Greeshma N V vs The State Of Kerala
2024 Latest Caselaw 17506 Ker

Kerala High Court

Greeshma N V vs The State Of Kerala on 21 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                        WP(C) NO. 22255 OF 2024
PETITIONER/S:

            GREESHMA N V
            AGED 36 YEARS
            W/O JAYAPRASAD HST(NS), CHALAVARA HSS, CHALAVARA,
            PALAKKAD DISTRICT - 679505 (RESIDING AT NHALIVALAPPIL,
            NHANGATHIRI, PATTAMBI, PALAKKAD DISTRICT, PIN - 679303
            BY ADVS.
            V.A.MUHAMMED
            M.SAJJAD


RESPONDENT/S:

    1       THE STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
            THIRUVANANTHAPURAM, PIN - 695001
    2       THE DIRECTOR OF GENERAL EDUCATION,
            JAGATHY,THIRUVANANTHAPURAM, PIN - 695014
    3       THE DISTRICT EDUCATIONAL OFFICER
            OTTAPPALAM, PALAKKAD DISTRICT, PIN - 679101
    4       THE MANAGER
            CHALAVARA HSS, CHALAVARA, PALAKKAD DISTRICT, PIN -
            679505
    5       THE HEADMASTER
            CHALAVARA HSS, CHALAVARA, PALAKKAD DISTRICT, PIN -
            679505

OTHER PRESENT:

            ADV NISHA BOSE-SR GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.C.No.22255 of 2024
                                     2

                               JUDGMENT

The approval of the appointment of the petitioner as HST by

transfer from UPST, was denied on the reason that the petitioner was

not having the qualification of K.Tet III as on the date of the

appointment order. However, it was pointed out that the petitioner

had acquired the said qualification subsequently i.e. with effect from

27.11.2023. In such circumstances the petitioner submitted Ext.P9

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

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

to pass orders on Ext.P8 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.P8 and to pass appropriate orders

thereon, in accordance with law, after hearing the petitioner, the 4 th

respondent-Manager and other affected parties, if any. A decision in

this regard shall be taken, by the 1 st respondent, as expeditiously as

possible, by following the timeline and the priorities contemplated in

G.O.(Ms)No.54/2024/GEDN dated 01.06.2024.

Sd/-

ZIYAD RAHMAN A.A JUDGE rpk

APPENDIX OF WP(C) 22255/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2016 Exhibit P-2 TRUE COPY OF THE RELEVANT PAGE OF THE SERVICE BOOK OF THE PETITIONER Exhibit P-3 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 15.07.2021 Exhibit P-4 TRUE COPY OF THE LETTER OF THE MANAGER ADDRESSING THE DEO, ORRAPPALAM VIDE NO.A-65/2021 DATED 20.07.2021 Exhibit P-5 TRUE COPY OF THE EXAMINATION RESULTS OF THE PETITIONER DATED 27.11.2023 Exhibit P-6 TRUE COPY OF THE ELIGIBILITY CERTIFICATE OF THE PETITIONER DATED 09.04.2024 Exhibit P-7 TRUE COPY OF THE IDENTIFICATION CERTIFICATE OF THE PETITIONER VIDE NO.3 Exhibit P-8 TRUE COPY OF THE ORDER OF THE DISTRICT EDUCATIONAL OFFICER, OTTAPALAM VIDE NO.B5/715984/2024 DATED 16.05.2024 Exhibit P-9 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 03.06.2024 Exhibit P-10 TRUE COPY OF THE GEDN-E2/243/2023-G.EDN DATED 16.11.2023