P.Subha vs State Of Kerala
2024 Latest Caselaw 13625 Ker

Kerala High Court

P.Subha vs State Of Kerala on 27 May, 2024

WPC.No.18857/24                        1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                      WP(C) NO. 18857 OF 2024
PETITIONER:

             P.SUBHA, AGED 63 YEARS,
             W/O.KARUNAKARAN, HEADMISTRESS K.R.M.A.L.P.S.
             MULLAKKAL, ALATHUR, PALAKKAD NOW RESIDING AT
             PUZHAKKAL HOUSE,      KARIPPALI, MUDAPPALLUR P.O.,
             PALAKKAD, PIN - 678 705.

             BY ADV.T.RAJASEKHARAN NAIR


RESPONDENTS:

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

     2       THE DIRECTOR OF GENERAL EDUCATION,
             HOUSING BOARD BUILDING, SANTHI NAGAR,
             THIRUVANANTHAPURAM, PIN - 695 001.

     3       THE DISTRICT EDUCATIONAL OFFICER,
             OFFICE OF THE DISTRICT EDUCATION OFFICER, ALATHUR,
             PALAKKAD, PIN - 678 541.

     4       THE ASSISTANT EDUCATIONAL OFFICER,
             OFFICE OF THE ASSISTANT EDUCATION OFFICER, ALATHUR,
             PALAKKAD, PIN - 678 541.

     5       THE MANAGER, K.R.M.A.L.P.SCHOOL, MULLAKKAL.
             MUDAPPALLUR P.O., PALAKKAD, PIN - 678 705.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.18857/24                      2

                            JUDGMENT

The petitioner, being aggrieved by the denial of approval of

appointment of the petitioner as Headmistress, submitted Ext.P5

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

Ext.P4 is the impugned order against which Ext.P5 was submitted.

The limited prayer sought by the petitioner is for a direction

to the 1st respondent to pass appropriate orders on Ext.P5 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 pass appropriate orders thereon,

within a period of four months from the date of receipt of a copy of

this writ petition, after hearing the petitioner and the 5 th

respondent.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/27.5.24

APPENDIX OF WP(C) 18857/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTOCOPY OF THE APPOINTMENT ORDER DATED 01.05.2021 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER

Exhibit P 2 TRUE PHOTOCOPY OF THE APPLICATION DATED 01.05.2021 SUBMITTED BY THE 5TH RESPONDENT TO THE 4TH RESPONDENT

Exhibit P3 TRUE PHOTOCOPY OF THE ORDER DATED 24.6.2022 ISSUED` BY THE 4TH RESPONDENT TO THE PETITIONER

Exhibit P4 TRUE PHOTOCOPY OF THE ORDER DATED 10.6.2023 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER

Exhibit P5 TRUE PHOTOCOPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE LST RESPONDENT