Gipsa.S.Henderson vs State Of Kerala on 11 August, 2011

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Kerala High Court

Gipsa.S.Henderson vs State Of Kerala on 11 August, 2011

Bench: T.R.Ramachandran Nair

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 21878 of 2011(H)


1. GIPSA.S.HENDERSON, SHARON BHAVAN,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA, REPRESENTED BY
                       ...       Respondent

2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,

3. THE DEPUTY DIRECTOR OF EDUCATION,

4. DISTRICT EDUCATIONAL OFFICER,

5. CORPORATE MANAGER,

6. HEADMASTER, L.M.S. HIGH SCHOOL,

                For Petitioner  :SRI.K.P.RAJEEVAN

                For Respondent  : No Appearance

The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR

 Dated :11/08/2011

 O R D E R
                T.R. RAMACHANDRAN NAIR, J.
              ---------------------------------------
                 W.P.(C) No.21878 OF 2011
              ---------------------------------------
           Dated this the 11th day of August, 2011.


                        J U D G M E N T

The petitioner is an applicant for appointment under the dying-in-harness scheme. The petitioner has submitted Ext.P7 application in the form prescribed and subsequently Ext.P8 representation before the Management.

2. The petitioner is the daughter of Smt.S.R.Sheela Jasmine who entered service under the Management as Full Time Menial and was later promoted as Peon and as Lower Division Clerk. She was working in the L.M.S High School, Amaravila. The orders granting approval of appointment have been produced as Exts.P1 to P3. She expired while continuing in service on 10.08.2010. It is pointed out that the petitioner and the entire members of the family were depending upon the income from the salary of the deceased. The petitioner has produced as proof of her academic qualifications Exts.P5 and P6 namely, copies of the SSLC certificate as well as that of the Higher Secondary W.P.(C) No.21878/2011 2 Examination. The petitioner is seeking appointment in the post of Clerk as evident from clause 13 of Ext.P7.

Since the application is said to be still pending and has not been finally disposed of, there will be a direction to the 5th respondent to take a decision on the application submitted by the petitioner, after considering all aspects in terms of Rule 51B of Chapter XIV-A KER and other Government Orders in the matter, and communicate the decision within a period of six weeks from the date of receipt of a copy of this judgment. The petitioner will produce a copy of this judgment along with a copy of the writ petition before the 5th respondent for compliance. It is made clear that this Court has not expressed anything on the merits of the claim.

This writ petition is disposed of as above.

T.R. RAMACHANDRAN NAIR JUDGE smp

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