Kerala High Court
S. Venu vs The Deputy Director Of ... on 31 March, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
W.P.(C) NO.11654 OF 2023
PETITIONER:
S. VENU,
AGED 54 YEARS,
HIGH SCHOOL TEACHER (HST- SANSKRIT),
S.D.V. BOYS HIGH SCHOOL ALAPPUZHA-688 001.
BY ADVS.
M.U.VIJAYALAKSHMI
K.JAJU BABU (SR.)
BRIJESH MOHAN
RESPONDENTS:
1 THE DEPUTY DIRECTOR OF EDUCATION, ALAPPUZHA
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
KODIVEEDU, ALAPPUZHA-688 001.
2 THE DISTRICT EDUCATIONAL OFFICER, ALAPPUZHA
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
COLLECTORATE, ALAPPUZHA-688 001.
3 THE MANAGER,
SANATANA DHARMA VIDHYASALA SCHOOLS (S.D.V. SCHOOLS),
REGISTERED OFFICE, BASANT HALL, ALAPPUZHA-688 001.
SMT. SURYA BINOY, SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2-
W.P.(C) NO.11654 OF 2023
P.V. KUNHIKRISHNAN, J.
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W.P.(C) No.11654 of 2023
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Dated this the 31st day of March, 2023
JUDGMENT
The above 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 consider Ext.P3 representation
in the light of Ext.P2 Government order and the
judgment of the Addl. Sessions Court-I Alappuzua
in Sessions Case No.467/2020 without any
further delay.
ii) issue such other and further reliefs as this
Hon'ble Court may deem fit and proper in the
facts and circumstances of the case;
iii) award costs to the petitioner.
and
iv) Petitioner may be permitted to dispense with
the filing of translation of the vernacular
documents;
2. When this writ petition came up for consideration,
the counsel for the petitioner submitted that the petitioner will
W.P.(C) NO.11654 OF 2023
be satisfied if a direction is issued to the 1st respondent to
consider Ext.P3 representation in the light of Ext.P2
Government Order and the judgment of the Additional Sessions
Court-I, Alappuzua in Sessions Case No.467 of 2020.
3. Heard the learned Government Pleader also.
4. After hearing both sides, I think this writ petition
itself can be disposed of directing the 1st respondent to consider
Ext.P3 within a time frame.
Therefore, this writ petition is disposed of in the following
directions:
1. The 1st respondent is directed to consider and
pass appropriate orders in Ext.P3, with notice to
the petitioner and the 3rd respondent, as
expeditiously as possible, at any rate, within two
months from the date of receipt a certified copy of
this judgment.
2. While considering Ext.P3, the 1st respondent will
also consider Ext.P2 Government Order and the
judgment of the Additional Sessions Court-I,
Alappuzua in Sessions Case No.467 of 2020
which will be made available by the petitioner to
the 1st respondent.
W.P.(C) NO.11654 OF 2023
3. The petitioner will produce a certified copy of
this judgment along with a copy of this writ
petition before the 1st respondent for compliance.
Sd/-
P.V. KUNHIKRISHNAN
JUDGE
bpr
W.P.(C) NO.11654 OF 2023
APPENDIX OF WP(C) 11654/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE COMMON JUDGMENT DATED
12.8.2020 IN W.P.(C) NO.10386/2020,
W.A.NO. 760/2020 AND W.P (C) NO.
10875/2020 OF THIS HON'BLE COURT.
Exhibit P2 TRUE COPY OF THE GOVERNMENT ORDER
GO(RT).NO.4528/2022/G.EDN DATED
04.08.2022.
Exhibit P3 TRUE COPY OF REPRESENTATION DATED
13.03.2023 SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT WITHOUT
ENCLOSURES.
