Resmi T P vs State Of Kerala
2022 Latest Caselaw 9545 Ker

RP NO.779 OF 2022                       1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       RP NO. 779 OF 2022
 AGAINST THE JUDGMENT DATED 10-06-2022 IN WP(C) 3211/2022 OF
                      HIGH COURT OF KERALA.
REVIEW PETITIONERS/PETITIONERS IN THE WP(C) :

    1      RESMI T P, UPST,
           VIDHYA POSHINI AIDED UP SCHOOL,
           VILAYIL, PARAPPUR, MALAPPURAM - 673 641.

    2      SINDHU U, UPST, VIDHYA POSHINI AIDED UP SCHOOL,
           VILAYIL, PARAPPUR, MALAPPURAM-673 641.

           BY ADVS.
           AUGUSTINE JOSEPH(K/000440/1981)
           K.S.ROCKEY
           TONY AUGUSTINE

RESPONDENTS/RESPONDENTS IN THE WP(C) :

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

    2      THE ASSISTANT EDUCATIONAL OFFICER,
           KIZHISSERRY, MALAPPURAM-673 641.

    3      THE MANAGER, VIDHYA POSHINI AIDED UP SCHOOL,
           VILAYIL, PARAPPUR, MALAPPURAM-673 641.

           R1 & R2 BY SMT NISHA BOSE, SR. GP.

    THIS   REVIEW   PETITION   HAVING       COME   UP   FOR   ADMISSION   ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO.779 OF 2022                         2



                                  ORDER

This review petition is filed seeking review of the judgment dated

10.06.2022 in W.P.(C) No.3211 of 2022.

2. Sri. Augustine Joseph, the learned counsel appearing for the review

petitioners submitted that though the prayer in the writ petition was for a

direction to the 1st respondent to consider and pass orders on Ext.P3 revision

petition deeming that the Manager has executed bond as stipulated in G.O.(P)

No.10/10/G.Edn. dated 12.1.2010, the said prayer was not incorporated in the

judgment. The learned counsel would refer to the judgment dated 22.01.2021

in W.A No.2329 of 2018 and it is submitted that even in respect of

appointments which have been carried out on 01.06.2010, a Division Bench of

this Court has ordered that the authorities shall be free to reckon that the

manager has executed the bond.

3. I have heard the learned Government Pleader.

4. Having regard to the submissions advanced, this review petition is

allowed to the limited extent of directing that while considering the revision

petition, the concerned respondent shall be free to reckon that the manager

would be deemed to have executed the bond.

This Review petition is allowed as above.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

NS