Sajith.H vs State Of Kerala
2023 Latest Caselaw 11478 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                       WP(C) NO. 36988 OF 2023
PETITIONERS:

     1     SAJITH.H
           AGED 35 YEARS
           MANAGER, C.A. HIGHER SECONDARY SCHOOL, PERUVEMBA,
           PALAKKAD DISTRICT, PIN - 678531.
     2     BEVINA.T.GEORGE
           AGED 32 YEARS
           D/O.GEORGE.P.T, UPST, C.A. HIGHER SECONDARY SCHOOL,
           PERUVEMBA, PALAKKAD DISTRICT, PIN - 678531.

           BY ADVS.
           LINDONS C.DAVIS
           E.U.DHANYA
           N.S.SHAMILA
           CHINJU P. JOYIES


RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT, THIRUVANANTHAPURAM,
           PIN - 695001.
     2     DIRECTOR OF GENERAL EDUCATION
           DPI JUNCTION, JAGATHY, THIRUVANANTHAPURAM,
           PIN - 695014.
     3     DEPUTY DIRECTOR OF EDUCATION, PALAKKAD
           OFFICE TO DEPUTY DIRECTOR OF EDUCATION, CIVIL STATION,
           PALAKKAD, PIN - 678001.
     4     DISTRICT EDUCATIONAL OFFICER, PALAKKAD
           DISTRICT EDUCATIONAL OFFICE, OPPOSITE GOVERNMENT
           HOSPITAL, SULTANPET, PALAKKAD, PIN - 678014.

           SMT.NISHA BOSE, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36988 OF 2023

                                       2

                              T.R. RAVI, J.
                      --------------------------------------
                      W.P.(C) No.36988 of 2023
                   ----------------------------------------------------
               Dated this the 08th day of November, 2023

                               JUDGMENT

Admit. Government Pleader Pleader takes notice for the

respondents.

2. The 1st petitioner is the Manager of an aided school and

the 2nd petitioner is a teacher appointed by the 1 st petitioner as UPST.

The approval of the appointment was rejected by the District

Educational Officer as per Ext.P2 and by the Director of General

Education as per Ext.P3. The 1 st petitioner has preferred Ext.P4

revision petition before the 1st respondent. The petitioners seek early

disposal of the same.

In view of the limited prayer made, this writ petition is disposed

of directing the 1st respondent to consider and pass orders on Ext.P4

revision after hearing the petitioners at the earliest, at any rate,

within three months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 36988 OF 2023

APPENDIX OF WP(C) 36988/2023

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER OF THE 2ND PETITIONER DATED 15.07.2021 ISSUED BY THE 1ST PETITIONER.

Exhibit P2 A TRUE COPY OF THE ORDER NO.B6/25477/2021/K.DIS DATED 11.8.2021. Exhibit P3 A COPY OF THE ORDER NO.DGE/7588/2023-EM1 DATED 17.09.2023 OF THE 2ND RESPONDENT. Exhibit P4 A COPY OF THE REVISION PETITION FILED BY THE 1ST PETITIONER DATED 15.10.2023 BEFORE THE 1ST RESPONDENT.

Exhibit P5 A COPY OF THE K-TET ELIGIBILITY CERTIFICATE DATED 12.08.2022, OF THE 2ND PETITIONER. Exhibit P6 A COPY OF THE LETTER DATED 30.08.2021 OF THE 1ST PETITIONER TO SMT. LAKSHMI PRIYA.S. Exhibit P7 A COPY OF THE RELINQUISHMENT OF CLAIM DATED 03.09.2021 OF SMT.LAKSHMIPRIYA.