Ansar Kodasseri vs State Of Kerala
2021 Latest Caselaw 9513 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

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

                       WP(C).No.7356 OF 2021(T)


PETITIONER:

               ANSAR KODASSERI
               AGED 34 YEARS
               S/O. MOHAMMED .M., MELETHIL HOUSE,
               CHEMBRASSERI P.O., MALAPPURAM -676 521

               BY ADV. SRI.VISHNU R.

RESPONDENTS:

      1        STATE OF KERALA
               REP BY PRINCIPAL SECRETARY, GENERAL EDUCATION
               DEPARTMENT, GOVERNMENT SECRETARIAT, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001

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


OTHER PRESENT:

               T RAJASEKHARAN NAIR SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7356 OF 2021

                                    2

                             JUDGMENT

Dated this the 22nd day of March 2021

This writ petition is filed seeking the following reliefs:-

"A. To issue writ, order or direction to the 1 st respondent to consider Exhibit P8 representation and pass appropriate orders within a time limit, to be fixed by this Honourable Court, in the interest of justice.

B. To issue a writ of certiorari or such other appropriate writ, order or direction to the respondents to correct the names of the petitioner in Exhibit P8 with new names published in the Kerala Gazettte in Exhibit P3 in the interest of justice."

2. Heard the learned counsel for the petitioner and

the learned Government Pleader.

3. The only substantial prayer sought by the learned

counsel for the petitioner at the time of hearing of the writ

petition was for a consideration of Ext.P8 representation

pending before the 1st respondent.

4. Having heard the learned Government Pleader WP(C).No.7356 OF 2021

also, there will be a direction to the 1 st respondent to take

up, consider and pass orders on Ext.P8 representation

preferred by the petitioner within a period of six weeks from

the date of receipt of a copy of this judgment.

The writ petition is ordered, accordingly.

Sd/-

ANU SIVARAMAN

JUDGE Bng/22.03.2021 WP(C).No.7356 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE REHABILITATION COUNCIL OF INDIA, NEW DELHI DATED 04.04.2019

EXHIBIT P2 TRUE COPY OF SSLC BOOK OF PETITIONER

EXHIBIT P3 NOTARIZED COPY OF THE GAZETTE PUBLICATION VOLUME 4 DATED 28.04.2015

EXHIBIT P4 TRUE COPY OF DRIVING LICENCE DATED 01.07.2015

EXHIBIT P5 NOTARIZED COPY OF AADHAR CARD DATED NIL

EXHIBIT P6 ONE AND THE SAME CERTIFICATE OF THE VILLAGE OFFICER DATED 04.03.2020

EXHIBIT P7 TRUE COPY OF JUDGMENT IN WP(C) 16549/2020 DATED 12.08.2020

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION TO 1ST RESPONDENT DATED 10.03.2021