Kerala High Court
Dasmy Das P S vs State Of Kerala on 21 November, 2023
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.38597/2023 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Tuesday, the 21st day of November 2023 / 30th Karthika, 1945
WP(C) NO. 38597 OF 2023 (Y)
PETITIONER:
DASMY DAS P S, AGED 38 YEARS, WIFE OF SAJITH KUMAR. HST (ENGLISH),
LFHS, NJARAKKAL, ERNAKULAM DISTRICT, PIN - 682505 (NOW ON DEPLOYMENT
AS PROTECTED TEACHER WORKING AS CLUSTER CO-ORDINATOR, BRC VYPIN,
ERNAKULAM )(RESIDING AT KANNIPURATH HOUSE, PERUMPILLY, P.O.
NJARAKKAL, ERNAKULAM DISTRICT - 682505)
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEX II, THIRUVANANTHAPURAM, PIN
- 695001
2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM, PIN
- 695014
3. THE DEPUTY DIRECTOR OF EDUCATION, ERNAKULAM AT KAKKANAD, PIN -
682030
4. THE DISTRICT EDUCATIONAL OFFICER, ERNAKULAM, PIN - 682011
5. THE DISTRICT PROJECT CO-COORDINATOR SAMAGRA SIKSHA KERALAM,
ERNAKULAM, PIN - 682011
6. THE MANAGER, LITTLE FLOWER HIGH SCHOOL, NJARACKAL, ERNAKULAM
DISTRICT, PIN - 682508
7. THE HEADMASTER, LITTLE FLOWER HIGH SCHOOL, NJARACKAL, ERNAKULAM
DISTRICT, PIN - 682508
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue an interim direction commanding the
(iii) 5th Respondent to release the salary of the Petitioner for the
month of August 2016 by implementation of Exhibit P-11 order
(iv) Respondents to sanction and disburse the admissible increments
, pay revision benefits and Higher Grade of the Petitioner, excluding
period from 1st October 2016 to 16th July 2017, in tune with Exhibit P-16
pending finalization of the Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.V.A.MUHAMMED & M.SAJJAD, Advocates for the petitioner, GOVERNMENT
PLEADER for R1 to R5, the court passed the following:
WP(C) No.38597/2023 2/3
ORDER
Admit.
Government Pleader takes notice for respondents 1 to 5. Issue notice by speed post returnable in two weeks to respondents 6 and 7.
Government Pleader to get instructions and to place on record a statement/counter affidavit.
Post after three weeks.
21.11.2023 Sd/- T.R.RAVI, JUDGE 21-11-2023 /True Copy/ Assistant Registrar WP(C) No.38597/2023 3/3 APPENDIX OF WP(C) 38597/2023 Exhibit P-11 TRUE COPY OF THE G.O(RT) NO. 5756/2021/G.EDN DATED 08.12.2021 Exhibit P-16 TRUE COPY OF GO(RT) NO. 4071/2021/G.EDN DATED 15.09.2021