The State Of Kerala vs The State Of Kerala
2021 Latest Caselaw 10428 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                        &

                THE HONOURABLE MR. JUSTICE GOPINATH P.

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                                WA.No.1113 OF 2020

 AGAINST THE JUDGMENT DATED 18-07-2019 IN WP(C) 26112/2017(L) OF
                      HIGH COURT OF KERALA


APPELLANTS/RESPONDENTS 1 TO 3:

      1        THE STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001

      2        THE DIRECTOR,
               DIRECTORATE OF HIGHER SECONDARY EDUCATION, HOUSING
               BOARD BUILDING, THIRUVANANTHAPURAM-695 001

      3        THE REGIONAL DEPUTY DIRECTOR,
               OFFICE OF THE REGIONAL DEPUTY DIRECTOR, HIGHER
               SECONDARY EDUCATION, CORPORATION BUILDINGS,
               IVTH FLOOR, PALAYAM, THIRUVANANTHAPURAM-02

               BY GOVERNMENT PLEADER SMT. RAJI T. BHASKAR

RESPONDENTS/PETITIONER & 4TH RESPONDENT:

      1        SHARAFUDHEEN M.
               S/O. MUHAMMED HANEEFA, DARUL-HUDA, NETTAYAM P.O,
               KOLLAM DISTRICT, PIN-691 537, NOW WORKING AS HSST
               (ARABIC), AKMHSS, MYLAPORE, PIN-691 583

      2        THE MANAGER,
               AKMHSS, MYLAPORE, PIN-691 583

               R1   BY   ADV.   SRI.BENOY THOMAS
               R1   BY   ADV.   SRI.PAULSON THOMAS
               R2   BY   ADV.   SRI.M.R.ANISON
               R2   BY   ADV.   SMT.V.BHARGAVI (PANANGAD)

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 26.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA No.1113/2020                       -2-



                               JUDGMENT

A.K.Jayasankaran Nambiar, J:

The issue involved in this appeal has already been decided against the

appellant by judgment in State of Kerala v. Sreejith (2019 (2) KLT 253 ) as

noticed by the judgment of another Division Bench dated 06-11-2019 in W.P (C)

No.4053/2013 and connected cases. Accordingly the writ appeal is dismissed

following the aforesaid judgments.

(Sd/-) A.K. JAYASANKARAN NAMBIAR JUDGE

(Sd/-) GOPINATH P.

JUDGE AMG

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I TRUE COPY OF G.O(RT)NO. 1341/98/G.EDN.DATED 28.03.1998.

ANNEXURE II TRUE COPY OF CIRCULAR NO. C1/6182/HSE/97 DATED 08.07.1998

ANNEXURE III TRUE COPY OF CIRCULAR NO. A.B1/7225/00/HSE DATED 30.5.2000.

ANNEXURE IV TRUE COPY OF CIRCULAR NO. ACD. B1/7405/HSE/00 DATED 01.06.2000.

ANNEXURE V TRUE COPY OF GO(RT) NO. 1958/2002/G.EDN. DATED 03.07.2002

ANNEXURE VI TRUE COPY OF GO(MS)NO. 398/2002/G.EDN. DATED 29.11.2002.