Jome Joy vs The State Of Kerala
2023 Latest Caselaw 5253 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                        WP(C) NO. 14164 OF 2023
PETITIONER/S:

    1     JOME JOY
          AGED 32 YEARS
          SON OF JOY K P UPPER PRIMARY SCHOOL TEACHER KOYIKEL
          ABRAHAM MEMORIAL U P SCHOOL, KARIKODE, PERUVA, KOTTAYAM
          DISTRIC, PIN - 686610
    2     AFROTH ABRAHAM
          AGED 28 YEARS
          SON OF ABRAHAM E M LOWER PRIMARY SCHOOL TEACHER KOYIKEL
          ABRAHAM MEMORIAL U P SCHOOL, KARIKODE, PERUVA, KOTTAYAM
          DISTRICT, PIN - 686610
          BY ADV V.A.MUHAMMED


RESPONDENT/S:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
          THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
    3     THE ASSISTANT EDUCATIONAL OFFICER
          KURUVILANGAD, KOTTOAYAM DISTRICT, PIN - 686633
    4     THE MANAGER
          KOYIKEL ABRAHAM MEMORIAL U P SCHOOL, KARIKODE, PERUVA,
          KOTTAYAM DISTRICT, PIN - 686610
    5     THE HEADMASTER
          KOYIKEL ABRAHAM MEMORIAL U P SCHOOL, KARIKODE, PERUVA,
          KOTTAYAM DISTRICT, PIN - 686610
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14164 OF 2023
                                        2


                         VIJU ABRAHAM, J

                     WP(C) No.14164 of 2023
                                   th
               Dated this the 20        day   of   April 2023

                         J U D G M E N T

Petitioner has approached this court seeking a direction

to the first respondent to consider Ext.P3 revision petition

filed before the Government.

2. Heard the learned senior Government Pleader also.

3. After hearing both sides, I am inclined to dispose

of the writ petition with a direction to the first respondent to

consider and pass orders on Ext.P3 revision petition, within a

period of four months from the date of receipt of a copy of

this judgment, after affording an opportunity of being heard

to the petitioner as well as the fourth respondent.

With the abovesaid directions, the writ petition is

disposed of.

sd/-

VIJU ABRAHAM, JUDGE

R.AV WP(C) NO. 14164 OF 2023

APPENDIX OF WP(C) 14164/2023

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER BY WHICH THE MANAGER HAS APPOINTED THE 1ST PETITIONER FROM 01.06.2022 Exhibit P-2 TRUE COPY OF THE APPOINTMENT ORDER IN RESPECT OF THE 2ND PETITIONER DATED 01.06.2022 Exhibit P-3 TRUE COPY OF THE REVISION PETITION DATED 25.03.2023 Exhibit P-4 TRUE COPY OF THE STANDING DISABILITY ASSESSMENT BOARD CERTIFICATE OF SRI. GEORDY JOY DATED 14.09.2022 Exhibit P-5 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 18.10.2022 Exhibit P-6 TRUE COPY OF THE STATEMENT OF APPOINTMENT FROM 07.02.1996 TO 18.04.2017 AND 19.04.2017 TO 01.06.2022 OF THE SCHOOL Exhibit P-7 TRUE COPY OF THE G.O. (RT.) NO.

1291/2023/G.EDN DATED 14.2.2023 Exhibit P-8 TRUE COPY OF THE G.O. (P) NO. 7/2022/SJD DATED 28.10.2022