Bhaskaran. M vs Director Of General Education
2023 Latest Caselaw 9746 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
   WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                     WP(C) NO. 29534 OF 2023
PETITIONER:
           BHASKARAN. M, S/O.RAMAN, AGED 72 YEARS, RETIRED TEACHER
           RESIDING AT "DEEPAM", ONAPPARAMBU CHIRAKKAL AMSOM,
           DESOM P.O CHIRAKKAL, KANNUR, PIN - 670011

          BY ADVS.
          T.RAMESH BABU
          C.K.SREEJITH
          NAMITHA JYOTHISH
          KOZHIPURATH PRASEETHA GOPALAKRISHNAN
          NINO VARGHESE


RESPONDENTS:
     1     DIRECTOR OF GENERAL EDUCATION, JAGATHY, THYCHAUD (PO)
           TRIVANDRUM, PIN - 695014

    2     DEPUTY DIRECTOR OF EDUCATION, PUZHATHI HOUSING COLONY,
          KANNUR THANA (PO), KANNUR, PIN - 670002

    3     DISTRICT EDUCATIONAL OFFICER, CIVIL STATION
          THAVAKKARA.P.O, KANNUR, PIN - 670002

    4     SREEKUMAR, MANAGER DESASEVA UP SCHOOL KANNADIPARAMBA
          (PO), KANNUR, PIN - 670604

    5     GANGAUPPER PRIMARY SCHOOL TEACHER KANNADIPARAMBA,
          KANNUR, PIN - 670604

    6     THE STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY
          TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001



          SRI. PREM CHAND R. NAIR, SR.GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.29534 of 2023
                                2

                          T.R.RAVI, J.
        ===========================
             W.P(C) No.29534 of 2023
        ===========================
            Dated this the 13th day of September, 2023

                          JUDGMENT

Admit. The learned Government Pleader takes notice for

respondents 1, 2, 3 & 6. In view of the order that is proposed

to be issued, notice to respondents 4 & 5 is dispensed with.

2. The petitioner is aggrieved by Ext.P-1 order issued by

the 2nd respondent. The petitioner has preferred Ext.P-2

revision before the 6th respondent and seeks early disposal of

the same.

In view of the limited prayer made in this writ petition,

the writ petition is disposed of directing the 1 st respondent to

consider and pass orders on Ext.P-2 revision, after hearing

the petitioner, respondents 3 & 4 and such other interested

persons, at the earliest, at any rate, within four months from

the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE vgd W.P(C) No.29534 of 2023

APPENDIX OF WP(C) 29534/2023

PETITIONER's EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER NO. G4/231421/2020 DATED 7.8.2021 PASSED BY THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE REVISION IS PRODUCED HEREWITH ALONG WITH THE ACKNOWLEDGEMENT DT. 12/6/2023