Manager vs State Of Kerala
2023 Latest Caselaw 11182 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                         WP(C) NO. 35358 OF 2023
PETITIONER:

              MANAGER
              AGED 63 YEARS
              VOCATIONAL HIGHER SECONDARY SCHOOL ARKANNOOR,
              ARKANNOOR P.O., AYOOR, KOLLAM DISTRICT, PIN - 691533.

              BY ADVS.
              BENOY THOMAS
              PAULSON THOMAS


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
              EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT
              THIRUVANANTHAPURAM, PIN - 695001.
     2        THE DIRECTOR OF GENERAL EDUCATION
              DIRECTORATE OF GENERAL EDUCATION DEPARTMENT, GOVERNMENT
              OF KERALA, JAGATHY, THIRUVANANTHAPURAM, PIN - 695005.
     3        THE ASSISTANT DIRECTOR
              VOCATIONAL HIGHER SECONDARY EDUCATION, REGIONAL OFFICE,
              KOLLAM, PIN - 691001.


              SRI. PREMCHAND R. NAIR. SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35358 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                      W.P.(C) No.35358 of 2023
                    ----------------------------------------------------
                 Dated this the 27th day of October, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The petitioner is the Manager of an aided school. It is

stated that there are two posts of non-vocational teachers (Senior),

two posts of non-vocational teachers (Junior) and one post of Office

Attendant vacant and the petitioner has preferred Ext.P4

representation before 1st respondent seeking permission to fill up the

said vacancies on regular basis. The petitioner seeks early disposal of

Ext.P4.

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

representation, if the same is received and is pending after hearing

the petitioner, at the earliest, at any rate, within a period of three

months from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 35358 OF 2023

APPENDIX OF WP(C) 35358/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE REQUEST DATED 01-06-2023 GIVEN TO THE 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF THE APPROVAL ORDER NO.

L1/1571/23 DATED 07-08-2023 ISSUED BY THE 3RD RESPONDENT.

Exhibit-P3 TRUE COPY OF THE REQUEST DATED 04-10-2023 FOR PAPER PUBLICATION MADE BY PETITIONER TO THE 3RD RESPONDENT.

Exhibit-P4 TRUE COPY OF THE REPRESENTATION DATED 15-10-2023 SENT BY THE PETITIONER TO THE 1ST RESPONDENT GOVERNMENT.