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Ramlath N.M vs State Of Kerala
2023 Latest Caselaw 1808 Ker

Citation : 2023 Latest Caselaw 1808 Ker
Judgement Date : 1 February, 2023

Kerala High Court
Ramlath N.M vs State Of Kerala on 1 February, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                       WP(C) NO. 6536 OF 2021
PETITIONER/S:

             RAMLATH N.M.,
             AGED 57 YEARS
             W/O N.P. ABDULLA, HSA ARABIC (RETD),
             ST. MARYS HIGHER SECONDARY SCHOOL, MORAKKALA,
             KUMARAPURAM P.O. ERNAKULAM,
             RESIDING AT NEDUNGATTUKUDY HOUSE, MUDICKAL
             P.O.PERUMBAVOOR, PIN-683 547.
             BY ADVS.BRIJESH MOHAN
             SMT.RESMI G. NAIR

RESPONDENTS:

    1        STATE OF KERALA
             REPRESENTED BY SECRETARY TO GOVERNMENT,
             GENERAL EDUCATION DEPARTMENT, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM-695 001.
    2        THE DIRECTOR OF GENERAL EDUCATION,
             DIRECTORATE OF GENERAL EDUCATION, JAGATHI,
             THIRUVANANTHAPURAM-695 001.
    3        THE DEPUTY DIRECTOR OF EDUCATION,
             ERNAKULAM, OFFICE OF THE DEPUTY DIRECTOR OF
             EDUCATION, KAKKANAD, ERNAKULAM-682 030.
    4        THE DISTRICT EDUCATIONAL OFFICER,
             ALUVA, OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
             MINI CIVIL STATION, ALUVA, ERNAKULAM-683 101
    5        THE MANAGER,
             ST. MARYS HIGHER SECONDARY SCHOOL, MORAKKALA,
             KUMARAPURAM P.O.ERNAKULAM-683 565.
             BY ADV VINEETHA SUSAN THOMAS
             SRI.K.M.FAISAL, GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.6536/2021

                                             2




                     P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                      W.P.(C).No.6536 of 2021
               ----------------------------------------------
            Dated this the 01st day of February, 2023


                                JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or any other appropriate writ, order or direction directing the 1st respondent to dispose of Ext-P2 revision petition preferred by the petitioner against Ext.P1.

ii. Direct the 5th respondent to finalize the disciplinary proceedings against the petitioner in the light of Ext-P5 enquiry report without delay. iii. Issue such other and further reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.

(SIC)

2. When this writ petition came up for consideration

on 07.04.2021, this Court passed the following order:

"Admit.

Learned Government Pleader takes notice for respondents 1 to 4. Issue notice to the 5 th respondent by speed post or by e-mail.

WP(C).No.6536/2021

Post on 20.05.2021.

There will be an interim direction to the 1 st respondent to take up, consider and pass orders on Ext.P2 revision petition preferred by the petitioner, with notice to all concerned, within a period of two months from the date of receipt of a copy of this order."

3. Based on the above order, the revision petition is

dismissed. The counsel for the petitioner submitted that the

petitioner want to challenge that order.

Therefore, this writ petition is dismissed as withdrawn,

with liberty to the petitioner to challenge Ext.P7 order.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.6536/2021

APPENDIX OF WP(C) 6536/2021

PETITIONER EXHIBITS Exhibit P7 TRUE COPY OF THE G.O(RT)NO.6765/2022/GEDN DATED 15-11- 2022 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P1 TRUE COPY OF THE ORDER DATED 24.11.2015 ISSUED BY THE 5TH RESPONDENT EXHIBIT P2 TRUE COPY OF THE REVISION PETITION DATED 16.6.2018 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT (WITHOUT ANNEXURES) EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 24.5.2018 IN WRIT PETITION NO 2929/2017 AND CONNECTED CASES OF THIS HON'BLE COURT EXHIBIT P4 TRUE COPY OF THE GO(RT) NO 4829/2018/G.EDN DATED 19.11.2018 EXHIBIT P5 TRUE COPY OF THE ENQUIRTY REPORT DATED 29.4.2019 SUBMITTED BY THE 2ND RESPONDENT ALONG WITH COVERING LETTER DATED 14.6.2019 OF THE 2ND RESPONDENT EXHIBIT P6 TRUE COPY OF THE GO(RT) NO 1288/2020/G.EDN DATED 16.3.2020

 
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