Smt. Rahana K M vs State Of Kerala
2024 Latest Caselaw 13934 Ker

Kerala High Court

Smt. Rahana K M vs State Of Kerala on 28 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                      WP(C) NO. 19114 OF 2024
PETITIONER/S:

           SMT. RAHANA K M
           AGED 52 YEARS
           W/O M. HAROON, HSST,TKM HSS, KARICODE P.O, KOLLAM-
           691005. R/OADEN HOUSE NO.31, SECOND MILE STONE,
           KILIKOLLOOR, KOLLAM., PIN - 691004

           BY ADVS.
           P.RAVEENDRAN
           ARUN BOSE



RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
             GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN -
             695001

     2       THE DIRECTOR OF GENERAL EDUCATION
             DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
             THIRUVANANTHAPURAM., PIN - 695014

     3       THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
             EDUCATION
             IVTH FLOOR, CORPORATION BUILDING,
             THIRUVANANTHAPURAM., PIN - 695033

     4       THE MANAGER
             TKMHSS, KARICODU P.O, KOLLAM., PIN - 691005



             ADV NISHA BOSE-GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   28.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.C No. 19114 of 2024

                                 2

                          JUDGMENT

The petitioner, who is presently working as HSST (Jr), is

seeking appointment as HSST with effect from 01.01.2014.

According to her, there is a vacancy to accommodate her, in

existence. Highlighting the said aspect, Ext.P5 revision petition

has been submitted by the petitioner which is now pending before

the 1st respondent. The limited prayer sought by the petitioner is

for a direction to the 1st respondent to pass appropriate orders on

the same.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, this Writ Petition is disposed of,

directing the 1st respondent to take up Ext.P5 and to pass

appropriate orders thereon in accordance with law, after hearing

the petitioner, the 4th respondent-Manager and the persons

affected, if any. The 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 rpk

APPENDIX OF WP(C) 19114/2024

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE APPROVAL OF APPOINTMENTS OF HSST(JR) DATED 29.4.2014.

Exhibit-P2 TRUE COPY OF THE APPROVAL OF APPOINTMENT OF HSST HISTORY (SR.) DATED 12.12.2014.

Exhibit-P3 A TRUE COPY OF THE ORDER GO(MS) NO.121/2014/G.EDN DATED 03.07.2014 WITH THE RELEVANT PAGES OF THE ANNEXURE.

Exhibit-P4 A TRUE COPY OF THE ORDER NO.

TRO.05/13248/HSE/14DATED 06.12.2014 BY THE THIRD RESPONDENT .

Exhibit-P5 A TRUE COPY OF THE REVISION PETITION DATED 22.04.2024 FILED BEFORE THE FIRST RESPONDENT.