Kerala High Court
R.S.Reshma vs The State Of Kerala on 1 June, 2015
Author: P.V.Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
FRIDAY, THE 20TH DAYOF JANUARY 2017/30TH POUSHA, 1938
WP(C).No. 2114 of 2017 (L)
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PETITIONER(S) :
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R.S.RESHMA,
D/O.RAVEENDRAN NAIR, AGED 27 YEARS,
UPPER PRIMARY SCHOOL ASSISTANT,
M.R MOHAMMED KUNJU MEMORIAL MUSLIM HIGHER
SECONDARY SCHOOL, EDAVA, ATTINGAL EDUCATIONAL
DISTRICT, THIRUVANANTHAPURAM.
BY ADVS. SRI.V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENT(S) :
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1. THE STATE OF KERALA.
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX,
THIRUVANANTHAPURAM-695 001.
2. THE DIRECTOR OF PUBLIC INSTRUCTION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3. THE DISTRICT EDUCATIONAL OFFICER,
ATTINGAL, THIRUVANANTHAPURAM-695 101.
4. THE MANAGER,
M.R MOHAMMED KUNJU MEMORIAL MUSLIM HIGHER
SECONDARY SCHOOL, EDAVA, ATTINGAL EDUCATIONAL
DISTRICT, THIRUVANANTHAPURAM-695 311.
R1 TO R3 BY SR. GOVERNMENT PLEADER SMT. NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20-01-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Msd.
WP(C).No. 2114 of 2017 (L)
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APPENDIX
PETITIONER(S)' EXHIBITS :
EXHIBIT-P1: TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 01.06.2015.
EXHIBIT-P2: TRUE COPY OF THE ORDER NO.K.DIS.B4/7251/2016
DATED 17.12.2016 OF THE 3RD RESPONDENT.
EXHIBIT-P3: TRUE COPY OF THE STAFF STATEMENT AS ON 01.06.2015 OF
THE SCHOOL.
EXHIBIT-P4: TRUE COPY OF THE REVISION PETITION FILED BEFORE
THE 2ND RESPONDENT DATED 03.01.2017 BY THE MANAGER
WITHOUT ANNEXURE.
RESPONDENT(S)' EXHIBITS :
NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
P.V.ASHA, J.
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W.P.(C). No. 2114 of 2017
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Dated this the 20th day of January, 2017
JUDGMENT
The petitioner, who was appointed as a UPSA under the 4th respondent School is aggrieved by the denial of approval to her appointment. As against the order of rejection, the Manager has approached the 2nd respondent with Ext.P4 revision petition under Rule 8-A of Chapter XIV-A of KER. The limited relief sought for by the petitioner is for a direction to the 2nd respondent to consider the revision petition.
2. I heard the learned counsel for the petitioner and the learned Government Pleader.
3. In view of the relief sought, there shall be a direction to the 2nd respondent to consider and pass orders on Ext.P4 revision petition filed under Rule 8-A of Chapter XIV-A of KER within a period of two months from the date of receipt of a copy of this judgment after hearing the manager, the petitioner and all the affected parties.
Accordingly, the writ petition is disposed of.
Sd/-P.V.ASHA, Judge lsn