Kerala High Court
Saranya Sajeev vs State Of Kerala on 23 May, 2024
WPC.No.18572/24 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. 18572 OF 2024
PETITIONER:
SARANYA SAJEEV,
AGED 37 YEARS,
W/O.SURESHKUMAR K, HST( ENGLISH), R.V H.S.S KONNI,
PATHANAMTHITTA (RESIDING AT SREERAGAM, OMALLUR
P.O, PATHANAMTHITTA - 689 647), PIN - 689 691.
BY ADVS.V.A.MUHAMMED
PRESAD V.G.
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT ANNEX II,
THIRUVANANTHAPURAM, PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.
3 THE ASSISTANT DIRECTOR,( VHSC)
CHENGANNUR, PIN - 689 121.
4 THE MANAGER, R.V H.S.S KONNI,
PATHANAMTHITTA, PIN - 689 691.
5 THE PRINCIPAL, R.V H.S.S KONNI,
PATHANAMTHITTA, PIN - 689 691.
SMT.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.18572/24 2
JUDGMENT
The petitioner was working as HST English in the School
managed by the 4th respondent. While so, consequent to the staff
fixation order for the year, 2022-2023, the post of the petitioner was
abolished and she was granted protection. As of now the petitioner is
serving in the Block Resource Centre (BRC), Pathanamthitta. The case
of the petitioner is that, a vacancy of a non-vocational teacher (English)
has arisen in the 4th respondent School, consequent to the retirement of
another teacher. Seeking by-transfer appointment to the said post, the
petitioner submitted Ext.P2 representation, which is now pending
before the 1st respondent.
2. Limited prayer sought for by the petitioner is for a direction
to consider Ext.P2 within a time frame.
After hearing the learned counsel for the petitioner and the
learned Government Pleader, this writ petitioner is disposed of
directing the 1st respondent to take up Ext.P2 and pass appropriate
orders thereon after hearing the petitioner and the 4 th respondent. A
decision in this regard shall be taken within a period of two 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) 18572/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE MANAGER
DATED 28.02.2023
Exhibit P-2 TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER BEFORE THE 1ST
RESPONDENT DATED 04.05.2024
Exhibit P-3 TRUE COPY OF APPOINTMENT ORDER DATED
03.06.2013 ALONG WITH APPROVAL RECORDED
THEREON
Exhibit P-4 TRUE COPY OF THE ORDER NO.
DDEPTA/1160/2022/B1(1) DATED 26.08.2022
Exhibit P-4(a) TRUE COPY OF ORDER NO.A/1/2023/HSK DATED
21.08.2023
Exhibit P-4(b) TRUE COPY OF ORDER
NO.DDEPTA/2850/2023/B1(1) DATED
19.08.2023
Exhibit P-5 TRUE COPY OF BA ENGLISH CERTIFICATE
ISSUED BY M.G UNIVERSITY DATED 15.12.2006
Exhibit P-5(a) TRUE COPY OF B.ED CERTIFICATE ISSUED BY
BANGALORE UNIVERSITY DATED 30.09.2008
Exhibit P-5(b) TRUE COPY OF MA ENGLISH CERTIFICATE DATED
09.12.2011
Exhibit P-5(c) TRUE COPY OF STATE ELIGIBILITY TEST DATED
31.10.2013
