Kerala High Court
Shifa K.I vs State Of Kerala on 22 October, 2024
2024:KER:78683
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. 25409 OF 2024
PETITIONER/S:
SHIFA K.I.,
AGED 26 YEARS
D/O.IBRAHIMSHA K.M, KPM MANZIL, KATTUTHERUVU
PUDUNAGARAM.P.O., PALAKKAD., PIN - 678503
BY ADVS.
S.SUDHISH KUMAR
DEEPA. P.R.
HARIKRISHNA DAYAL K.
P.USHAKUMARI
K.B.DAYAL
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIATE, TRIVANDRUM., PIN -
695001
2 THE DIRECTOR OF GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIATE, JAGATHY ,
THIRUVANANTHAPURAM,, PIN - 695014
3 THE DISTRICT EDUCATION OFFICER,
THE DISTRICT EDUCATION OFFICER, THE DISTRICT
EDUCATION OFFICE, ALATHUR, PALAKKAD DISTRICT
PIN - 678541
W.P.C No. 25409 of 2024
2
2024:KER:78683
4 A.S KHADEEJA BEEVI,
AGED 65 YEARS
D/O. NOT KNOWN EX.MANAGER ALP SCHOOL,
KOTTARASSERY, PALAKKAD DISTRICT., PIN - 678542
5 ABEERA RASHEED,
AGED 55 YEARS
D/O.NOT KNOWN PRESENT MANAGER, ALP SCHOOL,
KOTTARASSERY, PALAKKAD DISTRICT ., PIN - 678687
6 THE ADDITIONAL DIRECTOR (ACADEMIC
GENERAL EDUCATION C/O. GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIATE,
THIRUVANATHAPURAM PIN- 695014, PIN - 695014
7 THE HEAD MASTER,
ALP SCHOOL, KOTTARASSERY, PALAKKAD DISTRICT,, PIN
- 678687
BY ADVS.
LINDONS C.DAVIS
E.U.DHANYA(K/672/2006)
N.S.SHAMILA(K/222/2016)
CHINJU P. JOYIES(K/894/2016)
OTHER PRESENT:
ADV PREMCHAND R NAIR-SR GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.C No. 25409 of 2024
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2024:KER:78683
JUDGMENT
The petitioner, has approached this Court being aggrieved
by the denial of approval of appointment of the petitioner as L.P
Arabic Teacher. Being aggrieved by the orders issued by the
educational authorities in this regard the petitioner submitted
Ext.P10 revision petition which is now pending before the 1 st
respondent. The limited prayer sought by the petitioner is to
direct the 1st respondent to take a decision thereon within a
time frame.
After hearing the learned counsel for the petitioner, the
learned Government Pleader and the learned counsel appearing
for the Manager, I am inclined to dispose of this writ petition.
Accordingly, it is ordered that, the 1 st respondent shall take up
Ext.P10 and appropriate orders thereon shall be passed, in
accordance with law, after hearing the petitioner, the
respondents 4 and 5 and other affected parties, if any. A
decision in this regard shall be taken, by the 1 st respondent, as
expeditiously as possible, by following the timeline and the
2024:KER:78683
priorities contemplated in G.O.(Ms)No.54/2024/GEDN dated
01.06.2024.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
2024:KER:78683
APPENDIX OF WP(C) 25409/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER
DATED 15.07.2021
Exhibit P2 A TRUE COPY OF THE ORDER
NO.C/16537/2021 DATED 9.8.2021 OF THE
3RD RESPONDENT
Exhibit P3 A TRUE COPY OF THE ELIGIBILITY
CERTIFICATE WITH ROLL NO.805892 DATED
16.12.2021 ISSUED BY BOARD OF
EXAMINATION-KTET
Exhibit P4 A TRUE COPY OF THE APPEAL DATED
26.09.2022, BEFORE THE 2ND RESPONDENT,
FILED BY THE PETITIONER
Exhibit P5 TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE COURT IN W.P. (C). 6091/2024
DATED 16.02.2024
Exhibit P6 TRUE COPY OF THE APPOINTMENT ORDER
DATED 1.06.2023 ISSUED BY THE 5TH
RESPONDENT
Exhibit P7 TRUE COPY OF THE ORDER NO C/43751/2023
DATED 1.4.2024 ISSUED BY THE 3RD
RESPONDENT
Exhibit P8 TRUE COPY OF THE ARGUMENT NOTE
SUBMITTED BY THE PETITIONER BEFORE THE
APPELLATE AUTHORITY
Exhibit P9 TRUE COPY OF THE ORDER
NO.G1/5018/2024/D.G.E DATED 03.07.2024
ISSUED BY THE ADDITIONAL DIRECTOR, 6TH
2024:KER:78683
RESPONDENT
Exhibit P 10 REVISION FILED BY THE REVISION
PETITIONER BEFORE THE ASSISTANT
EDUCATIONAL OFFICVER, ALATHUR DATED
15.04.2024
