Vishnu A.N vs State Of Kerala
2021 Latest Caselaw 15999 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                       WP(C) NO. 13866 OF 2021
PETITIONER:
           VISHNU A.N.,
           AGED 28 YEARS
           S/O. ANANDAKUTTAN UNNITHAN, FULL TIME MENIAL, PSVPM
           HIGHER SECONDARY SCHOOL, P.O. IRAVON, KONNI,
           PATHANAMTHITTA DISTRICT-689691 (RESIDING AT
           NJARAMOOTTIL VEEDU, P.O. KURAMPALA SOUTH, PANDALAM,
           PATHANAMTHITTA DISTRICT-689501).

            BY ADV V.A.MUHAMMED


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

    2       THE DIRECTOR OF GENERAL EDUCATION,,
            P.O. JAGATHY, THIRUVANANTHAPURAM-695014.

    3       THE DEPUTY DIRECTOR OF EDUCATION,
            PATHANAMTHITTA AT THIRUVALLA-689101.

    4       THE DISTRICT EDUCATIONAL OFFICER,
            CIVIL STATION, PATHANAMTHITTA-689645.

    5       THE MANAGER,
            PSVPM HIGHER SECONDARY SCHOOL, P.O. IRAVON, KONNI,
            PATHANAMTHITTA DISTRICT-689691.

    6       R. PRASEETHA,
            RESIDING AT LEKSHMY NIVAS, ARUVAPPALAM, KONNI,
            PATHANAMTHITTA DISTRICT-689691.



            SMT. PARVATHY KOTTAL -G.P.


    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. 13866 OF 2021            2


                              JUDGMENT

This writ petition is field seeking directions to the respondents

to approve the appointment of the petitioner as Full Time Menial. It is

submitted that the petitioner was appointed as Full Time Menial in

the 5th respondent's school in a regular promotion vacancy on

01.06.2020. Ext.P1 is the appointment order. It is submitted that the

appointment has been sent up for approval, but no orders are passed

thereon.

Having heard the learned Government Pleader also, I am of the

opinion that it is for the 4 th respondent to take an appropriate

decision on the proposal for approval after hearing the petitioner, the

5th respondent as well as the 6th respondent. Orders shall be passed

after putting the parties on notice and after hearing them through

any appropriate means, including video conferencing, within a period

of three months from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP

APPENDIX OF WP(C) 13866/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01/06/2020.

Exhibit P2 TRUE COPY OF THE PRINT OUT IN SAMANWAYA PORTAL.

Exhibit P3 TRUE COPY OF THE GO(RT) NO.

382/2021/G.EDN. DATED 16/01/2021 OF THE GOVERNMENT.

Exhibit P4 TRUE COPY OF THE PETITION FILED BEFORE THE DEO DATED 25/06/2021.