Aji Kuriakose vs State Of Kerala
2022 Latest Caselaw 4823 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                          WP(C) NO. 15015 OF 2022
PETITIONER/S:

             AJI KURIAKOSE, AGED 47 YEARS, WIFE OF PUNNOOSE
             P.STEPHEN, HIGH SCHOOL TEACHER(NATURAL SCIENCE), M S
             HIGHER SECONDARY SCHOOL RANNI, PATHANAMTHITTA-689672,
             (RESIDING AT VALAYANATTU HOUSE, ANGADY POST, RANNI,
             PATHANAMTHITTA-689674).

             BY ADVS.
             V.A.MUHAMMED
             M.SAJJAD


RESPONDENT/S:

     1       STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO
             GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
             SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM-695001.,
             PIN - 2022

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

     3       THE DISTRICT EDUCATIONAL OFFICER
             CIVIL STATION, PATHANAMTHITTA-689545.

     4       THE CORPORATE MANAGER,
             SCHOOLS UNDER ST.THOMAS, VALIYAPPALLY, RANNI,
             PATHANAMTHITTA DISTRICT-689672.

     5       THE PRINCIPAL, M S HIGHER SECONDARY SCHOOL,
             RANNI,PATHANAMTHIITTA-689672.


OTHER PRESENT:

             SMT PRINCY XAVIER SR GP


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.04.2022,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.15015 of 2022

                                   ..2..




                                JUDGMENT

The petitioner has approached this Court

seeking a direction to the 1st respondent to

consider and pass orders on Ext.P7, a petition

filed before the Government seeking, inter

alia, the salary and allowances, after

affording an opportunity of hearing to the

petitioner within a time frame.

2. Having considered the submissions of the

counsel for the petitioner as well as the

respondents, I am of the opinion that this

writ petition itself can be disposed of with a

direction.

3. Accordingly, there will be a direction to the

1st respondent to consider and pass orders on

Ext.P7, after affording an opportunity of

hearing to the petitioner and the affected WP(C) No.15015 of 2022

..3..

parties, if any, either through physical or

online mode, within a period of four months

from the date of receipt of a copy of this

judgment.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/29.04.2022 WP(C) No.15015 of 2022

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APPENDIX OF WP(C) 15015/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2011 ALONG WITH APPROVAL

Exhibit P2 TRUE COPY OF THE STAFF FIXATION ORDER 2014-2015 ISSUED BY THE DEO, PATHANAMTHITTA DATED 15.07.2014

Exhibit P3 TRUE COPY OF THE PROCEEDINGS ORDER NO.M-56/2014 DATEE 02.12.2014 OF THE CORPORATE MANAGER

Exhibit P4 TRUE COPY OF THE ORDER NO.B5/11553/14/L.DIS.DATED 09.02.2015 OF THE DEO, PATHANAMTHITTA.

Exhibit P5 TRUE COPY OF THE ORDER NO.B5/17309/2019 DATED 30.11.2019 OF THE DEO,PATHANAMTHITTA

Exhibit P6 TRUE COPY OF THE ORDER NO.B5/12680/2019 DATED 19.12.2019 OF THE DEO, PATHANAMTHITTA ALONG WITH TYPED COPY

Exhibit P7 TRUE COPY OF THE REVIEW PETITION SUBMITTED BY THE 1ST RESPONDENT DATED 17.03.2022 (WITHOUT ANNEXURES)