Unni Sreekumar vs State Of Kerala
2023 Latest Caselaw 6260 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. 18834 OF 2023
PETITIONER:

             UNNI SREEKUMAR
             AGED 35 YEARS
             S/O. SREEKUMAR, SREEVIHAR, MILLENIUM STREET,
             MANNUTHY, THRISSUR (WORKING AS HSST (JR) ENGLISH,
             HSS POOMALA, TRISSUR)., PIN - 680651
             BY ADVS.
             ELIZEBATH GEORGE
             M.S.RADHAKRISHNAN NAIR

RESPONDENT:

             STATE OF KERALA
             REPRESENTED BY THE PRINCIPAL SECRETARY,
             GENERAL EDUCATION DEPARTMENT GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
OTHER PRESENT:

             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.18834/2023

                                      2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.18834 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 any other appropriate writ order or direction directing the respondents to take up Ext.P1 Appeal petition and pass appropriate orders on it after considering the contentions raised by the petitioner without further delay.

ii. Dispense with filing of the English translation of vernacular documents.

iii. To issue such other writ, order or direction as this Honourable Court may deem fit and proper in the facts and circumstances of the case to grant including the cost of these proceedings.

(SIC)

2. When this writ petition came up for consideration,

the counsel for the petitioner submitted that the petitioner will

be satisfied if a direction is issued to the respondent to

consider Ext.P1 within a time frame.

3. Heard the learned Government Pleader also. WP(C).No.18834/2023

4. After hearing both sides, I think this writ petition

itself can be disposed of directing the respondent to consider

Ext.P1 within a time frame.

Therefore, this writ petition is disposed of in the

following manner:

1. The respondent is directed to consider and pass

appropriate orders in Ext.P1, after affording an

opportunity of hearing to the petitioner and

other affected parties, if any, as expeditiously as

possible, at any rate, within within four months

from the date of receipt of a stamped certified

copy of this judgment.

2. The petitioner will produce a stamped certified

copy of this judgment along with a copy of this

writ petition before the respondent for

compliance.

sd/-

                                              P.V.KUNHIKRISHNAN
JV                                                   JUDGE
 WP(C).No.18834/2023





                 APPENDIX OF WP(C) 18834/2023

PETITIONER EXHIBITS
Exhibit P1        TRUE COPY OF APPEAL DATED 4.4.2023