Manager vs State Of Kerala
2022 Latest Caselaw 7532 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. 20607 OF 2022

PETITIONER:

              MANAGER,
              NANMANDA EZHUKULAM AUP SCHOOL, NANMANDA,
              KOZHIKODE - 673613.

              BY ADVS.
              AUGUSTINE JOSEPH
              TONY AUGUSTINE
              GEORGE RENOY

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM - 695001.

     2        DIRECTOR OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM - 695014

     3        DEPUTY DIRECTOR OF EDUCATION,
              MANANCHIRA, KOZHIKODE - 673001.

     4        ASSISTANT EDUCATION OFFICER,
              BALUSSERY, KOZHIKODE - 673612.


              SMT.NISHA BOSE, SR. GP


     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. 20607 OF 2022                 2




                                    JUDGMENT

The petitioner is the Manager of the Nanmanda Ezhukkulam AUP

School, Kozhikode, which school is having 8 class divisions sanctioned upto

2019-20. The grievance of the petitioner is with regard to the deduction of

one division. He contends that he has preferred Ext.P3 revision petition before

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

expeditious consideration of Ext.P3 by the 1st respondent.

2. Heard Sri.Augustine Joseph, the learned counsel appearing for

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

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.P3 revision

petition 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 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) 20607/2022

PETITIONER(S) EXHIBITS :

Exhibit P1 TRUE COPY OF THE ORDER DATED 28.09.2019 OF THE 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF THE ORDER DATED 22.12.2021 OF THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE REVISION PETITION DATED 20.05.2022 SUBMITTED BEFORE THE 1ST RESPONDENT.

RESPONDENT(S) EXHIBITS : NIL