P.R. Sasidharan vs State Of Kerala
2023 Latest Caselaw 11194 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. 35301 OF 2023
PETITIONER:

              P.R. SASIDHARAN
              AGED 74 YEARS
              S/O RAMAN UNNI NAIR K.M, MANAGER, K.T.M. HIGH SCHOOL,
              MANNARKAD, PALAKKAD DISTRICT, PIN - 678582.

              BY ADVS.
              GEORGE ABRAHAM
              JOBY D JOSEPH
              MARY CATHERINE PRIYANKA P.S.


RESPONDENT:

     1        STATE OF KERALA,
              REPRESENTED BY SECRETARY TO GOVERNMENT,
              GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695001.
     2        THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
              THIRUVANANTHAPURAM, PIN - 695014.
     3        THE DEPUTY DIRECTOR OF EDUCATION,
              OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
              PALAKKAD, PIN - 679101.
     4        THE DISTRICT EDUCATIONAL OFFICER,
              MANNARKAD P.O., PALAKKAD DISTRICT, PIN - 678582.


              SMT. NISHA BOSE. 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. 35301 OF 2023

                                         2

                                T.R. RAVI, J.
                       --------------------------------------
                      W.P.(C) No.35301 of 2023
                    ----------------------------------------------------
                 Dated this the 27th day of October, 2023

                                JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. In the staff fixation in the petitioner's School a post of

UPSA was reduced due to a division fall in Std VII. The petitioner has

preferred Ext.P8 appeal before the DDE seeking restoration of one

division in Std VII which was rejected. Ext.P10 appeal before the DGE

also was rejected. The petitioner hence preferred Ext.P12 revision

before the 1st respondent and the same is stated to be pending. The

petitioner seeks early disposal of the revision petition.

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

of directing the 1st respondent to consider and pass orders on Ext.P12

revision 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. 35301 OF 2023

APPENDIX OF WP(C) 35301/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SIXTH WORKING DAY REPORT OF THE YEAR, 2020.

Exhibit P2 TRUE COPY OF THE SIXTH WORKING DAY REPORT FOR THE YEAR 2021-22.

Exhibit P3 TRUE COPY OF THE DETAILS OF STUDENTS WHO TOOK T.C AFTER THE SIXTH WORKING DAY IN STD VII AND THE STUDENTS ADMITTED AFTER THE SIXTH WORKING DAY.

Exhibit P4 TRUE COPY OF THE STAFF FIXATION ORDER NO.B2/48770/2022 DATED 27/8/2022 PASSED BY THE DISTRICT EDUCATIONAL OFFICER. Exhibit P5 TRUE COPY OF THE LIST OF TEACHERS WORKING IN THE ACADEMIC YEAR 2022-23 IN THE HIGH SCHOOL SECTION AS WELL AS THE U.P SECTION. Exhibit P6 TUE COPY OF THE STAFF FIXATION ORDER NO.

B2/57816/2023 DATED 21/8/2023 FOR THE ACADEMIC YEAR 2023-24.

Exhibit P7 TRUE COPY OF THE STAFF FIXATION ORDER NO.

B2/43207/2019 DATED 30/7/2019 AS FAR AS THE ACADEMIC YEAR 2019-20.

Exhibit P8 TRUE COPY OF THE APPEAL FILED BY THE MANAGER DATED 3/9/2022.

Exhibit P9 TRUE COPY OF THE ORDER NO.B4/60524/2022 DATED 20/3/2023 PASSED BY THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD. Exhibit P10 TRUE COPY OF THE REVISION FILED BY THE MANAGER DATED 3/4/2023 Exhibit P11 TRUE COPY OF THE ORDER NO.RA1/75343/2022 DATED 10/10/2023 PASSED BY THE 2ND RESPONDENT.

Exhibit P12 TRUE COPY OF THE REVISION FILED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 20/10/2023.