Rathi Bhasi V.P vs State Of Kerala
2024 Latest Caselaw 13666 Ker

Kerala High Court

Rathi Bhasi V.P vs State Of Kerala on 27 May, 2024

WPC.No.18929/24                        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. 18929 OF 2024
PETITIONER:

             RATHI BHASI V.P., AGED 49 YEARS,
             W/O.SIMSON R., RESIDING AT SEENAI NILAYAM,
             ANCHALIKONAM, PARASSALA P.O., PIN-695502, WORKING
             AS L.P.S.A., LUTHERAN U.P.S., PONVILA, PARASSALA,
             NEYYATTINKARA, THIRUVANANTHAPURAM DISTRICT,
             PIN - 695 502.

             BY ADV.N.MAHESH



RESPONDENTS:

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

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

     3       ASSISTANT EDUCATIONAL OFFICER,
             NEYYATTINKARA, THIRUVANANTHAPURAM, PIN - 695 121.

     4       MANAGER, IELC - THIRUVANANTHAPURAM SYNOD CORPORATE
             MANAGEMENT SCHOOLS, PEROORKADA, THIRUVANANTHAPURAM,
             PIN - 695 005.

     5       SMT.KUMARI S.P. SHEEJA,
             LPSA, LUTHERAN U.P.S., PONVILA, PARASSALA,
             NEYYATTINKARA, THIRUVANANTHAPURAM DISTRICT,
             PIN - 695 121.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC.No.18929/24                       2

                              JUDGMENT

The petitioner, who is now working as LPSA in

Marayamuttom Lutheran L.P.School, has approached this Court

being aggrieved by Ext.P4 order by which she was transferred to

Luthergiry U.P.School, Aryanad. The petitioner is aggrieved by

the said transfer and she has highlighted her grievances by

submitting Ext.P7 appeal, which is now pending before the 2 nd

respondent. The prayer sought by the petitioner is for an

expeditious disposal of the same.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to dispose of this writ

petition. Accordingly, this writ petition is disposed of directing the

2nd respondent to take up Ext.P7 and appropriate orders thereon

shall be passed in accordance with law after hearing the petitioner

as well as the 4th and 5th respondents. Orders in this regard shall

be passed within a period of three weeks from the date of receipt

of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/27.5.24

APPENDIX OF WP(C) 18929/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE MANAGER, CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS, THIRUVANANTHAPURAM SYNOD DATED 1.10.1999

Exhibit P2 TRUE COPY OF APPOINTMENT ORDER OF THE MANAGER, CORPORATE MANAGEMENT OF LUTHERAN SCHOOLS, THIRUVANANTHAPURAM SYNOD DATED 29.12.2003

Exhibit P3 TRUE COPY OF THE FORMAT FOR TRANSFER DATED NIL

Exhibit P4 TRUE COPY OF THE DRAFT TRANSFER LIST OF LUTHERAN SCHOOL TEACHERS 2024, DATED NIL

Exhibit P5 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 14.05.2024

Exhibit P6 TRUE COPY OF THE FINAL TRANSFER ORDER DATED NIL OF THE 4TH RESPONDENT

Exhibit P7 TRUE COPY OF THE APPEAL DATED 22.5.2024 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P8 TRUE COPY OF THE RECEIPT OF ACKNOWLEDGEMENT OF THE APPEAL ISSUED BY THE OFFICE OF 2ND RESPONDENT DATED 22.5.2024