The Corporate Manager, Chaldean ... vs State Of Kerala
2021 Latest Caselaw 22125 Ker

W.P(C).24318/2021
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                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MR. JUSTICE SUNIL THOMAS
      FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                            WP(C) NO. 24318 OF 2021
PETITIONER/S:

              THE CORPORATE MANAGER, CHALDEAN SYRIAN CHURCH SCHOOLS
              HIGH ROAD, THRISSUR - 680 001.

              BY ADVS.
              K.JAJU BABU (SR.)
              BRIJESH MOHAN
              T.S.ATHIRA
              M.U.VIJAYALAKSHMI
              ANTONY THOMAS
              ALISHA CHALAKAL


RESPONDENT/S:

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

      2       THE DIRECTOR OF GENERAL EDUCATION (HIGHER SECONDARY
              WING), HOUSING BOARD BUILDINGS, SANTHI NAGAR, JAGATHY,
              THIRUVANANTHAPURAM - 695 014.

      3       THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
              EDUCATION, ERNAKULAM, SRV GHSS BUILDING, KASTURIRANGAN
              HALL, ERNAKULAM - 682 028.

      4       DR.ABY PAUL, PRINCIPAL (UNDER SUSPENSION), CHALDEAN
              SYRIAN HIGHER SECONDARY SCHOOL, HIGH ROAD, THRISSUR -
              680 001 RESIDING AT MANNUTHY HOUSE, VRINDAVANAM LANE,
              KURIACHIRA, THRISSUR - 680 006.


OTHER PRESENT:

              SR.GP NISHA BOSE


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).24318/2021
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                                JUDGMENT

Pursuant to a direction in Ext.P6 judgment of this Court, matter was

heard by third respondent and Ext.P7 order was issued. This is under

challenge in Ext.P8 revision. The limited prayer sought is for an early

disposal of Ext.P8.

2. After having heard the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to dispose of the Writ Petition

by directing the first respondent to dispose of Ext.P8 as expeditiously as

possible, at any rate, within a period of two months from the date of receipt

of a copy of this judgment, after giving a reasonable opportunity of being

heard to the petitioner and also to the 4 th respondent, either physically or

through virtual mode. In the meanwhile, Ext.P7 will stand deferred.

Writ Petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE Sbna/ W.P(C).24318/2021

APPENDIX OF WP(C) 24318/2021

PETITIONER EXHIBITS

Exhibit P1 COPY OF THE FIRST INFORMATION REPORT IN RESPECT OF CRIME NO.3503 OF 2020 DATED 01/10/2020 OF THRISSUR EAST POLICE STATION SUBMITTED BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, THRISSUR.

Exhibit P2 COPY OF THE FIRST INFORMATION REPORT IN RESPECT OF CRIME NO.1630 OF 2021 SUBMITTED BY THE THRISSUR EAST POLICE STATION DATED 26/08/2021 ALONG WITH THE COMPLAINT DATE 02/07/2021 PREFERRED BY PETITIONER.

Exhibit P3 COPY OF THE ORDER NO.DAR 15/2021 DATED 18/10/2021 ISSUED BY THE PETITIONER SUSPENDING THE 4TH RESPONDENT.

Exhibit P4 COPY OF THE LETTER VIDE NO.DAR 16/2021 DATED 18/10/2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P5 COPY OF THE REPORT REGARDING THE FINANCIAL IRREGULARITIES COMMITTED BY THE 4TH RESPONDENT OBTAINED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT.

Exhibit P6 COPY OF THE JUDGMENT DATED 2/11/2021 IN WRIT PETITION (C) NO.23735/2021 OF THIS HON'BLE COURT.

Exhibit P7 COPY OF THE ORDER NO.B1/2598/2020/RDD/HIGHER SECONDARY SECTION/ERNAKULAM DATED 2/11/2021.

Exhibit P8 COPY OF THE REVISION PETITION DATED 3/11/2021 (WITHOUT ANNEXURES) SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.