Nasheeda V.P vs State Of Kerala
2024 Latest Caselaw 27908 Ker

Kerala High Court

Nasheeda V.P vs State Of Kerala on 13 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.1441/2024                          1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                         &
                       THE HONOURABLE MR. JUSTICE EASWARAN S.
            Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                                WA NO. 1441 OF 2024
        AGAINST JUDGMENT DATED 06.08.2024 IN WP(C) 496/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          NASHEEDA V.P, AGED 35 YEARS,   MEKKAMANNIL H, VALIYARA P.O, PIN -
          673636

    BY ADVS.M/S. T.V.GEORGE & JIMMY GEORGE

   RESPONDENT(S)/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      2. DIRECTOR OF GENERAL EDUCATION, OFFICE OF THE DIRECTOR OF GENERAL
         EDUCATION, JAGATHY, THIRUVANANTHAPURAM, PIN - 695001
      3. DEPUTY DIRECTOR OF EDUCATION, OFFICE OF DEPUTY DIRECTOR,
         MALAPPURAM, PIN - 676504
      4. THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DISTRICT EDUCATIONAL
         OFFICER, MALAPPURAM, PIN - 676504
      5. THE MANAGER, V.P.K.M.M HIGHER SECONDARY SCHOOL,PUTHUR, PALLIKKAL
         P.O, THENHIPALAM(VIA), MALAPPURAM, PIN - 673636
      6. THE PRINCIPAL, V.P.K.M.M HIGHER SECONDARY SCHOOL, PUTHUR PALLIKKAL
         P.O, THENHIPALAM, MALAPPURAM, PIN - 673636

    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 approve the appointment of the petitioner from the date of Ex P1
   appointment order and disburse salary and all other attended benefits due
   to her with immediate effect, pending disposal of the above writ appeal.

        This Writ Appeal coming on for orders on 13/09/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.1441/2024                            2/3

                                       ORDER

Inter alia alleges that as per the assertions in the additional affidavit filed before the Single Bench, it turned out that a combined meeting between the Kerala State Higher Education Council and the members of the SCERT did not fructify in assessing the educational qualification of the appellants as per recommendation of higher education council, after consultation with all Universities found qualification of the appellant having BSC in Biochemistry and B.Ed in Natural Science to be equivalent for HST Natural Science.

Issue notice before admission. Government Pleader accepts notice.Post on 28/10/2024.

Sd/- AMIT RAWAL JUDGE

Sd/- EASWARAN S. JUDGE

13-09-2024 /True Copy/ Assistant Registrar

Exhibit P1 A TRUE PHOTOCOPY OF THE APPOINTMENT ORDER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 01.11.2019