Citation : 2023 Latest Caselaw 7359 Ker
Judgement Date : 27 June, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
WP(C) NO. 10810 OF 2014
PETITIONER/S:
THE MANAGER, VIDYODAYAM ALP SCHOOL, PUTTANIKKAD,
KANDAMANGALAM PO, PALAKKAD DISTRICT.
BY ADVS.
SRI.SANTHEEP ANKARATH
SRI.ARUN MATHEW VADAKKAN
RESPONDENT/S:
THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM 695 001.
OTHER PRESENT:
SMT. MARY BEENA JOSEPH - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.06.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 10810 OF 2014
..2..
JUDGMENT
The writ petition is filed challenging Ext.P2
GO(P) No.313/2013/G.Edn. Thiruvananthapuram dated
29.11.2013 in relation to fixation of staff in
the schools on the basis of Unique Identification
Number and alleging violation of the provisions
of the Kerala Education Act and Rules.
The very same issue was considered by this
Court in Manager, Koorikuzhi A.M.U.P. School v.
State of Kerala [2015:KER:2202] and set aside the
above Government Order.
Following the judgment in Manager, Koorikuzhi
A.M.U.P. School (supra), the writ petition is
allowed.
Sd/-
SHOBA ANNAMMA EAPEN
JUDGE bka/-
WP(C) NO. 10810 OF 2014
..3..
APPENDIX OF WP(C) 10810/2014
PETITIONER EXHIBITS
EXT.P1 - TRUE COPY OF THE G.O(P)NO.199/2011/G.EDN. DATED 1-10- 2011 ISSUED BY GOVERNMENT OF KERALA, GENERAL EDUCATION (J) DEPARTMENT.
EXT.P2 - TRUE COPY OF THE G.O(P)NO.313/2013/G.EDN. DATED 29-11- 2013 ISSUED BY GOVERNMENT OF KERALA, GENERAL EDUCATION (J) DEPARTMENT.
EXT.P3 - TRUE COPY OF THE G.O(MS)NO.154/2013/G.EDN. DATED 3-5- 2013 ISSUED BY GOVERNMENT OF KERALA, GENERAL EDUCATION (J) DEPARTMENT.
EXTP4- TRUE COPY OF THE G.O(MS)NO.172/2013/G. EDN. DATED20-5- 2013 ISSUED BY GOVERNMENT OF KERALA, GENERAL EDUCATION (J) DEPARTMENT.
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