Kerala High Court
Sruthi.R vs State Of Kerala on 9 March, 2021
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942
WP(C).No.4040 OF 2021(D)
PETITIONERS:
1 SRUTHI.R
AGED 37 YEARS
LOWER PRIMARY SCHOOL ASSISTANT(LPSA),
URALUNGAL LPS,MADAPPALLY COLLEGE(PO),
VADAKARA TALUK,KOZHIKODE DISTRICT, PIN-673102.
2 ABISHA.V.K,
LPSA, CHOMBALA, MLP SCHOOL,
KOZHIKODE DISTRICT, PIN-673308.
3 NITHYA.K.R,
LPSA, MUTHUVEDATHUR, VVLP SCHOOL,
PIN-673503.
4 SHIMIT.C,
LPSA CHOMABAL LP SCHOOL, VADAKARA TALUK,
KOZHIKODE DISTRICT,PIN-673308.
5 SHABANA.P,
LPSA, KUNINGAD LP SCHOOL,
CHOMBALA, KOZHIKODE DISTRICT.
6 SABITHA.M.K,
LPSA,KUNINGAD LP SCHOOL,CHOMBALA,
KOZHIKODE DISTRICT.
7 SEENATH.V.K,
LPSA,KUNINGAD LP SCHOOL,CHOMBALA,
KOZHIKODE DISTRICT.
BY ADVS.
SRI.K.MOHANAKANNAN
SRI.T.S.NEJIMUDDIN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, ANNEXE-II,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
WP(C).No.4040 OF 2021
2
2 THE DIRECTOR OF GENERAL EDUCATION,
DPI JUNCTION, JAGATHY(P.O),
THIRUVANANTHAPURAM-695014.
3 THE ASSISTANT EDUCATIONAL OFFICER,
OFFICE OF THE CHOMBALA, VADAKARA,
KOZHIKODE DISTRICT-673308,
PH.NO.0496 2504310,
AEOCHOMBALA@EDUCATION,KERALA.GOV.IN
4 THE MANAGER,
URALUNGAL LPS,MADAPPALLY COLLEGE(PO),
VADAKARA TALUK, KOZHIKODE DISTRICT-673101.
5 THE MANAGER,
CHOMBALA MLP SCHOOL,VADAKARA TALUK,
KOZHIKODE-673101.
6 THE MANAGER,
MUTHUVEDATHUR VV LP SCHOOL,
MUTHUVADATHOOR,EDACHERI,PURAMERI,
KOZHIKODE DISTRICT-673502.
7 THE MANAGER,
KUNINGAD LP SCHOOL,CHOMBALA,
KOZHIKODE DISTRICT-673308.
8 THE MANAGER.
VADAKARA WEST J.B.SCHOOL,VADAKARA,
KOZHIKODE DISTRICT-673101.
SRI. T. RAJASEKHARAN NAIR- SR.G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.4040 OF 2021
3
JUDGMENT
Dated this the 9th day of March 2021 This writ petition is filed seeking the following relief :-
"i) To issue a writ of Mandamus or any other order or direction directing the 1st Respondent to consider and pass orders in Exts.P.9 to P.15 after affording an opportunity of hearing to the Petitioners within a time frame to be fixed by this Hon'ble Court"
2. Heard the learned counsel for the petitioners and the learned Government Pleader.
3. It is submitted by the learned counsel for the petitioners that against the refusal to grant approval to the appointments of the petitioners from the date of initial appointment, the petitioners have approached the Government with Exts.P9 to P15 revision petitions and that the same are pending before the Government.
4. Having heard the learned Government Pleader also, there will be a direction to the 1st respondent to take up, consider and pass orders on Exts.P9 to P15 revision petitions preferred by the petitioners, with notice to the petitioners as well as the Manager, within a period of WP(C).No.4040 OF 2021 4 three months from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.
Sd/-
ANU SIVARAMAN JUDGE NP WP(C).No.4040 OF 2021 5 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGE OF THE ORDER OF THE 2ND RESPONDENT DATED 12-12-2011 EXHIBIT P2 TRUE COPY OF THE APPROVAL ORDER DATED 23- 12-2011 OF THE 1ST PETITIONER ISSUED BY THE 3RD RESPONDENT EXHIBIT P3 TRUE COPY OF THE APPROVAL ORDER DATED 23- 12-2011 OF THE 1ST PETITIONER ISSUED BY THE 3RD RESPONDENT EXHIBIT P4 TRUE COPY OF THE APPROVAL ORDER DATED 23- 12-2011 OF THE 1ST PETITIONER ISSUED BY THE 3RD RESPONDENT EXHIBIT P5 TRUE COPY OF THE APPROVAL ORDER DATED 20- 12-2011 OF THE 4TH PETITIONER ISSUED BY THE 3RD RESPONDENT EXHIBIT P6 TRUE COPY OF THE APPROVAL ORDER DATED 24- 12-2011 OF THE 5TH PETITIONER ISSUED BY THE 3RD RESPONDENT EXHIBIT P7 TRUE COPY OF THE APPROVAL ORDER DATED 31- 11-2011 OF THE 6TH PETITIONER ISSUED BY THE 3RD RESPONDENT EXHIBIT P8 TRUE COPY OF THE APPROVAL ORDER DATED 10- 12-2012 OF THE 7TH PETITIONER ISSUED BY THE 3RD RESPONDENT EXHIBIT P9 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 1ST PETITIONER EXHIBIT P10 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 2ND PETITIONER 22-1-2021 EXHIBIT P11 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 3RD PETITIONER JANUARY,2021 EXHIBIT P12 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 4TH PETITIONER 22-1-2021 WP(C).No.4040 OF 2021 6 EXHIBIT P13 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 5TH PETITIONER 20-1-2021 EXHIBIT P14 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 6TH PETITIONER 20-1-2021 EXHIBIT P15 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT BY THE 7TH PETITIONER 21-1-2021.
RESPONDENT'S/S EXHIBITS: NIL