Biju O.V vs State Of Kerala
2023 Latest Caselaw 13155 Ker

Kerala High Court

Biju O.V vs State Of Kerala on 15 December, 2023

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
                       WP(C) NO. 42137 OF 2023


PETITIONER:

          BIJU O.V.
          AGED 49 YEARS
          S/O. O.M.VIJAYAN NAMBIAR MANAGER, KARAYAPPA
          A.L.P.SCHOOL, CHELERI.P.O., KANNUR., PIN - 670604
          BY ADVS.
          M.SASINDRAN
          SIDHARTH P. SASI
          JOGGY MATHUNNI


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION
          DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
          THIRUVANANTHAPURAM, PIN - 695014
    3     THE DISTRICT EDUCATIONAL OFFICER
          TALIPARAMBA, KANNUR DISTRICT, PIN - 670141
    4     THE ASSISTANT EDUCATIONAL OFFICER
          TALIPARAMBA SOUTH KANNUR DISTRICT., PIN - 670141
          SR.GP - NISHA BOSE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 42137 of 2023              :2:




                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 42137 of 2023
             ============================
             Dated this the 15th day of December, 2023

                             JUDGMENT

Petitioner has approached this Court seeking a direction to the

1st respondent to consider and pass orders on Ext P8 representation

wherein he has sought for an inter management transfer.

2. Heard the learned Government Pleader also.

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

writ petition with a direction to the 1st respondent to consider and

pass orders on Ext P8 representation in accordance with law after

affording an opportunity of being heard to the petitioner and the

affected parties, and a final decision in this regard shall be taken

within an outer limit of four months from the date of receipt of a copy

of this judgment.

With the above said direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 42137/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER NO.

DT-D/59829/2023 DATED 14.08.2023 ISSUED BY THE 4TH RESPONDENT FIXING THE STAFF STRENGTH OF KARAYAPPA A.L.P.SCHOOL Exhibit P2 A TRUE COPY OF THE SALARY SHIP ISSUED TO SRI.ROHIT.C.P. FOR THE MONTH OF SEPTEMBER,

Exhibit P3 A TRUE COPY OF THE STAFF FIXATION ORDER NO. D.T.C/56001/2023 DATED 19.08.2023, ISSUED BY THE ASSISTANT EDUCATIONAL OFFICER, PAPPINISSERY Exhibit P4 A TRUE COPY OF THE PAY SLIP ISSUED TO SMT.

DHANYA.C.P. FOR THE MONTH OF SEPTEMBER,

Exhibit P5 A TRUE COPY OF THE CERTIFICATE DATED 17.10.2023 ISSUED DR.TOM JOSE KAKKANATTU TO THE MOTHER OF SMT.DHANYA.C.P. Exhibit P6 A TRUE COPY OF THE LETTER NO. D/908/2022 DATED 08.03.2022 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER Exhibit P7 A TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT ON 15.3.2022 Exhibit P8 A TRUE COPY OF THE REPRESENTATION DATED 26.5.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT