The Corporate Manager vs The State Of Kerala
2022 Latest Caselaw 4745 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                       W.P.(C) NO.14651 OF 2022
PETITIONER:

          THE CORPORATE MANAGER,
          PUTHENPALLI JARAM MADRASSA & HOSPITAL PARIPALANA
          COMMITTEE, (ASHRAF CHENGANATH), PERUMPADAPPA,
          MALAPPURAM DISTRICT-679 580.

          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-695 001.

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

    3     THE DEPUTY DIRECTOR OF EDUCATION,
          KOTTAPPADY DOWN HILL,
          MALAPPURAM DISTRICT-676 519.

    4     THE DISTRICT EDUCATIONAL OFFICER,
          TIRUR, MALAPPURAM DISTRICT-676 101.

    5     THE ASSISTANT EDUCATIONAL OFFICER,
          PONNANI, MALAPPURAM DISTRICT-679 577.

  R1-R5   ADV. PREETHA K.K., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 -2-
W.P.(C) NO.14651 OF 2022


                           JUDGMENT

The petitioner has approached this Court seeking a

direction to the 1st respondent for an expeditious disposal of

Ext.P18 revision petition submitted by the petitioner.

2. I have heard the learned counsel for the petitioner

and the learned Government Pleader.

3. Considering the limited relief sought for in the writ

petition, this Court is of the view that the writ petition can be

disposed of, with a direction to the 1 st respondent to consider

and pass appropriate orders on Ext.P18 within a time frame

after hearing the petitioner.

Accordingly, the writ petition is disposed of with a

direction to the 1st respondent to consider and pass appropriate

orders on Ext.P18 revision petition, within three months from

the date of receipt of a copy of this judgment, after giving an

opportunity of hearing to the petitioner.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE bpr

W.P.(C) NO.14651 OF 2022

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE CONSTITUTION OF THE CORPORATE EDUCATIONAL AGENCY.

EXHIBIT P2 TRUE COPY OF THE ORDER NO. C/131460/ 2021 DATED 13.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER NO. C/13306/ 2021 DATED 13.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE ORDER NO. C/13305/ 2021 DATED 13.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE ORDER NO. C/16165/ 2021 DATED 13.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE ORDER NO. C/16167/ 2021 DATED 13.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE ORDER NO. C/16166/ 2021 DATED 13/09/2021 OF THE 5" RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE ORDER NO. C/6880/ 2021 DATED 16.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE ORDER NO. C/11015/ 2021 DATED 13.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE ORDER NO. C/11417/ 2021 DATED 13.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P11 TRUE COPY OF THE ORDER NO. C/11016/ 2021 DATED 16.09.2021 OF THE 5TH RESPONDENT.

EXHIBIT P12 TRUE COPY OF THE ORDER NO. B4/197067/2022 DATED 19.01.2022 OF THE 4TH RESPONDENT.

EXHIBIT P13 TRUE COPY OF THE ORDER NO. B4/197066/ 2022 DATED 19.01.2022 OF THE 4TH RESPONDENT.

EXHIBIT P14 TRUE COPY OF THE ORDER NO. B4/197065/ 2022 DATED 16.02.2022 OF THE 4TH RESPONDENT.

W.P.(C) NO.14651 OF 2022

EXHIBIT P15 TRUE COPY OF THE ORDER NO.B4/197002/2021 DATED 19/01/2022 OF THE 4TH RESPONDENT.

EXHIBIT P16 TRUE COPY OF THE ORDER NO.B4/196991/2021 DATED 26/01/2022 OF THE 4TH RESPONDENT.

EXHIBIT P17 TRUE COPY OF THE ORDER NO.B4/197003/2021 DATED 15/02/2022 OF THE 4TH RESPONDENT.

EXHIBIT P18 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 28/02/2022.

EXHIBIT P19 TRUE COPY OF THE DECISION REPORTED IN 1987 KHC 145 DECIDED ON 17/02/1987.

EXHIBIT P20 TRUE COPY OF THE DECISION REPORTED IN 1997 KHC 444 DECIDED ON 11/09/1997.

EXHIBIT P21 TRUE COPY OF THE DECISION REPORTED IN 2002 KHC 88 DECIDED ON 21/12/2001.

EXHIBIT P22 TRUE COPY OF THE DECISION REPORTED IN 2007 KHC 3371 DECIDED ON 20/10/2006.