Geetha N.M vs State Of Kerala
2024 Latest Caselaw 32369 Ker

Kerala High Court

Geetha N.M vs State Of Kerala on 8 November, 2024

                                            2024:KER:83506
WP(C) NO. 39575 OF 2024

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

  FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA,

                           1946

                  WP(C) NO. 39575 OF 2024

PETITIONER:

          GEETHA N.M
          AGED 59 YEARS
          W/O SUDHAKARAN C.P CHOLAMANA, 3/172,
          KUTTANASSERY P.O, THIRUVAZHIYODU VAZHI,
          PALAKKAD, PIN - 679514

          BY ADVS.
          P.V.ANOOP
          PHIJO PRADEESH PHILIP
          ABIN BENNY
          ANJU R S.
          K C MOHAMED RASHID


RESPONDENTS:

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

    2     THE DIRECTOR GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM,
          PIN - 695014
                                                       2024:KER:83506
WP(C) NO. 39575 OF 2024

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    3          TEXT BOOK OFFICER
               OFFICE OF THE TEXT BOOK OFFICER, PADMAVILASAM
               ROAD, FORT, THIRUVANANTHAPURAM, PIN - 695023

    4          DISTRICT EDUCATIONAL OFFICER
               PALAKKAD, MANNARKKAD, PALAKKAD,
               PIN - 678582

    5          DEPUTY DIRECTOR OF EDUCATION
               PALAKKAD, CIVIL STATION, KENATHUPARAMBU,
               KUNATHURMEDU, PALAKKAD, PIN - 678001

               ADV. V.K SUNIL, SR.G.P


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   08.11.2024,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
                                                     2024:KER:83506
WP(C) NO. 39575 OF 2024

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                            JUDGMENT

It is pointed out that, the petitioner was working in a

Government High School and the petitioner is seeking retirement

benefits. As the petitioner was a Government servant, this is a

matter coming within the scope of Kerala Administrative Tribunal.

In such circumstances, this writ petition is closed without prejudice

to the right of the petitioner to approach the Kerala Administrative

Tribunal.

Sd/-

ZIYAD RAHMAN A.A., JUDGE scs 2024:KER:83506 WP(C) NO. 39575 OF 2024

APPENDIX OF WP(C) 39575/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER DATED 11.07.2022 ISSUED BY THE 3RD RESPONDENT TO THE SOCIETY SECRETARY OF GOVERNMENT HIGH SCHOOL, VELLINEZHY THROUGH THE 4TH RESPONDENT

Exhibit P2 TRUE COPY OF THE LETTER DATED 26.12.2023 ISSUED BY THE 4TH RESPONDENT TO THE HM OF GOVERNMENT HIGH SCHOOL, VELLINEZHY

Exhibit P3 TRUE COPY OF THE REPLY LETTER DATED 27.12.2023 ISSUED BY THE HM OF GOVERNMENT HIGH SCHOOL, VELLINEZHY TO THE 4TH RESPONDENT

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 16.08.2024 PREFERRED BY THE PETITIONER BEFORE THE 5TH RESPONDENT

Exhibit P5 A TRUE COPY OF THE INTERIM ORDER DATED 11.09.2023 IN WP(C) NO.24418/2023 PASSED BY THIS HON'BLE COURT