Shylaja V.H vs State Of Kerala
2024 Latest Caselaw 13164 Ker

Kerala High Court

Shylaja V.H vs State Of Kerala on 23 May, 2024

WPC.No.18619/24                         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. 18619 OF 2024
PETITIONER:

           SHYLAJA V.H,
           AGED 44 YEARS,
           HEADMISTRESS, A.M.L.P. SCHOOL, KOTTAPPARAMBU,
           ANGADIPPURAM - 679 321 (RESIDING AT ANALLOOR
           THEKKEDATHU MANA, P.O. RAMAPURAM, PIN - 679 321.

           BY ADVS.
           P.VIJAYAKUMAR
           C.R.REGHUNATHAN
           B.HARRYLAL



RESPONDENTS:

      1    STATE OF KERALA, REP. BY SECRETARY DEPARTMENT OF
           GENERAL EDUCATION, GOVERNMENT SECRETARIATE,
           TRIVANDRUM, PIN - 695 001.

      2    DEPUTY DIRECTOR OF EDUCATION, POST MALAPPURAM.
           MALAPPURAM DISTRICT, PIN - 676 505.

      3    ASSISTANT EDUCATION OFFICER, MANKADA, SUB DISTRICT
           POST, MANKADA MALAPPURAM DISTRICT, PIN - 679 324.

      4    MANAGER, AMLP SCHOOL KOTTAPARAMBU, ANGADIPPURAM,
           MALAPPURAM DISTRICT, PIN - 679 321.

           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.18619/24                          2

                                JUDGMENT

The petitioner, who is the Headmistress of A.M.L.P.School,

Kottapparambu, Malappuram, and is also holding the charge of

conducting the Free Noon Meals Scheme of the school has

approached the 2nd respondent by submitting Ext.P4, highlighting

certain grievance in the matter of conduct of Free Noon Meal

Scheme in the said school.

2. Limited prayer sought by the petitioner is for an

expeditious disposal of Ext.P4 by the 2nd respondent. Apparently

disputes are concerned with certain difference of opinion

between the petitioner and the 4th respondent Manager.

After hearing the learned counsel for the petitioner. this

writ petition is disposed of directing the 2 nd respondent to take

up Ext.P4, consider the grievance highlighted by the petitioner

and pass appropriate orders thereon, after hearing the petitioner

and the 4th respondent. Every endeavor shall be made to sort out

the issues amicably so as to ensure that no interruptions are

caused to the implementation of the Free Noon Meal Scheme to

the children.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/23.5.24

APPENDIX OF WP(C) 18619/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF APPROVAL OF APPOINTMENT NO C/4658/2020, ISSUED BY 3RD RESPONDENT ON 23.10.2020

Exhibit P2 TRUE COPY OF THE CIRCULAR NO 110/2017 DATED 07.09.2017 ISSUED BY GENERAL EDUCATION DEPARTMENT

Exhibit P3 TRUE COPY OF THE REPORT DATED 12.02.2024 ISSUED BY AGO MANKADA

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 02.03.2024 SUBMITTED BEFORE THE 2ND RESPONDENT