The Corporate Manager (Fr. Sijo ... vs State Of Kerala
2024 Latest Caselaw 10951 Ker

Kerala High Court

The Corporate Manager (Fr. Sijo ... vs 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. 15610 OF 2024
PETITIONER/S:

         THE CORPORATE MANAGER (FR. SIJO ELAMKUNNNAPUZHA),
         CORPORATE EDUCATIONAL AGENCY,
         DIOCESE OF MANANTHAVADY,
         AGED 39 YEARS, S/O JOHNY,
         CORPORATE EDUCATIONAL AGENCY,
         DIOCESE OF MANANTHAVADY, PASTORAL CENTRE,
         DWARAKA, NALLOORNAD P.O,
         WAYANAD, PIN - 670 645.

         BY ADVS.

         V.A.MUHAMMED
         M. SAJJAD


RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY ITS PRINCIPAL SECRETARY
         TO GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
         SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM,
         PIN - 695 001.

    2    THE DIRECTOR OF GENERAL EDUCATION,
         (HIGHER SECONDARY EDUCATION WING),
         HOUSING BOARD BUILDING, SANTHI NAGAR,
         THIRUVANANTHAPURAM, PIN - 695 001.

    3    THE REGIONAL DEPUTY DIRECTOR OF
         HIGHER SECONDARY EDUCATION,
         KOZHIKODE, PIN - 673 001.

    4    THE PRINCIPAL,
         ST.CATHERINE'S HSS, PAYYAMPALLY,
         WAYANAD, PIN - 670 646.
 W.P.(C) No.15610 OF 2024

                                    2

     5     SANTHOSH P.C.,
           HSST (MATHS), ST.CATHERINE'S HSS,
           PAYYAMPALLY, WAYANAD, PIN - 670 646.


OTHER PRESENT:

             ADV NISHA BOSE-GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.04.2024,   THE     COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.15610 OF 2024

                                  3

                            JUDGMENT

The petitioner, has appointed the 5th respondent as HSST

(Maths), on 13.12.2021. However, the approval of the same

is declined by the authorities concerned. Being aggrieved by

the same, the petitioner submitted Ext.P2 revision petition

before the 1st respondent which is pending consideration.

2. 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.P2 and

to pass appropriate orders thereon in accordance with law,

after hearing the petitioner, the 5 th respondent and any other

persons affected if any. A decision in this regard shall be

taken up within a period four months from the date of receipt

of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A. A., JUDGE

S.M.K. W.P.(C) No.15610 OF 2024

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE ORDER OF RDD VIDE NO.

A3/370/2023 DATED 05.12.2023

Exhibit P-2 TRUE COPY OF THE REVISION PETITION SUBMITTED BY THE PETITIONER BEFORE THE GOVERNMENT DATED 27.01.2024