Kerala High Court
Akhila V vs State Of Kerala Represented By The ... on 22 October, 2024
2024:KER:78375
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
WP(C) NO. 36676 OF 2024
PETITIONER/S:
AKHILA V.
AGED 34 YEARS
W/O RATHEESHKUMAR K.M, LOWER PRIMARY SCHOOL
TEACHER, MATHODAM LP SCHOOL, KANNADIPARAMBA,
KANNUR DIST. PIN: 670604 RESIDING AT SIVASADANAM,
MUNDERIKKADAV, CHELERI P.O, KANNADIPRAMBA, KANNUR
DIST., PIN - 670604
BY ADVS.
MURALI PALLATH
RUKSANA SATHAR P.A.
RESPONDENT/S:
1 STATE OF KERALA REPRESENTED BY THE PRINCIPAL
SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, GOVT. SECRETARIAT
(ANNEX II), THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION, JAGATHI, THYCAUD
P.O, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KANNUR, KANNUR DIST., PIN - 670002
4 THE DISTRICT EDUCATIONAL OFFICER
DISTRICT EDUCATIONAL OFFICE, KANNUR DISTRICT, PIN
- 670002
W.P.C No. 36676 of 2024
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5 THE ASSISTANT EDUCATIONAL OFFICER
ASSISTANT EDUCATIONAL OFFICE, PAPPINISSERY,
KANNUR DISTRICT,, PIN - 670561
6 THE MANAGER
MATHODAM LP SCHOOL, KANNADIPARAMBA, KANNUR DIST,
PIN - 670604
BY ADV.V. VENUGOPAL, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.C No. 36676 of 2024
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JUDGMENT
The petitioner was appointed as LPST in the school
managed by the 6th respondent. However, the approval of
appointment was initially rejected by the 5 th respondent as per
Ext.P2. As against Ext.P2 an appeal was submitted before the
4th respondent by the 6th respondent. After considering the
appeal, the matter was remitted back to the 5 th respondent to
reconsider the same but yet again the 5th respondent rejected
the approval of appointment of the petitioner. Being aggrieved,
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 consider Ext.P8
revision petition 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 1 st respondent
shall take up Ext.P8 and appropriate orders thereon shall be
passed in accordance with law, after hearing the petitioner, the
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6th respondent and the affected parties, if any. A decision in this
regard shall be taken, by the 1st respondent, as expeditiously as
possible, by following the timeline and the priorities
contemplated in G.O.(Ms)No.54/2024/GEDN dated 01.06.2024.
While taking a decision the 1st respondent shall advert to Ext.P7
order.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
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APPENDIX OF WP(C) 36676/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF APPOINTMENT ORDER DATED
29.10.2021 ISSUED BY THE 6TH RESPONDENT
Exhibit P2 TRUE COPY OF THE ORDER NO. C/19954/2021
DATED 25.06.2023 ISSUED BY THE 5TH
RESPONDENT
Exhibit P3 TRUE COPY OF THE ORDER NO. B3/
200547/2023 DATED 15.02.2024 ISSUED BY
THE 4TH RESPONDENT
Exhibit P4 TRUE COPY OF THE ORDER NO.
C/709567/2024 DATED 24.04.2024 ISSUED
BY THE 5TH RESPONDENT
Exhibit P5 TRUE COPY OF THE APPEAL PETITION DATED
03.05.2024 SUBMITTED BY THE 6TH
RESPONDENT TO THE 4TH RESPONDENT
Exhibit P6 TRUE COPY OF ORDER NO.C/60059/2024
DATED 19.02.2024 ISSUED BY THE 5TH
RESPONDENT
Exhibit P7 TRUE COPY OF GO(RT)NO.2647/2024/GEDN
DATED 12.04.2024
Exhibit P8 TRUE COPY OF REVISION PETITION DATED
03.10.2024 SUBMITTED BY THE PETITIONER
TO THE 1ST RESPONDENT
