Kerala High Court
C.T. Maggy vs The State Of Kerala on 4 April, 2017
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 26TH DAY OF MAY 2017/5TH JYAISHTA, 1939
WP(C).No. 15226 of 2017 (C)
----------------------------
PETITIONER(S):
-------------
C.T. MAGGY
WIFE OF K.K THOMAS, AGED 54 YEARS,
HIGHER SECONDARY SCHOOL TEACHER(MATHS)
V R A M M HIGHER SECONDARY SCHOOL,
THAIKKAD, GURUVAYUR 680 104,THRISSUR DISTRICT
BY ADVS.SRI.V.A.MUHAMMED
SRI.M.SAJJAD
RESPONDENT(S):
--------------
1. THE STATE OF KERALA
REPRESENTED BY ITS SECRETEARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM 695 001
2. THE DIRECTOR OF HIGHER SECONDARY EDUCATION
HOUSING BOARD BUILDINGS, SANTHI NAGAR,
THIRUVANANTHAPURAM 695 001
3. THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION
ERNAKULAM AT EDAPPALLY 682 024
4. THE DISTRICT EDUCATIONAL OFFICER
CHAVAKKAD, THRISSUR DISTRICT 680 506
5. THE PRINCIPAL
V R A M M HIGHER SECONDARY SCHOOL,
THAIKKAD, GURUVAYUR 680 104,THRISSUR DISTRICT
6. THE HEADMASTER
V R A M M HIGHER SECONDARY SCHOOL,
THAIKKAD, GURUVAYUR 680 104,THRISSUR DISTRICT
7. THE MANAGER
V R A M M HIGHEER SECONDARY SCHOOL,
THAIKKAD GURUVAYUR 680 104,
THRISSUR DISTRICT
SRI.BIJOY CHANDRAN, SR. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26-05-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RKC
WP(C).No. 15226 of 2017 (C)
----------------------------
APPENDIX
PETITIONER(S)' EXHIBITS
-----------------------
EXHIBIT P1 TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT DATED
04-04-2017
EXHIBIT P2 TRUE COPY OF THE G.O(MS) NO 162/98/G.EDN DATED
13-05-1998 OF THE GOVERNMENT
EXHIBIT P3 TRUE COPY OF THE DECISION REPORTED IN 2008(1) KHC 293
(DB) DATED 04-12-2007
EXHIBIT P4 TRUE COPY OF THE G.O(RT) NO 4314/98/G.EDN DATED
05-11-1998 OF THE GOVERNMENT
EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.P(C) NO 33755/2016-T
DATED 7-12-2016
EXHIBIT P6 TRUE COPY OF THE APPEAL FILED BEFORE THE 2ND
RESPONDENT DATED 25-04-2017
RESPONDENT(S)' EXHIBITS: NIL
RKC
TRUE COPY
PA TO JUDGE
P.V.ASHA, J.
W.P.(C) No.15226 of 2017
Dated this the 26th day of May, 2017
JUDGMENT
The petitioner is working as HSST (Maths) since 1.6.2016. But approval to her appointment was declined as per Ext.P1 order dated 4.4.2017. Aggrieved by this, the petitioner has submitted Ext.P6 appeal before the Director of Higher Secondary Education, the 2nd respondent. The only relief sought in this writ petition is for a direction to the 2nd respondent to pass orders on Ext.P6.
Accordingly, the writ petition is disposed of, directing the 2nd respondent to consider and pass orders on Ext.P6 after affording an opportunity of hearing to the petitioner, 7th respondent and any other teachers likely to be affected, within a period of two months from the date of receipt of a copy of this judgment.
Sd/-
P.V.ASHA JUDGE rkc