Kerala High Court
Fr. Manoj Karayil vs The State Of Kerala on 25 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 25TH DAY OF APRIL 2024 / 5TH VAISAKHA, 1946
WP(C) NO. 16481 OF 2024
PETITIONER/S:
FR. MANOJ KARAYIL
AGED 52 YEARS
CORPORATE MANAGER, CORPORATE MANAGEMENT OF SCHOOLS,
ARCHDIOCESE OF CHANGANACHERRY, PASTORAL CENTRE,
CHANGANACHERRY, KOTTAYAM DISTRICT (AGED 52 YEARS, SON
OF K.J. MATHAI (RESIDING AT ARCH BISHOP'S HOUSE,
CHANGANACHERRY, KOTTAYAM DISTRICT-686101), PIN - 686101
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY EDUCATION WING), HOUSING BOARD
BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM, PIN -
695001
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, VAYASKARAKUNNU, PULIMOOD JUNCTION, KOTTAYAM
DISTRICT, PIN - 686001
4 THE PRINCIPAL
ST. SEBASTIAN'S HIGHER SECONDARY SCHOOL, AYARKUNNAM,
KOTTAYAM DISTRICT, PIN - 686146
OTHER PRESENT:
SR. GP - SMT. THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.16481/2024 2
ZIYAD RAHMAN A.A., J.
-------------------------------
WP(C) No. 16481 of 2024
--------------------------------------
Dated this the 25th day of April, 2024
JUDGMENT
The petitioner who is the Corporate Manager of St. Sebastian's
Higher Secondary School, Ayarkunnam has approached this Court
being aggrieved by the staff fixation order passed by the 3 rd
respondent. It is pointed out that, being aggrieved by the impugned
order, the petitioner had already submitted Ext.P8 Revision Petition
before the 1st respondent which is now pending consideration. The
limited prayer sought by the petitioner is for a direction for
expeditious disposal of the Writ Petition.
After hearing the learned counsel for the petitioner and the
learned Government Pleader, this Writ Petition is disposed of with a
direction to the 1st respondent to take a decision on Ext.P8 within a
period of four months from the date of receipt of copy of this
judgment after hearing the petitioner and affected parties.
Sd/-
ZIYAD RAHMAN A.A., JUDGE
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APPENDIX OF WP(C) 16481/2024
PETITIONER'S EXHIBITS
Exhibit P-1 TRUE COPY OF THE G.O. (MS.) NO.
41/2021/G.EDN DATED 25.01.2021
Exhibit P-2 TRUE COPY OF THE G.O. (MS.) NO.
105/2021/G.EDN DATED 19.02.2021
Exhibit P-3 TRUE COPY OF THE LETTER NO. B.17/21 DATED
22.02.2021 OF THE CORPORATE MANAGER
ADDRESSED TO THE RDD HSE, KOTTAYAM
Exhibit P-4 TRUE COPY OF THE ORDER NO.
B5/2142/2021/RDD/HSE/KTM DATED 30.07.2021
OF THE 3RD RESPONDENT
Exhibit P-5 TRUE COPY OF THE REPRESENTATION DATED
03.08.2021 OF THE CORPORATE MANAGER
Exhibit P-6 TRUE COPY OF THE ORDER NO.
B5/6020/2022/RDD/HSE/ KTM DATED 27.01.2023
OF THE 3RD RESPONDENT
Exhibit P-7 TRUE COPY OF THE ORDER NO.
B5/3125/2023/RDD/HSE/KOTTAYM DATED
30.10.2023 OF THE RDD HSE, KOTTAYAM
Exhibit P-8 TRUE COPY OF THE REVISION PETITION DATED
15.04.2024 SUBMITTED BEFORE THE 1ST
RESPONDENT
Exhibit P-9 TRUE COPY OF THE DECISION REPORTED IN STATE
OF KERALA V. SREEJITH AND OTHERS (2019 (2)
KHC 686=2019 (2) KLT 253)
Exhibit P-10 TRUE COPY OF THE JUDGMENT DATED 23.09.2021
