The State Of Kerala vs The State Of Kerala
2021 Latest Caselaw 8122 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                   &

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

                           WA.No.2088 OF 2019

 AGAINST THE JUDGMENT DATED 27-02-2018 IN WP(C) 19706/2014(K) 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-695001.

      2        THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
               HOUSING BOARD BUILDING,SANTHI NAGAR,
               THIRUVANANTHAPURAM-695001.

      3        THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
               EDUCATION,
               CIVIL STATION,KANNUR-670001.

               BY GOVERNMENT PLEADER

RESPONDENTS/PETITIONER & 4TH RESPONDENT:

      1        VALSALAN PUTHAN VEETTIL
               S/O.K.NARAYANAN NAIR, RETIRED PRINCIPAL,
               CMS HIGHER SECONDARY SCHOOL, ARAPPETTA,P.O.
               MEPPADY,WAYANAD DISTRICT-673577
               (RESIDING AT KRISHNALAYAM,
               UMMENCHIRA, THALASSERY-670549)

      2        THE CORPORATE MANAGER,
               CSI SCHOOLS IN MALABAR AND WAYANAD CORPORATE
               MANAGEMENT OF CSI DIOCESAN SCHOOLS, BANK ROAD,
               KOZHIKODE-673001.

OTHER PRESENT:

               ADV V.A MUHAMMED, SR GP K.J VARGHESE (APPELLANT)

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 09.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A No.2088/2019                   -2-


                                 JUDGMENT

A.K.Jayasankaran Nambiar, J:

The issue involved in this appeal has already been considered by another

Division Bench in W.A No.1689/2017 and connected cases. The Division Bench by

its judgment dated 09-01-2020 dismissed the writ appeals preferred by the

Government. Taking note of the said judgment and following the same, the present

writ appeal is also dismissed.

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

(Sd/-) GOPINATH P.

JUDGE AMG