Kerala High Court
Sharin V. John vs The State Of Kerala on 1 July, 2008
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
TUESDAY,THE 14TH DAY OF OCTOBER 2014/22ND ASWINA, 1936
WP(C).No. 26671 of 2014 (H)
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PETITIONER :
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SHARIN V. JOHN, AGED 33 YEARS
WIFE OF JOHNSON PETER, ASSISTANT TEACHER
CSI VOCATIONAL HIGHER SECONDARY SCHOOL FOR DEAF
THIRUVALLA-689 101, PATHANAMTHITTA DISTRICT
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, THIRUVANANTHAPURAM-695 001.
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS
JAGATHY, THIRUVANANTHAPURAM-695 014.
3. THE DEPUTY DIRECTOR OF EDUCATION
PATHANAMTHITTA AT THIRUVALLA - 689 101
4. THE DISTRICT EDUCATIONAL OFFICER
THIRUVALLA-689 101, PATHANAMTHITTA DISTRICT.
5. THE MANAGER
CSI VOCATIONAL HIGHER SECONDARY SCHOOL FOR DEAF
THIRUVALLA-689 101, PATHANAMTHITTA DISTRICT.
R1 TO R4 BY SR. GOVT. PLEADER SRI.M.A. FAYAZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14-10-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 26671 of 2014 (H)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXT.P1 - TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 01-07-2008.
EXT.P2 - TRUE COPY OF THE STAFF FIXATION ORDER 2014-2015 DATED
14-07-2014.
EXT.P3 - TRUE COPY OF THE G.O(P)NO.199/2011/G.EDN. DATED 1-10-2011 OF
THE GOVERNMENT.
ERXT.P4 - TRUE COPY OF THE LETTER NO.H2.35920/11/DPI DATED 14-10-2011 OF
THE 2ND RESPONDENT.
EXT.P5 - TRUE COPY OF THE REVISION FILED BEFORE THE 2ND RESPONDENT
DATED 7-10-2014.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
Mn
DAMA SESHADRI NAIDU, J.
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W.P. ) No. 26671 of 2014
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Dated this the 14th day of October, 2014
JUDGMENT
Heard the learned counsel for the petitioner and the learned Government Pleader for respondents 1 to 4, apart from perusing the record. Since the issue lies in a narrow compass, this Court proposes to dispose of the writ petition at the admission stage itself.
2. Briefly stated, the petitioner was appointed as Assistant Teacher in the 5th respondent School against a regular vacancy in different spells beginning from 18.10.2006. Ext.P1 reflects on such appointment. When Staff Fixation Order was issued through Ext.P2 for the academic year 2014- 2025, nine posts were retrenched. Despite the petitioner continuing as a special teacher for many years, the petitioner's name was not included in the Teachers' Bank consequent upon the abolition of nine posts. Aggrieved thereby, the petitioner W.P.(C.) No. 26671/2014 -2- filed Ext.P5 revision before the 2nd respondent, who is yet to consider it on merits. Thus, complaining of non disposal of Ext.P5 revision, the petitioner has filed the present writ petition.
In the facts and circumstances, having regard to the respective submissions of the learned Counsel for the petitioner and the learned Government Pleader, this Court, without adverting to the merits of the matter, disposes of the writ petition with a direction to the 2nd respondent to consider Ext.P5 revision, if it is received and pending, in accordance with law and pass appropriate orders thereon, as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment. No order as to costs.
sd/- DAMA SESHADRI NAIDU, JUDGE.
rv W.P.(C.) No. 26671/2014 -3-