Annamma Oommen vs State Of Kerala
2024 Latest Caselaw 30827 Ker

Kerala High Court

Annamma Oommen vs State Of Kerala on 30 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1726/2024                            1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                     THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR
           Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                                WA NO. 1726 OF 2024
     AGAINST THE JUDGMENT DATED 03/10/2024 IN WP(C) 34367/2024 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          ANNAMMA OOMMEN, AGED 50 YEARS WIFE OF VARGHEESE K V, FULL TIME
          MENIAL, ST. THOMAS HIGH SCHOOL, NIRANAM WEST KIZHAKKUMBHAGOM P O,
          THIRUVALLA, PATHANAMTHITTA DISTRICT (RESIDING AT MALIPPURATH,
          KIZHAKKUMBHAGOM P O, THIRUVALLA, PATHANAMTHITTA DISTRICT-689621),
          PIN - 689621

    BY ADVS.M/S.V.A.MUHAMMED & V.RAJASEKHARAN NAIR

   RESPONDENT(S)/RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY TO
         GOVERNMENT, GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
         THIRUVANANTHAPURAM, PIN - 695001
      2. THE DIRECTOR OF GENERAL EDUCATION OFFICE OF THE DIRECTOR OF GENERAL
         EDUCATION, JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
      3. THE DEPUTY DIRECTOR OF EDUCATION OFFICE OF THE DEPUTY DIRECTOR OF
         EDUCATION, PATHANAMTHITTA @ THIRUVALLA, PIN - 689101
      4. THE DISTRICT EDUCATIONAL OFFICER OFFICE OF THE DISTRICT EDUCATIONAL
         OFFICER, THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689101
      5. THE MANAGER (THOMAS KURIAN) ST. THOMAS HIGH SCHOOL, NIRANAM WEST
         KIZHAKKUMBHAGOM P O, THIRUVALLA, PATHANAMTHITTA DISTRICT-689621
         (RESIDING AT PULLIPPADAVIL PUTTEPURACKAL, ANJILITHANAM P O,
         THIRUVALLA), PIN - 689621

    BY GOVERNMENT PLEADER FOR R1 TO R4


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to issue an interim direction commanding the respondents to grant approval
   to Exhibit P-2 appointment as FTM from 06.12.2013 onwards on daily wages
   and disburse the attendant benefits forthwith, pending finalization of the
   Writ Appeal.


        This Writ Appeal coming on for orders on 30/10/2024, upon perusing
   the appeal memorandum, the Court on the same day passed the following:
 WA No.1726/2024                        2/3




                                    ORDER

Learned Government Pleader is directed to get instructions in the light of Ext.P20 as to whether the appellant can be permitted to be engaged on daily wages.

Post after ten days.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- P. KRISHNA KUMAR JUDGE

EXHIBIT P2 :TRUE COPY OF THE ORDER OF APPOINTMENT DATED 06.12.2013

OF THE 5TH RESPONDENT ALONG WITH TYPED COPY

EXHIBIT P20 :TRUE COPY OF THE G.O.(RT.)NO.3405/2024/G.EDN DATED 30.05.2024

30-10-2024 /True Copy/ Assistant Registrar