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Kerala High Court

Saritha Kumary C vs State Of Kerala on 21 January, 2025

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Tuesday, the 21st day of January 2025 / 1st Magha, 1946
                          WP(C) NO. 7768 OF 2024(U)
PETITIONERS:

  1. SARITHA KUMARY C AGED 39 YEARS UPST, KOVOOR UPPER PRIMARY SCHOOL,
     ARINALLOOR.P.O., KOLLAM, RESIDING AT GIRISH BHAVAN, ARINALLOOR.P.O,
     KOLLAM DISTRICT, PIN - 690538
  2. DIVYA G AGED 42 YEARS W/O.SUDEEP.V., UPST, KOVOOR UPPER PRIMARY
     SCHOOL, ARINALLOOR.P.O., KOLLAM, RESIDING AT DEVANGANA, VIDHYA NAGAR
     25-A, KOTTAMUKKU, KOLLAM, PIN - 690513
  3. LINCY VARGHESE AGED 36 YEARS W/O.SIJU VARGHESE, LPST, MARTHOMA HIGH
     SCHOOL, ARUMURIKKADA, KUNDARA, KOLLAM, RESIDING AT THADATHIVILA
     MELATHIL, KUREEPALLY, NEDUMPANA P.O., KOLLAM, PIN - 691576
  4. SREELEKSHMI T.S. AGED 35 YEARS D/O.BINUKUMAR.R., UPST, KOVOOR UPPER
     PRIMARY SCHOOL, ARINALLOOR.P.O., KOLLAM, RESIDING AT VIKAS BHAVAN,
     KOVOOR, ARINALLOOR.P.O, KOLLAM DISTRICT., PIN - 690538
  5. MANJU J AGED 43 YEARS W/O.R.RENJITH UPST, KOVOOR UPPER PRIMARY
     SCHOOL, ARINALLOOR.P.O., THEVALAKKARA, KOLLAM, RESIDING AT
     SREESADANAM, VENGA.P.O., SASTHAMCOTTA, KOLLAM DISTRICT., PIN -
     690521
  6. SHAKKIR M., AGED 35 YEARS S/O.MUHAMMED BASHEER, JUNIOR L.G.URDU
     TEACHER(PART TIME), KOVOOR UPPER PRIMARY SCHOOL, ARINALLOOR.P.O.,
     KOLLAM, RESIDING AT CHARUVILA PUTHENVEEDU, KAITHODU.P.O., NILAMEL,
     KOLLAM DISTRICT., PIN - 691535
  7. ASWATHY MOHAN AGED 35 YEARS W/O.PRASANTH.S., UPST, KOVOOR UPPER
     PRIMARY SCHOOL, ARINALLOOR P.O., KOLLAM, RESIDING AT KARTHIKA,
     ARINALLOOR SOUTH.P.O., ARINALLOOR, KOLLAM., PIN - 690538
  8. ANJANA MURALI V AGED 31 YEARS W/O.RAKESH.P.R., UPST, KOVOOR UPPER
     PRIMARY SCHOOL, ARINALLOOR P.O., KOLLAM, RESIDING AT PUTHENPURAYIL,
     ERAVICHIRA EAST, SOORANAD.P.O., KOLLAM, PIN - 690522
  9. JAGADEESHKUMAR J AGED 40 YEARS C/O.JAGANNADHAN PILLAI, OFFICE
     ATTENDANT, P.G.N.M.U.P.SCHOOL, PAVUMBA NORTH, PAVUMBA.P.O.,
     KARUNAGAPPALLY, KOLLAM, RESIDING AT PERINGINATTU VILAYIL, PAVUMBA
     NORTH, PAVUMBA.P.O., KARUNAGAPPALLY, KOLLAM, PIN - 690574

RESPONDENTS:

  1. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
     EDUCATION DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001
  2. DISTRICT EDUCATIONAL OFFICER OFFICE OF THE DISTRICT EDUCATIONAL
     OFFICER, KOTTARAKKARA, KOLLAM., PIN - 691506
  3. ASSISTANT EDUCATIONAL OFFICER CHAVARA OFFICE OF THE ASSISTANT
     EDUCATIONAL OFFICER, CHAVARA, KOLLAM, PIN - 690524
  4. ASSISTANT EDUCATIONAL OFFICER KARUNAGAPPALLY OFFICE OF THE ASSISTANT
     EDUCATIONAL OFFICER, KARUNAGAPPALLY, KOLLAM., PIN - 690518
  5. MANAGER, KOVOOR UPPER PRIMARY SCHOOL KOVOOR UPPER PRIMARY SCHOOL,
     ARINALLOOR P.O., KOLLAM., PIN - 690538
   6. MANAGER, MARTHOMA HIGH SCHOOL MARTHOMA HIGH SCHOOL, ARUMURIKKADA,
     KUNDARA, KOLLAM, PIN - 691501
  7. MANAGER, P.G.N.M.U.P.SCHOOL P.G.N.M.U.P.SCHOOL, PAVUMBA NORTH,
     PAVUMBA.P.O., KARUNAGAPPALLY, KOLLAM, PIN - 690574


     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 directing the respondents to pay
salary to the petitioners from the date of their appointment pending
disposal of the above writ petition (Civil).

     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
09.12.2024 and upon hearing the arguments of BEJOY JOSEPH P.J.,
M.VIJAYAKUMAR Advocates for the petitioners and of GOVERNMENT PLEADER for
R1 to R4, the court passed the following:
 WP(C) No.14709 of 2021 and 190 connected cases         1




                                       VIJU ABRAHAM, J.
                       .................................................................
  WP(C) Nos.14709/2021, 15584/2021, 22564/2021, 23337/2021, 23722/2021,
25590/2021, 26758/2021, 28433/2021, 29754/2021, 3177/2022, 3223/2022,
3238/2022,        3481/2022,        3495/2022,             3520/2022,        3623/2022,    5380/2022,
7159/2022,        7224/2022,        7491/2022,             7508/2022,        7607/2022,    7740/2022,
7871/2022,        7951/2022,        7966/2022,             7967/2022,        8013/2022,    8036/2022,
8180/2022,        8192/2022,        8213/2022,             8336/2022,        8345/2022,    8398/2022,
8528/2022,        8564/2022,        8568/2022,             8589/2022,        8596/2022,    8614/2022,
8659/2022,        9421/2022,        9435/2022,             9458/2022,        9542/2022,    9568/2022,
9608/2022,        9614/2022,        9674/2022,             9678/2022,        9686/2022,    9951/2022,
9959/2022, 10247/2022, 10255/2022, 10262/2022, 10276/2022, 10277/2022,
10281/2022, 10289/2022, 10322/2022, 10354/2022, 10759/2022, 10807/2022,
10821/2022, 10921/2022, 10957/2022, 10987/2022, 11877/2022, 11900/2022,
11910/2022, 11924/2022, 11944/2022, 11977/2022, 13129/2022, 13250/2022,
14567/2022, 14708/2022, 14713/2022, 17578/2022, 17767/2022, 22398/2022,
22907/2022, 23473/2022, 23989/2022, 25312/2022, 25314/2022, 29927/2022,
31943/2022, 32042/2022, 32288/2022, 32488/2022, 32564/2022, 32565/2022,
32575/2022, 32873/2022, 34248/2022, 37261/2022, 37621/2022, 41460/2022,
202/2023,        441/2023,        1089/2023,           1264/2023,           1948/2023,     9691/2023,
10131/2023, 13643/2023, 16349/2023, 19398/2023, 19416/2023, 19718/2023,
20231/2023, 23740/2023, 24191/2023, 24861/2023, 25506/2023, 31773/2023,
34615/2023, 42956/2023, 1051/2024, 2358/2024, 2390/2024, 2658/2024,
2671/2024,        2875/2024         2966/2024,          5078/2024,           7538/2024,    7554/2024,
7768/2024, 8029/2024, 8660/2024, 9077/2024, 9599/2024, 10448/2024,
10522/2024, 10554/2024, 10662/2024, 10900/2024, 14900/2024, 20786/2024,
20845/2024, 21044/2024, 21072/2024, 22367/2024, 22774/2024, 22936/2024,
24890/2024, 25740/2024, 25947/2024, 26346/2024, 26362/2024, 26366/2024,
26394/2024, 26587/2024, 28764/2024, 29408/2024, 29979/2024, 30874/2024,
32328/2024, 32928/2024, 41137/2024, 41770/2024, 41795/2024, 41831/2024,
        WP(C) No.14709 of 2021 and 190 connected cases         2


       41863/2024, 42093/2024, 42098/2024, 42113/2024, 42124/2024, 42167/2024,
       42170/2024, 42172/2024, 42177/2024, 42265/2024, 42931/2024, 43004/2024,
       43286/2024, 43406/2024, 43606/2024, 43661/2024, 43689/2024, 44192/2024,
       44343/2024, 44785/2024, 44845/2024, 45795/2024, 46263/2024 and 769 of
       2025
                              .................................................................
                               Dated this the 21st day of January, 2025


                                                        ORDER

Learned Government Pleader submits that the pleadings will be completed within a period of three weeks.

Three weeks time is granted as last chance. Post on 04.03.2025 along with W.P.(C) Nos.33971 of 2021 and 20977 of 2022.

Sd/-

VIJU ABRAHAM JUDGE cks 21-01-2025 /True Copy/ Assistant Registrar