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Kerala High Court
Latha Mangesh V.L vs The State Of Kerala on 24 February, 2026
2026:KER:16467
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947
WP(C) NO. 28274 OF 2021
PETITIONER:
LATHA MANGESH V.L.
AGED 55 YEARS
W/O.M.R.KRISHNA KUMAR, NANDAVANAM, SARKARA,
CHIRAYINKEEZHU, THIRUVANANTHAPURAM - 695 304 (HIGHER
SECONDARY SCHOOL TEACHER (PHYSICS - RETIRED), SSV
HIGHER SECONDARY SCHOOL FOR GIRLS, CHIRAYINKEEZHU).
BY ADV SRI.S.SUBHASH CHAND
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
OF GENERAL EDUCATION (HSE), GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DIRECTOR HIGHER SECONDARY EDUCATION
OFFICE OF THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
HOUSING BOARD BUILDINGS, SHANTI NAGAR,
THIRUVANANTHAPURAM - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, CORPORATION BUILDINGS, 4TH
FLOOR, PALAYAM, THIRUVANANTHAPURAM - 695 001.
4 THE MANAGER
SREE SARADA VILASOM (SSV) HIGHER SECONDARY SCHOOL FOR
GIRLS, CHIRAYINKEEZHU - 695 304.
5 SIJA PEETHAMBARAN
HIGHER SECONDARY SCHOOL TEACHER (PHYSICS), SNV HIGHER
SECONDARY SCHOOL, PANAYARA, THIRUVANANTHAPURAM - 695
145.
WP(C) No.28274 of 2021 -2-
2026:KER:16467
BY ADVS.
SHRI.M.UNNIKRISHNAN
KUM.NARAYANI HARIKRISHNAN
GP RIYAL DEVASSY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 24.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) No.28274 of 2021 -3-
2026:KER:16467
JUDGMENT
Dated this the 24th day of February, 2026
Above writ petition is filed challenging Ext.P22 order passed by
the Government, whereby the request for regularisation has been
declined.
2. Petitioner submits that she has since retired from service
and therefore she is limiting her relief for an expeditious disposal of
Ext.P26, wherein the petitioner has sought for retirement benefits/ex
gratia payment.
3. Heard the learned Government Pleader also.
After hearing both sides, I am inclined to dispose of the writ
petition with a direction to the 1 st respondent to take up Ext.P26
representation submitted by the petitioner and pass appropriate orders
thereon, after affording an opportunity of being heard to the petitioner
within an outer limit of three months from the date of receipt of a copy
of this judgment. Petitioner will be free to produce documents and
judgments in support of her contentions, which shall be duly looked into
by the Government while taking a decision as directed above.
Sd/-
VIJU ABRAHAM
JUDGE
sbk/-
2026:KER:16467
APPENDIX OF WP(C) NO. 28274 OF 2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORDER DATED 16/10/2000
ISSUED BY RESPONDENT NO.4.
Exhibit P2 TRUE COPY OF THE ORDER OF APPROVAL DATED
19/2/2003 PASSED BY RESPONDENT NO.2.
Exhibit P3 TRUE COPY OF THE ORDER DATED 1/9/2005
PASSED BY RESPONDENT NO.2 APPROVING THE
APPOINTMENT OF THE PETITIONER FROM
1/6/2005 TO 31/3/2010.
Exhibit P4 TRUE COPY OF THE ORDER DATED 13/7/2010
PASSED BY RESPONDENT NO.3.
Exhibit P5 TRUE COPY OF THE ORDER BEARING
NO.ACD.B3/24023/HSE/2015.
Exhibit P6 TRUE COPY OF THE GOVERNMENT ORDER DATED
1/10/2015 PASSED BY RESPONDENT NO.1.
Exhibit P6A TRUE COPY OF THE RULING OF THIS HON'BLE
COURT REPORTED AS JAYASREE T. VS. DIRECTOR
OF HIGHER SECONDARY EDUCATION & OTHERS
(2009(2) KLT 352).
Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 24/5/2016
PASSED BY THIS HON'BLE COURT IN WP(C)
NO.18102 OF 2016(K).
Exhibit P8 TRUE COPY OF GOVERNMENT ORDER DATED
7/9/2016 PASSED BY RESPONDENT NO.1.
Exhibit P9 TRUE COPY OF THE COMMUNICATION DATED
27/10/2016 ISSUED BY RESPONDENT NO.3 TO
RESPONDENT NO.4.
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 23/2/2017
PASSED BY THIS HON'BLE COURT IN WP(C)
NO.5128 OF 2017 (M).
Exhibit P11 TRUE COPY OF THE REPRESENTATION DATED
15/7/2017 SUBMITTED BY THE PETITIONER
BEFORE RESPONDENT NO.1.
Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 30/8/2017
PASSED BY THIS HON'BLE COURT IN WP(C)
NO.28724 OF 2017(M).
Exhibit P13 TRUE COPY OF THE ORDER DATED 29/11/2017
PASSED BY THIS HON'BLE COURT IN
R.P.NO.1001 OF 2017.
Exhibit P14 TRUE COPY OF THE ORDER DATED 24/7/2018
PASSED BY RESPONDENT NO.3.
2026:KER:16467
Exhibit P15 TRUE COPY OF THE REVISION PETITION DATED
6/9/2018 SUBMITTED BY THE PETITIONER
BEFORE RESPONDENT NO.1 AGAINST EXT.P14
ORDER OF RESPONDENT NO.3.
Exhibit P16 TRUE COPY OF THE JUDGMENT DATED 27/9/2018
PASSED BY THIS HON'BLE COURT IN WP(C)
NO.31607 OF 2018.
Exhibit P17 TRUE COPY OF THE CIRCULAR THUS ISSUED BY
RESPONDENT NO.1.
Exhibit P17A TRUE COPY OF THE GOVERNMENT ORDER BEARING
GO(RT) NO.2167/2017/G.EDN. DATED 3/7/2017.
Exhibit P18 TRUE COPY OF THE ORDER DATED 11/3/2019
PASSED BY RESPONDENT NO.1.
Exhibit P19 TRUE COPY OF THE SAID ORDER DATED
30/8/2019 PASSED BY RESPONDENT NO.3.
Exhibit P20 TRUE COPY OF THE SAID JUDGMENT DATED
9/4/2021 PASSED BY THIS HON'BLE COURT IN
WP(C) NO.11439/2019(D).
Exhibit P21 TRUE COPY OF THE SAID RULING OF THE FULL
BENCH OF THIS HON'BLE COURT IN STATE OF
KERALA & OTHERS VS. M.DAISY (201292) KHC
860).
Exhibit P22 TRUE COPY OF THE ORDER BEARING GO
NO.4003/2021/G.EDN. DATED 10/9/2021 PASSED
BY RESPONDENT NO.1.
Exhibit P23 TRUE COPY OF THE RULING OF THIS HON'BLE
COURT IN SR.ANNAMA VS. STATE OF KERALA
(1991 KHC 534).
Exhibit P24 TRUE COPY OF THE RULING OF THIS HON'BLE
COURT VIJAYALAKHMIKUTTY VS. STATE OF
KERALA (1992 KHC 183).
Exhibit P25 A TRUE COPY OF THE SAID RULING IN MANAGER,
BET UPPER PRIMARY SCHOOL, KUNDUMON V.
REJEENA S. (2025 (5) KHC 533)
Exhibit P26 A TRUE COPY OF THE SAID REPRESENTATION
DATED 15.09.2025 SUBMITTED BEFORE
RESPONDENT NO.1
