Sanida C.V vs The State Of Kerala
2026 Latest Caselaw 2027 Ker

Kerala High Court

Sanida C.V vs The State Of Kerala on 24 February, 2026

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                                             2026:KER:16687

          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. 6840 OF 2026

PETITIONER:

          SANIDA C.V
          AGED 39 YEARS, W/O YUSAF PUNNAKKAL,
          UPST, THANNADA CENTRAL UP SCHOOL, CHALA EAST,
          KANNUR DISTRICT- (RESIDING AT EELAF, THANNADA,
          CHALA EAST, KANNUR DISTRICT-670 621)

          BY ADVS.
                  SRI.V.A.MUHAMMED
                  SRI.M.SAJJAD




RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT
          ANNEXE-II, THIRUVANANTHAPURAM, PIN - 695 001.

    2     THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.

    3     THE DEPUTY DIRECTOR OF EDUCATION,
          GOVERNMENT TTI FOR MEN COMPOUND, KANNUR DISTRICT,
          PIN - 670 002.

    4     THE ASSISTANT EDUCATIONAL OFFICER,
          PUZHATHI HOUSING COLONY, KANNUR NORTH,
          KANNUR DISTRICT, PIN - 670 002.
                                                    2026:KER:16687
WP(C) NO. 6840 OF 2026
                                 2

    5       THE MANAGER,
            THANNADA CENTRAL UP SCHOOL, CHALA EAST,
            KANNUR DISTRICT, PIN - 670 621.

            BY ADV SRI.VENUGOPAL V, GP


     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   24.02.2026,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2026:KER:16687
WP(C) NO. 6840 OF 2026
                                  3



                   P.V.KUNHIKRISHNAN, J
    --------------------------------------------------------------
                  WP (C) No. 6840 of 2026
   ----------------------------------------------------------------
        Dated this the 24th day of February, 2026


                           JUDGMENT

The above writ petition is filed with the following

prayers:

i. call for the records relating to Exhibit P-2, P-4 and P-6 and set aside the originals of the same by the issue of a writ of certiorari or other appropriate writ or order.

ii. declare that the Petitioner is legally entitled to get approval of her appointment in view of the non- availability of protected teachers and compliance with all statutory requirements including submission of declaration .

iii. issue a writ of mandamus or other appropriate writ order or direction commanding the Respondents to grant approval to the appointment of the Petitioner covered by Exhibit P-1 with all consequential service and monetary benefits.

iv. issue a writ of mandamus or other appropriate writ order or direction commanding the 1st Respondent to consider and pass orders on Exhibit P-9 Revision 2026:KER:16687 WP(C) NO. 6840 OF 2026

Petition within a time frame after hearing the Petitioner.

v. to dispense with filing of English translation of vernacular documents produced in the Writ Petition.

vi. pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case."

[SIC]

2. When this writ petition came up for consideration,

the learned counsel for the petitioner submits that the

petitioner will be satisfied if a direction is issued to

consider Ext.P9 by the 1st respondent.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I think that prayer can be

allowed.

Therefore, this writ petition is disposed of with the

following directions:

The 1st respondent is directed to consider

Ext.P9 and pass appropriate order, after affording

an opportunity of hearing to the petitioner, as 2026:KER:16687 WP(C) NO. 6840 OF 2026

expeditiously as possible, at any rate, within a

period of three months from the date of receipt of a

certified copy of this judgment.

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 2026:KER:16687 WP(C) NO. 6840 OF 2026

APPENDIX OF WP(C) NO. 6840 OF 2026

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2022.

Exhibit P-2 TRUE COPY OF THE ORDER NO. F/51241/2023 DATED 16.05.2024 OF THE AEO, KANNUR NORTH.

Exhibit P-3 TRUE COPY OF THE APPEAL SUBMITTED BY THE MANAGER THROUGH SAMANWYA.

Exhibit P-4 TRUE COPY OF THE ORDER NO.

B1/822192/2025 DATED 15.09.2025 OF THE DEO, KANNUR.

Exhibit P-5 TRUE COPY OF THE REVISION APPEAL SUBMITTED BY THE MANAGER BEFORE THE DIRECTOR DATED 29.09.2025.

Exhibit P-6 TRUE COPY OF THE ORDER NO.

G6/898293/2025 DATED 25.01.2026 OF THE ADDITIONAL DIRECTOR.

Exhibit P-7 TRUE COPY OF THE 'DECLARATION' SUBMITTED MANAGER DATED 16.12.2024.

Exhibit P-8 TRUE COPY OF THE DECISION REPORTED IN 1987 (1) KLT 472 (DB) = 1987 KHC 145 (RAVINDRA BABU V. STATE OF KERALA) DATED 17.02.1987.

Exhibit P-9 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 02.02.2026 (WITHOUT EXHIBITS).