State Of Kerala vs State Of Kerala
2021 Latest Caselaw 5927 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
                                    &
                  THE HONOURABLE MR.JUSTICE GOPINATH P.

       THURSDAY, THE 18TH DAY OF FEBRUARY 2021/29TH MAGHA,1942

                          W.A.No.100 OF 2019

     AGAINST THE JUDGMENT DATED 9.1.2018 IN W.P(C).NO.742/2018(P)
                       OF HIGH COURT OF KERALA

APPELLANTS/RESPONDENTS IN W.P.(C):

       1      STATE OF KERALA
              REPRESENTED BY SECRETARY TO GOVERNMENT,
              FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

       2      DIRECTOR OF PUBLIC INSTRUCTIONS
              THIRUVANANTHAPURAM-695 001.

       3      DEPUTY DIRECTOR OF EDUCATION
              IDUKKI, THODUPUZHA-685 002.

       4      DISTRICT EDUCATIONAL OFFICER
              KATTAPPANA-685 584.

       5      THE ACCOUNTANT GENERAL (A & E)
              KERALA, THIRUVANANTHAPURAM-695 001.

              BY SMT.RAJI T. BHASKAR, GOVERNMENT PLEADER

RESPONDENT/PETITIONER IN W.P.(C):

              KURIAN.T.K.
              S/O. MATHAI, HEADMASTER(RETIRED), ST. JEROMES H.S.S.,
              VELLAYAMKUDI, IDUKKI DISTRICT,
              RESIDING AT THEKKEKAROTTU HOUSE, KATTAPPANA. PIN-685515.

              R1 BY ADV. SRI.PAULSON THOMAS

          THIS WRIT APPEAL    HAVING COME UP FOR ADMISSION ON
     18.02.2021, THE COURT     ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 W.A.No.100/2019                     :: 2 ::




                              JUDGMENT

A.K. Jayasankaran Nambiar, J.

In the judgment impugned in the Writ Appeal , the learned

Single Judge followed the judgment dated 14.8.2017 in W.P.

(C).No.30167/2016 [Sabu Mathew v. State of Kerala]. It is brought

to our notice by the learned Government Pleader that the

aforementioned judgment dated 14.8.2017 in W.P.

(C).No.30167/2016 has since been upheld by a Division Bench of

this Court through judgment dated 4.7.2019 in W.A.No.1235/2018

and connected cases, through a dismissal of the Writ Appeal

preferred by the State Government. Under the said circumstances,

we are of the view that the present Writ Appeal also has to be

dismissed, following the judgment dated 4.7.2019 in

W.A.No.1235/2018 and connected cases.

The Writ Appeal is dismissed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE

prp/18/2/21