Kerala High Court
Aarathy S Ashok vs The State Of Kerala on 19 March, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 10656 OF 2026
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2026:KER:25501
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 19TH DAY OF MARCH 2026 / 28TH PHALGUNA, 1947
WP(C) NO. 10656 OF 2026
PETITIONER:
AARATHY S ASHOK .
AGED 29 YEARS
WIFE OF ARUN R NAIR, UPST, VKNM VHSS, VAYYATTUPUZHA,
PATHANAMTHITTA DISTRICT - (RESIDING AT KOIPPATTIL
HOUSE, SEETHATHODE, PATHANAMTHITTA DISTRICT-689 663)
BY ADVS.
SHRI.V.A.MUHAMMED
SHRI.PRESAD V.G.
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM-, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION
PATHANAMTHITTA @ THIRUVALLA, PIN - 689101
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICE CIVIL
STATION, PATHANAMTHITTA DISTRICT, PIN - 689645
5 THE MANAGER,
VKNM VHSS, VAYYATHUPUZHA, PATHANAMTHITTA DISTRICT, PIN
- 689663
GP SRI. V. VENUGOPAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10656 OF 2026
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P.V.KUNHIKRISHNAN, J.
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WP(C) No. 10656 of 2026
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Dated this the 19th day of March, 2026
JUDGMENT
The above Writ Petition has been filed with the following prayers:
"(i) declare that the denial of regularization and consequential promotion to the Petitioner, while granting similar benefits to similarly situated teachers, is arbitrary, discriminatory and violative of Articles 14 and 16 of the Constitution of India;
ii) issue a writ of mandamus or other appropriate writ, order or direction commanding the Respondents to regularize the appointment of the Petitioner as UPST with effect from 01.06.2022 in the regular scale of pay, in the light of the Government Orders and staff fixation orders referred to in the Writ Petition;
iii) issue a writ of mandamus or other appropriate writ, order or direction commanding the Respondents to grant promotion to the Petitioner as HST (English) under Rule 43 of Chapter XIV-A of the Kerala Education Rules with effect from 15.07.2024, against the post sanctioned as per the staff fixation orders for the academic years 2024-
25 and 2025-26;
(iv) issue a writ of mandamus or other appropriate writ, order or direction commanding the 1st Respondent to consider and pass order on Exhibit P-22 with notice to the Petitioner and within a time limit.
WP(C) NO. 10656 OF 2026 3 2026:KER:25501
v) to dispense with filing of English translation of vernacular documents produced along with the Writ Petition;
(vi) pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case."
2. When the above Writ Petition came up for consideration, the counsel for the petitioner submitted that the petitioner will be satisfied if a direction is issued to the 1 st respondent to consider Ext.P22 within a time frame.
3. Heard learned Government also. I think the prayer can be allowed. Therefore, this Writ Petition is disposed of with the following directions:
The 1st respondent is directed to consider Ext.P22 after giving an opportunity of hearing to the petitioner as expeditiously as possible at any rate within 3 months from the date of receipt of a certified copy of this judgment.
sd/-
P.V.KUNHIKRISHNAN JUDGE Nsd WP(C) NO. 10656 OF 2026 4 2026:KER:25501 APPENDIX OF WP(C) NO. 10656 OF 2026 PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE ORDER NO. B3/37021/2022 DATED 07.02.2023 OF THE DEO, PATHANAMTHITTA Exhibit P-2 TRUE COPY OF THE ORDER NO. B4/218938/2023 DATED 15.07.2023 OF THE DDE, PATHANAMTHITTA Exhibit P-3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 01.01.2024 Exhibit P-4 . TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.
8686/2024 DATED 05.03.2024 Exhibit P-5 TRUE COPY OF THE G.O (RT) NO. 8980/2024/G.EDN DATED 20.12.2024 Exhibit P-6 TRUE COPY OF THE ORDER NO. B3/811805/2025 DATED 21.04.2025 OF THE DEO, PATHANAMTHITTA Exhibit P-7 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE ACADEMIC YEAR 2024-25 VIDE NO. D.DIS NO. B3/748933/2024 DATED 14.07.2024 ISSUED BY THE DEO, PATHANAMATHITTA Exhibit P-8 TRUE COPY OF THE ORDER NO. DGE/14676/2021/ET3 DATED 16.12.2023 OF THE DIRECTOR Exhibit P-9 TRUE COPY OF THE DEOPTA/790/2025-B3 DATED 18.07.2025 OF THE DEO, PATHANAMTHITTA Exhibit P-10 TRUE COPY OF THE ORDER NO. B3/811770/2025 DATED 08.04.2025 OF THE DEO, PATHANAMTHITA Exhibit P-11 TRUE COPY OF THE G.O(RT) NO. 31/2026/G.EDN.
DATED 18.02.2026 Exhibit P-12 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE ACADEMIC YEAR 2025-26 VIDE NO. D.DIS NO. B3/850739/2025 DATED 02.08.2025 ISSUED BY THE DEO, PATHANAMTHITTA Exhibit P-13 TRUE COPY OF THE G.O(RT) NO. 38/2026/G.EDN.
DATED 28.02.2026 Exhibit P-14 TRUE COPY OF THEG.O(RT) NO. 120/2024/G.EDN.
DATED 26.09.2024 Exhibit P-15 TRUE COPY OF THE CIRCULAR NO. DGE/15133/2023- H2PART (1) DATED 22.02.2025 Exhibit P-16 TRUE COPY OF THE B.A. CERTIFICATE ISSUED BY THE MAHATMA GANDHI UNIVERSITY TO THE PETITIONER DATED 17.03.2018 Exhibit P-17 TRUE COPY OF THE B.ED CERTIFICATE ISSUED BY THE MAHATMA GANDHI UNIVERSITY TO THE PETITIONER DATED 12.05.2022 WP(C) NO. 10656 OF 2026 5 2026:KER:25501 Exhibit P-18 TRUE COPY OF THE K-TET CERTIFICATE ISSUED BY THE GOVERNMENT OF KERALA TO THE PETITIONER DATED 17.03.2021 Exhibit P-19 TRUE COPY OF THE PETITION SUBMITTED BY THE PETITION BEFORE THE DEO, PATHANAMTHITTA DATED 25.04.2025 Exhibit P-20 TRUE COPY OF THE ORDER NO. B6/817185/2025 DATED 21.04.2025 ISSUED BY THE DEO, PATHANAMTHITTA Exhibit P-21 . TRUE COPY OF THE ORDER NO. B1/803605/2024 DATED 27.02.2025 Exhibit P-22 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 02.03.2026