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The Manager vs State Of Kerala
2021 Latest Caselaw 9473 Ker

Citation : 2021 Latest Caselaw 9473 Ker
Judgement Date : 22 March, 2021

Kerala High Court
The Manager vs State Of Kerala on 22 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                      WP(C).No.23784 OF 2020(W)


PETITIONER:

               THE MANAGER, DESABANDHU HIGHER SECONDARY SCHOOL,
               THACHAMPAARA, PALAKKADU.

               BY ADVS.
               SRI.GEORGE POONTHOTTAM (SR.)
               SMT.NISHA GEORGE
               SRI.A.L.NAVANEETH KRISHNAN

RESPONDENTS:

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

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

      3        THE DISTRICT EDUCATIONAL OFFICER,
               MANNARKKADU, PALAKKAD-678 582.




               SRI. P.M.MANOJ -SR.GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23784 OF 2020                   2

                                 JUDGMENT

When this matter was called today, the

learned counsel for the petitioner submitted

that pending this lis, approval to the

appointment of the teacher in question has

already been granted and therefore, that no

further orders have been pressed.

In the fore circumstances, this writ

petition is closed.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/23.2.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 15.11.2018 IN WPC NO.37213 OF 2018 PASSED BY THIS HON'BLE COURT.

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 15.10.2018 IN WPC NO.33615 OF 2018 PASSED BY THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF THE GO(RT) NO.5372/2019/GEN.ED DTED 06.12.2019.

EXHIBIT P3 TRUE COPY OF THE GO(RT) NO.886/2020/GEN.EDN DATED 19.02.2020.

EXHIBIT P4 TRUE COPY OF THE LETTER NO.H2/19500/2019/DGE DATED 07.10.2020 ISSUED BY THE DIRECTOR OF GENERAL EDUCATION.

EXHIBIT P5 TRUE COPY OF THE ORDER NO.B4/1476/2018 DATED 22.09.2020 ISSUED BY THE DEO, MANNARKKAD.

EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER DATED 12.10.2020 IN WPC NO.21496 OF 2020 ISSUED BY THIS HON'BLE COURT.

EXHIBIT P7 TRUE COPY OF THE GO(RT) NO./2818/2020/G.EDN DATED 19.10.2020.

EXHIBIT P8 TRUE COPY OF THE GO(P) NO.10/10.G.EDN DATED 12.01.2010.

EXHIBIT P9 TRUE COPY OF THE ORDER DATED 29.08.2016 IN SLA(C) NO.15726/2016 PASSED BY THE HON'BLE SUPREME COURT.

EXHIBIT P10 TRUE COPY OF THE GO(RT) NO.1433/2020/G.EDN DATED 30.03.2020.

EXHIBIT P10 A TRUE COPY OF THE JUDGMENT IN WPC NO.18386 OF 2019 DATED 05.07.2019 PASSED BY THIS HON'BLE COURT.

EXHIBIT P11 TRUE COPY OF THE INTERIM ORDER DATED 03.08.2020 IN WA NO.849 OF 2020 PASSED BY THIS HON'BLE COURT.

 
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