Corporate Manager vs State Of Kerala
2021 Latest Caselaw 5378 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                         WP(C).No.3828 OF 2021


PETITIONERS:

      1        CORPORATE MANAGER
               CORPORATE EDUCATIONAL AGENCY OF THE FRANCISCAN
               SISTERS OF MARY OUR LADY'S CONVENT, THOPPUMPADY (P.O)
               ERNAKULAM DISTRICT, PIN-682005

      2        JEMMA C. F.
               W/O.K.A.JOY, AGED 56 YEARS,
               XII/390, KONATT HOUSE, HARIHAR NAGAR NO.10
               KONTHURUTHY, COCHIN-13, 682013

               BY ADV. SMT.K.V.BHADRA KUMARI

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVT.,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695001

      2        DIRECTOR OF GENERAL EDUCATION
               THIRUVANANTHAPURAM,
               OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
               JAGATHY, THIRUVANANTHAPURAM, PIN-695014

      3        DISTRICT EDUCATIONAL OFFICER,
               ERNAKULAM, OFFICE OF THE DISTRICT EDUCATIONAL
               OFFICER, ERNAKULAM, PIN-682011

               T RAJASEKHARAN NAIR, SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3828 OF 2021

                                       2




                                JUDGMENT

Dated this the 15th day of February 2021

This writ petition is filed seeking the following relief :-

"i) To issue a Writ in the nature of Mandamus, or any other Writ; Order or Direction directing the 1 st respondent to consider and pass order on Exhibit P7 Revision petition forthwith, before the retirement of the 2nd petitioner on 31/3/2021, giving an opportunity for the 1 st and 2nd petitioners for personal hearing."

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

Government Pleader.

3. It is submitted that the petitioners, who are the Corporate

Educational Agency and a teacher, have approached this Court seeking

a consideration of Ext.P7 revision petition preferred by the 1 st

petitioner before the Government.

4. Having heard the learned Government Pleader also, since Ext.P7

revision petition has been submitted before the 1 st respondent, it is for

the 1st respondent to take an appropriate decision thereon.

5. There will, accordingly, be a direction to the 1 st respondent to WP(C).No.3828 OF 2021

take up, consider and pass orders on Ext.P7 revision petition preferred

by the 1st petitioner, with notice to the petitioners and after hearing

them through any appropriate means including by video

conferencing, within a period of two months from the date of receipt

of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.3828 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY THE 1ST PETITIONER TO THE 2ND PETITIONER

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 17/1/2019 ISSUED BY D.E.O., ERNAKULAM

EXHIBIT P3 TRUE COPY OF THE APPEAL SUBMITTED BY THE 1ST PETITIONER BEFORE DY. DIRECTOR OF EDUCATION, ERNAKULAM DATED 8/3/2019

EXHIBIT P4 TRUE COPY OF THE ORDER PASSED BY THE D.D.E., ERNAKULAM DATED 11/6/2019.

EXHIBIT P5 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT ON 18/7/2019

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 17/11/2019 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P7 TRUE COPY OF THE REVISION SUBMITTED BY THE 1ST PETITIONER BEFORE THE SECRETARY TO GOVT. ON 10/3/2020

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 18/12/2020 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT

RESPONDENT'S/S EXHIBITS: NIL