Sri P.S. Sasikumar vs Director Of General Education
2023 Latest Caselaw 3976 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                   WP(C) NO. 11400 OF 2023
PETITIONER/S:

          SRI P.S. SASIKUMAR
          AGED 54 YEARS
          S/O. SIVAN NAIR, MANAGER, SARIGA PUBLIC SCHOOL,
          THENNILAPURAM-P.O PALAKKAD, PIN - 678682
          BY ADVS.
          GEORGE ABRAHAM
          JOBY D JOSEPH
          MARY CATHERINE PRIYANKA P.S.

RESPONDENT/S:

    1     DIRECTOR OF GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
    2     DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
          PALAKKAD, PIN - 678001
    3     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
          PALAKKAD, PIN - 679101
    4     ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          ALATHUR, PALAKKAD, PIN - 678001
    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.03.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C).No.11400/2023

                                   2



                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                    W.P.(C).No.11400 of 2023
              ----------------------------------------------
            Dated this the 30th day of March, 2023


                            JUDGMENT

This writ petition is filed with following prayers:

i. To Issue a Writ of Certiorari; or any other appropriate writ, order or direction, to quash Exhibits P2 and P4 orders issued by the Deputy Director of Education, Palakkad. ii. To issue a Writ of Mandamus; or any other appropriate writ, order or direction, directing the 1st Respondent to consider Exhibit P5 Petition/Revision filed by the Petitioner without any further delay.

iii. Petitioner also prays that this Hon'ble Court may be pleased to dispense with the translation of the documents produced in the Vernacular Language.

(SIC)

2. As per Ext.P1, the petitioner's school name is

changed. Subsequently, as per Ext.P2, Ext.P1 is cancelled.

When the petitioner submitted Ext.P3 revision, that is also

rejected as per Ext.P4. Hence the petitioner submitted Ext.P5

before the 1st respondent. The grievance of the petitioner is WP(C).No.11400/2023

that the same is not considered.

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

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

itself can be disposed of directing the 1st respondent to

consider Ext.P5 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.P5, with notice to

the petitioner, as expeditiously as possible, at

any rate, within two 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 1st respondent for

compliance.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.11400/2023

APPENDIX OF WP(C) 11400/2023

PETITIONER EXHIBITS Exhibit P1 A COPY OF THE ORDER NO.

DDEPKD/1717/2022-B1 DATED 12/05/2022 ISSUED BY THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD Exhibit P2 A COPY OF THE ORDER NO.DDEPKD/1717/2022-B1 DATED 22/09/2022 Exhibit P3 A COPY OF THE REQUEST SUBMITTED BY THE PETITIONER TO THE DEPUTY DIRECTOR OF EDUCATION PALAKKAD DATED 27/09/2022 Exhibit P4 A COPY OF THE ORDER NO.

DDEPKD/1717/2022-B1 DATED 03/12/2022 ISSUED BY THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD Exhibit P5 A COPY OF THE APPEAL/REVISION FILED BY THE PETITIONER BEFORE THE DIRECTOR OF GENERAL EDUCATION DATED 08/03/2023