Citation : 2024 Latest Caselaw 5500 Ker
Judgement Date : 16 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
WP(C) NO. 6196 OF 2024
PETITIONER:
SAFFIYA K.H,AGED 50 YEARS
W/O SHAJAHAN, HEADMISTRESS,
N.M.U.P. SCHOOL, AKKARA,
KAVASSERY P.O., (VIA) ALATHUR,
PALAKKAD DISTRICT, PIN - 678543
BY ADVS.
GEORGE ABRAHAM
JOBY D JOSEPH
MARY CATHERINE PRIYANKA P.S.
RESPONDENTS:
1 DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
2 THE DEPUTY DIRECTOR OF EDUCATION,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
PALAKKAD, PIN - 679101
3 DISTRICT EDUCATIONAL OFFICER,
PALAKKAD DISTRICT, PIN - 678582
4 ASSISTANT EDUCATIONAL OFFICER,
ALATHUR, PALAKKAD DISTRICT, PIN - 678541
5 MANAGER,
N.M.U.P. SCHOOL, AKKARA, KAVASSERY P.O., (VIA)
ALATHUR, PALAKKAD DISTRICT, PIN - 678543
6 GREESHMA M.C,
UPSA, N.M.U.P. SCHOOL, AKKARA,
KAVASSERY P.O., (VIA) ALATHUR,
PALAKKAD DISTRICT, PIN - 678543
SMT.NISHA BOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2-
WPC No.6196 of 2024
MOHAMMED NIAS C.P., J.
---------------------
WP(C) No.6196 of 2024
---------------------------
Dated this the 16th day of February, 2024
JUDGMENT
The petitioner has preferred Ext.P19 revision before the first respondent
challenging the rejection of approval as the Headmistress. Learned counsel for
the petitioner submits that no orders have been passed on the statutory revision
so far 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.P19 and pass orders in accordance with law, with notice to the petitioner and
other affected parties, if any and after affording an opportunity of hearing to
them, 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 such documents to
substantiate the contentions, which will be adverted to by the first respondent
while considering the revision.
The writ petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
dlk/16.2.2024
APPENDIX OF WP(C) 6196/2024
PETITIONER'S EXHIBITS
EXHIBIT P1 A COPY OF THE APPOINTMENT ORDER DATED 24/1/2001 ISSUED BY THE MANAGER
EXHIBIT P2 A COPY OF THE APPOINTMENT ORDER DATED 21/6/2004
EXHIBIT P3 A COPY OF THE FIRST FOUR PAGES OF THE SERVICE BOOK OF THE PETITIONER SHOWING THE QUALIFICATION POSSESSED BY THE PETITIONER
EXHIBIT P4 A COPY OF THE CERTIFICATE ISSUED BY THE KERALA PUBLIC SERVICE COMMISSION DATED 20/1/2023 STATING THAT THE PETITIONER HAS PASSED THE ACCOUNT TEST LOWER
EXHIBIT P5 TRUE COPY OF THE CERTIFICATE ON 20/1/2023 STATING THAT THE PETITIONER HAS PASSED THE TEST OF KERALA EDUCATIONAL ACT AND RULES
EXHIBIT P6 A COPY OF THE CERTIFICATE DATED 20/11/2012 ISSUED BY THE CHAIRMAN, NATIONAL COMMISSION FOR MINORITY EDUCATIONAL INSTITUTIONS
EXHIBIT P7 A COPY OF THE APPOINTMENT ORDER DATED 1/8/2023
EXHIBIT P8 A COPY OF THE DECLARATION ISSUED BY THE MANAGER, THE 5TH RESPONDENT
EXHIBIT P9 A COPY OF THE JOINING REPORT DATED 1/8/2023
EXHIBIT P10 A COPY OF THE SENIORITY LIST AS ON 1/8/2023 SUBMITTED BY THE MANAGER
EXHIBIT P11 A COPY OF THE COMMUNICATION NO.NMUPS/08/2023/334 - AEO DATED 4/8/2023 ISSUED BY THE MANAGER EXHIBIT P12 A COPY OF THE COMMUNICATION NO. NMUPS/ 08/2023/337 - AEO DATED 14/8/2023 ISSUED BY THE MANAGER TO THE ASSISTANT EDUCATIONAL
OFFICER, ALATHUR
EXHIBIT P13 A COPY OF THE APPLICATION FOR APPOINTMENT OF APPROVAL SUBMITTED BY THE MANAGER
EXHIBIT P14 A COPY OF THE PETITION DATED 20/11/2023
EXHIBIT P15 A COPY OF THE JUDGMENT IN W.P.(C) NO.
39413/2023 DATED 27/11/2023
EXHIBIT P16 A COPY OF THE ORDER NO.C/545/2023 DATED 12/1/2024 ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER
EXHIBIT P17 A COPY OF THE CORRECTION ORDER NO.C/545/2023 DATED 12/1/2024
EXHIBIT P18 A COPY OF THE ORDER NO.C/53496/2023 DATED 16/1/2024 ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER
EXHIBIT P19 A COPY OF THE REVISION PETITION DATED 5/2/2024 SUBMITTED BY THE PETITIONER
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