State Of Kerala vs State Of Kerala
2021 Latest Caselaw 2152 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                            WA.No.54 OF 2019

AGAINST THE JUDGMENT DATED 22.1.2018 IN WP(C) 2158/2018(T) 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 - 695001.

      2      DIRECTOR OF PUBLIC INSTRUCTIONS,
             THIRUVANANTHAPURAM - 695001.

      3      DEPUTY DIRECTOR OF EDUCATION,
             IDUKKI, THODUPUZHA - 685601.

      4      DISTRICT EDUCATIONAL OFFICER,THODUPUZHA - 685505.

      5      THE ACCOUNTANT GENERAL(A AND E),
             KERALA, THIRUVANANTHAPURAM - 695001.

             BY SRI. A.J. VARGHESE-SR. G.P.

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

             SALOMY K.VARKEY,W/O. JOY GEORGE, HSA (PHYSICAL
             SCIENCE), ST. THOMAS HIGH SCHOOL, PUNNAYAR,
             KANJIKUZHY, IDUKKI, RESIDING AT PAMPARA HOUSE,
             CHELACHUVADU, IDUKKI - 685606.

             R1 BY ADV. SRI.PAULSON THOMAS

OTHER PRESENT:



THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 19.01.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.54/2019                        2




                                JUDGMENT

Dated this the 19th day of January 2021

Shaffique, J.

The issue involved in the present appeal is covered by the

judgment of the Division Bench of this Court in Sabu Mathew v. State

of Kerala [2017 (4) KLT 501]. Therefore, there is no necessity to

consider the appeal on merits. The writ appeal is hence dismissed.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

GOPINATH P.

JUDGE

acd