Sharon. M vs State Of Kerala
2023 Latest Caselaw 11808 Ker

WP(C) No.36683/2023                      1/4

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
           Thursday, the 16th day of November 2023 / 25th Karthika, 1945
                             WP(C) NO. 36683 OF 2023(I)
   PETITIONER:

          SHARON. M, AGED 34 YEARS, OPPA BHAVAN,THIRUMALA WARD, PONJIKKARA,
          ALAPPUZHA, PIN - 688011.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, HIGHER
         EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
         PIN - 695001.
      2. THE DIRECTOR OF TECHNICAL EDUCATION, DIRECTORATE OF TECHNICAL
         EDUCATION, THIRUVANANTHAPURAM, PIN - 695001.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 2nd respondent to comply with Ext. P.2 government
   order and provide equivalency certificate to the petitioner in the
   respective trade for which he has qualified, pending final disposal of the
   Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. T.SANJAY, SANIL KUMAR G. & SHABNA T.K., Advocates for the petitioner,
   the court passed the following:
 WP(C) No.36683/2023                              2/4




                                           T.R.RAVI.J
                        -------------------------------------------------------
                                   WP(C) No.36683 of 2023
                       --------------------------------------------------------
                        Dated this the 16th day of November, 2023

                                               ORDER

This Court had in Ext.P9 judgment directed the 2 nd

respondent to reconsider the question of equivalency of ITI

qualification and KGCE qualification and pass orders. The

order earlier issued on 16.01.2023 in the form of a

communication has been set aside by the Court. Pursuant to

the direction issued by this Court, Ext.P10 order dated

17.08.2023 has been issued purporting to be in compliance

with directions in the judgment. However, no decision is seen

taken in Ext.P10. All that Ext.P10 says is that the syllabus of

NSQF programmes have been verified Ext.P10 also contains

the revised syllabus of KGCE course as an enclosure.

WP(C) No.36683/2023 3/4

WP(C) No.36683 of 2023

Ext.P10 is not a compliance of the directions in Ext.P9.

The 2nd respondent shall hence immediately pass orders in

compliance with Ext.P9 judgment and place the order before

this Court. Necessary action shall be taken within three weeks

from today.

      H/o                                             Sd/-

                                                   T.R.RAVI

                                                    JUDGE
          sn




16-11-2023                    /True Copy/                     Assistant Registrar
 WP(C) No.36683/2023                    4/4

                       APPENDIX OF WP(C) 36683/2023
Exhibit -P2           A TRUE COPY OF KERALA GOVERNMENT ORDER DATED 17.12.2008
                      ISSUED BY THE 1ST RESPONDENT
Exhibit -P9           A TRUE COPY OF THE JUDGEMENT DATED 31.05.2023 OF THIS

HON'BLE HIGH COURT IN WP NO.13527/2023 Exhibit -P10 A TRUE COPY OF THE COMMUNICATION DATED 17.08.2023 ISSUED BY THE OFFICE OF THE 2ND RESPONDENT

16-11-2023 /True Copy/ Assistant Registrar