Satheesh T.R vs The State Of Kerala
2024 Latest Caselaw 10902 Ker

Kerala High Court

Satheesh T.R vs The State Of Kerala on 12 April, 2024

WP(C) No.11302/2020                       1/3                        Order Date : 12-04-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                     IA.NO.1/2024 IN WP(C) NO. 11302 OF 2020
   PETITIONERS:

      1. THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO
         GOVERNMENT, GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-1
      2. THE DIRECTOR OF PUBLIC INSTRUCTIONS, VAZHUTHACAUD, POOJAPPURA,
         JAGATHY, THIRUVANANTHAPURAM-695 014
      3. THE DEPUTY DIRECTOR OF EDUCATION, CIVIL STATION, KENATHUPARAMABU,
         KUNNATHURMEDU,PALAKKAD-678 001
      4. THE DISTRICT EDUCATIONAL OFFICER, RAILWAY STATION ROAD, OTTAPALAM,
         PALAKKAD-679 101

   RESPONDENTS:

      1. SATHEESH T.R., UP SCHOOL TEACHER, K.V.R. HIGH SCHOOL, SHORANUR,
         RESIDING AT THANIKKA PARAMBIL HOUSE, CHOLAKULAM,SHORANUR,
         PALAKKAD-679 121
      2. THE MANAGER K.V.R.H.S., SHORANUR, PALAKKAD-1
      3. THE HEADMASTER K.V.R.H.S., SHORANUR, PALAKKAD-1


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to clarify Exhibit P6
   pending before the Director General of Education may be considered by the
   Government as per the judgment dated 27.02.24


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's final order
   dated 27-02-2024 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioners and SRI. N.RAGHURAJ, SENIOR Advocate for R1, the court
   passed the following:
 WP(C) No.11302/2020                          2/3                       Order Date : 12-04-2024




                               MOHAMMED NIAS C.P., J
                               -------------------------------------
                                     I.A.No.1 of 2024
                                                in
                               W.P.(C)No.11302 of 2020
                               -------------------------------------

                         Dated this the 12th day of April, 2024


                                          ORDER

This is an application filed by the State for a clarification that as

per the judgment Exhibit P6 along with the revision was directed to be

considered by the Government.

It is made clear that Exhibit P6 pending before the Director

General of Education is to be forwarded to the Government which will

be considered along with a revision preferred by the petitioner as

directed in the judgment, to avoid two authorities considering the

revisions. It is made clear that the Government will consider the

revision preferred by the petitioner on the directions of this Court as

well as Exhibit P6, within the time granted by this Court.

I.A. is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE SSK/12/04 WP(C) No.11302/2020 3/3 Order Date : 12-04-2024

APPENDIX OF WP(C) 11302/2020 EXHIBIT P6 TRUE PHOTOCOPY OF THE REVISION PETITION DATED 30.07.2019 FILED BEFORE THE 2ND RESPONDENT