SUBHA K.C Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner worked as LPSA from the year 2002 to 2007 at VCM LP school, Vallapuzha/7th respondent school and thereafter owing to the reduction in the work force was retrenched from the service. Later in 2012 joined BRC school, Pattambi and served as a Coordinator. As per the order of the Deputy Director of Education, Palakkad dtd. 12/10/2021, transferred from the BRC school, Pattambi to the 6th respondent, AMLP School Cherupoor as LPSA. Petitioner joined on 20/10/2021 and worked as LPSA till 1/11/2021. Thereafter, as per the order dtd. 30/10/2021 of the Deputy Director of Education, Palakkad was again transferred from 6th respondent school to the 5th respondent ie., AUP School Mulayankav as LPSA against the regular vacancy. However the service record of the petitioner has not been transferred so that the salary of the petitioner has not credited into the account ie., the SPARK online portal meant for the teachers. In this regard, a representation dtd. 20/12/2021, Ext.P1 has been submitted to the 5th respondent. 5th respondent had sent a letter to the 7th respondent on behalf of the petitioner requesting for the transfer of the name and other details of the petitioner from the SPARK of the 7th respondent to that of the 5th respondent, Ext.P2 but of no avail.

(2.) Without expressing any opinion on the merits of the matter, I dispose of the writ petition by issuing directions to the 7th respondent to take a call on the representation of the petitioner with regard to forwarding the name and details of the petitioner to the SPARK of the 5th respondent school, as expeditiously as possible within a period of two weeks from the date of receipt of a certified copy of the judgment and if necessary, may be given an opportunity of hearing either through virtual or physical mode and if some documentation is required, the same shall be filed by the petitioner or the respondents with whom the petitioner had worked.