Kerala High Court
Priyanka P M vs The State Of Kerala on 3 September, 2024
2024:KER:67056
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946
WP(C) NO. 30860 OF 2024
PETITIONER/S:
PRIYANKA P M,AGED 34 YEARS
WIFE OF SUNEESH PUDUPPANAM S B SCHOOL, VADAKARA,
KOZHIKODE DISTRICT- (RESIDING AT PADINHARE,
MANAPPURATH, PUDUPPANAM, VATAKARA, KOZHIKODE
DISTRICT-673105), PIN - 673105
BY ADV V.A.MUHAMMED
RESPONDENT/S:
1 THE 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 ASSISTANT EDUCATIONAL OFFICER
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
VADAKARA, KOZHIKODE DISTRICT, PIN - 673104
4 THE MANAGER,PUDUPPANAM S B SCHOOL, VADAKARA,
KOZHIKODE DISTRICT, PIN - 673105
5 THE HEADMASTER,PUDUPPANAM S B SCHOOL, VADAKARA,
KOZHIKODE DISTRICT, PIN - 673105
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.C No. 30860 of 2024
2
2024:KER:67056
JUDGMENT
The petitioner, is aggrieved by the denial of approval of her
appointment as UPST in the school managed by the 4 th
respondent. Challenging the orders issued by the educational
authorities in this regard, the petitioner submitted Ext.P12 revision
petition, which is now pending before the 1 st respondent. The
limited prayer sought by the petitioner is to direct the 1 st
respondent to pass orders on the same 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.P12 and appropriate orders thereon shall be passed in
accordance with law, after hearing the petitioner, the 4th
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.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
2024:KER:67056
APPENDIX OF WP(C) 30860/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 12.06.2018
Exhibit P-2 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 15.07.2021
Exhibit P-2 (a) TRUE COPY OF THE ORDER OF THE ASSISTANT
EDUCATIONAL OFFICER, VADAKARA VIDE NO.
C/58850/2023 DATED 23.02.2024
Exhibit P-3 TRUE COPY OF THE DECISION REPORTED IN
2004 KHC 685 (REJIMOL V. ASST.
EDUCATIONAL OFFICER) DECIDED ON
29.06.2004
Exhibit P-4 TRUE COPY OF THE G.O. (RT.) NO.
3150/2019/G.EDN DATED 04.08.2019
Exhibit P-5 TRUE COPY OF THE G.O. (RT.) NO.
205/2019/G.EDN DATED 18.01.2019
Exhibit P-6 TRUE COPY OF THE STAFF FIXATION ORDER FOR
THE YEAR 2019-20 VIDE NO.
D.DIS.B/47731/2019 DATED 18.07.2019 OF
THE ASSISTANT EDUCATIONAL OFFICER,
VADAKARA
Exhibit P-7 TRUE COPY OF THE STAFF FIXATION ORDER FOR
THE YEAR 2022-23 VIDE NO.
D.DIS.C/44618/2022 DATED 24.08.2022 OF
THE ASSISTANT EDUCATIONAL OFFICER,
VADAKARA
Exhibit P-8 TRUE COPY OF THE G.O. (MS.)
NO.275/99/G.EDN DATED 09.11.1999
Exhibit P-9 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
DIRECTOR DATED 26.02.2024
2024:KER:67056
Exhibit P-10 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.
9445/2024 DATED 12.03.2024
Exhibit P-11 TRUE COPY OF THE ORDER NO.
G2/7827/2024/DGE DATED 29.07.2024 OF THE
OFFICE OF THE 2ND RESPONDENT
Exhibit P-12 TRUE COPY OF THE REVISION PETITION (SHOWN
AS APPEAL) SUBMITTED BY HE MANAGER DATED
09.08.2024
Exhibit P-13 TRUE COPY OF THE DECISION REPORTED IN
1987 KHC 145=1987 (1) KLT 472 (RAVINDRA
BABU V. STATE OF KERALA AND OTHERS)
Exhibit P-14 TRUE COPY OF THE G.O. (RT.) NO.
3797/2022/GEDN DATED 27.06.2022
