Kerala High Court
Arifa C vs The State Of Kerala on 16 September, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
2025:KER:68904
WP(C) NO. 40627 OF 2024
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 16TH DAY OF SEPTEMBER 2025 / 25TH BHADRA, 1947
WP(C) NO. 40627 OF 2024
PETITIONER:
ARIFA C
AGED 42 YEARS
DAUGHTER OF BEERAN, HIGH SCHOOL TEACHER (PS)
I.U.HIGHER SECONDARY SCHOOL,PARAPPUR.P.O
KOTTAKKAL,MALAPPURAM DISTRICT-676 503 (RESIDING AT
CHEMBAKASSERI HOUSE, PARAPPUR.P.O, KOTTAKKAL,
MALAPPURAM DISTRICT)
BY ADVS.
SRI.V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENTS:
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 OF EDUCATION
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014.
3 THE DEPUTY DIRECTOR OF EDUCATION
DOWN HILL, MALAPPURAM DISTRICT, PIN - 676505.
2025:KER:68904
WP(C) NO. 40627 OF 2024
2
4 THE DISTRICT EDUCATIONAL OFFICER
THIRURANGADI, MALAPPURAM DISTRICT, PIN - 676306.
5 THE ASSISTANT EDUCATIONAL OFFICER
VENGARA, MALAPPURAM DISTRICT, PIN - 676304.
6 THE MANAGER
I.U.HIGHER SECONDARY SCHOOL,PARAPPUR.P.O
KOTTAKKAL,MALAPPURAM DISTRICT, PIN - 676503
7 THE HEADMASTER/VICE-PRINCIPAL
I.U.HIGHER SECONDARY SCHOOL,PARAPPUR.P.O KOTTAKKAL,
MALAPPURAM DISTRICT, PIN - 676503.
BY ADV SRI.K.K.AKHIL
SMT. PRINCY XAVIER, SR.GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.09.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:68904
WP(C) NO. 40627 OF 2024
3
T.R. RAVI, J.
--------------------------------------------
W.P.(C) No.40627 of 2024
--------------------------------------------
Dated this the 16th day of September, 2025
JUDGMENT
The petitioner has challenged Ext.P12 which is an
order passed on a revision petition submitted by the
petitioner. It is settled law as can be seen from Ext.P13
judgment of the Full Bench of this Court in Sudheer T. v.
M.V.Susheela and Others [2009(3) KHC 991] that orders in
revision petitions are to be issued in the form of a Government
Order and cannot be in the form of letters. Ext.P12 has been
issued in the form of a letter, which is not legally sustainable.
In the above circumstances, the petitioner is entitled
to relief. Ext.P12 is set aside on the sole ground that it is not
in the format mentioned in Ext.P13 judgment. The
respondents shall reconsider the revision petition and pass
fresh orders after hearing the petitioner and such other
2025:KER:68904
WP(C) NO. 40627 OF 2024
interested persons, at the earliest, at any rate, within four
months from the date of receipt of a certified copy of this
judgment. Due regard shall be placed on Ext.P13 judgment in
Sudheer T(supra).
Sd/-
T.R.RAVI
JUDGE
mpm
2025:KER:68904
WP(C) NO. 40627 OF 2024
APPENDIX OF WP(C) 40627/2024
PETITIONER'S EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 01.06.2009 WITH APPROVAL
RECORDED THEREON VIDE NO.K.DIS C/4436/09
DATED 07.09.2009 OF THE AEO, VENGARA.
Exhibit P-2 TRUE COPY OF THE APPOINTMENT ORDER OF THE
PETITIONER DATED 10.08.2010 WITH APPROVAL
RECORDED THEREON VIDE NO.K.DIS C/6950/10
DATED 30.03.2011 OF THE AEO, VENGARA.
Exhibit P-3 TRUE COPY OF THE ORDER OF THE ASSISTANT
EDUCATIONAL OFFICER, VENGARA VIDE
NO.C/5931/2014 DATED 08.12.2014.
Exhibit P-4 TRUE COPY OF THE ORDER OF THE ASSISTANT
EDUCATIONAL OFFICER, VENGARA VIDE
NO.C/447/2018 DATED 26.03.2018 CORRECTING
THE ERROR CREPT THAT FROM 01.06.2010 TO
14.08.2010 IN THE EXT P3 ORDER AS
01.06.2009 TO 14.08.2010.
Exhibit P-5 TRUE COPY OF THE ORDER OF THE ASSISTANT
EDUCATIONAL OFFICER, VENGARA VIDE
NO.K.DIS.C/14827/2021 DATED 07.08.2021.
Exhibit P-6 TRUE COPY OF THE ORDER OF THE DISTRICT
EDUCATIONAL OFFICER, TIRURANGADI VIDE
NO.K.DIS B3/3735/2021 DATED 25.11.2021
GRANTING APPROVAL AS HST(PS) FOR THE
PERIOD FROM 29.01.2015 TO 31.03.2015 OF
THE DEO THIRURANGADI.
Exhibit P-7 TRUE COPY OF THE PETITION SUBMITTED BY
THE PETITIONER BEFORE THE DIRECTOR DATED
18.02.2022.
Exhibit P-8 TRUE COPY OF THE ORDER OF THE DIRECTOR
VIDE NO.9623/2022-E4/DGE DATED 03.02.2023
REJECTING THE REQUEST OF THE PETITIONER.
Exhibit P-9 TRUE COPY OF THE LETTER OF THE ASSISTANT
EDUCATIONAL OFFICER, VENGARA ADDRESSING
THE HEADMASTER VIDE NO.C/2873/2014 DATED
2025:KER:68904
WP(C) NO. 40627 OF 2024
09.02.2015 (ALONG WITH TYPED COPY).
Exhibit P-10 TRUE COPY OF THE CHALAN DATED 20.02.2015
FOR RS 39378.
Exhibit P-11 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
GOVERNMENT DATED 07.03.2023.
Exhibit P-12 TRUE COPY OF THE GOVERNMENT LETTER
NO.K2/109/2023/G.EDN DATED 06.05.2024
REJECTING THE REQUEST OF THE PETITIONER.
Exhibit P-13 TRUE COPY OF THE DECISION REPORTED IN
2009 (3) KHC 991 (SUDHEER T. V. M. V.
SUSHEELA AND OTHERS) DATED 09.09.2009.
