Raji.C vs State Of Kerala
2024 Latest Caselaw 12620 Ker

Kerala High Court

Raji.C vs State Of Kerala on 21 May, 2024

WPC.No.18096/24                         1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                     WP(C) NO. 18096 OF 2024
PETITIONER:

           RAJI.C,
           AGED 33 YEARS,
           W/O.SREEJITH , LPSA, ALP SCHOOL THALASSERY,
           THRISSUR RESIDING AT CHANGARATH HOUSE,
           ARANGOTTUKARA, THRISSUR MOBILE:9539199185,
           PIN - 675 532.

           BY ADV.U.BALAGANGADHARAN



RESPONDENTS:

      1    STATE OF KERALA,
           REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
           DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695 001.

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

      3    THE DISTRICT EDUCATIONAL OFFICER,
           CHAVAKKAD, THRISSUR, PIN - 680 506.

      4    THE ASSISTANT EDUCATIONAL OFFICER,
           WADAKKANCHERY, THRISSUR, PIN - 680 582.

      5    THE MANAGER,
           A L P SCHOOL, THALASSERY, THRISSUR, PIN - 679 532.


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.18096/24                      2

                           JUDGMENT

The petitioner, who was appointed as LPSA on 02.06.2017

in the School managed by the 5th respondent, has approached

this Court being aggrieved by the approval of her appointment

with effect from 07.06.2019 even though she was appointed on

02.06.2017. As against Ext.P8, the petitioner submitted Ext.P9

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

2. Limited prayer sought by the petitioner is for a

direction to the 1st respondent to pass appropriate orders on

Ext.P9 within a time frame.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to dispose of this writ

petition. Accordingly, it is ordered that the 1 st respondent shall

take up Ext.P9 and appropriate orders thereon shall be passed

after hearing the petitioner and the 5 th respondent Manager.

Orders in this regard shall be issued within a period of four

months from the date of receipt of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/22.5.24

APPENDIX OF WP(C) 18096/2024

PETITIONER EXHIBITS

Exhibit P 1 A TRUE COPY OF APPOINTMENT ORDER DATED 2.6.2017 ISSUED BY THE 5TH RESPONDENT

Exhibit P 2 A TRUE COPY OF THE ORDER NO.B5-9549/09/K.DIS DATED 3..3..3009 ISSUED BY THE DDE, THRISSUR

Exhibit P 3 A TRUE COPY OF REPATRIATION ORDER NO.

B5/15825/2015 DATED 31.5.2016 ISSUED BY THE DDE, THRISSUR

Exhibit P 4 A TRUE COPY OF THE ORDER NO.

A-2/S.S.K/T.S.R/2019-20 [ 3 ] DATED 06/06/2019 ISSUED BY THE DISTRICT PROJECT CO - ORDINATOR S.S.K., THRISSUR

Exhibit P 5 A TRUE COPY OF THE CIRCULAR DATED 8.3.2019

Exhibit P 6 A TRUE COPY OF THE UNDERTAKING DATED 21.8.2019

Exhibit P 7 A TRUE COPY OF THE ORDER NO.

F2/196443/2020/D.G.E K.DIS DATED 3.2.2021

Exhibit P 8 A TRUE COPY OF THE ORDER NO.

E/35891/2022 DATED 10.10.2022 ISSUED BY AEO WADAKKANCHERRY

Exhibit P 9 A TRUE COPY OF HE REVISION PETITION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 16.8.2023