C.Muhammed Abdul Sathar vs The State Of Kerala
2022 Latest Caselaw 4828 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. 14855 OF 2022
PETITIONER/S:

             C.MUHAMMED ABDUL SATHAR, AGED 55 YEARS
             SON OF SHERIEF MASTER, CHANGANATH, PERUMPADAPPA,
             MALAPPURAM DISTRICT-679 580

             BY ADV K.A.MANZOOR ALI



RESPONDENT/S:

     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,
             DOWN HILL, MALAPPURAM DISTRICT-676 516

     4       THE ASSISTANT EDUCATIONAL OFFICER
             PONNANI, MALAPPURAM DISTRICT-679 577

     5       THE HEADMASTER,
             A.L.P. SCHOOL, CHENNAMANGALAM (ERAMANGALAM),
             PONNANI, MALAPPURAM DISTRICT-679 577


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.14855/2022

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                              JUDGMENT

The petitioner has approached this Court

seeking a direction to the 1st respondent to

dispose Ext.P9, a revision petition against

disqualifying the petitioner from the post of

Manager, after hearing the petitioner within a

time frame, and seeking to keep in abeyance

Exts.P5 to P8 in the meantime.

2. After hearing the learned counsel on either

side and taking into account the pendency of

the revision petition, there will be a

direction to the 1st respondent to consider and

pass appropriate orders in accordance with law

on Ext.P9 revision petition, within a period

of four weeks from today after hearing the

petitioner and other affected parties, if any,

either through physical or online mode. The

petitioner will be free to produce any WP(C) No.14855/2022

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material, which he relies on, for

substantiating his contentions. Needless to

say that the 1st respondent will advert to such

contentions, while considering the revision.

Till a decision is taken on Ext.P9 revision

petition, Exts.P5 to P8 shall be kept in

abeyance.

This Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/30.04.2022 WP(C) No.14855/2022

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APPENDIX OF WP(C) 14855/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DECISION REPORTED IN 1997 KHC 409 DECIDED ON 27-08-1997

Exhibit P2 TRUE COPY OF THE DECISION REPORTED IN 2019 KHC 740 DECIDED ON 13-08-2019

Exhibit P3 TRUE COPY OF THE SHOW CAUSE NOTICE NO.

B1/ 11729/2019 DATED 06.06.2019 OF THE DDE, MALAPPURAM

Exhibit P4 TRUE COPY OF THE REPLY OF THE PETITIONER

Exhibit P5 TRUE COPY OF THE ORDER NO.

B1/11729/2019 DATED 19-09-2019 OF THE DDE, MALAPPURAM ALONG WITH TYPED COPY

Exhibit P6 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO. 15557/2021 DATED 04-08-2021

Exhibit P7 TRUE COPY OF THE G.O. (RT.) NO.

5026/2021/G.EDN. DATED 09.11.2021 OF THE GOVERNMENT

Exhibit P8 TRUE COPY OF THE ORDER NO. VB2/9178/ 2019/DGE DATED 23.02.2022 OF THE ADDITIONAL DIRECTOR (GENERAL) & VIGILANCE OFFICER ATTACHED TO THE OFFICE OF THE 2ND RESPONDENT

Exhibit P9 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 03.03.2022 (WITHOUT EXHIBITS)