Umesh U vs State Of Kerala
2021 Latest Caselaw 12543 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 25TH DAY OF MAY 2021 / 4TH JYAISHTA, 1943

                   WP(C) NO. 10860 OF 2021

PETITIONER:
          UMESH U
0




          S/O. UNNIKRISHNAN, L.G. HINDI (UPSA) TEACHER, V.I.M.
          HIGHER SECONDARY SCHOOL, PALLASSENA, PALAKKAD-
          678505, RESIDING AT KALAPARAMBA HOUSE, PANANGATTIRI
          P.O., PALAKKAD-678506.


          BY ADV U.BALAGANGADHARAN

RESPONDENTS:
     1    STATE OF KERALA
          REPRESENTED BY SECRETARY, GENERAL EDUCATION
          DEPARTMENT, GOVERNMENT SECRETARIAT (ANNEX),
          THIRUVANANTHAPURAM-695001.

    2     THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM-695001.

    3     THE DEPUTY DIRECTOR OF EDUCATION,
          CIVIL STATION, PALAKKAD-678001.

    4     THE DISTRICT EDUCATIONAL OFFICER,
          PALAKKAD-678001.

    5     THE MANAGER,
          V.I.M. HIGHER SECONDARY SCHOOL, PALLASSENA,
          PALAKKAD-678505.

OTHER PRESENT:

          SR GP BIJOY CHANDRAN

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                           JUDGMENT

Dated this the 25th day of May, 2021

This writ petition is filed challenging Ext.P7 and P8 orders

and seeking directions to the 4 th respondent to approve the

appointment of the petitioner as LG Hindi (UPSA) in the 5 th

respondent's school from 06.06.2019. It is submitted by the

learned counsel for the petitioner that Ext.P10 revision petition

has been preferred before the 2 respondent and the same is nd

pending. It is submitted that, in the meanwhile, the Manager is

taking hasty steps to revert the petitioner to the post of Full Time

menial.

2. Having heard the learned Government Pleader also, I

am of the opinion that Ext.P10 revision petition preferred by the

petitioner is liable to be considered by the 2 nd respondent in

accordance with law, without delay.

3. There will, accordingly, be a direction to the 2 nd

respondent to take up, consider and pass orders on Ext.P10

revision petition preferred by the petitioner within a period of six

weeks from the date of receipt of a copy of this judgment with

notice to the petitioner as well as the 5 respondent and after th hearing them through any appropriate means including video

conferencing. Any steps taken by the 5 respondent shall be th

provisional and subject to the orders to be passed by the 2 nd

respondent on the petition as directed above.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Bng/25.05.2021 APPENDIX PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE APPOINTMENT ORDER DATED 2.11.2015 TO THE POST OF FTM ISSUED BY 5TH RESPONDENT MANAGER.

EXHIBIT P2 A TRUE COPY OF CERTIFICATE OF RASHTRABHASHA VISHARAD ISSUED BY DAKSHINA BHARATH HINDI PRACHARA SABHA DATED 18.5.2019.

EXHIBIT P3 A TRUE COPY OF THE APPOINTMENT ORDER DATED 6.6.2019 ISSUED TO THE PETITIONER TO THE POST OF LG HINDI.

EXHIBIT P4 A TRUE COPY OF ORDER OF 4TH RESPONDENT DATED 18.10.2019.

EXHIBIT P5 A TRUE COPY OF GOVT. ORDER DATED 12.2.2021 REGARDING K TET.

EXHIBIT P6 A TRUE COPY OF COMMUNICATION DATED 5.2.2020 ISSUED BY DAKSHINA BHARATH HINDI PRACHARA SABHA.

EXHIBIT P7 A TRUE COPY OF THE ORDER OF 4TH RESPONDENT DATED 21.4.2021.

EXHIBIT P8 A TRUE COPY OF THE GOVT. ORDER DATED 7.3.2019.

EXHIBIT P9 A TRUE COPY OF NOTIFICATION DATED 27.8.2020 ISSUED BY THE SECOND RESPONDENT.

EXHIBIT P10 A TRUE COPY OF REVISION PETITION FILED UNDER RULE 8A OF CHAPTER XIVA OF KER DATED 28.4.2021.