Regi B.J vs State Of Kerala
2021 Latest Caselaw 22988 Ker

WP(C) NO. 22405 OF 2021             1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                        WP(C) NO. 22405 OF 2021


PETITIONER/S:

          REGI B.J.
          LOWER GRADE HINDI TEACHER (FULL TIME),
          ST.PETER'S HIGH SECONDARY SCHOOL,
          KUMBALANGI, ERNAKULAM DISTRICT-682 007

          BY ADVS.
          P.M.PAREETH
          M.K.MEHRUNISHA BASIMA


RESPONDENT/S:

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

    2      DIRECTOR OF GENERAL EDUCATION,
           JAGATHY, THIRUVANANTHAPURAM-695 014

    3      DISTRICT EDUCATIONAL OFFICER,
           ERNAKULAM, ERNAKULAM-682 011

    4      ASSISTANT EDUCATIONAL OFFICER,
           MATTANCHERRY, ERNAKULAM DISTRICT-682 002

    5      CORPORATE MANAGER,
           CORPORATE EDUCATIONAL AGENCY, DIOCESE OF COCHIN,
           CATHOLIC CENTRE, THOPPUMPADY, COCHIN-682 005



           SRI. BIJOY CHANDRAN, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22405 OF 2021                   2



                                      JUDGMENT

When this matter was taken up, Sri. P.M. Pareeth, the learned counsel

appearing for the petitioner submits that the approval order has been passed

by the 3rd respondent on 18.11.2021 and the order has been communicated.

The learned counsel requested that necessary directions be issued to the

respondents to disburse the benefits due under the said order without any

further delay.

2. I have heard the learned Senior Government Pleader.

Having considered the facts and circumstances and the submissions

made across the Bar, there will be a direction to respondents 3 and 4 to

disburse the arrears of pay due to the petitioner expeditiously, in any event,

within a period of two months from the date of receipt of a copy of this

judgment.

Writ Petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 22405/2021

PETITIONER(S) EXHIBITS :

EXHIBIT P1 A TRUE PHOTOCOPY OF THE REVISION PETITION DATED 05.05.2020 (SUBMITTED AS P9 IN THE ABOVE SAID WRIT PETITION).

EXHIBIT P2 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 03.06.2020 IN WPC NO.10834/2020.

EXHIBIT P3 A TRUE PHOTOCOPY OF THE GO(RT) NO.1715/2021/G.EDN DATED 18.02.2021.

EXHIBIT P4 A TRUE PHOTOCOPY OF THE PROCEEDINGS NO.E /9048/2021/K.DIS DATED 24.06.2021 ISSUED BY THE FOURTH RESPONDENT.

EXHIBIT P5 A TRUE PHOTOCOPY OF THE SUBMISSION DATED 01.10.2021 MADE BEFORE THE THIRD RESPONDENT BY THE PETITIONER

RESPONDENT(S) EXHIBITS : NIL