L. Vijayakumar vs State Of Kerala
2021 Latest Caselaw 16908 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                         WP(C) NO. 15469 OF 2021
PETITIONER:
              L. VIJAYAKUMAR
              AGED 45 YEARS
              S/O. LAKSHMANAN,TEACHER, ALP SCHOOL, KANNIAMALAIL,
              MUNNAR, IDUKKI, RESIDING AT LOWER DIVISION, NAYAMAKAD
              ESTATE, MUNNAR P.O, IDUKKI 685 612

              BY ADVS.
              C.S.MANILAL
              S.NIDHEESH
              ACHUT M NAIR(K/551/2018)-28337


RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL EDUCATION
           DEPARTMENT, SECRETARIAT ANNEX-II, THIRUVANANTHAPURAM 695
           001.

     2        THE DIRECTOR GENERAL OF EDUCATION
              DIRECTORATE, DPI, JAGATHY, THIRUVANANTHAPURAM 695 014

     3        DISTRICT EDUCATIONAL OFFICER
              OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, IDUKKI,
              KATTAPANA 685 508

     4        ASSISTANT EDUCATIONAL OFFICER
              OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER, MUNNAR,
              IDUKKI 685 612

     5        CORPORATE MANAGER
              CORPORATE EDUCATIONAL AGENCY, HIGH RANGE ESTATE SCHOOL,
              KDHP PVT LTD, KHDP HOUSE, MUNNAR,IDUKKI 685 612


OTHER PRESENT:
           SRI. BIJOY CHANDRAN -SR. G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15469 OF 2021
                                   2

                             JUDGMENT

The substantial prayer in the writ petition is a challenge

against Ext.P4. However, when the matter was taken up for

consideration, the learned counsel for the petitioner submits

that a consideration of Ext.P4 at the hands of the 1 st

respondent will be a satisfactory relief as far the petitioner is

concerned.

In the above view of the matter, there will be a direction

to the 1st respondent to take up, consider and pass orders on

Ext.P7 representation preferred by the petitioner with notice

to the petitioner as well as the 5 th respondent 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 bng/13.08.2021 WP(C) NO. 15469 OF 2021

APPENDIX OF WP(C) 15469/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 07-

07-2020

Exhibit P2 TRUE COPY OF THE ORDER OF THE 4TH RESPONDENT DATED 19-08-2020

Exhibit P3 TRUE COPY OF APPEAL MEMORANDUM FILED BY THE 5TH RESPONDENT DATED 08-10-2020

Exhibit P4 TRUE COPY OF THE ORDER RETURNING THE APPEAL MEMORANDUM DATED 03-02-2021

Exhibit P5 TRUE COPY OF THE G.O (RT) NO.

3287/2021/G.EDN DATED 06-07-2021

Exhibit P6 TRUE COPY OF THE LETTER NO.

H2/19500/2019/DGE DATED 12-07-2021

Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 02-11-

2020.