Kerala High Court
Blessy Varghese vs District Educational Officer on 12 November, 2024
2024:KER:84166
WP(C) NO. 39888 OF 2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA,
1946
WP(C) NO. 39888 OF 2024
PETITIONER:
BLESSY VARGHESE
AGED 39 YEARS
D/O VARGHESE., RESIDING AT PALATHUNGAL
THEKKETHIL VEEDU., VATTEKKADU P.O.,
ELAVANCHERRI VILLAGE, CHITTUR TALUK,
PALAKKAD DISTRICT, PIN - 678506
BY ADVS.
G.HARIHARAN
PRAVEEN.H.
K.S.SMITHA
B.R.SINDU
V.R.SANJEEV KUMAR
V.ROHITH
AFNA V.P.
REMYA MURALI
RESPONDENTS:
1 DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATION OFFICE, CIVIL
STATION, PALAKKAD, PIN - 678001
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WP(C) NO. 39888 OF 2024
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2 DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
CIVIL STATION, PALAKKAD, PIN - 678001
3 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 POLACHIRACKAL HIGHER SECONDARY SCHOOL
PADAGIRI, NELLIAMPATHI, NOORADI, CHITTUR TALUK,
PALAKKAD [REPRESENTED BY ITS MANAGER],
PIN - 678508
5 THE HEAD MASTER
POLACHIRACKAL HIGHER SECONDARY SCHOOL,
PADAGIRI, NELLIAMPATHI, NOORADI, CHITTUR TALUK,
PALAKKAD, PIN - 678508
BY ADV
ADV. VENUGOPAL.V, G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO. 39888 OF 2024
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JUDGMENT
The petitioner was appointed as Full Time Menial on
01.04.2006 in the 4th respondent school. The grievance of the
petitioner is that, her probation has not been declared and there are
arrears of salary as well. The petitioner submitted Ext.P12
representation in this regard, as the grievances were not addressed
by the 4th respondent. Ext.P12 was submitted before the 3 rd
respondent in an Adalat conducted on 30.09.2024 in the office at
Thiruvananthapuram. The limited prayer sought by the petitioner is
to direct that a decision be taken by the 3rd respondent on Ext.P12.
After hearing the learned Counsel for the petitioner and the
learned Government, I am inclined to dispose of this writ petition.
Accordingly, it is ordered that, the 3 rd respondent shall take up
Ext.P12 and appropriate orders thereon shall be passed after giving
the petitioner, the respondents 4 and 5 an opportunity for being heard,
if Ext.P12 is already not considered in the Adalat. A decision in
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WP(C) NO. 39888 OF 2024
this regard shall be taken within a period of four months from the
date of receipt of a copy of this judgment. The petitioner shall
forward a certified copy of the judgment along with the writ
petition.
Sd/-
ZIYAD RAHMAN A.A., JUDGE
scs
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WP(C) NO. 39888 OF 2024
APPENDIX OF WP(C) 39888/2024
PETITIONER EXHIBITS
Exhibit P1 . A TRUE COPY OF THE APPOINTMENT ORDER
ISSUED IN THE NAME OF THE PETITIONER
ON 01.04.2006 BY THE 4TH RESPONDENT
Exhibit P2 A TRUE COPY OF THE JUDGMENT MADE IN
W.P.(C) NO. 28108/2009 BY THIS HON'BLE
COURT ON 05.03.2010
Exhibit P3 A TRUE COPY OF THE ORDER DATED
31.10.2008 ISSUED BY THE 2ND
RESPONDENT REJECTING THE APPEAL FILED
BY THE 4TH RESPONDENT
Exhibit P4 A TRUE COPY OF THE JUDGMENT MADE IN
COC NO.1084/2011 DATED 20.10.2011
Exhibit P5 . A TRUE COPY OF THE APPOINTMENT ORDER
DATED 22.03.2010 ISSUED BY THE 4TH
RESPONDENT IN THE NAME OF THE
PETITIONER
Exhibit P6 . A TRUE COPY OF THE PROCEEDINGS DATED
23.04.2010 ISSUED BY THE 1ST
RESPONDENT REJECTING EXHIBIT.P5
APPOINTMENT ORDER
Exhibit P7 A TRUE COPY OF THE JUDGMENT MADE IN
W.P.(C).NO.24987/2015 BY THIS HON'BLE
COURT ON 08.11.2017
Exhibit P8 A TRUE COPY OF THE PROCEEDINGS
NO.K.DIS B4/599/18 DATED 05.05.2018
ISSUED BY THE 1ST RESPONDENT
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Exhibit P9 A TRUE COPY OF THE JUDGMENT MADE IN
W.P.(C).NO.22105/2020 ON 21.01.2021
Exhibit P10 A TRUE COPY OF THE DETAILED
REPRESENTATION DATED 01.02.2021 FILED
BY THE PETITIONER BEFORE THE 1ST
RESPONDENT
Exhibit P11 A TRUE COPY OF THE REPRESENTATION
DATED 05.08.2024 SUBMITTED BY THE
PETITIONER IN THE ZONAL ADALATH HELD
AT KOLLAM HIGHLIGHTING HER GRIEVANCES
Exhibit P12 A TRUE COPY OF THE REPRESENTATION
DATED 09.09.2024 SUBMITTED BY THE
PETITIONER BEFORE THE 3RD RESPONDENT
