Mani Raj T.R vs Director Of General Education
2021 Latest Caselaw 4317 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       WP(C).No.2086 OF 2021(I)


PETITIONER:

               MANI RAJ T.R.
               AGED 35 YEARS
               S/O.V.RAJAGOPAL, THODATHIL HOUSE,
               VALAYANCHIRANGARA, PIN - 683 556.

               BY ADV. SRI.K.A.SIYAD

RESPONDENTS:

      1        DIRECTOR OF GENERAL EDUCATION
               THE DIRECTORATE OF HIGHER SECONDARY EDUCATION,
               HOUSING BOARD BUILDING, SANTHI NAGAR,
               TRIVANDRUM, PIN - 695 001.

      2        SENIOR ADMINISTRATIVE OFFICER
               DEPARTMENT OF HIGHER SECONDARY EDUCATION, HOUSING
               BOARD BUILDING, SANTHI NAGAR,
               TRIVANDRUM, PIN - 695 001.

      3        REGIONAL DEPUTY DIRECTOR
               DEPARTMENT OF HIGHER SECONDARY EDUCATION,
               ERNAKULAM, KOCHI - 682 011.



               SR GP T RAJASEKHARAN NAIR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2086 OF 2021(I)

                                        2



                                JUDGMENT

Dated this the 5th day of February 2021

This writ petition is filed seeking the following relief:

To issue writ order or direction in the nature of mandamus directing the 3rd respondent to take up the matter relating to the approval of the appointment of the petitioner as Laboratory Assistant at Higher Secondary School, Valayanchirangara as per Ext.P1 to Ext.P3 documents and to conclude the entire proceedings with an opportunity of personal hearing to the petitioner, within a time limit fixed by this Hon'ble Court, in the interest of justice.

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. It is submitted by the learned counsel for the petitioner that

the petitioner has been appointed as Lab Assistant in a retirement

vacancy on 20.10.2020 and that the appointment has been forwarded

by the Manager for approval. It is submitted that no orders have

been passed on the proposal.

4. The learned Government Pleader submits that the proposal

is received and is pending consideration before the 3 rd respondent WP(C).No.2086 OF 2021(I)

and that appropriate orders shall be passed thereon.

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

3rd respondent to take up the proposal and pass appropriate orders

thereon without undue delay, at any rate, within a period of six

weeks from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.2086 OF 2021(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE PHOTOCOPY OF THE APPOINTMENT ORDER UNDER THE SEAL OF THE SCHOOL MANAGER.

EXHIBIT P2 TRUE PHOTOCOPY OF THE DECLARATION OF THE SCHOOL MANAGER DATED 20/10/2020.

EXHIBIT P3 TRUE PHOTOCOPY OF THE DECLARATION GIVEN BY THE PETITIONER DATED 20/10/2020.