V.C.Praveen vs The State Of Kerala
2022 Latest Caselaw 6871 Ker

Citation : 2022 Latest Caselaw 6871 Ker
Judgement Date : 14 June, 2022

Kerala High Court

V.C.Praveen vs The State Of Kerala on 14 June, 2022

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944

                 WP(C) NO. 19241 OF 2022

PETITIONER/S:

           V.C.PRAVEEN
           AGED 52 YEARS
           S/O CHANDRASEKHARAN
           KOORIKUZHI AMUP SCHOOL, KAIPAMANGALAM,
           AUP SCHOOL PALLIKAL, JANAKEEYA VIDYALAM, MACHAD.
           (RESIDING AT VAZHOOR HOUSE, KARAYAMUTTOM P.O.,
           THRISSUR -680 567)

           BY ADVS.
           V.A.MUHAMMED
           V.RAJASEKHARAN NAIR

RESPONDENT/S:

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

    2      THE DIRECTOR OF GENERAL EDUCATION
           JAGATHY, THIRUVANANTHAPURAM- 695 014.

    3      THE DEPUTY DIRECTOR OF EDUCATION
           AYYANTHOLE, THRISSUR - 680 003.

           SMT NISHA BOSE SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 19241 OF 2022

                                    2




                               JUDGMENT

The petitioner contends that he is functioning as the approved

Manager of three Aided Primary Schools. He has approached this Court

being aggrieved by the order passed by the Director of General Education

permitting the Deputy Director of Education, Thrissur to proceed against

the petitioner in terms of Exhibit P4 order. The petitioner contends that

challenging Exhibit P4 order, he has preferred Exhibit P5 Revision Petition

before the Government, which is stated to be pending. The prayer in this

writ petition is for the issuance of directions to the 1st respondent to

expeditiously consider Exhibit P5 and take a decision

2. I have heard Sri. M. Sajjad, the learned counsel appearing

for the petitioner and Smt. Nisha Bose, the learned Senior Government

Pleader.

3. Having regard to the facts and circumstances and the

submissions made across the bar, I am of the view that directions can be

issued to the 1st respondent to take up, consider and pass appropriate

orders on Ext.P5.

WP(C) NO. 19241 OF 2022

Resultantly, this writ petition is disposed of by issuing the following

directions:

a) There will be a direction to the 1st respondent

to take up, consider and pass orders on Ext.P5, after

affording an opportunity of being heard, either physically

or virtually, to the petitioner herein or his authorised

representative.

b) Orders, as directed above, shall be passed

expeditiously, in any event, within a period of four 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 to ensure compliance.