Kerala High Court
Rany V.N vs The State Of Kerala on 1 June, 2009
Author: Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
FRIDAY, THE 17TH DAY OF AUGUST 2012/26TH SRAVANA 1934
WP(C).No. 19433 of 2012 (D)
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PETITIONERS:
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1. RANY V.N
U.P.S.A EVANS U.P, SCHOOL, PARASALA 695502
2. DIVYA.J. DEV,
U.P.S.A EVANS U.P, SCHOOL, PARASALA 695502
3. SHERLY R.T,
H.S.A EVANS SCHOOL, PARASALA 695502
4. JAGADEESH.A,
U.P.S.A EVANS U.P, SCHOOL, PARASALA 695502
5. ASWATHY.S.S,
U.P.S.A EVANS U.P, SCHOOL, PARASALA 695502
6. TONY D.H,
U.P.S.A EVANS U.P, SCHOOL, PARASALA 695502
BY ADV. SRI.P.K.MANOJKUMAR
RESPONDENTS:
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1. THE STATE OF KERALA,
REPRESENED BY THE SECRETARY TO GOVERNMENTY
GENERAL EDUCATION DEPARTMENT SECRETARIAT
THIRUVANANTHAPRUAM 695501
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
THIRUVANANTHAPURAM 695501
3. THE DISTRICT EDUCATIONAL OFFICER,
NEYYATTINKARA, THIRUVANANTHAPURAM 695501
4. THE ASSISTANT EDUCATIONAL OFFICER,
PARASSALA, THIRUVANANTHAPURAM 695502
5. THE MANAGER,
EVANS U.P, SCHOOL, PARASALA 695502
R1-R4 BY GOVERNMENT PLEADER SRI. M.A. FAYAZ.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17-08-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 19433 of 2012 (D)
APPENDIX
PETITIONER'S EXHIBITS:
EXT. P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 1-06-2009 ISSUED
BY THE 5TH RESPONDENT TO THE 1ST PETITIONER
EXT. P2 TRUE COPY OF THE ORDER NO 2261/09 DATED 11-11-2009 ISSUED
BY THE A.E.O PARASALA, TO THE 1ST PETITIONER
EXT. P3 TRUE COPY OF THE ORDER NO 106/18193/K. DIS DATED 05-02-2010
ISSUED BY THE D.E.O NEYYATINKARA, TO HE 1ST PETITIONER
EXT. P4 TRUE COPY OF THE ORDER DATED 20-06-2009 ISSUED BY THE 5TH
RESPONDENT, TO THE 2ND PETITIONER
EXT. P5 TRUE COPY OF THE ORDER NO F/2535/09 DATED 17-11-2009 ISSUED
BY THE A.E.O PARASSALA, TO THE 2ND PETITIONER
EXT. P6 TRUE COPY OF THE IRDER BI R6/16194/09 DATED 28-01-2010
ISSUED BY THE DISTRICT EDUCATIONAL OFFICER, NEYYATTINKARA,
TO THE 2ND PETITIONER
EXT. P7 TRUE COPY OF THE ORDER NO F1/51350/10/DPI/DIS DATED 03-09-
2010 ISSUED BY THE D.P.I. TRIVANDRUM, TO THE 2ND PETITIONER
EXT. P8 TRUE COPY OF THE APPOINTMENT ORDER DATED 1-06-2010 ISSUED
BY THE 5TH RESPONDENT TO THE 3RD PETITIONER
EXT. P9 TRUE COPY OF THE ORDER F/2407/10 DATED 14-02-2010 ISSUED
BY THE A.E.O, PARASSALA, TO THE 3RD PETITIONER
EXT. P10 TRUE COPY OF THE ORDER NO 180/11 DATED 24-10-2011 ISSUED BY
THE MANAGER TO THE HEADMASTER EVANS HIGH SCHOOL
EXT. P11 TRUE COPY OF THE ORDER ISSUED BY THE DEO, NEYYATTINKARA
DATED 25-04-2012 TO THE 5TH RESPONDENT
EXT. P12 TRUE COPY OF THE APPOINTMENT ORDER 1-06-2010 ISSUED BY THE
5TH RESPONDENT, TO THE 4TH PETITIONER
EXT. P13 TRUE COPY OF THE ORDER NO F/2404/10 DATED 14-02-2011 ISSUED
BY THE A.E.O. PARASSALA, TO THE 4TH PETITIONER
EXT. P14 TRUE COPY OF THE ORDER NO B6-2127/2011/K. DIS DATED 21-12-
2011 ISSUED BY THE D.E.O NEYYATTINKARA, TO THE 4TH
PETITIONER
EXT. P15 TRUE COPY OF THE APPOINTMENT ORDER DATED 01-06-2010 ISSUED
BY THE 5TH RESPONDENT TO THE 5TH PETITIONER
EXT. P16 TRUE COPY OF THE ORDER NO F/ 2406/10 DATED 14-02-2010
ISSUED BY THE AEO PARASSALA TO THE 5TH PETITIONER
EXT. P17 TRUE COPY OF THE APPOINTMENT ORDER DATED 01-06-2010 ISUED
BY THE 5TH RESPONDENT TO THE 6TH PETITIONER
EXT. P18 TRUE COPY OF THE ORDER NO F/2408/10 DATED 14-02-2011 ISSUED
BY THE A.E.O PARASSALA, TO THE 6TH PETITIONER
WP(C).No. 19433 of 2012 (D)
EXT. P19 TRUE COPY OF THE APPOINTMENT ORDER DATED 01-06-2011 ISSUED
BY THE 5TH RESPONDENT TO THE 6H PETITIONER
EXT. P20 TRUE COPY OF THE ORDER NO F/1813/11 DATED 27-03-2012 ISSUED
BY THE A.E.O PARASSALA, TO THE 6TH PETITIONER
EXT. P21 TRUE COPY OF THE GO(P), NO 56/11/G.EDN DATED 26-02-2011
ISSUED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT
EXT. P22 TRUE COPY OF THE ORDER G.P(P), NO 199/2011/ G.EDN DATED 1-
10-2011 ISSUED BY THE SECRETARY TO GOVERNMENT
EXT. P23 TRUE COPY OF THE ORDER GO(P), NO 205/11/G,EDN DATED 07-10-
2011 ISSUED BY THE SECRETARY TO GOVERNMENT
EXT. P24 TRUE COPY OF THE ORDER GO (RT) NO 1102/2012/G.EDN DATED 08-
03-2012
EXT. P25 TRUE COPY OF THE ORDER APPOINTMENT DATED 08-09-2005 AND
APPROVAL ISSUED TO SMT. ASHA STEPHEN
EXT. P26 TRUE COPY OF THE ORDER OF APPOINTMENT DATED 05-06-2006 AND
APPROVAL ISSUED BY THE 5TH RESPONDENT TO BIJINA C.L
EXT. P27 TRUE COPY OF THE ORDER OF THE APPOINTMENT DATED 05-06-2012
AND APPROVAL ISSUED BY THE 5TH RESPONDENT TO LETHA S.S
EXT. P28 TRUE COPY OF THE ORDER OF THE APPOINTMENT DATED 04-06-2007
AND APPROVAL ISSUED BY THE 5TH RESPONDENT TO BIJU S.S
EXT. P29 TRUE COPY OF THE ORDER OF APPOINTMENT DATED 07-06-2007 AND
APPROVAL ISSUED BY THE 5TH RESPONDENT TO H. SUKUMARAN
EXT. P30 TRUE COPY OF THE ORDER OF APPOINTMENT DATED 17-07-2008 AND
APPROVAL ISSUED BY THE 5TH RESPONDENT TO REENA T.S
EXT. P31 TRUE COPY OF THE ORDER OF APPOINTMENT DATED 01-06-2011 AND
APPROVAL ISSUED BY THE 5TH RESPONDENT TO THE S.R SHINELAL
EXT. P32 TRUE COPY OF THE PROCEEDINGS NO F/189/2006 DATED 29-09-2006
ISSUED BY THE A.E.O PARASSALA
EXT. P33 TRUE COPY OF THE GOVERNMENT ORDER GO (RT), 2459/08/G.EDN
DATED 31-05-2008 ISSUED BY THE UNDER SECRETARY TO GOVERNMENT
EXT. P34 TRUE COPY OF THE INTERIM ORDER DATED 24-10-2008 OF STAY
PASSED BY THIS HON'BLE HIGH COURT IN WPC NO 18868/2008 (U)
EXT. P35 TRUE COPY OF THE REPRESENTATION DATED 24-03-2012 SUBMITTED
BY THE PETITIONERS BEFORE THE SECRETARY TO THE GOVERNMENT,
EDUCATION DEPARTMENT
RESPONDENTS' EXHIBITS: NIL
//TRUE COPY//
PA TO JUDGE
Scl.
SIRI JAGAN, J.
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W.P.(C) No. 19433 of 2012
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Dated this the 17th day of August, 2012
JUDGMENT
Petitioners are teachers of an aided school. They have certain grievances regarding approval of their appointments and inclusion in the teachers package as per the Government Order issued on the subject. In respect of the same, petitioners have filed Ext.P35 petition before the first respondent. Petitioners seek expeditious disposal of the same.
Having heard the learned Government Pleader also, I dispose of this writ petition with a direction to the first respondent to consider and pass orders on Ext.P35, after affording an opportunity of being heard to a representative of the petitioners and the 5th respondent, as expeditiously as possible, at any rate within a period of three months from the date of receipt of a copy of this judgment. The petitioners shall forward a copy of this writ petition along with the certified copy of this judgment to the first respondent for compliance. It would be open to the petitioners to W.P.(C) No. 19433 of 2012 2 rely on any materials including judgments of this court, the applicability of which shall also be considered by the Government while passing orders.
Sd/-
SIRI JAGAN, JUDGE.
Scl.