C.J. Subi vs State Of Kerala
2021 Latest Caselaw 22131 Ker

             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. 24292 OF 2021
PETITIONER:

       1     C.J. SUBI
             AGED 37 YEARS
             PEON (ATTENDANT), AM HIGHER SECONDARY SCHOOL,
             CHEMMANNUR P.O., TRICHUR DISTRICT

             BY ADVS.
             GEORGE ABRAHAM
             JOBY D JOSEPH
RESPONDENTS:

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

       2     DIRECTOR OF GENERAL EDUCATION,
             HIGHER SECONDARY SECTION, SANTHI NAGAR,
             THIRUVANANTHAPURAM - 695 014

       3     DEPUTY DIRECTOR OF EDUCATION,
             TRICHUR - 680 020

       4     DISTRICT EDUCATIONAL OFFICER,
             CHAVAKKAD - 680 581.

       5     MANAGER,
             A.A. HIGHER SECONDARY SCHOOL, CHEMMANNUR,
             TRICHUR DISTRICT, PIN - 680 517

             BY ADV. SMT. NISHA BOSE,         SR.GP
       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    05.11.2021,   THE   COURT    ON   THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC NO.24292 OF 2021
                                  2




                             JUDGMENT

Dated this the 05th day of November, 2021

The petitioner was appointed as a peon in a

Higher Secondary School. The DEO disapproved the

appointment by Ext.P2, which was confirmed in

appeal by Ext.P3. An appeal was filed before the DEO

who in turn allowed the appeal by Ext.P5 and the

matter was ordered to be reconsidered by the AEO.

The AEO reconsidered it and rejected the approval on

the same ground. The DEO's order was challenged

before the Deputy Director, who confirmed the order.

Challenging it, Ext.P8 revision has been filed. The

grievance of the petitioner is that the above revision

has not been taken up and considered even after

considerable delay.

2. After having heard the learned Counsel for

the petitioner and the learned Government Pleader

for respondents 1 to 4, I am inclined to dispose of the

writ petition itself by directing the first respondent to WPC NO.24292 OF 2021

take up, consider and dispose of Ext.P8 revision on

merits, 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 fifth respondent.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS

JUDGE SKP/05.11 WPC NO.24292 OF 2021

APPENDIX OF WP(C) 24292/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF APPOINTMENT ORDER DATED 01.06.2020 ISSUED IN FAVOUR OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE ORDER PASSED BY THE ASISTANT EDUCATIONAL OFFICER DATED 11.09.2020.

EXHIBIT P3 TRUE COPY OF THE ORDER PASSED BY THE DY.

DIRECTOR OF EDUCATION TRICHUR, DATED 13/11/2020

EXHIBIT P4 TRUE COPY OF THE REVISION FILED BY THE MANAGER, DATED 14/12/2020

EXHIBIT P5 TRUE COPY OF ORDER PASSED BY THE 2ND RESPONDENT DATED 12/04/2021

EXHIBIT P6 TRUE COPY OF ORDER PASSED BY THE DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD DATED 04/08/2021

EXHIBIT P7 TRUE COPY OF ORDER PASSED BY THE DY.

DIRECTOR OF EDUCATION, TRICHUR DATED 20/10/2021

EXHIBIT P8 TRUE COPY OF THE REVISION FILED BY THE PETITIONER DATED 29/10/2021.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY

P.A.TO JUDGE