Rev. T.G.Johnson vs State Of Kerala
2021 Latest Caselaw 12177 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

     FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                       WP(C).No.10368 OF 2021(U)


PETITIONER:

               REV. T.G.JOHNSON
               AGED 75 YEARS, MANAGER,
               SANKARA MENON MEMORIAL,HIGHER SECONDARY SCHOOL,
               PAZHAMPALACODE, PALAKKAD DISTRICT, PIN-678 544

               BY ADV. SRI.KODOTH SREEDHARAN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, (HIGHER SECONDARY)
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001

      2        THE DIRECTOR OF GENERAL EDUCATION (HIGHER SECONDARY),
               GENERAL EDUCATION DEPARTMENT, GOVERNMENT OF KERALA,
               JAGATHY,
               THIRUVANANTHAPURAM, PIN-695 005

      3        REGIONAL DEPUTY DIRECTOR,
               HIGHER SECONDARY EDUCATION,
               MALAPPURAM, PIN-676 505

               BY SRI.SUNIL KURIAKOSE, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10368 OF 2021(U)       2



                P.V. KUNHIKRISHNAN, J
              --------------------------------
              W.P.(C) NO.10368 of 2021
              --------------------------------
          Dated this the 23rd day of April, 2021


                            JUDGMENT

The main prayer in the writ petition is to

issue appropriate direction to the 2nd respondent

to consider and pass orders on Exhibit P3. The

petitioner is aggrieved by the non-consideration

of Exhibit P3 request, which was submitted

seeking extension of the period of suspension of

the Principal of the petitioner school suspended

as per Exhibit P2.

2. Considering the facts and circumstances

of the case, there can be a direction to the 2nd

respondent to consider the same in accordance

with law.

3. Therefore, this writ petition is disposed

of directing the 2nd respondent to consider and

pass orders on Exhibit P3 within a period of two

weeks from the date of receipt of a copy of this

judgment. The 2nd respondent will hear the

affected parties, if necessary, before passing

orders.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Skk//26042021--

RK/22.04.2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN W.P.C 25859/2020 DATED 30.03.2021 BY THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF THE ORDER OF SUSPENSION DATED 7.4.2021.

EXHIBIT P3 TRUE COPY OF THE REQUEST DATED 9.4.2021.

RESPONDENTS' EXHIBITS: NIL