Ayyappanunni vs State Of Kerala
2023 Latest Caselaw 11057 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                       WP(C) NO. 21554 OF 2023
PETITIONER:

          AYYAPPANUNNI
          AGED 34 YEARS
          S/O UNNIKRISHNAN, THERMAL HOUSE,VADAKKUMTHAL P.O,
          KARUNAGAPPALLY, PIN - 690536

          BY ADV ARUN BABU



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY -
          DEPARTMENT OF HIGHER EDUCATION 4TH FLOOR , GOVERNMENT
          SECRETARIATE,. THIRUVANANTHAPURAM - 695001

    2     THE SENIOR JOINT DIRECTOR (PS)
          DIRECTORATE OF TECHNICAL EDUCATION, PADMAVILASAM ROAD,
          PAZHAVANGADI, THIRUVANANTHAPURAM - 695023

    3     SREE NARAYANA POLY TECHNIC COLLEGE
          REPRESENTED BY ITS PRINCIPAL KOTTIYAM P.O ,KOLLAM-
          691571

    4     THE CHAIRMAN,
          GOVERNING BODY, SREE NARAYANA POLY TECHNIC COLLEGE
          KOTTIYAM P.O ,KOLLAM - 691571

          SMT.SAROJINI, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21554 OF 2023               2


                            T.R. RAVI, J.
            --------------------------------------------
                   W.P.(C)No.21554 of 2023
                --------------------------------------------
           Dated this the 26th day of October, 2023

                           JUDGMENT

The petitioner has approached this Court seeking a

direction to the 2nd respondent to consider and pass orders on

Ext.P3 representation regarding approval of his appointment.

Pending the writ petition this Court had directed the

respondents 1 and 2 to pass appropriate orders on the

request for approval. When the case is taken up today, it is

submitted by Counsel on either side that orders have been

issued approving the appointment.

In the above circumstances, this writ petition is closed

directing the respondents to grant all consequential benefits

pursuant to the order of approval which has been granted for

appointment of the petitioner. Necessary action shall be

taken within two months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 21554/2023

PETITIONER EXHIBITS

ExhibitP1 THE TRUE COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT BEARING NO DP5/31411/12 DATED 23.08.2012

ExhibitP2 THE TRUE COPY OF THE ORDER NO 2/SNP/5096 DATED 29/10/2022 OF THE 4TH RESPONDENT

ExhibitP3 THE TRUE COPY OF THE LETTER DATED 03/11/2022 ISSUED BY THE 3RD RESPONDENT TO THE 2ND RESPONDENT

ExhibitP4 THE TRUE COPY OF THE LETTER DATED 20.01.2023 ISSUED BY THE OFFICE OF THE SENIOR JOINT DIRECTOR TO THE 3RD RESPONDENT

ExhibitP5 THE TRUE COPY OF THE JUDGMENT DATED 1/12/2022 IN WP(C) 18624/2022 OF THIS HONBLE HIGH COURT