Sreejith .K.T vs The State Of Kerala
2022 Latest Caselaw 7521 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        WP(C) NO. 20599 OF 2022
PETITIONER:

           SREEJITH .K.T,
           AGED 27 YEARS
           SON OF THANKAPPAN K.N, FULL TIME MENIAL, COUNCIL FOR
           DEVELOPMENT, HIGHER SECONDARY SCHOOL, MATHUR, PALAKKAD
           DISTRICT- 678 571 (RESIDING AT KIDUKATH HOUSE, P.O.
           CHENNANGAD, KOTTAYI, PALAKKAD DISTRICT-678 572)

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

RESPONDENTS:

     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,
           JAGATHY, THIRUVANANTHAPURAM-695 014.

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

     4     THE DISTRICT EDUCATIONAL OFFICER,
           FORT MAIDAN, PALAKKAD-678 001.

     5     THE MANAGER,
           COUNCIL FOR DEVELOPMENT HIGHER SECONDARY SCHOOL &
           VOCATIONAL HIGHER SECONDARY SCHOOL, MATHUR, PALAKKAD
           DISTRICT-678 571.


           SMT NISHA BOSE SR, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION        ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20599 OF 2022                 2




                                   JUDGMENT

The petitioner states that he was appointed as a Full-Time Menial

in the Council for Development Higher Secondary School & Vocational

Higher Secondary School, Mathur with effect from 1.6.2021 in a promotion

vacancy. It is contended that challenging the refusal to grant approval, the

petitioner has preferred Ext.P6 revision petition before the 1st respondent

which is stated to be pending. The prayer in this writ petition is for

expeditious consideration of Ext.P6

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

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

3. In the nature of the order that I propose to pass, notice to the 5th

respondent is dispensed with.

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 1st respondent to

take up, consider and pass appropriate orders on Ext.P6 after

affording an opportunity of being heard, either physically or

virtually, to the petitioner herein or his authorised representative

and the 5th respondent.

b) Orders, as directed above, shall be passed

expeditiously, in any event, within a period of 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) 20599/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 01.06.2021.

Exhibit P2 TRUE COPY OF THE ORDER NO.B2/24259/21/K.DIS DATED 11.08.2021 OF THE DEO, PALAKKAD, ALONG WITH TYPED COPY.

Exhibit P3 TRUE COPY OF THE ODER NO.B4/12152/2021/L.DIS DATED 17.08.2021 OF THE DDE, PALAKKAD.

Exhibit P4 TRUE COPY OF THE ORDER NO.B2/23015/21 DATED 25.01.2022 OF THE DEO, PALAKKAD.

Exhibit P5 TRUE COPY OF THE APPEAL PETITION FILED BEFORE THE DDE, PALAKKAD BY THE MANAGER OF THE SCHOOL DATED 17.08.2021 (WITHOUT ANNEXURES).

Exhibit P6 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 05.05.2022(WITHOUT EXHIBITS)

RESPONDENTS' EXHIBITS:

NIL