Feroz S vs State Of Kerala
2022 Latest Caselaw 8053 Ker

WP(C) NO. 21192 OF 2022             1



            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. 21192 OF 2022


PETITIONER/S:

          FEROZ S
          PART TIME MENIAL,
          ASMM TEACHERS TRAINING INSTITUTE,
          ALATHUR, PALAKKAD.

          BY ADVS.
          GEORGE ABRAHAM
          JOSEPH GOPURAN


RESPONDENT/S:

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

    2     DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM - 695 014.

    3     DISTRICT EDUCATIONAL OFFICER,
          ROBINSON ROAD, PALAKKAD - 678 001.

    4     EX-OFFICIO MANAGER AND DISTRICT EDUCATIONAL OFFICER,
          ROBINSON ROAD, PALAKKAD- 678 001.




          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. 21192 OF 2022                       2



                                    JUDGMENT

Being aggrieved by the delay in granting approval of appointment of the

petitioner as Part Time Menial, the petitioner is stated to have preferred Ext.P7

representation before the DEO which is stated to be pending.

2. Dr. George Abraham, 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 3rd respondent to expeditiously consider Ext.P7 and pass

appropriate orders within a time frame.

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

In the nature of the order that I propose to pass, notice to the party 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 3rd 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 4th

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) 21192/2022

PETITIONER(S)EXHIBITS :

Exhibit P1 TRUE COPY OF THE ORDER 1/7/2009 SHOWING THE APPROVAL OF DATED APPOINTMENT.

Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER OF SRI.

K.P. PRAJITH DATED 1/7/2009.

Exhibit P3 TRUE COPY OF THE ORDER OF APPOINTMENT OF THE PETITIONER.

Exhibit P4 TRUE COPY OF ORDER DATED 29.6.2019.

Exhibit P4(a) TRUE COPY OF THE APPOINTMENT ORDER DATED 1/10/21.

Exhibit P5 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.30903/2010 DATED 11-10-2011.

Exhibit P6 TRUE COPY OF COMMUNICATION ISSUED BY THE HEADMASTER IN-CHARGE OF ASMM TEACHERS' TRAINING INSTITUTE DATED 6/10/2021.

Exhibit P7 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER DATED 15/6/2022.

RESPONDENT(S)EXHIBITS : NIL