Kunhabdulla.K.C vs The State Of Kerala
2021 Latest Caselaw 18712 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SUNIL THOMAS
 THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                      WP(C) NO. 18416 OF 2021
PETITIONER:

     1       KUNHABDULLA.K.C,
             AGED 54 YEARS
             SON OF MAMMUKUTTI , HEADMASTER, BHOOMIVATHUKKAL MLP
             SCHOOL, P.O. KODIYURA, KOZHIKODE DISTRICT-673 506

             BY ADVS.
             V.A.MUHAMMED
             M.SAJJAD
RESPONDENTS:

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

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

     3       THE DISTRICT EDUCATIONAL OFFICER,
             VADAKARA, KOZHIKODE DISTRICT-673 101

     4       THE ASSISTANT EDUCATIONAL OFFICER,
             NADAPURAM, KOZHIKODE DISTRICT-673 504

     5       THE MANAGER,
             BHOOMIVATHUKKAL MLP SCHOOL, P.O. KODIYURA,
             KOZHIKODE DISTRICT-673 506

             BY ADV. SMT. NISHA BOSE, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   09.09.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC NO.18416 OF 2021
                                     2




                            JUDGMENT

Dated this the 09th day of September, 2021

The petitioner is the senior most teacher and has

crossed fifty years of age, thereby eligible to become

Headmaster. He was promoted as Headmaster on

01.06.2020. However, the approval was denied.

Aggrieved by the above order, he moved the appeal

before the DEO. Since it was pending, he moved Ext.P9

revision before the Government which is also pending.

The grievance of the petitioner is regarding the delay in

disposal of Ext.P9 revision pending before the

Government, causing irreparable injury to him.

2. After having heard the learned Counsel for

the petitioner and the learned Government Pleader and

considering the limited prayer sought by the petitioner,

I am inclined to dispose of the Writ Petition itself by

directing the first respondent to take up, consider and

dispose of Ext.P9 revision, after giving a reasonable

opportunity of being heard to the petitioner and 5 th WPC NO.18416 OF 2021

respondent, either personally or online, as expeditiously

as possible, at any rate, within a period of three months

from the date of receipt of a copy of this judgment.

Accordingly, the Writ Petition is disposed of.

Sd/-

SUNIL THOMAS

JUDGE SKP/9-9 WPC NO.18416 OF 2021

APPENDIX OF WP(C) 18416/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SENIORITY LIST.

EXHIBIT P2 TRUE COPY OF THE G.O(P) NO.

19/2020/G.EDN. DATED 23.12.2020 OF THE GOVERNMENT.

EXHIBIT P2(A) TRUE COPY OF THE G.O(RT) NO.

1/2021/G.EDN. DATED 05.01.2021 OF THE GOVERNMENT.

EXHIBIT P3 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2020.

EXHIBIT P4 TRUE COPY OF THE ORDER NO. B/4714/2020 DATED 12.10.2020 OF THE AEO, NADAPURAM.

EXHIBIT P5 TRUE COPY OF THE CERTIFICATE OF THE PETITIONER IN KE ACT AND RULES DATED 08.05.2021.

EXHIBIT P6 TRUE COPY OF THE CERTIFICATE OF THE PETITIONER IN KSR'S DATED 08.05.2021.

EXHIBIT P7 TRUE COPY OF THE APPEAL FILED BEFORE THE DEO BY THE MANAGER, DATED 26.10.2020.

EXHIBIT P8 TRUE COPY OF THE G.O(RT) NO.

242/2020/G.EDN. DATED 15.01.2020 OF THE GOVERNMENT.

EXHIBIT P9 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 09.08.2021 (WITHOUT EXHIBITS).

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A. TO JUDGE