Kerala High Court
Sarayu Bala C vs The Assistant Education Officer on 17 February, 2016
Author: Antony Dominic
Bench: Antony Dominic, A.Hariprasad
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
WEDNESDAY, THE 30TH DAY OF MARCH 2016/10TH CHAITHRA, 1938
WA.No. 632 of 2016 () IN WP(C).31407/2015
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AGAINST THE ORDER/JUDGMENT IN WP(C) 31407/2015 of HIGH COURT OF KERALA
DATED 17-02-2016
APPELLANT(S)/PETITIONER:
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SARAYU BALA C
UPSA, AUPS, EZHUMANGAD, PALAKKAD DISTRICT.
BY ADV. SRI.T.A.RAJAGOPALAN
RESPONDENT(S)/RESPONDENTS:
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1. THE ASSISTANT EDUCATION OFFICER
THRITHALA, PALAKKAD 678001.
2. THE MANAGER,
AUPS, EZHUMANGAD PALAKKAD DISTRICT 678001.
3. SEBIA P.V.
UPSA, AUPS, EZHUMANGAD, PALAKKAD DISTRICT.678001.
4. NABEESA P.V.
UPSA, AUPS, EZHUMANGAD, PALAKKAD DISTRICT.678001.
R2 BY ADV. SRI.MATHEW KURIAKOSE
R3,R4 BY ADV. SRI.U.BALAGANGADHARAN
R1 BY SR GOVERNMENT PLEADER SRI.P.FAZIL
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 30-03-2016, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
APPENDIX IN WA.632/16
ANNEXURE A1: TRUE COPY OF RELEVANT PAGE OF THE SERVICE BOOK OF THE
APPELLANT.
ANNEXURE A2: TRUE COPY OF SENIORITY LIST OF AUPS, EZHUMANGAD, DATED
1.1.2005.
ANNEXURE A3: TRUE COPY OF COMPLAINT DATED 3.9.2010.
ANNEXURE A4: TRUE COPY OF COMPLAINT DATED 8.10.2010.
ANNEXURE A5: TRUE COPY OF LETTER NO.C/5759/10 DATED 14.10.2010 OF R1.
ANNEXURE A6: TRUE COPY OF LETTER NO.A/3087/2012 DATED 17.7.2012 OF R1.
ANNEXURE A7: TRUE COPY OF SENIORITY LIST DATED 17.4.2012.
ANNEXURE A8: TRUE COPY OF SENIORITY LIST DATED 16.7.2012.
ANNEXURE A9: TRUE COPY OF LETTER DATED 22.6.2012.
ANNEXURE A10: TRUE COPY OF LETTER DATED 16.10.2012.
ANNEXURE A11: TREU COPY OF LETTER DATED 13.8.2012.
ANNEXURE A12: TRUE COPY OF SENIORITY LIST DATED 28.12.2012.
ANNEXURE A13: TRUE COPY OF LETTER DATED 27.5.2013.
ANNEXURE A14: TRUE COPY OF LETTER NO.A/576/12 DATED 11.3.2013 OF R1.
ANNEXURE A15: TRUE COPY OF SENIORITY LIST OF AUPS, IRUMPAKASSERY AND
ALPS, ELAVALLY DATED 1.1.2014.
ANNEXURE A16: TRUE COPY OF REPRESENTATION DATED 12.3.2015.
ANNEXURE A17: TRUE COPY OF G.O(P)209/84/FIN DATED 12.4.1984.
ANNEXURE A18: TRUE COPY OF REPRESENTATION DATED 2.4.2015.
ANNEXURE A19: TRUE COPY OF APPENDIX XIIC
ANNEXURE A20: TRUE COPY OF GO(MS)24/87/H.EDN.
ANNEXURE A21: TRUE COPY OF G.O(MS)48/93/G.EDN DATED 2.5.1993.
ANNEXURE A22: TRUE COPY OF G.O(P)428/87/FIN DATED 8.5.1987.
ANNEXURE A23: TRUE COPY OF CIRCULAR NO.72/2005/FIN DATED 30.12.2005.
/TRUE COPY/
PS TO JUDGE
ANTONY DOMINIC & A. HARIPRASAD, JJ.
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W.A.No.632 of 2016
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Dated this the 30th day of March, 2016
JUDGMENT
Antony Dominic, J.
When this appeal is taken up for hearing, several contentions, including the non-applicability of Appendix XIIC to Aided School Teachers are urged by the learned counsel for the appellant. We find that these contentions were not raised before the learned single Judge and the Government Orders relied on were also not mentioned before the single bench. In such circumstances, the remedy available to the appellant is to seek review of the judgment under appeal by filing appropriate application. Leaving open that liberty, this appeal is disposed of.
Sd/-
ANTONY DOMINIC, Judge.
Sd/-
A. HARIPRASAD, Judge.
kkb.
/True copy/ PS to Judge