.
2. Accordingly, there will be a direction to the first
respondent to take up Ext.P5 and pass orders in accordance with law,
with notice to the petitioner and other affected parties, if any within an
outer time limit of four months from the date of receipt of a copy of
this judgment. It will be open to the petitioner to produce all the
documents to substantiate the contentions, which will be considered by
the first respondent while considering the revision.
The writ petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
APA
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APPENDIX OF WP(C) 4460/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE ORDER NO. C/8159/2021/
K.DIS. DATED 14.03.2022 ISSUED BY THE AEO
Exhibit P-2 TRUE COPY OF THE ORDER NO. B5/197736/2022
DATED 25.11.2022 OF THE DEO, VADAKARA
Exhibit P-3 TRUE COPY OF THE ORDER NO. G2/238902/2022
DATED 25.05.2023 OF THE ADDITIONAL
DIRECTOR (ACADEMIC) ATTACHED TO THE
OFFICE OF THE 2ND RESPONDENT
Exhibit P-4 TRUE COPY OF THE ORDER NO. C/34422/2022
DATED 06.07.2023 OF THE AEO, VADAKARA
Exhibit P-5 TRUE COPY OF THE REVISION PETITION DATED
22.12.2023 SUBMITTED BEFORE THE 1ST
RESPONDENT BY THE PETITIONER
Exhibit P-6 TRUE COPY OF THE STAFF FIXATION ORDER NO.
D.DIS. C/44616/2022 DATED 21.08.2022 OF
THE AEO, VADAKARA FOR THE ACADEMIC YEAR
2022-2023
Exhibit P-7 TRUE COPY OF THE LETTER NO. L-
2/203/2019/G.EDN. DATED 11.08.2021 OF THE
GOVERNMENT
Exhibit P-8 TRUE COPY OF THE G.O. (MS.) NO. 111/
2022/GEDN DATED 25.06.2022
Exhibit P-9 TRUE COPY OF THE LETTER NO. G.EDN.
J3/49/2021/G.EDN. DATED 28.10.2022 OF THE
GOVERNMENT ADDRESSED TO THE 2ND
RESPONDENT
Exhibit P-10 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/DGE DATED 23.11.2022 OF
THE 2ND RESPONDENT
