The Manager vs Government Of Kerala
2021 Latest Caselaw 2260 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                       WP(C).No.1464 OF 2021(G)


PETITIONER:

               THE MANAGER
               LUTHERAN LOWER PRIMARY SCHOOL,
               DYMOCK, VANDIPERIYAR P.O, PEERMADE,
               IDUKKI DISTRICT

               BY ADVS.
               SRI.T.A.UNNIKRISHNAN
               SRI.K.K.AKHIL

RESPONDENTS:

      1        GOVERNMENT OF KERALA
               REPRESENTED BY SECRETARY,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM PIN 695 001

      2        THE DIRECTOR OF GENERAL EDUCATION,
               JAGATHY, THIRUVANANTHAPURAM PIN 695 014

      3        THE DISTRICT EDUCATION OFFICER,
               KATTAPPANA, IDUKKI DISTRICT PIN 685 508

      4        THE ASSISTANT EDUCATIONAL OFFICER,
               PEERMEDU, IDUKKI DISTRICT PIN 685 531

               T. RAJASEKHKARAN, SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1464 OF 2021

                                        2




                                JUDGMENT

This writ petition is filed seeking the following prayer:

"(i) issue a writ of mandamus or such other writ order or direction directing the 1st respondent to consider Exhibit P5 revision petition and pass orders thereon after giving an opportunity of being heard to the petitioner."

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

against the refusal to approve the appointment of the petitioner, the

petitioner has approached the Government filing Ext.P5 revision

petition and the same is pending before the Government.

4. Having heard the learned Government Pleader also, there will be

a direction to the 1st respondent to take up, consider and pass orders

on Ext.P5 revision petition preferred by the petitioner, with notice to

the petitioner and after hearing him, within a period of three months

from the date of receipt of a copy of this judgment. It is made clear

that the hearing as directed above can be conducted through any WP(C).No.1464 OF 2021

appropriate means including video conferencing.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.1464 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER OF APPOINTMENT DATED 1-06-2016 ISSUED BY THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 26-09-2017 ISSUED BY THE 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 28-1-2019 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 10-02-2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P5 TRUE COPY OF THE REVISION PETITION (WITHOUT EXTS) DATED 3-3-2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL