Kerala High Court
Bindu K.P vs State Of Kerala on 30 June, 2016
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 10TH DAY OF FEBRUARY 2017/21ST MAGHA, 1938
WP(C).No. 4578 of 2017 (V)
----------------------------------------
PETITIONER(S) :
-------------------------
BINDU K.P,RESOURCE TEACHER,
ABDU RAHIMAN NAYAR H.S.S, CHENDAPPURAYA
A.R.NAGAR, P.O.MALAPPURAM DISTRICT &
M.V.H.S.S. ARIYALLUR, ARIYALLUR P.O.
MALAPPURAM DISTRICT.
BY ADVS. SRI.KALEESWARAM RAJ
KUM.A.ARUNA
SRI.VARUN C.VIJAY
RESPONDENT(S) :
----------------------------
1. STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION,
SECRETARIAT, THIRUVANANTHAPURAM- 695 001.
2. SECRETARY TO GOVERNMENT,
DEPARTMENT OF SOCIAL WELFARE, SECRETARIAT,
THIRUVANANTHAPURAM- 695 001.
3. DIRECTOR OF PUBLIC INSTRUCTIONS,
THIRUVANANTHAPURAM- 695 001.
4. UNION OF INDIA, REPRESENTED BY SECRETARY TO
GOVERNMENT, MINISTRY OF HUMAN RESOURCE
DEVELOPMENT, NEW DELHI- 110 001.
R1 TO R3 BY SR. GOVERNMENT PLEADER SMT. NISHA BOSE
R4 BY ADV. SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
ADV. SMT.O.M.SHALINA, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10-02-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Msd.
WP(C).No. 4578 of 2017 (V)
----------------------------------------
APPENDIX
PETITIONER(S)' EXHIBITS :
EXHIBIT P1: TRUE COPY OF THE INTEGRATED EDUCATION FOR
THE DISABLED CHILDREN (IEDC) SCHEME.
EXHIBIT P2: TRUE COPY OF THE CENTRALLYSPONSORED SCHEME OF
INCLUSIVE EDUCATION OF THE DISABLED AT SECONDARY
STATE (IEDSS).
EXHIBIT P3: TRUE COPY OF THE JUDGMENT DATED 30.06.2016 IN
W.P(C).NO. 2470/2013, W.P(C).NO. 25574/2013 AND
W.P(C).NO. 1181/2014.
EXHIBIT P4: TRUE COPY OF THE REPRESENTATION DATED 17.12.2016
SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
RESPONDENT(S)' EXHIBITS :
NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
P.V.ASHA J.
--------------------------------------------
W.P.(C).No.4578 of 2017
---------------------------------------------
Dated this the 10th day of February, 2017
J U D G M E N T
The petitioner is a Resource Teacher working in MVHSS, Ariyallur and Abdurahiman Nagar Higher Secondary School, Chendappuraya, since 23.07.2004. Pointing out the judgment rendered by this Court in Ext.P3 in the case of Resource Teachers, petitioner has approached Government with Ext.P4 representation. The only relief sought for by the learned counsel for the petitioner is for a direction to the first respondent to consider and pass orders on Ext.P4 representation.
2. Heard the learned counsel for the petitioner and the learned Government Pleader.
3. In view of the above circumstances, there shall be a direction to the 1st respondent to consider and pass orders on Ext.P4 representation in the light of Ext.P3 judgment, within a period of 'two months' from the date of receipt of a copy of this judgment.
The Writ Petition (Civil) is disposed of accordingly.
Sd/-
P.V.ASHA, JUDGE.
AS