Sumangala T S vs State Of Kerala
2024 Latest Caselaw 13141 Ker

Kerala High Court

Sumangala T S vs State Of Kerala on 23 May, 2024

WPC.No.18531/24                   1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                     WP(C) NO. 18531 OF 2024
PETITIONERS:

           SUMANGALA T.S,
           AGED 48 YEARS,
           WIFE OF HARI P SHAN, HIGH SCHOOL TEACHER
           (SANSKRIT), C M S HIGH SCHOOL, P.O. KUMPLAMPOIKA,
           PATHANAMTHITTA DISTRICT (RESIDING AT LEKSHMI
           BHAVAN, PAYYANAMON P O, KONNI, PATHANAMTHITTA
           DISTRICT), PIN - 689 661.

           BY ADVS.
           V.A.MUHAMMED
           PRESAD V.G.



RESPONDENTS:

     1     STATE OF KERALA,
           REPRESENTED BY ITS PRINCIPAL SECRETARY TO
           GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
           SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM, PIN -
           695 001.

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

     3     THE DEPUTY DIRECTOR OF EDUCATION,
           PATHANAMTHITTA @ THIRUVALLA, PIN - 689 101.

     4     THE DEPUTY DIRECTOR OF EDUCATION,
           CIVIL STATION, ALAPPUZHA, PIN - 688 001.

     5     THE DISTRICT EDUCATIONAL OFFICER,
           CIVIL STATION, PATHANAMTHITTA, PIN - 689 645.

     6     THE DISTRICT EDUCATIONAL OFFICER,
 WPC.No.18531/24                       2

             MAVELIKKARA, ALAPPUZHA DISTRICT, PIN - 690 121.



     7       THE CORPORATE MANAGER,
             C M S SCHOOLS, KOTTAYAM, PIN - 686 001.

     8       THE HEADMASTER,
             C M S HIGH SCHOOL, P.O. KUMPLAMPOIKA,
             PATHANAMTHITTA DISTRICT, PIN - 689 661.

     9       THE HEADMASTER,
             CMS HIGHER SECONDARY SCHOOL, KATTANAM,
             (VIA) KAYAMKULAM, ALAPPUZHA DISTRICT, PIN - 690
             503.

             ADV NISHA BOSE - GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.05.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.18531/24                            3

                              JUDGMENT

The petitioner, who is a UPST in the school managed by the

7th respondent, has approached this Court being aggrieved by

Ext.P1 staff fixation order as reviewed as per Ext.P2. The

petitioner moved the 2nd respondent, with Ext.P3 revision petition,

which was dismissed as per Ext.P5. Aggrieved by the same,

Ext.P6 revision petition has been submitted by the petitioner

which is pending before the 1st respondent.

2. Limited prayer sought for by the petitioner is for a

direction to the 1st respondent to pass appropriate orders thereon

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.P6 and pass

appropriate orders thereon in accordance with law after hearing

the petitioner, 7th respondent and any other affected parties.

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 DG/23.5.24

APPENDIX OF WP(C) 18531/2024

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE STAFF FIXATION ORDER NO.

D.DIS. B5/54385/2023 DATED 19.08.2023 OF THE DEO, MAVELIKKARA

Exhibit P-2 TRUE COPY OF THE NOTICE NO. B5/83815/2023 DATED 08.12.2023 ISSUED BY THE DDE, ALAPPUZHA

Exhibit P-3 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE DIRECTOR DATED 18.12.2023

Exhibit P-4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

43065/2023 DATED 20.12.2023

Exhibit P-5 TRUE COPY OF THE ORDER NO.

RA1/704249/2024 DATED 10.05.2024

Exhibit P-6 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 20.05.2024