The Corporate Manager vs State Of Kerala
2022 Latest Caselaw 5287 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        TUESDAY, THE 17TH DAY OF MAY 2022 / 27TH VAISAKHA, 1944
                        WP(C) NO. 16043 OF 2022
PETITIONER/S:

            THE CORPORATE MANAGER
            LMS SCHOOLS, CHURCH OF SOUTH INDIA SOUTH KERALA DIOCESE
            LMS COMPOUND, PALAYAM, THIRUVANANTHAPURAM - 695033.

            BY ADVS.
            ARUN.B.VARGHESE
            AISWARYA V.S.
            VARNA MANOJ



RESPONDENT/S:

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

    2       THE DIRECTOR OF GENERAL EDUCATION,
            DIRECTORATE OF GENERAL EDUCATION, DPI JUNCTION, JAGATHI
            P.O, THIRUVANANTHAPURAM - 695014.

    3       THE DISTRICT EDUCATIONAL OFFICER,
            OFFICE OF DISTRICT EDUCATIONAL OFFICER, NEYYATTINKARA,
            THIRUVANANTHAPURAM DISTRICT - 695121.

    4       LERIN GILBERT G,
            AGED 33 YEARS
            S/O. GILBERT, SHERIN MANDIRAM, PUNALAL P.O, PERUMKULAM,
            NEDUMANGAD, THIRUVANANTHAPURAM DISTRICT - 695575.


OTHER PRESENT:

            FOR R1 TO R3 BY ADV. JUSTIN JACOB-PP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 16043 of 2022              2




                                 JUDGMENT

The petitioner has filed Exhibit P5 Revision

Petition before the 2nd respondent under Chapter

XIVA, Rule 8 of the Kerala Education Rules, 1959

being aggrieved by Exhibit P4 order passed by

the 3rd respondent. The grievance of the

petitioner is that the same is now pending

consideration even though the same was filed as

early as on 20.01.2022.

2. Considering the facts and circumstances

of this case, the Writ Petition can be disposed

of directing the 2nd respondent to consider and

pass appropriate orders on Ext.P5 Revision

Petition after hearing the petitioner and the

4th respondent as expeditiously as possible, at

any rate, within a period of two months from the

date of receipt of a copy of this judgment.

This Writ Petition is disposed of with the

above directions.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

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APPENDIX OF WP(C) 16043/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2019 ISSUED BY THE WRIT PETITIONER.

Exhibit P2 TRUE COPY OF THE ORDER NO. B/426/2019/CM DATED 06.09.2021 ISSUED BY THE WRIT PETITIONER.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 26.10.2021 IN WP(C) NO. 19040/2021 OF THE HONOURABLE HIGH COURT OF KERALA.

Exhibit P4 TRUE COPY OF THE ORDER BEARING NO.

B1/5568/2021/D.DIS DATED 17.01.2022, PASSED BY THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE REVISION PETITION DATED 20.01.2022 FILED BY THE WRIT PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P6 TRUE COPY OF THE STAY PETITION FILED BY THE WRIT PETITIONER BEFORE THE 2ND RESPONDENT.