P. Aboobacker vs State Of Kerala
2021 Latest Caselaw 12197 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.10255 OF 2021(F)


PETITIONER:

               P. ABOOBACKER,
               AGED 55 YEARS,
               HEAD MASTER, A.L.P SCHOOL, THALIKULANGARA MANKAVU,
               KOZHIKODE - 673007, RESIDING AT PUTHUSSERMMAL (H),
               MADAVOOR P.O, NARIKUNI (VIA), KOZHIKODE - 673585.

               BY ADVS.
               SRI.P.NANDAKUMAR
               SMT.AMRUTHA SANJEEV

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM - 695001.

      2        ASSISTANT EDUCATIONAL OFFICER
               KOZHIKODE CITY, KOZHIKODE - 673032.

      3        THE MANAGER
               A.L.P SCHOOL, THALIKULANGARA, MANKAVU,
               KOZHIKODE - 673007.

               BY SMT. DEEPA NARAYANAN, 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.10255 OF 2021(F)           2



                  P.V. KUNHIKRISHNAN, J
                --------------------------------
                W.P.(C) NO.10255 of 2021
                --------------------------------
            Dated this the 23rd day of April, 2021


                            JUDGMENT

This writ petition is filed mainly with a

prayer to issue appropriate direction to the 1 st

respondent to dispose of Ext.P5 revision.

2. The petitioner filed Ext.P5 revision

under Rule 92 of Chapter XIV A KER before the

1st respondent against Ext.P4 order dated

22.03.2021 of the 2nd respondent. The prayer of

the petitioner is to regularise the period of

suspension of the petitioner from 05.12.2018 to

29.01.2021 as duty for all purposes including

pay and revision. Considering the facts and

circumstances of the case, there can be a

direction to the 1st respondent to consider Ext.P5

revision within a time frame.

Therefore, this Writ Petition is disposed of,

directing the 1st respondent to consider and pass

appropriate orders on Ext.P5 revision, after

giving an opportunity of hearing to the

petitioner, within a period of 3 months from the

date of receipt of a copy of this judgment.

Sd/-

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

RK/22.04.2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF ORDER NO.E/4774/18 DATED 05.12.2018 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT OF THE FAST TRACK SPECIAL COURT, KOZHIKODE IN SESSION CASE NO. 841/2019 DATED 01.01.2021.

EXHIBIT P3 TRUE COPY OF ORDER NO.E/4774/2018 DATED 23.01.2021 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF ORDER NO.E -4774/2018 DATED 22.03.2021 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF REVISION PETITION DATED 01.04.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS: NIL