R.Sreekanth vs State Of Kerala
2022 Latest Caselaw 3474 Ker

Citation : 2022 Latest Caselaw 3474 Ker
Judgement Date : 22 March, 2022

Kerala High Court

R.Sreekanth vs State Of Kerala on 22 March, 2022

W.P.(C) No.9572 /2022                1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                    ND
    TUESDAY, THE 22     DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                       WP(C) NO. 9572 OF 2022
PETITIONER/S:

            R.SREEKANTH,
            AGED 45 YEARS,
            S/O.RAMACHANDRA VARMA, SREEPADAM, FORT, MAVELIKKARA,
            ALAPPUZHA DISTRICT, PIN-690 101.

            BY ADVS.
            V.M.KRISHNAKUMAR
            P.R.REENA


RESPONDENT/S:

     1      STATE OF KERALA,
            REPRESENTED BY SECRETARY, DEPARTMENT OF CULTURE,
            SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

     2      KERALA KALAMANDALAM,
            (DEEMED TO BE UNVERSITY OF ART AND CULTURE),
            VALLATHOL NAGAR, CHERUTHURUTHY, THRISSUR DISTRICT,
            PIN-679 531, REPRESENTED BY ITS REGISTRAR.

     3      DEPUTY DIRECTOR OF EDUCATION, THRISSUR,
            OFFICE OF DEPUTY DIRECTOR OF EDUCATION, CIVIL
            STATION, AYYANTHOLE, THRISSUR, PIN-680 003.

            SRI P C SASIDHARAN, SC

            SMT.ANIMA M, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.9572 /2022                       2



                                 JUDGMENT

The petitioner is a Kadhakali (Chenda) Artist. His grievance is that

despite the Kerala Kalamandalam repeatedly requesting the 1st respondent for

sanctioning additional ports for compensating the 33 posts which were shifted

to the UGC scale, no action has been taken by the 1st respondent. The

petitioner contends that the 2nd respondent had prepared a rank list of persons

to be appointed as Instructors pursuant to a notification issued in the year

2017 and the rank list has been published on 7.11.2019 and the same would

expire on 6.11.2022. In the said circumstances, Exhibit-P4 representation was

submitted by the petitioner before the 1st respondent on 18.11.2021. The

grievance is that no action has been taken. It is in the afore circumstances that

the petitioner is before this Court seeking directions.

2. I have heard Sri.V.M.Krishnakumar, the learned counsel appearing for

the petitioner, Smt.Anima M, the learned Government Pleader as well as

Sri.P.C.Sasidharan, the learned Standing Counsel appearing for the University.

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.P4 as per

procedure and in adherence to the provisions of law, after

affording an opportunity of being heard either physically or

virtually, to the petitioner herein or his authorised

representative. The views of the University shall also be taken

into consideration before passing the order.

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.