Rejeendranath M.K vs State Of Kerala
2021 Latest Caselaw 13015 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                         WP(C) NO. 11897 OF 2021
PETITIONERS:

     1      REJEENDRANATH M.K
            AGED 54 YEARS
            SON OF NANU KURUP,
            HEADMASTER, ARUR MAPPILA L P SCHOOL,
            P.O.ARUR, KOZHIKODE DISTRICT-673 507,
            (RESIDING AT POOLAKANDIYIL HOUSE,
            P.O. ARUR, KOZHIKODE DISTRICT-673 507

     2      SURESH BABU N.K.
            AGED 49 YEARS
            SON OF NARAYANAN,
            HEADMASTER, AYANCHERI MAPPILA L P SCHOOL,
            P.O.AYANCHERI, KOZHIKODE DISTRICT-673 541
            (RESIDING AT NELLIYOTTU THAZHE KUNIYIL ,
            P.O.AYANCHERI KOZHIKODE DISTRICT-673 541

            BY ADVS.
            V.A.MUHAMMED
            V.RAJASEKHARAN NAIR


RESPONDENTS:

     1      STATE OF KERALA
            REPRESENTED BY ITS SECRETARIAT TO GOVERNMENT,
            GENERAL DEPARTMENT,
            SECRETARIAT ANNEXE-II,
            THIRUVANANTHAPURAM-695 001

     2      THE DIRECTOR OF GENERAL EDUCATION,
            P.O.JAGATHY, THIRUVANANTHAPURAM-695 014

     3      THE DEPUTY DIRECTOR OF EDUCATION
            MANANCHIRA, KOZHIKODE-673 001

     4      THE DISTRICT EDUCATIONAL OFFICER
            VADAKARA-673 101,
            KOZHIKODE DISTRICT

     5      THE ASSISTANT EDUCATIONAL OFFICER
            NADAPURAM-673 506,
            KOZHIKODE DISTRICT
 WP(C) NO. 11897 OF 2021
                                  2


     6     THE ASSISTANT EDUCATIONAL OFFICER
           THODANNUR-673 541, KOZHIKODE DISTRICT

     7     THE MANAGER
           ARUR M L P SCHOOL, P.O.ARUR KAKKATTIL (VIA) ,
           VADAKARA-673 507,
           KOZHIKODE DISTRICT

     8     THE MANAGER
           AYANCHERI MAPPILA L P SCHOOL,
           P.O.AYANCHERI, VILLYAPPALLI (VIA),
           VADAKARA-673 541, KOZHIKODE DISTRICT

           R1-R6 BY SHRI.BIJOY CHANDRAN, SR.GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11897 OF 2021
                                   3

                          JUDGMENT

Dated this the 17th day of June 2021

Admit. The learned Government Pleader takes notice for

respondent Nos. 1 to 6. Notice to respondent Nos.7 and 8 are

dispensed with in the light of the limited prayer made in the writ

petition.

2.The writ petition has been filed challenging the non approval

of appointment of the petitioners as Headmasters. The petitioners

have preferred Ext.P13 revision before the Government and they pray

that the same may be directed to be disposed of at the earliest.

Ext.P13 is seen to have been filed on 17.05.2021.

3. In the light of the limited prayer made in the writ petition, the

writ petition is disposed of directing the 1 st respondent to consider

and pass orders on Ext.P13 Revision Petition if the same has been

received and is pending within a period of four months from the date

of receipt of a copy of this judgment. Orders shall be passed after

hearing the petitioners and other interested parties. If physical

hearing is not possible, they may be heard virtually.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 11897 OF 2021

APPENDIX OF WP(C) 11897/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE 1ST PETITIONER DATED 01.06.2020

EXHIBIT P2 TRUE COPY OF THE ORDER NO.B/4710/2020 DATED 02.10.2020 OF THE AEO, NADAPURAM

EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND PETITIONER DATED 01.06.2020

EXHIBIT P4 TRUE COPY OF THE ORDER NO.C/4187/2020 DATED 09.10.2020 OF THE AEO, THODANNUR

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN OP (KAT) NO.105/2019 DATED 27.01.2020

EXHIBIT P6 TRUE COPY OF THE ORDER IN S.L.P.(CIVIL) DIARY NO.12310/2020 OF THE HON'BLE APEX COURT

EXHIBIT P7 TRUE COPY OF THE G.O.(P).

NO.1/2021/G.EDN.DATED 03.01.2021 OF THE GOVERNMENT

EXHIBIT P8 TRUE COPY OF THE G.O.(P) NO.222/89/G.EDN DATED 28.11.1989 OF THE GOVERNMENT ALONG WITH TYPED COPY

EXHIBIT P9 TRUE COPY OF THE CIRCULAR NO.

J1/19/21/G.EDN DATED 16.02.2021 OF THE DIRECTOR

EXHIBIT P10 TRUE COPY OF THE INTERIM ORDER IN O.A.NO.441/2021 DATED 19.02.2021 OF THE KERALA ADMINISTRATIVE TRIBUNAL (PRINCIPAL BENCH)

EXHIBIT P11 TRUE COPY OF THE INTERIM ORDER IN O.A.NO.441/2021 DATED 08.04.2021 OF THE KERALA ADMINISTRATIVE TRIBUNAL (PRINCIPAL BENCH) WP(C) NO. 11897 OF 2021

EXHIBIT P12 TRUE COPY OF THE DECISION REPORTED IN 2004 (3) KLT 206 DECIDED ON 18TH AUGUST 2004

EXHIBIT P13 TRUE COPY OF THE REVISION PETITION SUBMITTED BEFORE THE GOVERNMENT DATED 17.05.2021 BY THE PETITIONERS

EXHIBIT P14 TRUE COPY OF THE G.O.(MS) NO.63/89/G.EDN DATED 08.06.1989 OF THE GOVERNMENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE