Kerala High Court
Reeja R.G vs The State Of Kerala on 22 January, 2026
Author: N.Nagaresh
Bench: N.Nagaresh
2026:KER:5283
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 22ND DAY OF JANUARY 2026 / 2ND MAGHA, 1947
WP(C) NO. 2415 OF 2026
PETITIONER:
REEJA R.G,
AGED 44 YEARS
WIFE OF ANIL KUMAR, HST(PHYSICAL SCIENCE),
SSVG HS, CHIRAYINKEZHU,THIRUVANANTHAPURAM
DISTRICT (RESIDING AT TEJAL,OORUPOIKA P.O.,
ATTINGAL, THIRUVANATHAPURAM DISTRICT- 695 104),
PIN - 695304
BY ADVS.
SRI.V.A.MUHAMMED
SRI.M.SAJJAD
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT ANNEXE - II,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
PADMAVILASOM ROAD, FORT P.O,
THIRUVANANTHAPURAM, PIN - 695023
2026:KER:5283
WP(C) No.2415 of 2026
2
4 THE DISTRICT EDUCATIONAL OFFICER,
NEAR GOVT. COLLEGE ATTINGAL,
THIRUVANANTHAPURAM, PIN - 695101
5 THE MANAGER,
NOBLE GROUP OF SCHOOLS, CHIRAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695304
6 THE HEADMASTER,
SSVG HS, CHIRAYINKEEZHU,
THIRUVANANTHAPURAM DISTRICT, PIN - 695304
7 THE HEADMASTER,
SNV HSS, PANAYARA,
THIRUVANATHAPURAM DISTRICT, PIN - 695145
BY ADV.
SMT.V.A. HARITHA, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.01.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) No.2415 of 2026
3
JUDGMENT
Dated this the 22nd day of January, 2026 The petitioner is working as HSA (Physical Science) in SSVG HS, Chirayinkeezhu. She commenced service as UPSA on 01.06.2011 onwards against a regular vacancy at SNV HSS, Panayara. She was promoted as HSA (Physical Science) with effect from 03.06.2013.
2. During the Academic Year 2022-2023, the post of HSA (Physical Science) was reduced from SNV HSS, Panayara. Being the juniormost HSA (Physical Science), the District Educational Officer, Attingal ordered to regularise the petitioner on retrenchment. Since the Government has issued G.O.(Rt.) No.4441/2022/G.Edn. dated 01.08.2022, the guidelines for the Staff Fixation Order for the Academic Year 2022-2023 enabling to continue the previous Staff Fixation Order upto 20.08.2022, the petitioner was paid salary till 2026:KER:5283 WP(C) No.2415 of 2026 4 20.08.2022 from SNV HSS, Panayara.
3. The petitioner submits that though the petitioner became excess as per Ext.P3, being a Teacher having approved service from 01.06.2011 onwards, the petitioner was eligible for protection and is entitled to be deployed and paid her salary continuously. However, the Department failed to include the name of the petitioner in the Teacher's Bank and grant consequential deployment in time. Hence, the Manager addressed the Department repeatedly.
4. The petitioner submitted that since the deployment was delayed, she continued in her parent School in anticipation of deployment and discharged her duties without salary, being a Teacher eligible for protection. While so, the Deputy Director of Education, Thiruvananthapuram issued order dated 07.10.2022 ordering deployment of the petitioner. Accordingly, the petitioner was relieved from School on 10.10.2022 and joined in the deployed School on 2026:KER:5283 WP(C) No.2415 of 2026 5 the very same day. Later, the petitioner was repatriated to the School under the parent Management from the Academic Year 2025-2026.
5. The grievance of the petitioner is that she is denied the salary and service benefits from 21.08.2022 to 09.10.2022 during which period she continued in the parent School awaiting deployment. It was not due to the fault of the petitioner that the deployment was denied. In identical circumstances, service benefits have been extended to various Teachers, who were over stayed in their parent School awaiting deployment.
6. It is also submitted that the petitioner had worked in the School for the period and hence she is entitled for salary for the said period. In identical circumstances, the Government has ordered to regularise the period and the Teacher was retained in the parent School without granting protection as duty by granting salary. Denial of said benefit to 2026:KER:5283 WP(C) No.2415 of 2026 6 the petitioner is discriminatory. The petitioner is also entitled to get identical treatment. In this regard, the petitioner moved the Government filing Revision Petition. Any delay in consideration and disposal of the same would adversely affect the service of the petitioner, contends the petitioner.
7. I have heard the learned counsel for the petitioner and the learned Government Pleader representing respondents 1 to 4.
8. The grievance of the petitioner is relating to the delayed deployed period. The petitioner seeks to regularise the period of service from 21.08.2022 to 09.10.2022 as duty.
9. I find that the petitioner has already moved the 1st respondent filing Ext.P16 Revision Petition in this regard. Ext.P16 being a statutory Revision Petition, it would be only just and proper that the 1 st respondent considers the same and passes appropriate orders thereon within a 2026:KER:5283 WP(C) No.2415 of 2026 7 reasonable time.
The writ petition is accordingly disposed of directing the 1st respondent to consider Ext.P16 and pass appropriate orders thereon within a period of four months taking note of Exts.P11 to P15 also.
Sd/-
N.NAGARESH JUDGE spk 2026:KER:5283 WP(C) No.2415 of 2026 8 APPENDIX OF WP(C) NO. 2415 OF 2026 PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2011 ALONG WITH APPROVAL RECORDED THEREON Exhibit P-2 TRUE COPY OF THE ORDER NO.
B2/245/DEO/2022/D.DIS DATED 07.03.2022 OF THE DEO, ATTINGAL Exhibit P-3 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE ACADEMIC YEAR 2022-23 FOR SNV HSS, PANAYARA VIDE NO.
D.DIS/B2/40654/2022 DATED 07.08.2022 ISSUED BY THE DEO,ATTINGAL Exhibit P-4 TRUE COPY OF THE G.O(RT) NO.
4441/2022/G.EDN. DATED 01.08.2022 Exhibit P-5 TRUE COPY OF THE SUBMISSION VIDE LETTER VIDE NO. NGS/93/2022 DATED 14.09.2022 OF THE MANAGER ADDRESSING THE DDE, THIRUVANANTHAPURAM Exhibit P-6 TRUE COPY OF THE SUBMISSION VIDE LETTER NO. NGS/98/2022 DATED 26.09.2022 OF THE MANAGER ADDRESSING THE DDE, THIRUVANANTHAPURAM Exhibit P-7 TRUE COPY OF THE ORDER NO.
B7/2677/2022/DDE DATED 07.10.2022 OF THE DDE, THIRUVANATHAPURAM Exhibit P-8 TRUE COPY OF THE RELIEVING ORDER NO.
77/SNV /2022-2023 DATED 10.10.2022 OF THE PETITIONER Exhibit P-9 TRUE COPY OF THE JOINING REPORT OF THE PETITIONER DATED 10.10.2022 ISSUED BY THE HEADMASTER OF THE SCHOOL Exhibit P-10 TRUE COPY OF THE ORDER OF THE DDE, THIRUVANATHPUARM VIDE NO.
DDETVM/1819/2025-B6 DATED 03.06.2025 Exhibit P-11 TRUE COPY OF THE G.O(RT) NO.
4104/2021/G.EDN DATED 16.09.2021 2026:KER:5283 WP(C) No.2415 of 2026 9 Exhibit P-12 TRUE COPY OF THE G.O(RT) NO.
3043/2021/G.EDN DATED 17.06.2021 Exhibit P-13 TRUE COPY OF THE G.O(RT) NO.
1074/2023/G.EDN DATED 06.02.2023 Exhibit P-14 TRUE COPY OF THE G.O(RT) NO.991/2025/G.,EDN. DATED 04.02.2025 Exhibit P-15 TRUE COPY OF THE G.O(RT) NO 2237/2025/G.EDN. DATED 26.03.2025 Exhibit P-16 TRUE COPY OF THE REVISION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 18.12.2025 (WITHOUT EXHIBITS)