Abdul Jaleel M.M vs State Of Kerala
2022 Latest Caselaw 7252 Ker

WP(C) NO. 20469 OF 2022                      1

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
       THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                              WP(C) NO. 20469 OF 2022
PETITIONER/S:

                  ABDUL JALEEL M.M
                  AGED 25 YEARS
                  S/O.MOIDEENKUTTY I, L.P.S.T (KANNADA MEDIUM),
                  S.G.A.L.P.SCHOOL, MAYYALA, P.O.PARAPPA,
                  DELAMPADY, KASARGOD -671543, RESIDING AT MALANGARE
                  (H), ARIYAPPADY P.O., VIA PEREDALA, KASARGOD -671551.

                  BY ADVS.
                  KALEESWARAM RAJ
                  THULASI K. RAJ
                  SHILPA SOMAN
RESPONDENT/S:

       1          STATE OF KERALA,
                  REPRESENTED BY THE SECRETARY TO GOVERNMENT,
                  DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
                  THIRUVANANTHAPURAM-695001.
       2          DIRECTOR OF GENERAL EDUCATION,
                  DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
                  THIRUVANANTHAPURAM-695014.
       3          DEPUTY DIRECTOR OF EDUCATION,
                  OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
                  KASARGOD -671123.
       4          DISTRICT EDUCATIONAL OFFICER,
                  OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
                  COLLECTORATE, VIDYANAGAR - ULIYATHADKA RD,
                  KASARAGOD, KERALA 671123.
       5          ASSISTANT EDUCATIONAL OFFICER,
                  OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
                  KUMBALA, KASARGOD -671321.
       6          MANAGER,
                  S.G.A.L.P.SCHOOL, MAYYALA,
                  P.O.PARAPPA, DELAMPADY, KASARGOD -671543,


                  SMT. NISHA BOSE, SR, GP
THIS       WRIT    PETITION   (CIVIL)    HAVING   COME   UP   FOR   ADMISSION   ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20469 OF 2022                       2



                                    JUDGMENT

The petitioner states that he is presently working as L.P.S.T (Kannada) at

the S.G.A.L.P. School, Mayyala with effect from 15.07.2019. His grievance is with

regard to the non-approval of his appointment as L.P.S.T (Kannada) with effect

from 15.07.2019. The petitioner states that he has preferred the Ext.P8 revision

petition before the 1st respondent which is pending. The prayer in this writ

petition is for issuance of directions to the 1st respondent to consider Ext.P8

revision petition and take a decision within a time frame with due notice.

2. I have heard the learned Government Pleader. In the nature of the

order that I propose to pass, notice to the 6th respondent is dispensed with.

3. 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 1st respondent to take up,

consider and pass appropriate orders on Ext.P8 after affording an

opportunity of being heard, either physically or virtually, to the

petitioner herein or his authorised representative and the 6th

respondent.

b) Orders, as directed above, shall be passed expeditiously, in

any event, within a period of two 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 NS

APPENDIX OF WP(C) 20469/2022

PETITIONER(S) EXHIBITS :

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 15.07.2019 ISSUED BY THE 6TH RESPONDENT TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE ORDER NO.A4/17043/2018 DATED 29.11.2018 ISSUED BY THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER NO.D/11220/2019 DATED 09/2020 ISSUED BY THE 5TH RESPONDENT.

Exhibit P4 TRUE COPY OF THE APPEAL DATED 16.10.2020 SUBMITTED BY THE 6TH RESPONDENT TO THE 4TH RESPONDENT.

Exhibit P5 TRUE COPY OF THE ORDER NO. B3/193212/2020 DATED 30.01.2021 ISSUED BY THE 4TH RESPONDENT.

Exhibit P6 TRUE COPY OF THE ORDER NO.G5/233250/2021/DGE/K.DIS DATED 20.01.2022.

Exhibit P7 TRUE COPY OF THE RESIGNATION LETTER DATED 10.12.2018 SUBMITTED BY SMT. ASHALATHA A.C TO THE 6TH RESPONDENT.

Exhibit P8 TRUE COPY OF THE REVISION PETITION DATED 08.06.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT(S) EXHIBITS : NIL