Kerala High Court
Sajilesh A K vs State Of Kerala on 4 January, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
WP(C) NO. 43972 OF 2023
PETITIONERS:
1 SAJILESH A K.,
AGED 39 YEARS
S/O V.C. KRISHNAN KUTTY, URDU TEACHER,
NANMINDA EAST AUP SCHOOL,
BALUSSERY, KOZHIKODE DISTRICT
(RESIDING AT NEELAMBARI HOUSE,
PADICHERI, NANMINDA P.O
KOZHIKODE DISTRICT - 673613), PIN - 673613
2 ROOPASREE T.K.,
AGED 42 YEARS
W/O SANTHOSH KUMAR T K, SANSKRIT TEACHER,
NANMINDA EAST AUP SCHOOL, BALUSSERY,
KOZHIKODE DISTRICT
(RESIDING AT GAYATHRI HOUSE,
THANIKUZHIYIL , NANMINDA P.O,
KOZHIKODE DISTRICT - 673613), PIN - 673613
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE II,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
KOZHIKODE, PIN - 673001
4 THE ASSISTANT EDUCATIONAL OFFICER,
BALUSSERY, KOZHIKODE DISTRICT, PIN - 673032
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WP(C)No.43972 of 2023
5 THE MANAGER,
NANMINDA EAST AUP SCHOOL, BALUSSERY,
KOZHIKODE DISTRICT, PIN - 673613
SMT. NISHA BOSE, SR. G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C)No.43972 of 2023
MOHAMMED NIAS C.P.J
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WP(C)No.43972 of 2023
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Dated this the 4th day of January, 2024
JUDGMENT
The petitioners have preferred Ext.P7 revision petition before the Government being aggrieved by the refusal to approve their appointment. The reason initially given was that the appointments of the seniors were not approved. By virtue of the subsequent events, it turns out that the approval of the seniors was granted as per Ext.P6. Learned counsel submits that in view of Ext.P6, the Government may be directed to take a decision on Ext.P7 revision.
Without any expression on merits, there will be a direction to the first respondent to take a decision on Ext.P7, taking note of Ext.P6 as well, with notice to the petitioner and any other affected person, if any and pass orders in accordance with law, within a period of four months and communicate the decision to the petitioner.
The writ petition is disposed of as above.
Sd/-
MOHAMMED NIAS C.P. JUDGE dlk/4.1.2024 -4- WP(C)No.43972 of 2023 APPENDIX OF WP(C) 43972/2023 PETITIONERS EXHIBITS EXHIBIT P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE 1ST PETITIONER DATED 01.06.2010 EXHIBIT P-2 TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND PETITIONER DATED 01.06.2010 EXHIBIT P-3 TRUE COPY OF THE ORDER NO.
G(3)/13985/2011/DPI/K.DIS DATED 03.06.2011 EXHIBIT P-4 TRUE COPY OF THE ORDER NO. D.752/2011 DATED 30.09.2011 ISSUED BY THE AEO, BALUSSERY EXHIBIT P-5 TRUE COPY OF THE ORDER NO. K.DIS.D/4253/2011 DATED 06.01.2012 IN RESPECT OF THE 2ND PETITIONER EXHIBIT P-6 TRUE COPY OF THE G.O(RT) NO. 1159/2022/G.EDN DATED 26.02.2022 EXHIBIT P-7 TRUE COPY OF THE PETITION SO SUBMITTED BY THE PETITIONERS BEFORE THE GOVERNMENT DATED 19.12.2023