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Kerala High Court
Geetha V vs State Of Kerala on 24 February, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2026:KER:16636
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 24TH DAY OF FEBRUARY 2026 / 5TH PHALGUNA, 1947
WP(C) NO. 6573 OF 2026
PETITIONERS:
1 GEETHA V
AGED 53 YEARS, W/O.KRISHNAN V,
NEEDLE WORK TEACHER, PRESENT SCHOOL: P.K.H.S.
MANNAPRA, ALATHUR TALUK, PALAKKAD - 678 541,
PARENT SCHOOL: KUPS. THENNILAPURAM,
PALAKKAD - 678 682
RESIDING AT THANKAM NIVAS, PANNIKODE,
KUNISSERY P.O. PALAKKAD, PIN - 678 681.
2 SOBHANA M
AGED 52 YEARS
PHYSICAL EDUCATION TEACHER,
PRESENT SCHOOL: G.H.S.S. KALLINGAL PADAM,
ALATHUR TALUK, PALAKKAD - 678 683,
PARENT SCHOOL: GANDHI SMARAKAM U.P.SCHOOL,
MANGALAM PALAKKAD - 678 682,
RESIDING AT PUZHAKKAL HOUSE, CHUVATTUPADAM,
PANNIYANKARA P.O. PALAKKAD, PIN-678 683.
3 LATHA M.S
AGED 59 YEARS, W/O.P.JAYAKUMAR (LATE),
GUPS MEPARAMBU, PALAKKAD (RETIRED)
RESIDING AT MADHU MANDIRAM, PIRAYIRI P.O.,
PALAKKAD, PIN - 678 004.
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WP(C) NO. 6573 OF 2026
2
4 AGITHA G
AGED 57 YEARS, W/O.KRISHNADAS P.K,
PHYSICAL EDUCATION TEACHER, GUPS MNAYANNUR,
THRISSUR ( RETIRED)
RESIDING AT PANNIKUZHI HOUSE, VADAKKETHARA,
PAZHAYANNUR, THRISSUR, PIN - 680 587.
BY ADVS.
SRI.KALEESWARAM RAJ
KUM.THULASI K. RAJ
SMT.CHINNU MARIA ANTONY
SMT.APARNA NARAYAN MENON
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2 DIRECTOR OF GENERAL EDUCATION
DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695 014.
3 THE DISTRICT EDUCATIONAL OFFICER
PALAKKAD DISTRICT, KERALA, PIN - 678 001.
4 THE ASSISTANT EDUCATIONAL OFFICER
ALATHUR, PALAKKAD DISTRICT, KERALA,
PIN - 678 541.
5 THE ASSISTANT EDUCATIONAL OFFICER
KUZHALMANNAM, PALAKKAD DISTRICT, KERALA,
PIN - 678 702.
6 THE DISTRICT EDUCATIONAL OFFICER
THRISSUR DISTRICT, KERALA, PIN - 680 001.
7 THE ASSISTANT EDUCATIONAL OFFICER
THRISSUR DISTRICT, KERALA, PIN - 680 020.
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WP(C) NO. 6573 OF 2026
3
8 THE MANAGER
P.K.H.S. MANNAPRA, ALATHOOR TALUK, PALAKKAD,
PIN - 678 541.
9 THE MANAGER
G.H.S.S. KALLINGAL PADOM, ALATHOOR TALUK,
PALAKKAD, PIN - 678 541.
0 THE MANAGER
G.U.P.S. MEPARAMBU, PALAKKAD, PIN - 678 006.
11 THE MANAGER
GUPS MAYANNUR, THRISSUR DISTRICT, KERALA,
PIN - 679 105.
BY ADV SMT. HARITHA, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.02.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO. 6573 OF 2026
4
P.V.KUNHIKRISHNAN, J
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WP (C) No. 6573 of 2026
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Dated this the 24th day of February, 2026
JUDGMENT
The above writ petition is filed with the following
prayers:
i. To issue a writ of certiorari quashing Exts. P3 and P4
to the extent to which they deny approval to the
petitioners' appointment from the initial dates of
appointment, as unjust, illegal and unsustainable;
ii. To declare that the petitioners are entitled to
approval of appointment from the initial dates of
appointment as indicated in paragraph 2 of the writ
petition;
iii. To declare that the petitioners are similarly situated
to the petitioners in Exts. P5 and P6 judgments and
are entitled to the same benefit of retrospective
approval from the respective initial dates of
appointment, as shown in paragraph 2 of the writ
petition;
iv. To issue a writ of mandamus directing the
respondents to approve the appointments of the
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WP(C) NO. 6573 OF 2026
petitioners from the initial dates of appointment in
the light of Exts. P5 and P6;
v. To direct the 1st respondent to consider and pass
orders on Ext.P7 revision petition;
vi. To issue such other orders, directions or writs as
may be prayed for under the facts and circumstances
of the case.
vii. To dispense with the filing of translation of
vernacular document."
[SIC]
2. The petitioners have submitted Ext.P7 revision
before the 1st respondent and pray that a direction be
issued to consider the same. According to the petitioners,
the issue has already been considered by this Court in
Exts.P5 and P6 judgments.
3. Heard the learned Government Pleader also.
4. After hearing both sides, I am of the view that this
writ petition need not be retained and that a direction can
be issued to the 1st respondent to consider Ext. P7, taking
into account the judgments in Exts. P5 and P6.
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WP(C) NO. 6573 OF 2026
Accordingly, this writ petition is disposed of with the
following directions:
i. The 1st respondent is directed to consider Ext.P7
and pass appropriate orders, after affording an
opportunity of hearing to the petitioners, as
expeditiously as possible, at any rate, within a
period of three months from the date of receipt of
a certified copy of this judgment.
ii. While deciding the matter, the 1st respondent will
consider the applicability of Exts.P5 and P7
judgments passed by this Court.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
ats
Judgment reserved NA
Date of judgment 24.02.2026
Judgment dictated 24.02.2026
Draft Judgment Placed 24.02.2026
Final Judgment Uploaded 25.02.2026
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WP(C) NO. 6573 OF 2026
APPENDIX OF WP(C) NO. 6573 OF 2026
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER
DATED 17.06.1995 ISSUED BY THE MANAGER,
KARUNA U.P.SCHOOL, THENNILAPURAM TO THE
1ST PETITIONER.
Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER
DATED 16.07.1991 TO THE 3RD PETITIONER.
Exhibit P3 TRUE COPY OF THE GOVERNMENT ORDER
G.O(P)NO. 116/2012/G.EDN DATED
12.04.2012.
Exhibit P4 TRUE COPY OF THE CIRCULAR VIDE NO.
C6/12437/12 ISSUED BY THE
1ST RESPONDENT DATED 03.09.2012.
Exhibit P5 TRUE COPY OF THE JUDGMENT DATED
09.11.2023 IN W.P(C)NO.37392/2022
PASSED BY THE HON'BLE HIGH COURT OF
KERALA.
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED
18.07.2024 IN W.A.NO.926/2024 PASSED BY
THE HON'BLE HIGH COURT OF KERALA.
Exhibit P7 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONERS DATED
12.02.2026 BEFORE THE 1ST RESPONDENT.
