Madhu Anand H vs Shri Dhanish K.P
2023 Latest Caselaw 5940 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Wednesday, the 24th day of May 2023 / 3rd Jyaishta, 1945
             CON.CASE(C) NO. 494 OF 2023(S) IN WP(C) 18583/2021

PETITIONER/PETITIONER IN W.P.(C):


     MADHU ANAND H, AGED 55 YEARS, S/O GOPALAKRISHNA PANICKAR,
     H.S.T. (MATHS), PANTHEERANKAVU HIGHER SECONDARY SCHOOL,
     PANTHEERANKAVU, KOZHIKKODE 673 019,
     RESIDING AT ERAKKATHIL POITHALAK, THIRITHINMEL THAZHAM,
     PANTHEERANKAVU, KOZHIKKODE 673 019 MOB: 9567116633.

    BY ADV. SRI.U.BALAGANGADHARAN

RESPONDENT/4TH RESPONDENT IN W.P.(C):


     SHRI DHANISH K.P, DISTRICT EDUCATIONAL OFFICER,
     MANANCHIRA, KOZHIKKODE 673 001.


     This Contempt of court case (civil) having come up for orders on
24.05.2023, the court on the same day passed the following:


                                                           P.T.O.
                      RAJA VIJAYARAGHAVAN V, J.
                    -------------------------------------
                  Con. Case (C.) No. 494 of 2023
                 -------------------------------------------
                 Dated this the 24th day of May, 2023


                                  ORDER

Sri. U. Balagangadharan, the learned counsel appearing for the

petitioner, submits that by judgment dated 15.09.2022, this Court had

declared that the petitioner is entitled to be promoted and appointed as

Head Master of Pantheerankavu Higher Secondary School with effect from

01.06.2021. Directions were also issued to the 5th respondent to forward

the proposal for the appointment of the petitioner as Head Master of the

school with effect from 01.06.2021, and directions were issued to the 4th

respondent to pass appropriate orders within a further period of four weeks.

It is pointed out that though the matter was taken up in appeal by

preferring W.A. No. 1508/2022, a Division Bench of this Court had refused to

grant any order of stay. It was, however, observed that the pendency of the

appeal will not preclude the competent authority from considering the claim

of the petitioner for promotion to the post of Head Master if he is otherwise

entitled to such promotion.

Con. Case No. 494 of 2023

The learned counsel points out that despite the lapse of several

months, and though the petitioner is due to attain superannuation on

31.05.2023, no orders have been passed.

If orders are not passed on or before 30.05.2023, the 4th respondent

shall appear in person before this Court to answer why he shall not be

proceeded against for flouting the directions issued.

Post on 31.05.2023.

H/o.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE avs

24-05-2023 /True Copy/ Assistant Registrar