Geetha.V vs State Of Kerala
2024 Latest Caselaw 15812 Ker

Citation : 2024 Latest Caselaw 15812 Ker
Judgement Date : 6 June, 2024

Kerala High Court

Geetha.V vs State Of Kerala on 6 June, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                 WP(C) NO. 20407 OF 2024
PETITIONER:

          GEETHA.V
          AGED 51 YEARS
          W/O.KRISHNAN, THANKOM NIVAS, PANNIKKODE,
          KUNISSERI, PALAKKAD-678681 WORKING AS NEEDLE
          WORK TEACHER, GUPS, KANNAMPULLY, PALAKKAD
          DISTRICT, PIN - 678681
          BY ADVS.
          K.MOHANAKANNAN
          D.S.THUSHARA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY PRINCIPAL SECRETARY TO
          GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHI, THIRUVANANTHAPURAM, PIN - 695014
    3     DEPUTY DIRECTOR OF EDUCATION
          CIVIL STATION, KENATHUPARAMBU, KUNATHURMEDU,
          PALAKKAD, PIN - 678001
    4     THE HEADMASTER, GUPS,
          KANNAMPPULLY, PALAKKAD, PIN - 678681
    5     THE HEADMASTER, PKHS
          MANJAPRA PALAKKAD DISTRICT, PIN - 678685
    6     THE HEADMASTER, KAUPS
          THENNILAPURAM, PALAKKAD, PIN - 678543
OTHER PRESENT:

          ADV
 W.P.(C).No 20407 of 2024
                                  2

             SMT.NISHA BOSE - GP


      THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON   06.06.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No 20407 of 2024
                               3



                           JUDGMENT

The petitioner, being aggrieved by the deployment of

the petitioner as per Ext.P11, has submitted Ext.P12 revision

petition which is now pending before the 1st respondent. The

limited prayer sought by the petitioner is to direct the 1 st

respondent to take a decision thereon within a time frame.

After hearing the learned counsel for the petitioner and

the learned Government Pleader, this Writ Petition is disposed

of directing the 1st respondent to take up Ext.P12 revision

petition and to pass appropriate orders thereon in accordance

with law, after hearing the petitioner and the affected parties

if any. The decision in this regard shall be taken within a

period of two months from the date of receipt of a copy of this

Judgment.

Sd/-

ZIYAD RAHMAN.A.A JUDGE

Mms W.P.(C).No 20407 of 2024

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE NO.H4/42406/2010/DPI DATED 11-7-2013 Exhibit P2 TRUE COPY OF NO.GO(P)NO.116/2012/ G.EDN DATED 12-04-2012 Exhibit P3 TRUE COPY OF THE ORDER NO.B3/16084/11 DATED 1-10-2012 Exhibit P4 TRUE COPY OF THE ORDER NO.B3-18980/2012 DATED 23-3-2013 OF THE DEPUTY DIRECTOR OF EDUCATION PALAKKAD Exhibit P5 TRUE COPY OF THE ORDER OF THE ASSISTANT EDUCATION OFFICER, NO.C/4372/2020 DATED 31-12-2020 Exhibit P6 TRUE COPY OF THE LETTER DATED 12-8-2022 OF THE GOVERNMENT UPS, KANNAMPPULLY ALONG WITH THE CERTIFICATE ISSUED BY THE KERALA STATE BHARATH SCOUTS AND GUIDES DATED 4-

                   2-2018
Exhibit P7         TRUE COPY OF THE ORDER OF THE DEPUTY
                   DIRECTOR            OF            EDUCATION,

NO.DDEPKD/3451/2023-B3 DATED 9-11-2023 Exhibit P8 TRUE COPY OF THE RELIEVING ORDER OF THE HEADMISTRESS KANNAMPPULLY DATED 20-11-

Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 1- 12-2023 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT Exhibit P10 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO. 43241/2023 DATED 10/01/2024 Exhibit P11 TRUE COPY OF THE ORDER, NO.

DDEPKD/6296/2023/B3 ISSUED BY THE 3RD RESPONDENT DATED 20/02/2024 Exhibit P12 TRUE COPY OF THE REVISION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 12/03/2024 ALONG WITH POSTAL ACKNOWLEDGMENT