A.A.Hameed vs The State Of Kerala
2021 Latest Caselaw 9710 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

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

                       WP(C).No.18675 OF 2014(H)


PETITIONER/:

                A.A.HAMEED, AGED 50 YEARS
                SON OF ABDUL KADIR, MANAGER,
                YAKOOB LABBA MEMORIAL UPPER PRIMARY SCHOOL,
                KEEZHATTINGAL, ATTINGAL THIRUVANANTHAPURAM.

                BY ADVS.
                SRI.V.A.MUHAMMED
                SRI.M.SAJJAD

RESPONDENT/S:

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

      2         THE DIRECTOR OF PUBLIC INSTRUCTIONS
                JAGATHY, THIRUVANANTHAPURAM. 695 014

      3         THE DEPUTY DIRECTOR OF EDUCATION
                THIRUVANANTHAPURAM. 695 014

      4         THE ASSISTANT EDUCATIONAL OFFICER
                ATTINGAL, THIRUVANANTHAPURAM. 695 101.

      5         SMT. R.BINU SHEREENA
                HEADMISTRESS (UNDER SUSPENSION), YAKOOB LABBA
                MEMORIAL UPPER PRIMARY SCHOOL, KEEZHATTINGAL,
                ATTINGAL, THIRUVANANTHAPURAM. (RESIDING AT GREEN
                VILLA, MANANAKKU, PERUMKULAM, ATTINGAL-695 102)

                R1-R4 BY ADV.SMT.REKHA C.NAIR, SR.GP
                R5    BY ADV. SRI.P.N.MOHANAN


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18675 OF 2014(H)       ..2..




                            JUDGMENT

Dated this the 23rd day of March 2021

It is submitted by the learned Counsel appearing

on both sides that the petitioner has been reinstated

in service and the writ petition can be closed. The

submission is recorded and the writ petition is closed

accordingly.

Sd/-

                               MURALI PURUSHOTHAMAN
     SB/24/03/2021                     JUDGE
 WP(C).No.18675 OF 2014(H)        ..3..




                            APPENDIX
     PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER OF THE MANAGER NO.YLMSM/50/2013 DATED 27-4-2013

EXHIBIT P2 TRUE COPY OF THE ORDER NO.B/606/2013 DATED 6-5-2013 OF THE 4TH RESPONDENT

EXHIBIT P3 TRUE COPY OF THE ORDER NO.YLMSM/50/2013 DATED 9-5-2013 OF THE MANAGER

EXHIBIT P4 TRUE COPY OF THE ORDER NO.B4/9019/2013 DATED 14-6-2013 OF THE DEPUTY DIRECTOR.

EXHIBIT P5 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 16-11-2013

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN WPC.NO.19783/2013-W DATED 27-9-2013

EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WPC.NO.28463/2013 DATED 22-11-2013

EXHIBIT P8 TRUE COPY OF THE G.O(RT)NO.510/2014/G.EDN.

DATED 30-1-2014 OF THE GOVERNMENT

EXHIBIT P9 TRUE COPY OF THE NEWS ITEM PUBLISHED IN CHANDRIKA DAILY 23-10-2013

EXHIBIT P10 TRUE COPY OF THE REPORT OF THE POLICE DATED 30-1-2013

EXHIBIT P11 TRUE COPY OF THE JUDGMENT IN WPC NO.3465 OF 2014 DATED 3-4-2014

EXHIBIT P12 TRUE COPY OF THE JUDGMENT I WA NO.918/2014 DATED 11-7-2014

EXHIBIT P13 TRUE COPY OF THE NOTICE DATED 10-7-2014 OF THE DEPUTY DIRECTOR

EXHIBIT P14 TRUE COPY OF THE ORDER OF THE ASSISTANT EDUCATIOAL OFFICER DATED 17-7-2014

EXHIBIT P15 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE DEPUTY DIRECTOR DATED 12-7-2014 WP(C).No.18675 OF 2014(H) ..4..

EXHIBIT P16 TRUE COPY OF THE LETTER OF THE 5TH RESPONDENT DATED 10-6-2014

EXHIBIT P17 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 5TH RESPONDENT DATED 17-12-2013

EXHIBIT P18 TRUE COPY OF THE NOTE DATED 9-1-2014

//true copy //

P.A To Judge