O.A. Asoka Kumaran vs State Of Kerala
2021 Latest Caselaw 17956 Ker

WP(C) No.11996/2012                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR. JUSTICE AMIT RAWAL
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                              WP(C) NO. 11996 OF 2012
   PETITIONER:

          O.A.ASOKA KUMARAN,
          U.D.CLERK, SREE KRISHNA COLLEGE,
          GURUVAYOOR,THRISSUR DIST.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, HIGHER
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
         695 001.
      2. THE DIRECTOR OF COLLEGIATE EDUCATION, THIRUVANANTHAPURAM - 695 001.
      3. THE MANAGER, SREE KRISHNA COLLEGE, GURUVAYOOR, THRISSUR DISTRICT.
         (ADMINISTRATOR, GURUVAYOOR DEVASWOM, GURUVAYOOR,THRISSUR DIST).


        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 issue a direction to the respondents to consider the
   eligibility of the petitioner for promotion to the category of U.D.Clerk
   under Rule 23(c) of Part I of the K.S.R. in the vacancy existed on the
   date when became qualified for promotion, subject to the result of the
   Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and this Court's judgment dated
   22.09.2017 and order dated 02/04/2018 in R.P. 1150/2017 and upon hearing
   the arguments of M/S S.RAMESH, T.NAVEEN Advocates for the petitioners,
   GOVERNMENT PLEADER for R1 & R2, M/S V.KRISHNA MENON, P.VIJAYAMMA & P.GOPAL
   for R3, the court passed the following:

                                         ORDER

A contradictory stand on perusal of the paragraphs 6 and 9 of the counter affidavit to the amended writ petition is evidenced. Faced with the situation, learned Government Pleader seeks time to get clarification from concerned department. Post on 6/10/21.

01.09.2021

Sd/- AMIT RAWAL, JUDGE

01-09-2021 /True Copy/ Assistant Registrar