The Manager vs The State Of Kerala
2022 Latest Caselaw 12437 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                    WP(C) NO. 42465 OF 2022
PETITIONER/S:

           THE MANAGER (MOHAMMED C. P), ALP SCHOOL, ELAVALLY,
           THRITHALA, PALAKKAD DISTRICT - 679 533.

           BY ADVS.
           V.A.MUHAMMED
           M.SAJJAD

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,
           THIRUVANANTHAPURAM - 695 014.

    3      THE DEPUTY DIRECTOR OF EDUCATION,
           PALAKKAD - 678 001.

    4      THE ASSISTANT EDUCATIONAL OFFICER,
           THRITHALA, PALAKKAD DISTRICT - 679 534.



           SMT.NISHA BOSE, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
  W.P. (C) No.42465 of 2022                2




                                    JUDGMENT

This writ petition is filed seeking issuance of directions to the 4th

respondent to grant two more LPSA posts in the staff fixation order for the

year 2022-23 and for ancillary reliefs.

2. Sri. M.Sajjad, the learned counsel appearing for the petitioner,

submits that the petitioner has preferred Ext.P3 before the 2nd respondent

and requests that necessary directions be issued to the 2nd respondent to

consider the same in an expeditious manner.

3. Heard Smt. Nisha Bose, the learned senior Government Pleader.

4. After having carefully evaluated the contentions raised in this

writ petition, the submissions made across the Bar, and the facts and

circumstances, I am of the view that this writ petition can be disposed of at

the admission stage itself by issuing the following directions:

a) There will be a direction to the 2nd respondent to

take up, consider and pass appropriate orders on

Ext.P3, after affording an opportunity of being heard,

either physically or virtually, to the petitioner herein

or his authorized representative.

b) Orders, as directed above, shall be passed

expeditiously, in any event, within three months from

the date of production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy

of the writ petition along with the judgment before

the concerned respondent for further action.

This writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

sru

APPENDIX OF WP(C) 42465/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE YEAR 2022-23 VIDE NO. D.DIS C /52057/2022 DATED 12.08.2022 ISSUED BY THE AEO, THRITHALA.

Exhibit P2 TRUE COPY OF THE FITNESS CERTIFICATE OF THE SCHOOL BUILDING FOR THE ACADEMIC YEAR 2022-23 DATED 26.05.2022 ISSUED BY THE ASSISTANT ENGINEER, LSGD, THIRUMITTACODE GRAMA PANCHAYAT.

Exhibit P3 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE DIRECTOR DATED 30.11.2022 WITHOUT EXHIBITS.

RESPONDENTS EXHIBITS : NIL