M.S.Arun vs The State Of Kerala
2021 Latest Caselaw 22144 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. 24153 OF 2021
PETITIONER/S:

           M.S.ARUN
           AGED 32 YEARS
           SON OF MURALEEDHARAN, UPSA, VRINDAVAN HS, VLATHANKARA,
           NEYYATTINKARA, THIRUVANANTHAPURAM DISTRICT - 695 134.

           BY ADVS.
           V.A.MUHAMMED
           M.SAJJAD



RESPONDENT/S:

     1     THE STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
           EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
           THIRUVANANTHAPURAM - 695 001.

     2     THE DISTRICT EDUCATIONAL OFFICER
           NEYYATTINKARA, THIRUVANANTHAPURAM - 695 121.

     3     THE MANAGER, VRINDAVAN HS, VLATHANKARA, NEYYATTINKARA,
           THIRUVANANTHAPURAM DISTRICT - 695 134.

     4     THEHEADMASTER, VRINDAVAN HS, VLATHANKARA, NEYYATTINKARA,
           THIRUVANANTHAPURAM DISTRICT - 695 134.

     5     VISHNUNATH, UPSA, VRINDAVAN HS, VLATHANKARA,
           NEYYATTINKARA, THIRUVANANTHAPURAM DISTRICT - 695 134.


OTHER PRESENT:

           GP BIJOY CHANDRAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24153 OF 2021               2




                           JUDGMENT

The petitioner had a short spell of appointment as

UPSA from 29.10.2008 to 31.12.2008. He was granted

regular appointment from 1.6.2015 onwards. However,

approval to Ext.P3 was not granted. Challenging Ext.P4,

Ext.P7 revision was filed, which is pending. The grievance

of the petitioner is that the above revision has not been

disposed of by the Government.

2. After hearing the learned counsel for the

petitioner and the learned Government Pleader, I am

inclined to dispose of the writ petition itself at the

threshold, by directing the first respondent to take up,

consider and dispose of on merits Ext.P7 revision, 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 to the

petitioner and the respondents No.3, 4 and 5 by physically

or online.

Writ Petition is disposed of.

Sd/-

SUNIL THOMAS, JUDGE R.AV

APPENDIX OF WP(C) 24153/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01/06/2015 ALONG WITH APPROVAL RECORDED THEREON.

Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01/06/2016 ALONG WITH APPROVAL RECORDED THEREON.

Exhibit P3 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 15/07/2021.

Exhibit P4 TRUE COPY OF THE ORDER NO.B3/26536/2021 DATED 20/09/2021 OF THE DEO, NEYYATTINKARA.

Exhibit P5 TRUE COPY OF THE APPOINTMENT ORDER OF THE SRI.VISHNUNATH V.S. DATED 11/10/2021.

Exhibit P6 TRUE COPY OF THE HALL TICKET OF THE PETITIONER DATED 01/09/2021.

Exhibit P7 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 06/10/2021, WITHOUT EXHIBITS.