Kerala High Court
Afeefa T vs The State Of Kerala on 17 February, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:13321
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 17TH DAY OF FEBRUARY 2025 / 28TH MAGHA, 1946
WP(C) NO. 6296 OF 2025
PETITIONER:
AFEEFA T
AGED 40 YEARS, D/O. ABDURAHIMAN,
UPPER PRIMARY SCHOOL TEACHER (UPST),
A M M HIGH SCHOOL, PULIKKAL,
MALAPPURAM DISTRICT-676 637
(RESIDING AT DARULIHSAN, P.O. PULIKKAL,
MALAPPURAM DISTRICT), PIN - 673637.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
W.P.(C)No.6296 of 2025
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2 THE DIRECTOR OF GENERAL EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014.
3 THE DISTRICT EDUCATIONAL OFFICER
B2-BLOCK CIVIL STATION, MALAPPURAM,
PIN - 676505.
4 THE MANAGER
A M M HIGH SCHOOL, PULIKKAL,
MALAPPURAM DISTRICT, PIN - 676637.
5 THE HEADMASTER
A M M HIGH SCHOOL, PULIKKAL,
MALAPPURAM DISTRICT, PIN - 676637.
BY ADV.SRI. VENUGOPAL V., SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.02.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)No.6296 of 2025
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2025:KER:13321
JUDGMENT
Dated this the 17th day of February, 2025
The petitioner, who is a UPST working in A.M.M. High
School, Pulikkal, has approached this Court seeking to direct
the respondents to grant daily wages to the petitioner and to
consider and pass appropriate orders upon Ext.P28 revision
petition.
2. The petitioner would contend that there is no
justification in denying salary due the petitioner, so long as
approval is in force. Ext.P4 is highly arbitrary, contends the
petitioner.
3. I have heard the learned Counsel for the
petitioner and the learned Senior Government Pleader
representing respondents 1 to 3.
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4. Going through the pleadings, I find that the
petitioner has invoked her revisional remedy in this regard by
filing Ext.P28 revision petition.
5. In the facts of the case, I am of the view that it
would be sufficient if Ext.P28 is directed to be considered and
disposed of by the revisional authority expeditiously.
The writ petition is accordingly disposed of directing the
1st respondent to consider Ext.P28 revision petition and pass
appropriate orders thereon within a period of four months after
giving an opportunity of hearing to the petitioner and also
adverting to Exts.P10 to P23.
Sd/-
N. NAGARESH
JUDGE
ams
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APPENDIX OF WP(C) 6296/2025
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE ORDER NO.
B4/31409/2021 DATED 22.02.2022 OF THE
DEO, MALAPPURAM
Exhibit P-2 TRUE COPY OF THE APPOINTMENT ORDER OF
THE PETITIONER DATED 04.01.2022
Exhibit P-3 TRUE COPY OF THE ORDER NO.
B4/45871/2023 DATED 25.10.2023 OF THE
DEO, MALAPPURAM
Exhibit P-4 TRUE COPY OF THE NOTICE NO.
DEOMPM/1633/2024-B4 DATED 14.08.2024 OF
THE DEO, MALAPPURAM
Exhibit P-5 TRUE COPY OF THE AFFIDAVIT DATED
21.10.2024 ISSUED BY THE PRINCIPAL,
MARKAZUL ULOOM ENGLISH SCHOOL, KONDOTTY
Exhibit P-6 TRUE COPY OF THE TRANSFER CERTIFICATE
Exhibit P-7 TRUE COPY OF THE SECONDARY SCHOOL
LEAVING CERTIFICATE ISSUED UNDER THE
AUTHORITY OF THE GOVERNMENT OF KERALA
Exhibit P-8 TRUE COPY OF THE BA CERTIFICATE ISSUED
BY THE UNIVERSITY OF CALICUT DATED
25.09.2006
Exhibit P-9 TRUE COPY OF THE B.ED. CERTIFICATE
ISSUED BY THE UNIVERSITY OF CALICUT
DATED 07.12.2006
Exhibit P-9(a) TRUE COPY OF THE KOOL CERTIFICATE DATED
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18.09.2023 ISSUED BY THE CHIEF
EXECUTIVE OFFICER
Exhibit P-10 TRUE COPY OF THE G.O. (RT.) NO.
738/2015/G.EDN. DATED 21.02.2015
Exhibit P-11 TRUE COPY OF THE G.O. (RT.) NO.
2599/2021/G.EDN. DATED 19.04.2021
Exhibit P-12 TRUE COPY OF THE G.O. (RT.) NO.
3039/2022/G.EDN. DATED 18.05.2022
Exhibit P-13 TRUE COPY OF THE G.O. (MS.) NO.
87/2023/G.EDN. DATED 28.06.2023
Exhibit P-14 TRUE COPY OF THE G.O. (MS.) NO.
19/2023/P&ARD DATED 06.10.2023
Exhibit P-15 TRUE COPY OF THE G.O. (RT.) NO.
7196/2023/G.EDN. DATED 16.11.2023
Exhibit P-16 TRUE COPY OF THE G.O. (RT.) NO.
8126/2023/GEDN DATED 20.12.2023
Exhibit P-17 TRUE COPY OF THE G.O. (RT.) NO.
3210/2024/G.EDN. DATED 18.05.2024
Exhibit P-18 TRUE COPY OF THE G.O (RT.) NO.
5202/2024/G.EDN. DATED 23.08.2024
Exhibit P-19 TRUE COPY OF THE JUDGMENT IN W.A. NO.
162/2020 DATED 24.06.2020
Exhibit P-20 TRUE COPY OF THE JUDGMENT IN W.A. NO.
897/2024 DATED 22.07.2024
Exhibit P-21 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 20912/2016 DATED 07.07.2016
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Exhibit P-22 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 22304/2018 DATED 04.07.2018
Exhibit P-23 TRUE COPY OF THE JUDGMENT IN W.P. (C)
NO. 30727/2017 DATED 03.10.2017
Exhibit P-24 TRUE COPY OF THE PETITION SUBMITTED BY
THE PETITIONER BEFORE THE DIRECTOR
DATED 26.10.2024
Exhibit P-25 TRUE COPY OF THE JUDGMENT IN W.P.
(C).NO.39435/2024 DATED 08.11.2024
Exhibit P-26 TRUE COPY OF THE ORDER OF THE DIRECTOR
VIDE NO.EM2/25002/2024/DGE DATED
13.01.2025
Exhibit P-27 TRUE COPY OF THE ARGUMENT NOTES
FURNISHED BY THE PETITIONER BEFORE THE
DIRECTOR DATED 11.12.2024
Exhibit P-28 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
GOVERNMENT DATED 31.01.2025
