Kerala High Court
Rijesh Payattattil vs The State Of Kerala on 3 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
WP(C) NO. 23995 OF 2021
PETITIONER:
1 RIJESH PAYATTATTIL,
AGED 44 YEARS
S/O. MUKUNDAN P., DRAWING TEACHER, RAJA'S KALLAI UP
SCHOOL, PARAL, THALASSERY 670 102, NOW AT GUPS
PAPPINISSERY WEST, PAPPINISSERI, KANNUR
(RESIDING AT SWAGATH BHAVAN, P.O. CHAMPAD,
THALASSERY 670 694).
BY ADVS.
T.T.MUHAMOOD
V.E.ABDUL GAFOOR
A.MOHAMMED SAVAD
JAYENDRAN KOCHOTH
T.R.VISHNU
RESPONDENTS:
1 THE STATE OF KERALA,
REP. BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
DIRECTORATE OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM 695 001.
3 THE DEPUTY DIRECTOR OF EDUCATION,
OFFICE OF THE DDE, KANNUR 670 003.
4 THE ASSISTANT EDUCATIONAL OFFICER,
OFFICE OF THE ARO,
THALASSERY SOUTH 670 649.
5 THE MANAGER,
WPC NO.23995 OF 2021
2
RAJA'S KALLAI UP SCHOOL, PARAL,
MADAPEEDIKA, THALASSERY 670 102.
BY ADV. SRI.BIJOY CHANDRAN, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WPC NO.23995 OF 2021
3
JUDGMENT
Dated this the 03rd day of November, 2021
The petitioner was appointed as a teacher in the
UP School on 02.06.2004 against a vacancy which
arose consequent to the death of a teacher. His
appointment was approved with effect from 2012
alone, including him in teachers package. The
petitioner, contending that identically situated
teachers have been granted approval and
consequential benefits with effect from the date of
their initial appointment and claiming its benefit, has
submitted Ext.P5 representation, which is now
pending before the first respondent. The grievance of
the petitioner is that the above representation is not
taken up, though it was filed in November, 2020.
2. After having heard the learned Counsel for
the petitioner and the learned Government Pleader
appearing for respondents 1 to 4, I am inclined to
dispose of the Writ Petition itself with a direction to
WPC NO.23995 OF 2021
the first respondent to take up, consider and dispose
of Ext.P5 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 the
petitioner and the 5th respondent, either physically or
online.
The Writ Petition is disposed of accordingly.
Sd/-
SUNIL THOMAS
JUDGE
SKP/03-11
WPC NO.23995 OF 2021
APPENDIX OF WP(C) 23995/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF APPOINTMENT ORDER DATED
02.06.2004 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF ORDER B/1846/2004/K. DIS
DATED 02.09.2004 .
EXHIBIT P3 TRUE COPY OF QUERY RAISED BY ONE SRI.K.
ANOOP.
EXHIBIT P3 (A) TRUE COPY OF LR. NO. 26891/K1/07/G.EDN.
DATED 15.05.2007, OBTAINED UNDER RTI
ACT.
EXHIBIT P4 TRUE COPY OF G.O.(P) NO. 116/2012/G.EDN.
DATED 12.04.2012 WITH RELEVANT ANNEXURE.
EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED
14.11.2020 SUBMITTED BY THE PETITIONER
BEFORE THE GOVERNMENT.
EXHIBIT P6 TRUE COPY OF RELEVANT PAGE OF GO (MS)
NO. 113/2000/G.EDN. DATED 06.04.2000.
EXHIBIT P7 TRUE COPY OF G.O. (RT) NO.
4337/2016/G.EDN. DATED 23.12.2016.
EXHIBIT P8 TRUE COPY OF GO (RT) NO.
3999/2019/G.EDN. DATED 04.10.2019.
EXHIBIT P9 TRUE COPY OF GO (RT) NO.
3495/2019/G.EDN. DATED 02.09.2019 ( WITH
TYPED COPY).
RESPONDENTS' EXHIBITS: NIL
TRUE COPY
P.A.TO JUDGE
