Kerala High Court
Mary Sheena Joseph vs State Of Kerala on 27 March, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
WP(C) NO. 12462 OF 2024
PETITIONER:
MARY SHEENA JOSEPH
AGED 52 YEARS
W/O JOSEPH DENNIS, HSST MATHS, ST. AUGUSTINE, HSS,
AROOR ALAPPUZHA - 688534. RESIDING AT VALIYAVEETTIL
(H), ST. JUDE CHAPPAL ROAD, SOUTH THAMARAPARAMBU,
FORTKOCHI, PIN - 682001
BY ADVS.
T.T.MUHAMOOD
A.RENJIT
GOKUL R.NAIR
NIKHILA.P
RIYA MERIN BENCYKUTTY
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, (HIGHER SECONDARY
WING) SANTHINAGAR, THIRUVANANTHAPURAM, PIN - 695001
3 REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
OFFICE OF THE RDD OF HIGHER SECONDARY EDUCATION,
CHENGANNUR, PIN - 689121
4 REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
OFFICE OF THE RDD OF HIGHER SECONDARY EDUCATION,
ERNAKULAM, PIN - 682011
5 CORPORATE MANAGER
CORPORATE EDUCATIONAL AGENCY DIOCESE OF KOCHI,
CATHOLIC CENTRE THOPPUMPADY, KOCHIN, PIN - 682005
WP(C) NO. 12462 OF 2024
2
6 PRINCIPAL
ST. AUGUSTINE, HSS, AROOR,
ALAPPUZHA, PIN - 688534
ADV NISHA BOSE-GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.03.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 12462 OF 2024
3
JUDGMENT
The petitioner being aggrieved by the denial of re-fixation of
pay in the promoted post, submitted Ext.P5 before the 1 st respondent
which is now pending consideration. The limited prayer sought by
the petitioner is for a direction of expeditious disposal of Ext.P5.
After hearing the learned counsel for the petitioner and the
learned Government Pleader, I am of the view that, this writ petition
can be disposed of considering the above limited prayer.
Accordingly, it is ordered that the 1st respondent shall take up
Ext.P5 and pass appropriate orders in accordance with law after
hearing the petitioner, within a period of four months from the date
of receipt of a copy of this judgment. It is further ordered that,
while considering Ext.P5, Exts.P3 and P4 decisions relied on by the
petitioner shall also be taken into consideration.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
scs
WP(C) NO. 12462 OF 2024
APPENDIX OF WP(C) 12462/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE STATEMENT OF FIXATION
OF PAY OF THE PETITIONER IN THE
SELECTION GRADE IN THE CADRE OF HSA
(MATHS)
Exhibit P2 TRUE COPY OF THE RELEVANT EXTRACT OF
THE SERVICE BOOK SHOWING THE FIXATION
OF PAY
Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 11-11-
Exhibit P4 TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE COURT IN WA NO. 1556/2021
DATED 13-12-2021
Exhibit P5 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
1ST RESPONDENT ON 12-01-2024
