Sharon. M vs State Of Kerala Represented By ...
2022 Latest Caselaw 11603 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
     TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                             WP(C) NO. 39874 OF 2022
PETITIONER:

              SHARON. M
              AGED 34 YEARS
              SHARON. M
              AGED 34 YEARS , S/O R. MANIYAN
              OPPA BHAVAN,THIRUMALA WARD,
              PONJIKKARA, ALAPPUZHA .
              , PIN - 688011
              BY ADVS.
              T.SANJAY
              SANIL KUMAR G.
              RAVEENDRAN K.
              MIDHUN R.


RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT,
              HIGHER EDUCATION DEPARTMENT
              STATE OF KERALA REPRESENTED BY
              SECRETARY TO GOVERNMENT, HIGHER EDUCATION DEPARTMENT,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001
     2        THE DIRECTOR OF TECHNICAL EDUCATION
              THE DIRECTOR OF TECHNICAL EDUCATION,
              DIRECTORATE OF TECHNICAL EDUCATION,
              THIRUVANANTHAPURAM - 695 001., PIN - 695001


              BY ADV. P.S.APPU, GOVERNMENT PLEADER



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
20.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.39874 OF 2022
                                       2


                                 JUDGMENT

Dated this the 20th day of December, 2022

The petitioner is a certificate holder of Kerala

State Board of Technical Education. He obtained the

certificate after successfully completing his two-

year Kerala Government Certificate Examination

(K.G.C.E.) Course in Automobile Engineering. The

petitioner relies on Ext.P2 Government Order to

contend that the Government has decided to

treat K.G.C.E. as alternative/equivalent to

V.H.S.E./N.C.V.T./N.T.C./I.T.I. courses. The petitioner's

grievance is that, despite such decision being taken

on 17.12.2008, nothing further was done in the

matter. As a result, persons like the petitioner are

denied job opportunities. Pointing out this aspect

and seeking remedial measures, petitioner has

submitted Ext.P5 representation. As no action is

forthcoming on the representation, this writ petition

is filed.

2. Learned Counsel for the petitioner submitted

that the petitioner's prospectus for employment is W.P.(C)NO.39874 OF 2022

affected due to the inordinate delay in taking a

decision on Ext.P5.

3. Learned Government Pleader submitted that

no instruction is received as to the status of Ext.P5

representation.

Considering the limited relief sought, the writ

petition is disposed of directing the 2nd respondent

to consider Ext.P5 representation expeditiously and

at any rate, within two months and take

appropriate further action based on the decision.

While taking decision, the 2nd respondent shall

advert to Ext.P2. The above direction is subject to

Ext.P5 having been received and pending at the

office of the 2nd respondent.

Sd/-

V.G.ARUN JUDGE NB/20-12 W.P.(C)NO.39874 OF 2022

APPENDIX OF WP(C) 39874/2022

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF COURSE CERTIFICATE DATED 04.01.2008 IN RESPECT OF THE PETITIONER ISSUED BY THE OFFICE OF THE 2ND RESPONDENT. EXHIBIT P2 TRUE COPY OF KERALA GOVERNMENT ORDER DATED 17.12.2008 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P3 TRUE COPY OF THE PSC NOTIFICATION BEARING CATEGORY NO. 248/2018 DATED 29.12.2018. EXHIBIT P4 TRUE COPY OF THE RTI REPLY NO. IDS I(2)/5397/2021/GW DATED 14/12/2021. EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 16.09.2022 PREFERRED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT DATED 19.09.2022 OF THE REPRESENTATION PREFERRED BY THE PETITIONER.

RESPONDENTS' EXHIBITS: NIL TRUE COPY P.A. TO JUDGE