Kerala High Court
(Annamol Jaimol,)* Corrected vs State Of Kerala on 30 September, 2024
2024:KER:72536
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
WP(C) NO. 32010 OF 2023
PETITIONER/S:
ANNAMOL JAIMON, AGED 30 YEARS
W/O BINTO PAUL THARAKAN, HSA (MATHEMATICS) MRS
VHSS, SOUTH MAZHUVANNUR, ERNAKULAM DISTRICT
(RESIDING AT MADAPARAMBIL HOUSE, SOUTH
MAZHUVANNUR, ERNAKULAM DISTRICT -686 669), PIN -
686669
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
ERNAKULAM @ KAKKANAD, PIN - 682030
4 THE DISTRICT EDUCATIONAL OFFICER
MUVATTUPUZHA, ERNAKULAM, PIN - 686661
5 THE MANAGER,
MRS VHSS, SOUTH MAZHUVANNUR, ERNAKULAM DISTRICT,
PIN - 686669
W.P.C No. 32010 of 2023
2
2024:KER:72536
6 THE HEADMISTRESS,
MRS VHSS, SOUTH MAZHUVANNUR, ERNAKULAM DISTRICT,
PIN - 686669
BY ADV VENUGOPLAL V. GP,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.C No. 32010 of 2023
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2024:KER:72536
JUDGMENT
The limited prayer sought by the petitioner is to approve
the appointment of the petitioner as HSA (Mathematics) in the
school managed by the 5th respondent. It is discernible from
Ext.P1 that, the petitioner has been appointed with effect from
15.07.2021, but, even now, no orders have been passed by the
educational authorities, with respect to the same. In such
circumstances, it is only proper that, a decision on the proposal
of appointment of the petitioner as evidenced by Ext.P1 be
taken by the 4th respondent within a time frame.
Accordingly, this writ petition is disposed of directing the
4th respondent to consider Ext.P1 and to pass appropriate orders
on the question of approval of the petitioner within a period of
two months from the date of receipt of a copy of this judgment
after hearing the petitioner, the 5th respondent and the persons
affected, if any.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
2024:KER:72536
APPENDIX OF WP(C) 32010/2023
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 15.07.2021
Exhibit P-2 TRUE COPY OF LETTER NO.
B1/25179/2021. GEDN DATED 12.09.2022
Exhibit P-3 TRUE COPY OF ORDER NO. B1/218196/2022
DATED 02.03.2023
Exhibit P-4 TRUE COPY OF THE ORDER NO.
EC3/14595/2022/DGE DATED 01.07.2023
Exhibit P-5 TRUE COPY OF THE ROSTER SUBMITTED BY
THE MANAGER DATED NIL
Exhibit P-6 TRUE COPY OF THE REQUISITION
SUBMITTED BY THE MANAGER DATED NIL
FOR THE POST OF HSA( NATURAL SCIENCE)
Exhibit P-7 TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT DATED 01.07.2023
Exhibit P-8 TRUE COPY OF THE LETTER SUBMITTED BY
THE MANAGER BEFORE DEO DATED
07.07.2023
Exhibit P-9 TRUE COPY OF THE LETTER SUBMITTED BY
THE MANAGER BEFORE DEO DATED
01.08.2023
Exhibit P-10 TRUE COPY OF THE LETTER NO.
B1/1523/2023/DEO DATED 04.08.2023
Exhibit P-11 TRUE COPY OF THE CIRCULAR NO.
H2/295299/2021/DGE DATED 23.11.2022
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Exhibit P-12 TRUE COPY CIRCULAR NO.
H2/295299/2021/DGE DATED 21.07.2023
Exhibit P-13 TRUE COPY OF THE LETTER SUBMITTED BY
THE MANAGER BEFORE DEO DATED
13.09.2023
