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Clement C.C vs State Of Kerala
2021 Latest Caselaw 3471 Ker

Citation : 2021 Latest Caselaw 3471 Ker
Judgement Date : 1 February, 2021

Kerala High Court
Clement C.C vs State Of Kerala on 1 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                       WP(C).No.2474 OF 2021(H)


PETITIONER:

               CLEMENT C.C.
               AGED 29 YEARS
               S/O. LATE C.A. CHERIAN, CHUNGATH HOUSE HILL BAZAR,
               KUNNAMKULAM, THRISSUR 680 503, NOW WORKING S FULL
               TIME MENIAL, T.M.V.H.S. SCHOOL, PERUMBILAVU,
               THRISSUR 680 503.

               BY ADVS.
               SRI.GEORGE MATHEW
               SRI.M.D.SASIKUMARAN
               SHRI.PRAVEEN S.
               SHRI.SUNIL KUMAR A.G
               SRI.DIPU JAMES
               SHRI.MATHEW K.T.
               SHRI.GEORGE K.V.

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF GENERAL
               EDUCATION, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001.

      2        THE DIRECTOR GENERAL OF EDUCATION,
               DIRECTOATE OF GENERAL EDUCATION, JAGATHI,
               THIRUVANANTHAPURAM 695 014.

      3        THE DEPUTY DIRECTOR OF EDUCATION,
               CIVIL STATION, AYYANTHOLE, THRISSUR 680 003.

      4        DISTRICT EDUCATION OFFICER,
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, MINI
               CIVIL STATION, CHAVAKKAD, THRISSUR 680 506.

      5        T.M.V.H.S, SCHOOL,
               PERUMBILAVU, THRISSUR 680 503
               REPRESENTEND BY ITS MANAGER,

      6        THE MANAGER,
               T.M.V.H.S. SCHOOL, PERUMBILAVU, THRISSUR 680 503.
 WP(C).No.2474 OF 2021(H)

                                  2

       7      THE HEADMISTRESS,
              T.M.V.H.S. SCHOOL, PERUMBILAVU, THRISSUR 680 503.

       8      JUDITH MARY DASAN,
              AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
              RESIDING AT PALAYUR HOUSE, ANJUR P.O. MUNDUR,
              THRISSUR 680 541.

       9      PAUL CHACKO V,
              AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
              MANAGER, T.M.V.H.S. SCHOOL, PERUMBILAVU,
              THRISSUR 680 503.



              BIJOY CHANDRAN GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2474 OF 2021(H)

                                    3




                              JUDGMENT

Dated this the 1st day of February 2021

The learned counsel for the petitioner seeks leave to

withdraw this writ petition with liberty to challenge the order

passed against the petitioner.

This writ petition is dismissed as withdrawn.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.2474 OF 2021(H)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF APPOINTMENT ORDER DATED 01.06.2011 ISSUED 6TH RESPONDENT.

EXHIBIT P2 TRUE COPY OF G.O. (RT0 NO. 4836/13/G.

EDN. DATED 16.11.2013.

EXHIBIT P3 TRUE COPY OF MODIFICATION ORDER G.O.

(RT) NO. 226/14/G. EDN. DATED 16.04.2014.

EXHIBIT P4 TRUE COPY OF NOTIFICATION PUBLISHED IN MALAYALA MANORAMA DAILY DATED 1.05.2018.

EXHIBIT P5 TRUE COPY OF RECEIPT DTD. 30.05.2018 EVIDENCING PAYMENT OF FEE FOR CONFIDENTIAL MARK LIST.

EXHIBIT P6 TRUE COPY OF APPLICATION DTD.

31.05.2018 SUBMITTED BY PETITIONER TO 6TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF POSTAL RECEIPT DTD.

01.06.2018 SHOWING SUBMISSION OF EXT. P6 BY REGISTERED POST.

EXHIBIT P8 TRUE COPY OF LEAVE APPLICATION DTD. NIL SUBMITTED BY OUTGOING TEACHER DENY JOB.K.

EXHIBIT P9 TRUE COPY OF APPOINTMENT ORDER DATED 01.06.2018 ISSUED BY 6TH RESPONDENT APPOINTING 8TH RESPONDENT.

EXHIBIT P10 TRUE COPY OF DECLARATION DTD.

01.06.2018 ISSUED BY 6TH RESPONDENT.

EXHIBIT P11 TRUE COPY OF LETTER DTD. 01.06.2018 ISSUED BY 6TH RESPONDENT TO 4TH RESPONDENT.

EXHIBIT P12 TRUE COPY OF LETTER DTD. 12.06.2018 ISSUED BY 4TH RESPONDENT TO 6TH RESPONDENT.

EXHIBIT P13 TRUE COPY OF INTERIM ORDER DATED 21.06.2018 IN WPC NO. 20276 OF 2018. WP(C).No.2474 OF 2021(H)

EXHIBIT P14 TRUE COPY OF ORDER DTD. 12.06.2018 ISSUED BY 6TH RESPONDENT AND SERVED TO PETITIONER ON 23.06.2018.

EXHIBIT P15 TRUE COPY OF COMMON JUDGMENT DTD.

12.10.2018 WPC NOS. 20276 OF 2018 AND 26107 OF 2018.

EXHIBIT P16 TRUE COPY OF ORDER NO. B5/4746/2018/K.

DIS DTD. 30.05.2019 ISSUED BY 4TH RESPONDENT.

EXHIBIT P17 TRUE COPY OF ORDER NO. B4-1160/2019 DTD. 27.07.2019 ISSUED BY 3RD RESPONDENT.

EXHIBIT P18 TRUE COPY OF ORDER NO. DGE/7847/2019-

ECS DTD. 12.03.2020 ISSUED BY 2ND RESPONDENT.

EXHIBIT P19 TRUE COPY OF LETTER NO.

B5/3806/20/T.TE. DTD. 24.08.2020 ISSUED BY 4TH RESPONDENT TO 6TH RESPONDENT.

EXHIBIT P20 TRUE COPY OF ORDER NO. B4/5011/20 DTD.

29.10.2020 ISSUED BY 3RD RESPONDENT TO 6TH RESPONDENT.

EXHIBIT P21 TRUE COPY OF REPRESENTATION DTD.

03.12.2020 SUBMITTED BY PETITIONER TO 6TH RESPONDENT.

EXHIBIT P22 TRUE COPY OF REPRESENTATION DTD.

01.01.2021 SENT BY PETITIONER THROUGH REGISTERED POST TO 6TH RESPONDENT.

EXHIBIT P23 TRUE COPY OF REPRESENTATION DTD.

10.10.2021 SENT BY PETITIONER THROUGH REGISTERED POST TO 7TH RESPONDENT.

EXHIBIT P24 TRUE COPY OF REPRESENTATION DTD.

04.01.2021 SENT BY PETITIONER THROUGH REGISTERED POST TO 4TH RESPONDENT.

EXHIBIT P25 TRUE COPY OF NOTICE NO. 1/N/20 DTD.

11.01.2021 ISSUED BY 6TH RESPONDENT TO PETITIONER.

EXHIBIT P26 TRUE COPY OF RECEIPT DTD. 15.01.2021 SUBMITTED BY PETITIONER TO 6TH RESPONDENT.

 
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