Joby Joseph vs State Of Kerala
2022 Latest Caselaw 7525 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. 20629 OF 2022
PETITIONER:

           JOBY JOSEPH
           AGED 42 YEARS
           S/O.JOSEPH KURIAN, H.S.T(ENGLISH),
           ST. THOMAS HIGHER SECONDARY SCHOOL,
           THANKAMONY, IDUKKI -685609,
           RESIDING AT EMBRAYIL HOUSE,
           NARAKAKANAM P.O, IDUKKI-685602.
           BY ADVS.
           KALEESWARAM RAJ
           THULASI K. RAJ
           SHILPA SOMAN

RESPONDENTS:

     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, KERALA-695014

     3     DEPUTY DIRECTOR OF EDUCATION,
           OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, THODUPUZHA,
           IDUKKI- 685584

     4     DISTRICT EDUCATIONAL OFFICER,
           THODUPUZHA, IDUKKI-685584.

     5     MANAGER,
           CORPORATE EDUCATIONAL AGENCY,
           IDUKKI DIOCESE, IDUKKI-685 602.


           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. 20629 OF 2022                    2




                                      JUDGMENT

The petitioner states that he is working as HST (English) in the

St.Thomas Higher Secondary School, Thankamony, Idukki. His grievance

is with regard to the non-approval of the appointment of the petitioner for

the period from 2.6.2008 to 1.6.2011. Seeking approval, the petitioner is

stated to have preferred Ext.P7 revision before the 1st respondent.

Seeking expeditious consideration of the revision petition, the petitioner is

before this Court.

2. Heard Sri.Thulasi K. Raj 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.P7 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) 20629/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 02.06.2008

Exhibit P2 TRUE COPY OF THE ORDER DATED 26.09.2008 ISSUED BY THE 4TH RESPONDENT

Exhibit P3 TRUE COPY OF THE APPEAL DATED 14.10.2008 SUBMITTED BEFORE THE DDE, IDUKKI BY THE MANAGER

Exhibit P4 TRUE COPY OF THE ORDER DATED 04.02.2009 ISSUED BY THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE ORDER DATED 26.11.2021 WITH RESPECT TO ONE SRI.RAJAN THOMAS

Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 25.03.2021 IN W.P(C)NO.29001/2020

Exhibit P7 TRUE COPY OF THE REVISION PETITION DATED 10.06.2022 FILED BY THE PETITIONER BEFORE THE GOVERNMENT

RESPONDENTS' EXHIBITS:

NIL