Prof. M.Abdurahman vs The Principal Secretary To ...
2021 Latest Caselaw 9658 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                        WP(C).No.6914 OF 2021(L)


PETITIONER:

                PROF. M.ABDURAHMAN
                AGED 68 YEARS
                S/O.BEERANKUTTY, (RETIRED PRINCIPAL, COACHING CENTRE
                FOR MINORITY YOUTH, KOZHIKODE - 673 004), RESIDING AT
                SABAH MANSION, NALLALAM P.O., KOZHIKODE - 673 027.

                BY ADVS.
                SRI.K.M.GEORGE
                KUM.CHITHRA P.GEORGE

RESPONDENT/S:

      1         THE PRINCIPAL SECRETARY TO GOVERNMENT
                MINORITY WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM - 695 001.

      2         THE DIRECTOR, DIRECTORATE OF MINORITY WELFARE
                VIKAS BHAVAN P.O., THIRUVANANTHAPURAM - 695 033.

      3         THE PRINCIPAL, COACHING CENTRE FOR MINORITY YOUTH
                THALOOK OFFICE ROAD, NEAR MAHARANI HOTEL, OPPOSITE
                SAHAKARANA BHAVAN, PUTHIYARA P.O., KOZHIKODE - 673
                004.


                T RAJASKHARAN NAIR SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6914 OF 2021

                                      2




                              JUDGMENT

Dated this the 23rd day of March 2021

This writ petition is filed seeking the following relief:-

(i) Issue a writ of mandamus or other appropriate writ, order or direction compelling the respondents 1 and 2 to pay the salary and allowances due to the Petitioner, with interest at 15%, within the stipulated time fixed by this Hon'ble Court.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. It is submitted by the learned counsel for the petitioner that

the petitioner had been working as Principal of the 3 rd respondent

college. It is stated that he was relieved from the service on

22.07.2020. The salary due to the petitioner for the period from

01.01.2020 to 22.07.2020 has not been disbursed. The

petitioner had approached 1st respondent with Ext.P4

representation and seeks a consideration of the same.

4. Having heard the learned Government Pleader also, I

am of the opinion that Ext.P4 representation preferred by the WP(C).No.6914 OF 2021

petitioner before the 1st respondent is liable to be considered in

accordance with law.

5. There will, accordingly, be a direction to the 1 st

respondent to take up, consider and pass orders on Ext.P4

representation preferred by the petitioner and to pass orders

thereon within a period of two months from the date of receipt of

a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN

JUDGE

ssa WP(C).No.6914 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE ORDER NO.3241/AD.1/2016/NMD DATED 14/11/2019 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE PHOTOCOPY OF THE ORDER NO.3241/AD.1/2016/NMD DATED 22/07/2020 ISSUED BY THE 2ND RESPONDENT RELIEVING THE PETITIONER.

EXHIBIT P3 TRUE PHOTOCOPY OF THE REQUEST NO.A1/37/CCMY/2010 DATED 22/07/2020 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P4 TRUE PHOTOCOPY OF THE PETITIONER'S REPRESENTATION DATED 03/09/2020 TO THE 1ST RESPONDENT.

EXHIBIT P5 TRUE PHOTOCOPY OF THE PETITIONER'S REPRESENTATION DATED 04/09/2020 BEFORE THE HON'BLE MINISTER OF HIGHER EDUCATION & MINORITY WELFARE.