Kerala High Court
Shakhy.V vs The State Of Kerala on 24 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 18715 OF 2024
PETITIONER:
SHAKHY.V
AGED 32 YEARS
WIFE OF VIMAL.V UPPER PRIMARY SCHOOL TEACHER KKKVM
HIGHER SECONDARY SCHOOL, POTHAPPALLY
KUMARAPURAM.P.O,HARIPAD, ALAPPUZHA DISTRICT -690548.
(RESIDING AT RAVIMANGALATH HOUSE, PILAPPUZHA,HARIPAD
ALAPPUZHA DISTRICT), PIN - 690514
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL OF EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, ALAPPUZHA, PIN - 688001
4 THE DISTRICT EDUCATIONAL OFFICER
ALAPPUZHA, PIN - 688011
5 THE MANAGER
KKKVM HIGHER SECONDARY SCHOOL, POTHAPPALLY
KUMARAPURAM.P.O,HARIPAD, ALAPPUZHA DISTRICT, PIN -
690548
BY ADV
ADV NISHA BOSE - GOVERNMENT PLEADER.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 18715 OF 2024
2
JUDGMENT
The petitioner, whose appointment as UPST in the school
managed by the fifth respondent was not approved, has approached
this Court with this writ petition. It is pointed out that, as against the
orders rejecting the approval of appointment, the petitioner
submitted Ext.P8 revision petition which is now pending before the
first respondent. The limited prayer sought by the petitioner is for a
direction to the first respondent to take a decision thereon 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 first respondent shall
take up Ext.P8 and appropriate orders thereon shall be passed after
hearing the petitioner and the fifth respondent. 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
scs
WP(C) NO. 18715 OF 2024
APPENDIX OF WP(C) 18715/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 08.10.2018
Exhibit P-2 TRUE COPY OF THE ORDER OF THE DISTRICT
EDUCATIONAL OFFICER, ALAPPUZHA VIDE
NO.B3/7084/2018/K.DIS DATED 29.08.2019
Exhibit P-3 TRUE COPY OF THE ORDER OF THE
ADDITIONAL DIRECTOR OF GENERAL
EDUCATIONAL VIDE NO.EC1/7539/2020/DGE
DATED 29.05.2022
Exhibit P-4 TRUE COPY OF THE ORDER OF THE DISTRICT
EDUCATIONAL OFFICER, ALAPPUZHA VIDE
NO.B3/711029/2024 DATED 27.04.2024
Exhibit P-5 TRUE COPY OF THE APPEAL SUBMITTED BY
THE MANAGER BEFORE THE DEPUTY DIRECTOR
OF EDUCATION, ALAPPUZHA DATED
13.05.2024
Exhibit P-6 TRUE COPY OF THE G.O.(MS)194/2019/G.EDN
DATED 15.11.2019
Exhibit P-7 TRUE COPY OF THE GOVERNMENT LETTER
NO.J3/49/2021/G.EDN DATED 28.10.2022
Exhibit P-8 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
GOVERNMENT DATED 16.05.2024
Exhibit P-9 TRUE COPY OF THE DECISION REPORTED IN
1987 (1) KLT 472 = 1987 KHC 145
(RAVINDRA BABU V. STATE OF KERALA)
DATED 17.02.1987
Exhibit P-10 TRUE COPY OF THE B.SC DEGREE
CERTIFICATE OF THE PETITIONER FROM
M.G.UNIVERSITY DATED 07.11.2013
Exhibit P-11 TRUE COPY OF THE B.ED DEGREE
CERTIFICATE OF THE PETITIONER FROM
UNIVERSITY OF KERALA DATED 09.04.2015
Exhibit P-12 TRUE COPY OF THE R PW D ROSTER DATA
COLLECTION REPORT
Exhibit P-13 TRUE COPY OF THE ACKNOWLEDGEMENT OF
REQUISITION FOR ONE UPST POST RECEIVED
FROM THE SUB DIVISIONAL EMPLOYMENT
EXCHANGE, KOLLAM
