Safwana K vs State Of Kerala
2024 Latest Caselaw 16456 Ker

Kerala High Court

Safwana K 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. 20814 OF 2024
PETITIONER:

          SAFWANA K
          AGED 27 YEARS,
          W/O SUBAIR C P, KORATH (H), KODAKKAD P.O,
          MANNARKKAD, PALAKKAD, PIN - 678 583.

          BY ADVS.
          J.JULIAN XAVIER
          FIROZ K.ROBIN
          JOSE. V.V. (THENGATHARA)
          ROY JOSEPH
          ANIES MATHEW
          NIRMAL KURIEN EAPEN
          THASNIEEM BADARUDEEN
          THOMAS P.B.



RESPONDENTS:

    1     STATE OF KERALA
          REP. SECRETARY, GENERAL EDUCATION DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.

    2     DIRECTOR OF GENERAL EDUCATION
          OFFICE OF DIRECTOR OF GENERAL EDUCATION, JAGATHY,
          THIRUVANANTHAPURAM, PIN - 695 014.

    3     JOINT DIRECTOR OF GENERAL EDUCATION
          OFFICE OF JOINT DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.

    4     DEPUTY DIRECTOR OF EDUCATION
          PALAKKAD, PIN - 678 001.

    5     ASSISTANT EDUCATIONAL OFFICER
          MANNARKKAD, PALAKKAD, PIN - 678 582.
 W.P.(C). No. 20814 of 2024
                              :2:


     6      MANAGER
            PNNMALPS (P. NARAYAN NAIR MEMORIAL AIDED L.P SCHOOL),
            ANNANTHODI, PALOD P.O, MANNARKKAD COLLEGE VIA, PALAKKAD,
            PIN - 678 583.

            BY ADV NISHA BOSE, GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No. 20814 of 2024
                                :3:



                              JUDGMENT

Dated this the 11th day of June, 2024

The petitioner, whose post of LPST was abolished

consequent to the staff fixation order passed by the Educational

Authorities, has approached this Court with this writ petition.

The Manager has already submitted Ext.P8 revision petition

before the 1st respondent which is now pending consideration.

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

respondent to pass orders thereon within a time frame.

2. 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.P8 revision petition

and to pass appropriate orders thereon, after hearing the

petitioner and the 6th respondent, the Manager. The orders this

regard shall be passed within a period of four months from date

of receipt of a copy of this judgment.

Sd/-

                                             ZIYAD RAHMAN A.A.
SCB                                                 JUDGE





                     APPENDIX OF WP(C) 20814/2024

PETITIONER'S EXHIBITS

EXHIBIT P1               TRUE COPY OF THE APPOINTMENT ORDER ISSUED

IN FORM NO.27 DATED 01.06.2023 BY THE 6TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE EXAMINATION RESULT CATEGORY-1 K-TET EXAMINATION CONDUCTED BY THE DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT OF KERALA.

EXHIBIT P3 TRUE COPY OF THE ORDER NO. D/61458/2023 DATED 16.08.2023 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE CIRCULAR NO.

DGE/21163/2023/S3(B) DATED 04.12.2023 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE ORDER NO. B3/61372/2023 DATED 25.01.2024 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE DETAILS OF STUDENTS ADMITTED IN CLASS-1 WITH UID DETAILS.

EXHIBIT P7 TRUE COPY OF THE ORDER NO.

RA1/704484/2024 DATED 08.04.2024 ISSUED BY THE JOINT DIRECTOR OF GENERAL EDUCATION, 3RD RESPONDENT HEREIN.

EXHIBIT P8 TRUE COPY OF THE REVISION DATED 12.04.2024 SUBMITTED BY THE 6TH RESPONDENT BEFORE THE 1ST RESPONDENT