Wednesday vs Binu K. Sam
2021 Latest Caselaw 9956 Ker

WP(C) 18657/2020                              1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           Present:
                   THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

                    Wednesday,the 24th day of March 2021/3rd Chaithra, 1943
                                  WP(C) No.18657/2020(F)
PETITIONERS
           For information purpose only
1. BINU K. SAM,AGED 49 YEARS
     S/O.K.G.SAMUEL, KUZHIKALAYIL, RANNY P.O.,
     PATHANAMTHITTA - 689 672.(UPPER PRIMARY SCHOOL TEACHER,
     M.C.UPPER PRIMARY SCHOOL, CHETHAKKAL).
2. G.MANOJ
     S/O.GANGADHARAN KURUP N., MANOJ BHAVAN, PARAKKODU, ADOOR -
     691 554. (HIGH SCHOOL TEACHER (MALAYALAM)
     AMRITHA BOYS' HIGH SCHOOL, PARAKKODE).
RESPONDENTS
1. THE STATE OF KERALA
     REPRESENTED BY THE SECRETARY TO GOVERNMENT,
     DEPARTMENT OF GENERAL EDUCATION (D),
     SAMAGRA SHIKSHA KERALA, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM - 695 001.

2. THE STATE PROJECT DIRECTOR
     OFFICE OF THE STATE PROJECT DIRECTOR,
     SAMAGRA SHIKSHA KERALA (SSK), SSA BHAVAN,
     NANDAVANAM, THIRUVANANTHAPURAM - 695 003.

3. THE DISTRICT PROJECT CO-ORDINATOR
     OFFICE OF THE DISTRICT PROJECT CO-ORDINATOR,
     SAMAGRA SHIKSHA KERALA, PATHANAMTHITTA - 689 645.

4. DEPUTY DIRECTOR (EDUCATION)
    OFFICE OF THE DEPUTY DIRECTOR (EDUCATION)
    PATHANAMTHITTA AT THIRUVALLA - 689 101.
 WP(C) 18657/2020                               2/2




   Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit filed
along with the WP(C) the High Court be pleased to .issue an interim order directing
respondent Nos.2 and 3 to reserve two vacancies of BRC Trainers under respondent
           For information purpose only
No.3 and refrain from filling up the same till a decision was rendered by respondent
No.1 on Exhibit P10 revision petition as per Exhibit P11 judgment within such time this
Hon'ble Court may deem fit and proper in the interest of justice, pending final disposal
of this writ petition


   This petition coming on for admission upon perusing the petition and the affidavit
filed in support of WP(C) and this Court's order dated 18.09.2020 and upon hearing the
arguments of SRI.S.SUBHASH CHAND, Advocate for the petitioner and of
SMT.NISHA BOSE, SENIOR GOVERNMENT PLEADER for the respondents, the
court passed the following:
                                          ORDER

Admit.

Service is complete. Interim order is revived and extended for a period of three months. Respondents shall be free to place pleadings on record and move for variation of the interim order, if so advised.

24-03-2021 Sd/-

ANU SIVARAMAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR