St.Mary'S L.P. School Idukki vs The Secretary
2021 Latest Caselaw 3346 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.2309 OF 2021(K)


PETITIONER:

               ST.MARY'S L.P. SCHOOL IDUKKI
               IDUKKI COLONY P.O, IDUKKI-685 602,
               REPRESENTED BY ITS MANAGER DR. THOMAS MAR ATHANASIUS
               METROPOLITON.

               BY ADVS.
               SRI.P.RAMAKRISHNAN
               SMT.PREETHI RAMAKRISHNAN (P-212)
               SRI.T.C.KRISHNA
               SRI.C.ANIL KUMAR
               SMT.ASHA K.SHENOY
               SRI.PRATAP ABRAHAM VARGHESE

RESPONDENTS:

      1        THE SECRETARY
               GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001

      2        ADDITONAL DIRECTOR OF GENERAL EDUCATION,
               DPI JUNCTION, JAGATHY, THIRUVANANTHAPURAM-695 014.

      3        DISTRICT EDUCATIONAL OFFICER,
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
               KANJIRAMATTAM JUNCTION, THODUPUZHA-685 584

      4        ASSISTANT EDUCATIONAL OFFICER,
               OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
               ARAKULAM P.O, IDUKKI 685 591.

               GP BIJOY CHANDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2309 OF 2021

                                        2




                                  JUDGMENT

Dated this the 29th day of January 2021

The petitioner, who is the manager of an aided school has

approached this Court challenging Exts.P3, P4 and P5 orders by which

approval has been declined for appointments made by the petitioner. It

is submitted that Ext.P6 revision petition has been filed by the manager

which is pending consideration before the 1st respondent.

2. 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.P6 revision petition preferred by the petitioner, with notice to the

petitioner as well as the appointee whose name is mentioned in Ext.P6

and after hearing them through any appropriate means including by

video conferencing, and pass orders thereon within a period of three

months from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.2309 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF CIRCULAR DATED 6.11.2012 OF THE GENERAL EDUCATION DEPARTMENT, GOVERNMENT OF KERALA.

EXHIBIT P2 TRUE COPY OF APPOINTMENT ORDER DATED 1.6.2017.

EXHIBIT P3 TRUE COPY OF ORDER DATED 19.10.2017 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF ORDER DATED 26.12.2017 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF ORDER DATED 8.99.2019 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF REVISION DATED 22.9.2020 FLED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL