Terin Jacob P.Kunjukunjan vs The State Of Kerala
2021 Latest Caselaw 18745 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. 18437 OF 2021
PETITIONER:

    1     TERIN JACOB P.KUNJUKUNJAN
          AGED 42 YEARS
          S/O.P.C.KUNJUKUNJAN, LAB ASSISTANT,
          ST.AUGUSTINE HIGHER SECONDARY SCHOOL,
          (EARLIER KNOWN AS AUGUSTINE AKKARA HIGH SCHOOL),
          KUTTANELLOOR - 680 014, THRISSUR DISTRICT,
          (RESIDING AT PULLIKOTTIL(H), PAZHANJI,
          THRISSUR DISTRICT - 680 542).

          BY ADVS.
          V.A.MUHAMMED
          M.SAJJAD

RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          SECRETARIAT ANNEXE-II,
          THIRUVANANTHAPURAM-695001.

    2     THE DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM-695014.

    3     THE DEPUTY DIRECTOR OF EDUCATION
          THRISSUR DISTRICT-680003.

    4     THE DISTRICT EDUCATIONAL OFFICER
          THRISSUR DISTRICT-680020.

    5     THE MANAGER
          ST.AUGUSTINE HIGHER SECONDARY SCHOOL,
          KUTTANELLOOR,
          THRISSUR DISTRICT-680014.
 WPC NO.18437 OF 2021
                                      2

     6       THE HEADMASTER
             ST.AUGUSTINE HIGHER SECONDARY SCHOOL,
             KUTTANELLOOR, THRISSUR DISTRICT-680014.

             BY ADV. SRI. BIJOY CHANDRAN, 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.18437 OF 2021
                                    3




                            JUDGMENT

Dated this the 09th day of September, 2021

The petitioner has filed Ext.P6 revision before the

first respondent claiming salary during the vacation

period and challenging Ext.P3 and Ext.P4 by which

the vacation salary was denied. The application is

pending consideration since 04.12.2020. The

grievance of the petitioner is regarding the delay in

disposal of Ext.P6 revision pending consideration

before the first respondent.

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 pass orders on Ext.P6 revision, with

notice to the petitioner and respondents 5 and 6 of

being heard physically or by virtual mode, as

expeditiously as possible, at any rate, within a period WPC NO.18437 OF 2021

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.18437 OF 2021

APPENDIX OF WP(C) 18437/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2007 OF THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE APPOINTMENT ORDER DATED 03.08.2015 OF THE PETITIONER (REAPPOINTMENT)

EXHIBIT P3 TRUE COPY OF THE ORDER NO.B5/5183/18/K.DIS DATED 03.08.2018 OF THE DEO, THRISSUR.

EXHIBIT P4 TRUE COPY OF THE LETTER NO.DPI/1437/2019-EC4/A.T OF THE DIRECTOR ADDRESSING THE HEADMASTER DATED 21.05.2019

EXHIBIT P4(A) TRUE COPY OF THE LETTER NO.EC4/6370/2021/D.G OF THE DIRECTOR ADDRESSING THE HEADMASTER

EXHIBIT P5 TRUE COPY OF THE GOVERNMENT LETTER 44977/J2/2013/G EDN DATED 14.10.2015

EXHIBIT P5(A) TRUE COPY OF THE JUDGMENT IN WPC NO.25582 OF 2017 DATED 08.08.2017.

EXHIBIT P6 TRUE COPY OF THE REVISION PETITION FILED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 04.12.2020 (WITHOUT EXHIBITS)

RESPONDENTS EXHIBITS: NIL

TRUE COPY

P.A. TO JUDGE