Peter K.K vs State Of Kerala
2021 Latest Caselaw 18395 Ker

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

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
            Tuesday, the 7th day of September 2021 / 16th Bhadra, 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 coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.S.SUJIN, Advocate for the petitioner and of GOVERNMENT PLEADER for
   respondents 1 to3, 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 7th day of September, 2021

                                       ORDER

In terms of the judgment of this Court dated 17.03.20201

option was given to the petitioner to rectify the form by

resubmitting before the 5th respondent and on completion of all

formalities, the 5th respondent shall, within a period of one month

forward the same to the 3rd respondent ie., Deputy Director of

Collegiate Education and the 3rd respondent is directed to take a

call within a period of one month. Petitioner in this regard

submitted a representation dated 25.06.2021 but no action has

been taken. Prima facie the action of the respondent in not taking

a call appears to the contemptuous.

Issue notice before admission. Learned Government Pleader

accepts notice on behalf of respondent Nos.1 to 3. Issue notice

respondents 4 and 5 by speed post.

Post this matter 08.10.2021.

Sd/-

                                                    AMIT RAWAL, JUDGE

        naksa/131219sasss




07-09-2021                     /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.