The Islamic Vocational Higher ... vs The State Of Kerala
2021 Latest Caselaw 21186 Ker

WP(C) NO. 22265 OF 2021          1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                     WP(C) NO. 22265 OF 2021
PETITIONER/S:

          THE ISLAMIC VOCATIONAL HIGHER SECONDARY SCHOOL
          ORUMANAYUR, THRISSUR DISTRICT - 680 512
          REPRESENTED BY ITS MANAGER.

          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 DIRECTOR OF GENERAL EDUCATION
          (HIGHER SECONDARY WING), HOUSING BOARD BUILDING,
          SANTHI NAGAR, THIRUVANANTHAPURAM - 695 001.

    3     THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
          EDUCATION
          S R V SCHOOL BUILDINGS, ERNAKULAM - 682 016.



          SRI BIJOY CHANDRAN, SR GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22265 OF 2021                            2

                                              JUDGMENT

Instant writ petition is filed seeking the following reliefs:

"i) issue a writ of mandamus or other appropriate writ, order or direction

commanding the respondents to sanction 1 more post of Lab Assistant in

the petitioner school.

ii) issue a writ of mandamus or other appropriate writ order or direction

commanding the 1st respondent to consider and pass appropriate orders

upon Exhibit P3 after affording an opportunity of being heard to the

petitioner within a time limit.

2. Sri. M.Sajjad, the learned counsel appearing for the petitioner

submitted that the limited request of the petitioner is for a direction to the 1st

respondent to consider and pass orders on Ext.P3 representation within a

timeframe with due notice.

3. I have heard Sri.Bijoy Chandran, the learned Senior Government

Pleader.

4. After having carefully evaluated the contentions raised in this writ

petition, the submissions made across the Bar and the facts and circumstances, I

am of the view that this writ petition can be disposed of in the admission stage

itself by issuing the following directions:

a) Without expressing any opinion on the merits of the assertions made in

the representation there will be a direction to the 1st respondent to

take up, consider and pass appropriate orders on Ext.P3, after

affording an opportunity of being heard, either physically or virtually,

to the petitioner herein or their authorised representative.

b) Orders, as directed above, shall be passed expeditiously, in any event,

within a period of two months from the date of production of a copy

of this judgment.

c) It would be open to the petitioner to produce a copy of the writ petition

along with the judgment before the concerned respondent for further

action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF WP(C) 22265/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF SRI.VAISAKH E DATED 13/09/2021.

Exhibit P2 TRUE COPY OF THE JOINING REPORT DATED 13/09/2021.

Exhibit P3 TRUE COPY OF THE PETITION MOVED BEFORE THE GOVERNMENT DATED 13/09/2021.

RESPONDENTS EXHIBITS:NIL