Finosh Ravi.V.R vs State Of Kerala
2022 Latest Caselaw 7992 Ker

Citation : 2022 Latest Caselaw 7992 Ker
Judgement Date : 29 June, 2022

Kerala High Court

Finosh Ravi.V.R vs State Of Kerala on 29 June, 2022

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944

                  WP(C) NO. 10930 OF 2022

PETITIONER/S:

           FINOSH RAVI.V.R.,
           AGED 36 YEARS
           UPST, NEW HIGHER SECONDARY SCHOOL, NELLIMOODU,
           S/O.RAVEENDRAN.R.,
           RESIDING AT ANANDA BHAVAN, KOTTUKKALKONAM,
           KATTACHALKUZHI P.O., BALARAMAPURAM,
           THIRUVANANTHAPURAM.

           BY ADVS.
           SURESH KUMAR KODOTH
           K.P.ANTONY BINU

RESPONDENT/S:

    1      STATE OF KERALA,
           REPRESENTED BY ITS SECRETARY,
           GENERAL EDUCATION DEPARTMENT,
           THIRUVANANTHAPURAM-695 001.

    2      DIRECTOR OF GENERAL EDUCATION,
           JAGATHI, THIRUVANANTHAPURAM-695 001.

    3      DEPUTY DIRECTOR OF EDUCATION,
           PAZHAVANGADI, THIRUVANANTHAPURAM-695 023.

    4      DISTRICT EDUCATIONAL OFFICER,
           NEYYATTINKARA, THIRUVANANTHAPURAM-695 121.

    5      MANAGER, NEW HIGHER SECONDARY SCHOOL,
           NELLIMOODU, THIRUVANANTHAPURAM-695 524.

           SMT NISHA BOSE SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 10930 OF 2022

                                        2




                                 JUDGMENT

The petitioner states that he is working as Upper Primary School

Teacher ("UPST") in the New Higher Secondary School, Nellimoodu. His

grievance in this petition concerns the non-approval of the service rendered

by the petitioner prior to 01.06.2011 and the denial of benefits to the

petitioner including salary. The petitioner asserts that raising his grievances,

he has preferred Exhibit P4 representation before the 1st respondent. The

petitioner would further contend that as per Exhibit P6 order, the teachers

similarly placed as the petitioner have been granted benefits. It is in the

afore circumstances that this writ petition is filed seeking directions.

2. Sri. Suresh Kumar Kodoth, the learned counsel appearing for

the petitioner submitted that the limited request of the petitioner at this

stage is for issuance of directions to the 1st respondent to expeditiously

consider Ext.P4 and pass appropriate orders within a time frame.

3. I have heard Smt. Nisha Bose, the learned Senior Government

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

respondent is dispensed with.

WP(C) NO. 10930 OF 2022

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 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.P4 adverting

to Exhibit 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.