Kunjikannan G vs The State Of Kerala
2024 Latest Caselaw 10851 Ker

Kerala High Court

Kunjikannan G vs The State Of Kerala on 12 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        WP(C) NO. 15542 OF 2024
PETITIONER:

          KUNJIKANNAN G
          AGED 35 YEARS
          SON OF GOPALAKRISHNAN R, LOWER PRIMARY SCHOOL TEACHER,
          S C V HIGHER SECONDARY SCHOOL, KOTTANAD, P.O. KOTTANAD,
          PATHANAMTHITTA, PIN - 689615

          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
          PATHANAMTHITTA @ THIRUVALLA, PIN - 689101

    4     THE DISTRICT EDUCATIONAL OFFICER
          THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689101

    5     THE MANAGER
          S C V HIGHER SECONDARY SCHOOL, KOTTANADU, MALLAPPALLY,
          PATHANAMTHITTA DISTRICT, PIN - 689615

          BY ADV
          ADV NISHA BOSE - GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15542 OF 2024
                                  2

                            JUDGMENT

The petitioner was initially appointed as LPST, from

06.06.2019, approval of which was declined by the District

Educational Officer. Thereafter, he was shifted to another

retirement vacancy of LPST from 01.06.2023. The approval of the

same is now pending consideration. Being aggrieved, the

petitioner submitted Ext.P9 representation before the 1 st respondent,

which is now pending consideration.

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.P9 and to pass

appropriate orders thereon in accordance with law, after hearing the

petitioner, the 5th respondent and other affected parties if any.

Orders in this regard shall be passed within a period of four months

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

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 15542 OF 2024

APPENDIX OF WP(C) 15542/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER DATED 06.06.2019 Exhibit P-2 TRUE COPY OF THE ORDER NO. B1/13866/19 DATED 17.12.2019 SO ISSUED BY THE DEO, THIRUVALLA Exhibit P-3 TRUE COPY OF THE APPOINTMENT ORDER DATED 01.06.2023 Exhibit P-4 TRUE COPY OF THE STAFF FIXATION ORDER NO. D.DIS. B1/64694/2023 DATED 24.08.2023 OF THE DEO, THIRUVALLA Exhibit P-5 TRUE COPY OF THE ORDER NO.

B3/61887/2023 DATED 08.12.2023 OF THE DDE, PATHANAMTHITTA Exhibit P-6 TRUE COPY OF THE PERMISSION SO GRANTED VIDE CIRCULAR NO. NEP-3/236124/21/DGE DATED 25.7.2023 OF THE DIRECTOR Exhibit P-7 TRUE COPY OF THE CIRCULAR NO.

DGE/21163/2023/S3(B) DATED 04.12.2023 OF THE 2ND RESPONDENT Exhibit P-8 TRUE COPY OF THE GOVERNMENT LETTER NO.

GEDN-JR1/502/2023-GEDN DATED 01.11.2023 Exhibit P-9 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 1ST RESPONDENT DATED 11.03.2024