The Manager (M.S. Natarajan) vs The State Of Kerala
2023 Latest Caselaw 6200 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                      WP(C) NO. 18886 OF 2023


PETITIONER:

           THE MANAGER (M.S. NATARAJAN)
           AGED 82 YEARS
           S N T U SCHOOL, RANNI-VAIKOM
           PATHANAMTHITTA DISTRICT, PIN - 689672
           BY ADVS.
           V.A.MUHAMMED
           PRESAD V.G.

RESPONDENTS:

      1      THE STATE OF KERALA
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
             GENERAL EDUCATION DEPARTMENT,
             SECRETARIAT ANNEXE II,
             THIRUVANANTHAPURAM, PIN - 695001
      2      THE DIRECTOR OF GENERAL EDUCATION
             JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
      3      THE DISTRICT EDUCATIONAL OFFICER
             OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
             PATHANAMTHITTA, PIN - 689645
      4      THE ASSISTANT EDUCATIONAL OFFICER
             RANNI, PATHANAMTHITTA DISTRICT, PIN - 689672
      5      SMT. RAJEE K V
             HEADMISTRESS, S N T U P SCHOOL, MANDIRAM, RANNI,
             PATHANAMTHITTA DISTRICT, PIN - 689672
             SMT.SURYA BINOY, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.06.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.18886/2023

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.18886 of 2023
             ----------------------------------------------
            Dated this the 12th day of June, 2023


                             JUDGMENT

This writ petition is filed with following prayers:

i. issue a writ of mandamus or other appropriate writ order or direction commanding the 1 st Respondent to consider and pass appropriate orders upon Exhibit P-3 after affording an opportunity of being heard to the Petitioner within a time limit.

ii. to dispense with filing of English translation of vernacular documents produced along with the Writ Petition.

iii. pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case.

(SIC) WP(C).No.18886/2023

2. It is the submission of the petitioner that as

directed in Ext.P2 judgment, the 5 th respondent already filed

the revision and since there is no time limit in Ext.P2, the

revision is not considered.

3. Heard the learned counsel for the petitioner and

the learned Government Pleader. No notice is necessary to

the 5th respondent at this stage.

4. After hearing both sides, I am of the considered

opinion that the revision filed by the 5 th respondent as

directed in Ext.P2 can be directed to be disposed within a time

frame.

Therefore, this writ petition is disposed of in the

following manner:

1. The 1st respondent is directed to consider and

pass appropriate orders in Ext.P3 filed as

directed in Ext.P2 judgment, after affording an

opportunity of hearing to the petitioner and the

5th respondent, as expeditiously as possible at

any rate, within two months from the date of

receipt of a stamped certified copy of this

judgment.

WP(C).No.18886/2023

2. The petitioner will produce a stamped certified

copy of this judgment along with a copy of this

writ petition before the 1st respondent for

compliance.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.18886/2023

APPENDIX OF WP(C) 18886/2023

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE DECISION REPORTED IN 2021 (1) KHC 659 (SANTHAKUMARI AMMA C N V. STATE OF KERALA AND OTHERS DECIDED ON 20.01.2021) Exhibit P-2 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO. 6850/2023 DATED 03.03.2023 (RAJEE K V V. STATE OF KERALA AND OTHERS) Exhibit P-3 TRUE COPY OF THE REVISION PETITION MOVED BY THE 5TH RESPONDENT PURSUANT TO EXHIBIT P-2 JUDGMENT BEFORE THE GOVERNMENT