Bini Chandre vs State Of Kerala
2024 Latest Caselaw 16423 Ker

Kerala High Court

Bini Chandre vs State Of Kerala on 11 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                        WP(C) NO. 20754 OF 2024
PETITIONER:

          BINI CHANDRE
          AGED 30 YEARS
          W/O ANEESH K. A., UPST, OMS LP & UPS ERAVAKKAD,
          TRISSUR DISTRICT- 680301 RESIDING AT KALLINGAL (H),
          KIZHUPPILLIKKARA P. O. TRISSUR DISTRICT, PIN - 680702

          BY ADVS.
          T.T.MUHAMOOD
          A.RENJIT
          GOKUL R.NAIR
          ANSALAM N.X.


RESPONDENTS:

    1     STATE OF KERALA
          REP. BY THE SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     DIRECTOR OF GENERAL EDUCATION
          DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
          THIRUVANANTHAPURAM, PIN - 695014

    3     DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
          TRISSUR, PIN - 680003

    4     ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          IRINJALAKKUDA, PIN - 680121

    5     MANAGER
          OMS LP & UPS ERAVAKKAD,
          TRISSUR DISTRICT, PIN - 680301

          ADV NISHA BOSE - GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20754 OF 2024
                                  2

                              JUDGMENT

The petitioner is aggrieved by the non-approval of the

appointment of the petitioner, as UPST in the scale of pay for the

period from 11.07.2018 to 14.07.2022. Highlighting her grievances

the petitioner submitted Ext.P3 revision petition, which is now

pending before the first respondent. The limited prayer sought by

the petitioner is to direct the first respondent to take up Ext.P3 and

to pass appropriate orders thereon, in accordance with law.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of

directing the first respondent to take up Ext.P3 and pass

appropriate orders thereon, in accordance with law, after hearing

the petitioner and the fifth respondent. Orders in this regard shall

be passed within a period of four months from the date of receipt

of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 20754 OF 2024

APPENDIX OF WP(C) 20754/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 11-07-2018 ISSUED BY THE MANAGER Exhibit P2 TRUE COPY OF ORDER NO. C/42480/23/ DATED 06-05-2023 ISSUED BY THE 4TH RESPONDENT Exhibit P3 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ON 16-02-2024