Kerala High Court
Gipsa.S.Henderson vs State Of Kerala on 18 January, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
WEDNESDAY, THE 18TH DAY OF JANUARY 2012/28TH POUSHA 1933
WPC.No. 1390 of 2012 (W)
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PETITIONER:
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GIPSA.S.HENDERSON
SHARON BHAVAN,MOOLAKONAM,KOOVALASSERY P.O
THIRUVANANTHAPURAM, PIN 695 512.
BY ADV. SRI.K.P.RAJEEVAN
RESPONDENT(S):
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1. STATE OF KERALA
REPRESENTED BY ITS SECRETARY
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM-695 001.
2. THE DIRECTOR OF PUBLIC INSTRUCTION,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3. THE DEPUTY DIRECTOR OF EDUCATION
KILLIPPALAM, KARAMANA,
THIRUVANANTHAPURAM-695 121.
4. DISTRICT EDUCATIONAL OFFICER,
NEYYATTINKARA, THIRUVANANTHAPURAM-695 121.
5. CORPORATE MANAGER
L.M.S SCHOOLS, LMS COMPOUND
THIRUVANANTHAPURAM 695 033.
6. HEADMASTER
L.M.S HIGH SCHOOL, AMARAVILA, NEYYATTINKARA
THIRUVANANTHAPURAM-695 122.
BY SR.GOVT.PLEADER SHRI M.A.FAYAZ FORR1 TO R4
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18-01-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
APPENDIX IN W.P.(C)No.1390/12
PETITIONER'S EXTS:
EXT.P1: COPY OF ORDER DT.1.12.99 APPOINTING THE MOTHER OF THE
PETITIONER AS F.T.MENIAL EMPLOYEE.
EXT.P2: COPY OF ORDER DT.1.6.06 APPROVING THE MOTHER OF PETITIONER
AS A PEON.
EXT.P3: COPY OF APPOINTMENT ORDER DT.11.6.10 APPOINTING THE MOTHER
OF THE PETIITONER AS AN L.D.CLERK.
EXT.P4: COPY OF DEATH CERTIFICAE DT.20.8.10.
EXT.P5: COPY OF SECONDARY SCHOOL LEAVING CERTIFICATE OF THE
PETITIONER.
EXT.P6: COPY OF CERTIFICATE OF HIGHER SECONDARY SCHOOL
EXAMINATION.
EXT.P7: COPY OF APPLICATION FOR EMPLOYMENT UNDER THE SCHEME FOR
THE COMPASSIONATE EMPLOYMENT.
EXT.P8: COPY OF REPRESENTATION DT.3.3.11 FILED BY THE PETITIONER
BEFORE THE 5TH RESPONDENT.
EXT.P9: COPY OF JUDGMENT IN W.P.(C)No.21878/11 DT.11.8.11.
EXT.P10: COPY OF LETTER DT.29.12.11 SENT BY THE 5TH RESPONDENT TO THE
PETITIONER.
EXT.P11: COPY OF NOTIFICATION IN PAGE NO.26 OF THE "CHRISTAVA
DEEPIKA" JANUARY, 2011.
TRUE COPY
P.A.TO JUDGE
dsn
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C)No.1390 of 2012
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DATED THIS THE 18th DAY OF JANUARY, 2012
JUDGMENT
The petitioner is a claimant under Rule 51A of Chapter XIV- A of KER, being the daughter of Smt.S.R.Sheela Jasmine, who was a Full Time Menial under the 5th respondent-Management.
2. The petitioner is aggrieved by Exhibit P10 reply given by the management to her application wherein the management has stated that her name will be considered as and when her turn comes, subject to availability of vacancies. It is mentioned therein that there are certain senior claimants under Rule 51B itself.
3. The petitioner has got a remedy to approach the Department itself, namely the District Educational Officer, if the reply furnished by the management is not acceptable to the petitioner. Without prejudice to the right of the petitioner to move the District Educational Officer, the Writ Petition is disposed of.
SD/-(T.R.RAMACHANDRAN NAIR, JUDGE) dsn