Kerala High Court
Seena K V vs State Of Kerala on 10 October, 2024
1
2024:KER:77005
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946
WP(C) NO. 35631 OF 2024
PETITIONER/S:
SEENA K V
AGED 41 YEARS
W/O. MANOJKUMAR T V, LPST, DARUL IMAN MUSLIM L.P
SCHOOL, K. KANNAPURAM, CHERUKUNNU POST, KANNUR DIS-
TRICT, PIN - 670301
BY ADVS.
POOVAMULLE PARAMBIL ABDULKAREEM
K.N.KUMARASWAMY SARMA
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL ED-
UCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANAN-
THAPURAM, PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHI,
THIRUVANANTHAPURAM, PIN - 695014
3 DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, KANNUR, PIN
- 670001
4 ASSISTANT EDUCATIONAL OFFICER
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER, PAPPI-
NESSERI, KANNUR DISTRICT, PIN - 670561
5 MANAGER
DARUL IMAN MUSLIM L.P SCHOOL, K. KANNAPURAM, CHERUKUNNU
POST, KANNUR DISTRICT, PIN - 670301
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W.P.(C) No. 35631 of 2024 2024:KER:77005
OTHER PRESENT:
SMT.MARY BEENA JOSEPH-SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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W.P.(C) No. 35631 of 2024 2024:KER:77005
ZIYAD RAHMAN A.A , J
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W.P.(C) No. 35631 of 2024
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Dated this the 10th day of October, 2024
JUDGMENT
The petitioner, was appointed as Lower Primary School
Teacher (LPST) with effect from 01.06.2017 in a regular
vacancy. However, initially the approval was rejected by 4th
respondent on the reason that, the appointment of the senior
teachers were not approved. Later, on the basis of the
revision petition submitted by the 5th respondent, the 2nd
respondent issued a direction to approve the appointment of
the petitioner, if the same is otherwise proper. However, the
4th respondent rejected the approval of the petitioner again
on the ground that, the petitioner is not having K-TET.
2. Being aggrieved by the said decision, Ext.P6 revision
petition has been submitted by the Manager, before the 1st
W.P.(C) No. 35631 of 2024 2024:KER:77005
respondent, which is now pending consideration. The
limited prayer sought by the petitioner is to direct the 1 st
respondent to take a decision thereon within a time frame.
After hearing the learned Counsel for the petitioner
and learned Government Pleader, I am inclined to dispose
of this writ petition. Accordingly, it is ordered that the 1st
respondent shall take up Ext.P6 and appropriate orders
thereon shall be passed in accordance with law, after
hearing the petitioner, the 5th respondent and affected
parties. The orders shall be passed 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
NJ
W.P.(C) No. 35631 of 2024 2024:KER:77005
APPENDIX OF WP(C) 35631/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE G.O(RT)NO.3451/2023/GEDN
DATED 13/06/2023 ISSUED BY THE 1ST RESPONDENT
Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER DATED
01/06/2017 ISSUED BY THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE ORDER NO. F/10869/2021 DATED
11/08/2021 ISSUED BY THE 4TH RESPONDENT
Exhibit P4 TRUE COPY OF THE ORDER NO.B5/194415/2021
DATED 04/10/2021 ISSUED BY THE 3RD RESPONDENT
Exhibit P5 TRUE COPY OF THE ORDER NO.F/59819/2024 DATED
06/02/2024 ISSUED BY THE 4TH RESPONDENT
Exhibit P6 TRUE COPY OF THE REVISION PETITION DATED
15/03/2024 SUBMITTED BY THE 5TH RESPONDENT
Exhibit P7 TRUE COPY OF THE LETTER NO. JR 1/502/2023-GED
DATED 01/11/2023 ISSUED BY THE 1ST RESPONDENT
