Venugopalan T vs State Of Kerala
2023 Latest Caselaw 10016 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                       WP(C) NO. 30347 OF 2023
PETITIONER:

          VENUGOPALAN T
          AGED 49 YEARS
          S/O.NARAYANAKURUP, U.P.S.A,
          NADUPPOYIL UP SCHOOL, VATAYAM POST,
          KOZHIKODE DISTRICT, PIN - 673 507

          BY ADVS.
          POOVAMULLE PARAMBIL ABDULKAREEM
          K.N.KUMARASWAMY SARMA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001

    2     DIRECTOR OF GENERAL EDUCATION
          OFFICE OF DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014

    3     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
          VATAKARA, KOZHIKODE DISTRICT, PIN - 673 101

    4     ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
          KUNNUMMAL, KOZHIKODE DISTRICT, PIN - 673 507

    5     MANAGER
          NADUPPOYIL UP SCHOOL, VATAYAM POST,
          KOZHIKODE DISTRICT, PIN - 673 507



          SMT. NISHA BOSE, SR.GP.


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30347 OF 2023
                                      2

                             T.R.RAVI, J.
                      ----------------------------------------
                    WP(C) No.30347 of 2023
                     -------------------------------------------
             Dated this the 18th day of September, 2023

                            JUDGMENT

The petitioner is aggrieved by non approval of the

appointment granted to him by the 5 th respondent Manager.

The petitioner has preferred Ext.P9 revision before the

Government and seeks early disposal of the same.

In the above circumstances, this writ petition is

disposed of directing the 1st respondent to consider and pass

orders on Ext.P9 revision petition. The question of approval

shall be considered deeming that the Manager has executed

a bond as required under GO(P).No.10/10/G.Edn dated

12.01.2010. Necessary orders shall be issued, after hearing

the petitioner and the 5th respondent at the earliest, at any

rate within three months from the date of receipt of a copy

of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 30347 OF 2023

APPENDIX OF WP(C) 30347/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 12/11/2008 ISSUED BY THE 5TH RESPONDENT

Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER DATED 01/06/2009 ISSUED BY THE 5TH RESPONDENT

Exhibit P3 TRUE COPY OF THE ORDER NO. F.2932/09/K.DIS.

DATED 29/01/2010 ISSUED BY THE 4TH RESPONDENT

Exhibit P4 TRUE COPY OF THE ORDER NO. K.DIS. B5/2627/10 DATED 06/09/2010 ISSUED BY THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE LETTER NO.60930/J2/G.EDN.

DATED 25/10/2011 ISSUED BY THE 1ST RESPONDENT

Exhibit P6 TRUE COPY OF THE ORDER NO.F/2919/12 D.DIS DATED 07/08/2012 ISSUED BY THE 4TH RESPONDENT

Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 26/7/2017 IN W.A. NO. 2592/2015 PASSED BY THIS HON'BLE COURT

Exhibit P8 TRUE COPY OF THE G.O(P)NO. 4/2021/G.EDN.

DATED 06/02/2021 ISSUED BY THE 1ST RESPONDENT

Exhibit P9 TRUE COPY OF THE REVISION PETITION DATED 12/08/2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P10 TRUE COPY OF THE JUDGEMENT DATED 20/07/2023 IN WP (C) NO.23640/2023 PASSED BY THIS HON'BLE COURT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE