Kerala High Court
P. Sindhu vs The State Of Kerla on 5 June, 2000
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 7TH DAY OF FEBRUARY 2017/18TH MAGHA, 1938
WP(C).No. 4050 of 2017 (E)
---------------------------
PETITIONER(S):
-------------
P. SINDHU,
AGED 40 YEARS, WIFE OF RATNAKARAN,
LOWER PRIMARY SCHOOL ASSISTANT,
CHERUVANCHERY WEST LP SCHOOL,
P.O.CHERUVANCHERY-670 650, KANNUR DISTRICT.
BY ADVS.SRI.V.A.MUHAMMED
SRI.V.RAJASEKHARAN NAIR
RESPONDENT(S):
--------------
1. THE STATE OF KERLA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION (P) DEPARTMENT,
SECRETARIAT ANNEX, THIRUVANANTHAPURAM-695 001.
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
JAGATHY, THIRUVANANTHAPURAM-695 014.
3. THE DISTRICT EDUCATIONAL OFFICER,
TELLICHERRY, P.O.TELLICHERRY,
KANNUR DISTRICT - 670 101.
4. THE ASSISTANT EDUCATIONAL OFFICER,
KUTHUPARAMBA, KANNUR DISTRICT - 670 643.
5. THE MANAGER,
CHERUVANCHERY WEST LP SCHOOL,
P.O.CHERUVANCHERY-670 650, KANNUR DISTRICT.
R1-R4 BY GOVERNMENT PLEADER SMT.NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-02-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
msv/
WP(C).No. 4050 of 2017 (E)
---------------------------
APPENDIX
PETITIONER(S)' EXHIBITS
-----------------------
EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 5.6.2000 AND APPROVAL THEREON.
EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 2.6.2008 AND APPROVAL THEREON.
EXHIBIT P3 TRUE COPY OF THE STAFF FIXATION ORDER 2008-2009 TO
2010-2011 DATED 20.12.2010.
EXHIBIT P4 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE
THE GOVERNMENT DATED 8.7.2015.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WP(C) NO.6039/2012-D
DATED 18.2.2015.
EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN WP(C) NO.15998/2015-Y
DATED 28.7.2015.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WP(C) NO.3383 OF 2013
DATED 17.11.2016.
EXHIBIT P8 TRUE COPY OF THE G.O.(RT) NO.3663/16/G.EDN.
DATED 2.11.2016 OF THE GOVERNMENT.
RESPONDENT(S)' EXHIBITS
-----------------------
NIL
//TRUE COPY//
P.S.TO JUDGE
msv/
P.V.ASHA, J.
-----------------------------------------------------
W.P(C) No.4050 of 2017-E
----------------------------------------------------------------------
Dated this the 7th day of February, 2017
JUDGMENT
The petitioner, who was appointed as L.P.S.A under the 5th respondent, is aggrieved by the denial of approval of her appointment for the period from 2008-09 onwards. Her appointment has been approved only w.e.f 1.06.2011 onwards. She has already approached the Government with Ext.P4 revision petition requesting for approval of her appointment for the period from 2.6.2008 to 31.5.2011. The only relief sought by the learned counsel for the petitioner is for a direction to the 1st respondent to consider and pass orders on Ext.P4 revision petition.
2. Heard the learned counsel for the petitioner and the learned Government Pleader.
In view of the above circumstances, there shall be a direction to the 1st respondent to consider and pass orders on Ext.P4 after affording an opportunity of hearing to the petitioner, the 5th respondent and parties, if any, likely to be affected, within W.P(C) No.4050 of 2017-E 2 a period of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of accordingly.
Sd/-
(P.V.ASHA, JUDGE) rtr/