Preshy Thariyan vs The State Of Kerala
2024 Latest Caselaw 10216 Ker

Kerala High Court

Preshy Thariyan vs The State Of Kerala on 5 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                        WP(C) NO. 14072 OF 2024
PETITIONER:

            PRESHY THARIYAN
            AGED 40 YEARS
            W/O HAPPY ABRAHAM UPST, CMS HIGH SCHOOL,
            KUMPLAMPOIKA, PATHANAMTHITTA DISTRICT - 689661
            (RESIDING AT HAPPY HOME, KOLLOOR P.O, KAVIYOOR,
            PATHANAMTHITTA DISTRICT), PIN - 689582

            BY ADVS.
            V.A.MUHAMMED
            PRESAD V.G.


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
            GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II,
            THIRUVANANTHAPURAM, PIN - 695001

    2       THE DIRECTOR OF GENERAL EDUCATION
            JAGATHY, THIRUVANANTHAPURAM, PIN - 695014

    3       THE DEPUTY DIRECTOR OF EDUCATION
            TIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689101

    4       THE DISTRICT EDUCATIONAL OFFICER
            PATHANAMTHITTA DISTRICT, PIN - 689645

    5       THE DISTRICT EDUCATIONAL OFFICER
            KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686506

    6       THE CORPORATE MANAGER
            CMS SCHOOLS, KOTTAYAM DISTRICT, PIN - 689661

    7       THE HEADMASTER
            CMS HIGH SCHOOL, KUMPLAMPOIKA,
            PATHANAMTHITTA DISTRICT,
            PIN - 689661
 WP(C) NO. 14072 OF 2024
                                 2




            ADV NISHA BOSE- GP


     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   05.04.2024,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14072 OF 2024
                                   3

                             JUDGMENT

The petitioner, whose appointment as UPST, was not

sanctioned by the authorities concerned, has approached the 1 st

respondent by filing Ext.P8. The limited prayer sought by the

petitioner is for a direction for expeditious disposal of the same.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of

directing the 1st respondent to take up Ext.P8 and pass appropriate

orders thereon in accordance with law, after hearing the petitioner

and the 6th respondent. The orders thereon shall be passed, within a

period four months from the date of receipt of a copy of the

judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 14072 OF 2024

APPENDIX OF WP(C) 14072/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER DATED 13.06.2022 Exhibit P-2 TRUE COPY OF THE REJECTION ORDER OF THE DISTRICT EDUCATIONAL OFFICER, PATHANAMTHITTA VIDE ORDER NO.B4/38767/2022 DATED 29.10.2022 Exhibit P-3 TRUE COPY OF THE LETTER OF THE CORPORATE MANAGER ADDRESSING THE DEPUTY DIRECTOR OF EDUCATION VIDE NO.20/23 DATED 19.01.2023 Exhibit P-4 TRUE COPY OF THE ORDER OF THE DEPUTY DIRECTOR OF EDUCATION, PATHANAMTHITTA VIDE NO.B4/218725/2023 DATED 27.04.2023 Exhibit P-5 TRUE COPY OF THE LETTER OF THE PRINCIPAL SECRETARY ADDRESSING THE DISTRICT EDUCATIONAL OFFICER, PATHANAMTHITTA VIDE NO.A3/71/2023- G.EDN DATED 10.07.2023 Exhibit P-6 TRUE COPY OF THE LETTER OF THE PRINCIPAL SECRETARY ADDRESSING THE DIRECTOR VIDE NO.G.EDN-JR1/502/2023- G.EDN DATED 01.11.2023 Exhibit P-7 TRUE COPY OF THE G.O. (RT).NO.984/2024/GEDN DATED 04.02.2024 Exhibit P-8 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 14.03.2024