C.V.Issac vs State Of Kerala
2021 Latest Caselaw 1662 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

                       WP(C).No.1145 OF 2021(P)


PETITIONER:

               C.V.ISSAC
               AGED 65 YEARS
               S/O VARGHESE, CHEMMARIYIL HOUSE,
               VECHOOCHIRA P.O.
               PATHANAMTHITTA-686 511.

               BY ADVS.
               SRI.K.T.THOMAS
               SRI.MATHEW B. KURIAN

RESPONDENTS:

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

      2        THE DIRECTOR OF GENERAL EDUCATION,
               HOUSING BOARD BUILDINGS, JAGATHY,
               THIRUVANANTHAPURAM-695 001.

      3        REGIONAL DEPUTY DIRECTOR,
               (HSE) REGIONAL DIRECTORATE,
               G.I.P.L.PARAPPIL CAMPUS, KALLANI P.O,
               KOZHIKODE-673 003.

      4        THE MANAGER,
               VHM HIGHER SECONDARY SCHOOL,
               MORAYOOR P.O., MALAPPURAM-673 642.



               NISHA BOSE SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1145 OF 2021(P)

                                       2

                               JUDGMENT

Dated this the 15th day of January 2021

The petitioner has approached this Court seeking

directions to the respondents to consider and pass orders on

Exts.P2 and P3 representations submitted by the petitioner for

implementation of Ext.P1 judgment and for the release of the

leave surrender benefits on the basis of the same. It is

submitted by the learned counsel for the petitioner that the

petitioner was entitled the benefit as sought for by him by

Ext.P1 and since the matter is pending before the 1 st

respondent, I am of the opinion that the 1 st respondent to take

an appropriate decision on the representations.

There will, accordingly, be a direction to the 1st

respondent to take up, consider and pass appropriate orders

on Exts.P2 Exts.P3 representations preferred by the petitioner

with notice to the petitioner as well as the Manager within a

period of three month from the date of receipt of copy of this

judgment. It is made clear that the hearing can be conducted

through any appropriate means including by video

conferencing. Order shall be passed as directed above after WP(C).No.1145 OF 2021(P)

hearing the parties. It is made clear that, if any, monitory

benefits are found due to the petitioner the same shall also be

released within a period of two months thereafter.

Sd/-

ANU SIVARAMAN

JUDGE nak WP(C).No.1145 OF 2021(P)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 25.2.2009 IN WPC NO 11803/2006.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 16.8.2016 SUBMITTED BY PETITIONER TO THE 1ST RESPONDENT

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 2.9.2016 SUBMITTED BY PETITIONER TO THE 1ST RESPONDENT