Praseetha vs State Of Kerala
2024 Latest Caselaw 29992 Ker

Kerala High Court

Praseetha vs State Of Kerala on 22 October, 2024

                                                  2024:KER:78574
             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. 36962 OF 2024

PETITIONER/S:

            PRASEETHA,AGED 44 YEARS,W/O ANILKUMAR V.,
            CURRENTLY WORKING AS UPST, U.P. SCHOOL, PUNNAPRA,
            ALAPPUZHA, RESIDING AT KIZHAKKE MEVALLOOR,
            PUNNAPRA SOUTH P.O., ALAPPUZHA, PIN - 688004

            BY ADVS.
            A.LOWSY
            K.SHIBILI NAHA
            C.K.SHERIN
            GAYATHRI RAJAGOPAL


RESPONDENT/S:

       1    STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT GENERAL
            EDUCATION DEPARTMENT GOVERNMENT SECRETARIAT
            THIRUVANANTHAPURAM, PIN - 695001

       2    THE DIRECTOR GENERAL OF EDUCATION
            JAGATHY, THIRUVANANTHAPURAM, PIN - 695014

       3    ASSISTANT EDUCATIONAL OFFICER
            CHUNGAM, ALAPPUZHA, PIN - 688011

       4    THE MANAGER
            U.P. SCHOOL, PUNNAPRA, ALAPPUZHA, PIN - 688004
            BY ADV.SRI. 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. 36962 of 2024



                                      2
                                                           2024:KER:78574

                              JUDGMENT

The petitioner, who was appointed as UPST in the school

managed by the 4th respondent, has approached this Court,

being aggrieved by the denial of approval of appointment on

scale of pay basis for the period from 14.07.2008 to

31.05.2011. In such circumstances challenging the orders

issued by the educational authorities in this regard, the

petitioner submitted Ext.P8 revision petition before the

Government which is now pending consideration. The limited

prayer sought by the petitioner is to direct the 1 st respondent to

take a decision on Ext.P8 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

4th respondent Manager and the other affected parties, if any. A

decision in this regard shall be taken, by the 1 st respondent, as

2024:KER:78574

expeditiously as possible, by following the timeline and the

priorities contemplated in G.O.(Ms)No.54/2024/GEDN dated

01.06.2024.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk

2024:KER:78574

APPENDIX OF WP(C) 36962/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER DATED 14.07.2008 ISSUED BY THE ISSUED BY THE 4TH RESPONDENT

Exhibit P2 A TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2009 ISSUED BY THE 4TH RESPONDENT

Exhibit P3 A TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2010 ISSUED BY THE 4TH RESPONDENT

Exhibit P4 A TRUE COPY OF THE REJECTION ORDER DATED 25.03.2011 ISSUED BY THE 3RD RESPONDENT

Exhibit P5 A TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2011 ISSUED BY THE 4TH RESPONDENT

Exhibit P6 A TRUE COPY OF THE G.O. (P)NO.4776/2021/G.EDN DATED 25.10.2021 ISSUED BY THE GOVERNMENT

Exhibit P7 A TRUE COPY OF THE ORDER NO.

D/32162/2022 DATED 16.09.2024 ISSUED BY THE 3RD RESPONDENT

Exhibit P8 A TRUE COPY OF THE REVISION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 25.09.2024