Kerala High Court
Archana C vs The State Of Kerala on 8 November, 2024
2024:KER:83509
WP(C) NO. 39164 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. 39164 OF 2024
PETITIONER:
ARCHANA C.
AGED 45 YEARS
U.P. SCHOOL TEACHER, W/O. RAJESH T.V.,
VATTIPRAM U.P. SCHOOL, P.O. MANGATTIDAM,
KUTHUPARAMBA, KUTHUPARAMBA EDUCATION SUB
DISTRICT, KANNUR DISTRICT, RESIDING AT A/503,
OCEANAS SPANDANA, KODAPPARAMB, THANA,
KANNUR DISTRICT, PIN - 670012
BY ADV DINESH KUMAR K.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
ANNEXE - II, THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
PUZHATHI HOUSING COLONY, KANNUR, PIN - 670002
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WP(C) NO. 39164 OF 2024
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4 THE DISTRICT EDUCATIONAL OFFICER
THALASSERY, MINI CIVIL STATION, THALASSERY,
KANNUR, PIN - 670101
5 THE ASSISTANT EDUCATIONAL OFFICER
KUTHUPARAMBA KOOTHUPARMBA P.O., KANNUR,
PIN - 670643
6 MANAGER
VATTIPRAM U.P. SCHOOL, P.O. MANGATTIDAM,
KUTHUPARAMBA, KANNUR DISTRICT, PIN - 670643
ADV. VENUGOPAL.V, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO. 39164 OF 2024
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JUDGMENT
The petitioner was appointed as UPST on
12.06.2018 in an anticipated additional post. However,
approval of the same was granted only with effect from
08.07.2019 as per Ext.P6. Being aggrieved by the denial of
approval from the date of appointment till 07.07.2019, the
petitioner submitted Ext.P8 revision petition, which is now
pending before the 1st respondent. The limited prayer sought
by the petitioner is to direct the 1st respondent to take
decision thereon 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 take up Ext.P8 and pass
appropriate orders thereon in accordance with law, after
hearing the petitioner, the 6th respondent Manager and the
affected parties, if any. Orders in this regard shall be passed,
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WP(C) NO. 39164 OF 2024
as expeditiously as possible, by following the timeline and
priorities contemplated in G.O.(Ms) No.54/2024/GEDN dated
01.06.2024.
Sd/-
ZIYAD RAHMAN A.A., JUDGE
scs
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WP(C) NO. 39164 OF 2024
APPENDIX OF WP(C) 39164/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER NO. K. DIS.
E/6035/2017 DATED 22/11/2017 OF THE
5TH RESPONDENT
Exhibit P2 TRUE COPY OF THE ORDER NO. E/10572018
DATED 19/03/2018 OF THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE APPOINTMENT ORDER
DATED 12/06/2018
Exhibit P4 TRUE COPY OF THE STAFF FIXATION ORDER
NO. D. DIS./2671/2018/E DATED
03/07/2018 OF THE 5TH RESPONDENT,
ASSISTANT EDUCATIONAL OFFICER,
KUTHUPARAMBU
Exhibit P5 TRUE COPY OF THE ORDER NO.
G4/232516/2020/DGE DATED 24/03/2021
ISSUED BY THE 2ND RESPONDENT
Exhibit P6 TRUE COPY OF THE ORDER NO.
E/6021(2020(1) DATED 28/05/2021 ISSUED
BY THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE ORDER NO.
DGE/4554/2023/G4 DATED 02/05/2024
Exhibit P8 TRUE COPY OF THE REVISION PETITION
DATED 10/05/2024 SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT
