Peter K.K vs State Of Kerala
2021 Latest Caselaw 21088 Ker

WP(C) No.18184/2021                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
            Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
                              WP(C) NO. 18184 OF 2021
   PETITIONER:

          PETER K.K., AGED 61 YEARS, S/O. K.P. KURIAN, RESIDING AT KOLLANOOR
          HOUSE, HOUSE NO. 39, INDIRA NAGAR, KUNNAMKULAM, THRISSUR DISTRICT,
          PIN - 680503.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF EDUCATION,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
      2. DIRECTOR OF COLLEGIATE EDUCATION, VIKAS BHAVAN, THIRUVANANTHAPURAM,
         PIN - 695004.
      3. DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, THRISSUR, PIN - 680020.
      4. MAR DIONYSIUS COLLEGE, REPRESENTED BY ITS MANAGER, PAZHANJI,
         THRISSUR, PIN - 680542.
      5. PRINCIPAL, MAR DIONYSIUS COLLEGE, PANZHANJI, THRISSUR, PIN - 680542.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents to consider the applications submitted
   by the petitioner as directed by this Hon'ble Court evidenced by Exhibit
   P3 judgment in a time bound manner and disburse the salary and the other
   benefits due to the petitioner with interest @ 9% per annum during the
   pendency of the Writ Petition (Civil), in the interest of justice.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 07.09.2021 and upon hearing the arguments of SRI.S.SUJIN,
   Advocate for the petitioner and of GOVERNMENT PLEADER for R1 to R3, the
   court passed the following:
 WP(C) No.18184/2021                          2/3




                                  AMIT RAWAL, J.
                            =================
                             W.P.(C). No.18184 of 2021
                         =====================
                       Dated this the 20th day of October, 2021

                                       ORDER

The grievance of the petitioner is that this Court vide order

dated 17.03.2021 disposed of the writ petition filed for payment of

the salary for the month of March 2011 to June 2011 as well as

the grade promotion eligible on attainment of 50 years of age,

with liberty to make representation. The representation in this

regard was submitted on 25.06.2021. No action has been taken

and it is in that background jurisdiction of this Court has been

invoked.

Issue notice before admission.

Learned counsel for respondents 4 and 5 submitted that

after the receipt of representation Ext.P4 the concerned Manager

had unfortunately passed away and the matter has already been

deliberated upon and action has been taken for release of the

salary. Let the affidavit in this regard.

Post on 27.10.2021.

Sd/-

AMIT RAWAL, JUDGE

naksaontesting respondents seeCCcC

20-10-2021 /True Copy/ Assistant Registrar WP(C) No.18184/2021 3/3

APPENDIX OF WP(C) 18184/2021 Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO. 15320/2012 DATED 17.03.2021.

Exhibit P4 TRUE COPY OF THE LETTER DATED 25.06.2021 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.