P.Subbu Lakshmi Aged 33 Years vs State Of Kerala on 9 January, 2012

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Kerala High Court

P.Subbu Lakshmi Aged 33 Years vs State Of Kerala on 9 January, 2012

Bench: A.M.Shaffique

       

  

  

 
 
                            IN THE HIGH COURT OF KERALAATERNAKULAM

                                              PRESENT:

                            THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                  THURSDAY,THE 23RD DAY OF OCTOBER 2014/1ST KARTHIKA, 1936

                                     WP(C).No. 27659 of 2014 (F)
                                        ----------------------------

PETITIONER(S):
-----------------------

            P.SUBBU LAKSHMI AGED 33 YEARS
            W/O.ARULKUMAR, UPPER PRIMARY SCHOOL ASSISTANT , VRCM
            UPPER PRIMARY SCHOOL, VALLANGHY , NEMMARA
            PALAKKAD DISTRICT 678 506.

            BYADVS.SRI.V.A.MUHAMMED
                         SRI.M.SAJJAD

RESPONDENT(S):
-------------------------

       1. STATE OF KERALA
            REPRESENTED BY ITS SECRETARYTO GOVERNMENT
            GENERAL EDUCATION DEPARTMENT , SECRETARIAT
            THIRUVANANTHAPURAM 695 001.

       2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
            JAGATHY,THIRUVANANTHAPURAM 695 014.

       3. THE ASSISTANT EDUCATIONAL OFFICER
            KOLLENGODE, PALAKKAD DISTRICT 678 506

       4. THE MANAGER
            VRCM UPPER PRIMARY SCHOOL, VALLANGHY , NEMMARA
            PALAKKAD DISTRICT 678 508

       5. THE HEADMASTER
            VRCM UPPER PRIMARY SCHOOL, VALLANGHY , NEMMARA
            PALAKKAD DISTRICT 678 508

            R1-3 BY SR. GOVERNMENT PLEADER SRI. M.A FAYAZ.

            THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23-10-2014,
             THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 27659 of 2014 (F)
----------------------------

                                           APPENDIX

PETITIONER(S)' EXHIBITS
-------------------------------------

EXHIBIT P1 COPY OF THE ORDER OF APPOINTMENT DATED 9/1/2012 OF THE PETITIONER

EXHIBIT P2 COPY OF THE ORDER OF APPOINTMENT DATED 4/6/2012 OF THE PETITIONER

EXHIBIT P3 COPY OF THE ORDER NO. B/880/12/K.DIS DATED 28//12/2012 OF THE 3RD
                   RESPONDENT

EXHIBIT P4 COPY OF THE REVISION PETITION FILED BY THE MANAGER DATED 13/1/2013

EXHIBIT P5 COPY OF THE ORDER NO.G1/17172/2014/DPI/K.DIS DATED 9/4/2014 OF THE 2ND
                   RESPONDENT

EXHIBIT P6 COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED
                  16/5/2014

EXHIBIT P7 COPY OF THE STAFF FIXATION ORDER 2011-2012 DATED 29/11/2011

RESPONDENT(S)' EXHIBITS
---------------------------------------

          NIL

                                                   // TRUE COPY //


                                                   P.S. TO JUDGE

sou.



                        A.M.SHAFFIQUE, J

              ----------------------------------------------

                   W.P(C).No. 27659 of 2014

              ----------------------------------------------

              Dated this the 23rd October, 2014

                             JUDGMENT

The petitioner has submitted Exhibit P6 revision petition before the first respondent, which, according to the petitioner, is not disposed of so far.

2. Heard learned Government Pleader, who submits that necessary orders will be passed within a reasonable time.

3. The claim of the petitioner is that her appointment has not been approved by the Assistant Educational Officer by way of Exhibits P1 and P2.

4. Having regard to the aforesaid submission, I am of the view that necessary order has to be passed by the first respondent in Exhibit P6 revision. Accordingly, this Writ Petition is disposed of directing the first respondent to consider and pass orders in Exhibit P6 within four months from the date of receipt of a copy of this judgment, after hearing the appropriate parties.

A.M.SHAFFIQUE JUDGE vgs23/10/14

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