Abdul Kareem.A vs State Of Kerala
2023 Latest Caselaw 10635 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                         WP(C) NO. 34114 OF 2023
PETITIONER:

              ABDUL KAREEM.A,
              AGED 46 YEARS,
              S/O. VEERANKUTTY, WORKING AS UPPER PRIMARY SCHOOL
              TEACHER, A.M.M.H.S PULIKKAL, MALAPPURAM RESIDING AT
              PULIYAKKAD HOUSE, K.V.KAVE PO, PULIKKAL VIA,
              MALAPPURAM DISTRICT, PIN - 673637.

              BY ADVS.
              K.MOHANAKANNAN
              T.S.NEJIMUDDIN


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, ANNEXUE-II
              THIRUVANANTHAPURAM -695 001.
     2        DIRECTOR OF GENERAL EDUCATION,
              JAGATHY, THIRUVANANTHAPURAM, PIN - 695014.
     3        DEPUTY DIRECTOR OF EDUCATION,
              OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, KOTTAPPADY
              DOWN HILL, MALAPPURAM DISTRICT, PIN - 676519.
     4        DISTRICT EDUCATIONAL OFFICER,
              OFFICE OF THE DISTRICT EDUCATIONAL OFFICER, UP HILL,
              MALAPPURAM DISTRICT, PIN - 676505.
     5        THE MANAGER,
              A.M.M.H.S PULIKKAL, MALAPPURAM DISTRICT, PIN - 67363.


              SRI. PREMCHAND R. NAIR. SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34114 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                      W.P.(C) No.34114 of 2023
                    ----------------------------------------------------
                 Dated this the 16th day of October, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for respondents 1 to 4.

In view of the order that is proposed to be issued, notice to the 5 th

respondent is dispensed with.

2. Against the rejection of the request for leave without

allowance by Ext.P2 order, Ext.P3 review petition has been preferred

by the petitioner before the 1 st respondent. The petitioner seeks 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.P3

after hearing the petitioner and such other interested persons at the

earliest, at any rate within three months from the date of receipt of a

copy of this judgment. The directions contained in Ext.P2 regarding

the disciplinary action are kept in abeyance till disposal of Ext.P3.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 34114 OF 2023

APPENDIX OF WP(C) 34114/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REPORT SENT BY THE 4TH RESPONDENT DATED 19/4/23 TO THE 2ND RESPONDENT WITH THE LEAVE APPLICATION AND ANNEXURES.

Exhibit P2 TRUE COPY OF THE COMMUNICATION SENT BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT, NO. K2/158/2022/G.EDN DATED 19/12/2022. Exhibit P3 TRUE COPY OF THE REVIEW PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 06/02/2023.

Exhibit P4 TRUE COPY OF THE LETTER SENT BY THE HON'BLE MINISTER TO THE PETITIONER DATED 23/02/2023.