Higher Secondary Junior Teacher ... vs State Of Kerala
2021 Latest Caselaw 21711 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
     TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                         WP(C) NO. 23856 OF 2021
PETITIONER/S:

           HIGHER SECONDARY JUNIOR TEACHER FEDERATION
           REPRESENTED BY SECRETARY,
           DEEPAK RAJU.P, AGED 41 YEARS, S/O.RAJU.P, PERMANENT R/O
           POOVATHIL HOUSE, KARUVISSERY, PO-673010, CALICUT, KERALA.

           BY ADVS.
           JOSE ABRAHAM
           N.RAGESH
           E.ADITHYAN
           MURALEEDHARAN R.
           MEERA RAMESH



RESPONDENT/S:

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

     2     THE PRINCIPAL SECRETARY,
           TO THE GOVERNMENT OF KERALA, GENERAL EDUCATION
           DEPARTMENT,SECRETARIAT,ANNEXE, THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

           GP BIJOY CHANDRAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23856 OF 2021
                                     2



                           JUDGMENT

The petitioner is a Registered Welfare Association by

name Higher Secondary Junior Teachers Federation, which

claim that there are about 7500 junior teachers in the Higher

Secondary Department, when compared with the senior

teachers and their rights have been curtailed from time to

time. A detailed representation was submitted by them

pointing out certain anomalies faced by the high school junior

teachers. The petitioner has approached this court lamenting

that the above representation has not been disposed of.

2. Having considered this, I am inclined to dispose of

the writ petition with a direction that the first respondent

shall take up, consider and dispose of Ext.P1 representation,

as expeditiously as possible, at any rate within a period of

three months from the date of receipt of a copy of this

judgment, after giving a reasonable opportunity of being

heard to two representatives of the Association, either WP(C) NO. 23856 OF 2021

physically or online.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV WP(C) NO. 23856 OF 2021

APPENDIX OF WP(C) 23856/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 25-09-2021 FORWARDED TO THE SECOND RESPONDENT.