Parambath Rajan vs State Of Kerala
2022 Latest Caselaw 5928 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        WP(C) NO. 17606 OF 2022
PETITIONER/S:

            PARAMBATH RAJAN
            AGED 77 YEARS
            S/O CHATHU, AGED 77 YEARS, MANAGER,
            KARUVANCHERI NORTH LP SCHOOL PALAYAD NADA.P.O,
            KOZHIKODE - 673 521

            BY ADV M.R.JAYALATHA


RESPONDENT/S:

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

    2       DIRECTOR OF GENERAL EDUCATION,
            (FORMERLY DIRECTOR OF PUBLIC INSTRUCTIONS)
            DPI JUNCTION, JAGATHY, THIRUVANANTHAPURAM-695014.

    3       THE DISTRICT EDUCATION OFFICER
            VATAKARA, KOZHIKODE-673101.

    4       ASSISTANT EDUCATIONAL OFFICER
            VADAKARA, KOZHIKODE-673 101


            SRI SUNIL KUMAR KURIAKOSE, SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17606 OF 2022           2




                          JUDGMENT

The instant writ petition is filed being aggrieved by the

rejection of the application submitted by the petitioner for

approval of a permanent post on various grounds. The

petitioner contends that being aggrieved by Ext.P8 order passed

by the DEO, the petitioner has preferred Ext.P9 revision petition

before the 1st respondent.

2. I have heard Sri.M.R.Jayalatha, the learned counsel

appearing for the petitioner and Sri.Sunil Kumar Kuriakose, the

learned 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 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.P9, if the same is in order, 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 four

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,

sru JUDGE

APPENDIX OF WP(C) 17606/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER OF SMT.

RENJITHA V.K DTD 01/06/2017

Exhibit P2 TRUE COPY OF THE SCHOOL PROFORMA I FOR THE ACADEMIC YEAR 2018-19 IN RESPECT OF THE PETITIONERS SCHOOL

Exhibit P3 A TRUE COPY OF THE LETTER DATED 23/06/2018 SENT BY THE PETITIONER TO THE 4TH RESPONDENT

Exhibit P4 TRUE COPY OF REPORT OF THE 4 RESPONDENT ON 08/02/2019 IN RESPECT TO THE NUMBER OF STUDENTS STUDYING IN THE PETITIONERS SCHOOL

Exhibit P5 TRUE COPY OF THE REJECTION ORDER NO.

K.DIS.DI/03409/2019 DTD 07/03/2019

Exhibit P6 TRUE COPY OF THE APPEAL MEMORANDUM DTD 20/03/2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P7 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC NO.17669/2020 DATED 15.3.2021

Exhibit P8 A TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT DATED 21-12-2021.

Exhibit P9 A TRUE COPY OF THE REVISION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 2.3.2022

RESPONDENTS EXHIBITS : NIL