Princy Jose vs State Of Kerala
2021 Latest Caselaw 15966 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                        WP(C) NO. 712 OF 2020
PETITIONER:

            PRINCY JOSE, JUNIOR HINDI TEACHER,
            ST.SEBASTIAN'S HIGHER SECONDARY SCHOOL,
            KUTTIKAD, CHALAKUDY, THRISSUR DISTRICT.
            RESIDING AT:
            PUNNELIPARAMBIL HOUSE, KOMBODINJAMAKAL,
            THAZHEKAD P.O., THRISSUR - 680 683.
            BY ADVS.
            K.T.THOMAS
            SRI.MATHEW B. KURIAN
            SRI.NIKHIL BERNY



RESPONDENTS:

    1       STATE OF KERALA,
            REP. BY THE SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE,
            THIRUVANANTHAPURAM - 1.

    2       THE DEPUTY DIRECTOR (EDUCATION),
            OFFICE OF DEPUTY DIRECTOR OF EDUCATION,
            CIVIL STATION, THRISSUR - 680 020.

    3       THE ASSISTANT EDUCATIONAL OFFICER,
            CHALAKUDY - 680 307, THRISSUR DISTRICT.

    4       THE CORPORATE MANAGER,
            CORPORATE EDUCATIONAL AGENCY,
            DIOCESE OF IRINJALAKUDA,
            IRINJALAKUDA - 680 121, THRISSUR DISTRICT.

            BY ADVS.SRI. V.VENUGOPAL - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 712 OF 2020
                                   -2-

                                JUDGMENT

The petitioner makes a limited plea, that the

statutory Revision Petition filed by her before

the Government - under the provisions of Rule 92

of Chapter XIVA of the Kerala Education Rules

(KER), be directed to be taken up and disposed of

within a time frame to be fixed by this Court.

2. The learned Government Pleader -

Sri.V.Venugopal, submitted that since the

petitioner is only making the afore request, there

does not appear to be any legal impediment in the

Revision being disposed of at the earliest. He,

however, prayed that this Court may not make any

affirmative declarations in favour of the

petitioner and leave it to the competent Authority

to take a decision thereon as per law.

In the afore circumstances, noticing that

Sri.K.T.Thomas - learned counsel for the WP(C) NO. 712 OF 2020

petitioner, is confining his plea only to the

afore extent, I order this writ petition and

direct the competent Authority of the Government

to take up Ext.P4 statutory Revision and dispose

it of, after affording an opportunity of being

heard to the petitioner, as also the Manager of

the School - either physically or through video

conferencing - thus culminating in an appropriate

order thereon, as expeditiously as is possible,

but not later than four months from the date of

receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 712 OF 2020

APPENDIX OF WP(C) 712/2020

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 12/06/2007 ISSUED BY 4TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 01/12/2011 ISSUED BY 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 27/07/2012 ISSUED BY 4TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 20/08/2019 SUBMITTED BY PETITIONER.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE