Kerala High Court
Sree Reshmy M vs The State Of Kerala on 6 November, 2024
2024:KER:82369
WPC.No.39062/24 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024 / 15TH KARTHIKA,
1946
WP(C) NO. 39062 OF 2024
PETITIONERS:
1 SREE RESHMY M., AGED 40 YEARS,
D/O.PRASANTHAN, UPSA, S V HIGHER SECONDARY
SCHOOL, CLAPPANA P.O, KARUNAGAPPALLY,
KOLLAM DISTRICT, PIN - 690 525.
2 ARCHANA DEVI R.,
AGED 35 YEARS,
WIFE OF RATHEESH UPSA, S V HIGHER SECONDARY
SCHOOL, CLAPPANA P.O, KARUNAGAPPALLY,
KOLLAM DISTRICT, PIN - 690 525.
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEXE - II, THIRUVANANTHAPURAM,
PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.
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WPC.No.39062/24 2
3 THE DEPUTY DIRECTOR OF EDUCATION,
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KOLLAM @ THEVALLY, PIN - 691 001.
4 THE DISTRICT EDUCATIONAL OFFICER,
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
CIVIL STATION, KOLLAM DISTRICT, PIN - 691 001.
5 SRI.S.JAYACHANDRAN,
MANAGER. S V HIGHER SECONDARY SCHOOL, CLAPPANA
P.O, KARUNAGAPPALLY, KOLLAM DISTRICT,
PIN - 690 525.
SRI.V. VENUGOPAL, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WPC.No.39062/24 3
JUDGMENT
Petitioners are working as UPSTs in the school
managed by the 5th respondent. However, their approval was
rejected as per Exts.P3 and P4 orders for various reasons.
Being aggrieved, the petitioners submitted Ext.P10 combined
revision petition before the 2nd respondent.
2. Limited prayer sought by the petitioners is to
direct the 2nd 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 2 nd respondent shall
take up Ext.P10 and appropriate orders thereon shall be
passed in accordance with law, after hearing the petitioner,
the 5th respondent and other affected parties, if any. Orders in
this regard shall be passed within a period of two months from
the date of receipt of a copy of this judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
DG/6.11.24
2024:KER:82369
APPENDIX OF WP(C) 39062/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER
DATED 01.06.2022 OF THE 1ST
PETITIONER
Exhibit P-2 TRUE COPY OF HER DECLARATION OF THE
MANAGER DATED 01.06.2022 ALONG WITH
REPORT OF JOINING DUTY ISSUED BY THE
HEADMISTRESS
Exhibit P-3 TRUE COPY OF THE ORDER NO. B4/37235/
2022 DATED 03.07.2023 DECLINING
APPROVAL TO THE APPOINTMENT OF THE
1ST PETITIONER
Exhibit P-4 TRUE COPY OF THE APPOINTMENT ORDER
DATED 01.06.2022 OF THE 2ND
PETITIONER
Exhibit P-5 TRUE COPY OF THE DECLARATION OF THE
MANAGER DATED 01.06.2022 ALONG WITH
THE JOINING REPORT DATED 01.06.2022
ISSUED BY THE HEADMISTRESS OF THE
SCHOOL
Exhibit P-6 TRUE COPY OF THE ORDER NO.
B4/37233/2022 DATED 03.07.2023
DECLINING APPROVAL TO THE APPOINTMENT
OF THE 2ND PETITIONER
Exhibit P-7 TRUE COPY OF THE G.O. (RT.) NO.
4767/2024/G.EDN DATED 01.08.2024
Exhibit P-8 TRUE COPY OF THE ORDER NO.
B4/37240/2022 DATED 30.06.2023
Exhibit P-9 TRUE COPY OF THE ORDER NO.
B4/37236/2022 DATED 11.07.2023
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Exhibit P-10 TRUE COPY OF THE COMBINED REVISION
PETITION DATED 25.10.2024
Exhibit P-11 TRUE COPY OF THE INTERIM ORDER DATED
11.06.2024 IN W.P. (C) NO. 20538/2024
