Jismy James vs The State Of Kerala
2021 Latest Caselaw 2934 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                       WP(C).No.2030 OF 2021(C)


PETITIONER:

               JISMY JAMES
               AGED 32 YEARS
               W/O M.J. SIJI, UPPER PRIMARY SCHOOL ASSISTANT, ST.
               TERESITA'S UP SCHOOL, THALORE, CHERPU-680306
               (RESIDING AT MANDUMPAL, MARATHANCODE, KUNNAMKULAM-
               680604, THRISSUR DISTRICT)

               BY ADVS.
               SRI.V.A.MUHAMMED
               SRI.M.SAJJAD

RESPONDENTS:

      1        THE STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
               EDUCATION DEPARTMENT, SECRETARIAT ANNEXE-II,
               THIRUVANANTHAPURAM-695001.

      2        THE DIRECTOR OF GENERAL EDUCATION
               JAGATHY, THIRUVANANTHAPURAM-695014.

      3        THE DISTRICT EDUCATIONAL OFFICER,
               CHAVAKKAD, THRISSUR DISTRICT-680506.

      4        THE ASSISTANT EDUCATIONAL OFFICER,
               CHERPU, THRISSUR DISTRICT-680306.

      5        THE CORPORATE MANAGER,
               DEVAMATHA CORPORATE EDUCATIONAL AGENCY OF CMS
               SCHOOLS, DEVAMATHA PROVINCIAL HOUSE, THRISSUR-680022.


OTHER PRESENT:

               T. RAJASEKHARAN NAIR SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2030 OF 2021(C)

                                    2

                             JUDGMENT

Dated this the 27th day of January 2021

This writ petition is filed challenging Ext.P2 and seeking

directions to the 4th respondent to grant approval to the

appointment order of the petitioner in view of Exts.P3, P4 and

P5. Seeking approval of appointment of the petitioner, the 5 th

respondent Corporate Manager has preferred Ext.P6 revision

petition before the 2nd respondent.

2. Having heard the learned Government Pleader also,

there will be a direction to the 2 nd respondent to take up,

consider and pass orders on Ext.P6 revision petition filed by the

5th respondent with notice to the 5th respondent as well as the

petitioner and after hearing them through any appropriate

means including 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 Bng/27.01.2021 WP(C).No.2030 OF 2021(C)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 31/05/2017.

EXHIBIT P2 TRUE COPY OF THE ORDER NO. C-

1208/2017/K.DIS DATED 27/09/2017 OF THE AEO.

EXHIBIT P3 TRUE COPY OF THE ORDER NO. B2-

3144/2019/K.DIS DATED 21/05/2017 OF THE DEO.

EXHIBIT P4 TRUE COPY OF THE GO(P)NO. 3/2019/G.EDN.

DATED 28/02/2019.

EXHIBIT P5 TRUE COPY OF THE CIRCULAR NO.

J2/57/2019/G.EDN. DATED 08/03/2019 OF THE GOVERNMENT.

EXHIBIT P6 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE 2ND RESPONDENT DATED 28/11/2020.