Jacob Mathew vs State Of Kerala
2024 Latest Caselaw 9224 Ker

Kerala High Court

Jacob Mathew vs State Of Kerala on 3 April, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
  WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                       WP(C) NO. 8714 OF 2013
PETITIONER:

          JACOB MATHEW
          S/O.P.V.MATHEW, POST GRADUATE TEACHER IN COMMERCE,
          MAR DIONYSIUS SENIOR SECONDARY SCHOOL, RISHIVALLEY,
          CHENGANNOOR P.O., MALLAPPALLY, PATHANAMTHITTA,
          RESIDING AT PALAPARAMBIL, ANAPRAMBAL, SOUTH
          THALAVADY, THIRUVALLA.
          BY ADV SRI.B.MOHANLAL


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.
    2     THE ASSISTANT SECRETARY
          CENTRAL BOARD OF SECONDARY EDUCATION, NO.1630-A, J-
          BLOCK, 16TH MAIN ROAD, ANNANAGAR (WEST), CHENNAI-40.
    3     THE MANAGER
          MAR DIONYSIUS SENIOR SECONDARY SCHOOL, MALLAPPALLY
          P.O., THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN-
          689584.
    4     THE ADMINISTRATOR
          MAR DIONYSIUS SENIOR SECONDARY SCHOOL, MALLAPPALLY,
          THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN-689584.
          BY ADVS.
          SRI.NIRMAL S- SC CBSE
          SRI.V.PHILIP MATHEW
          SRI.BIJOY CHANDRAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      Sathish Ninan, J.
              ==============================
                  W.P(C) No.8714 of 2013
              ==============================
           Dated this the 3rd day of April, 2024

                                 JUDGMENT

According to the petitioner, he was appointed

as a Post Graduate Teacher in Commerce in the 3 rd

respondent- School. The grievance of the petitioner

is with regard to the alleged non disbursement of

the entire salary due to him.

2. Heard the learned counsel on either side.

3. The school in question is a CBSE school. If

the petitioner has any grievance with regard to the

quantum of the salary disbursed to him, his remedy

lies elsewhere. The writ petition is not

maintainable.(See Sindhu.S and Ors. Vs. Raja Ravi Varma Central

School and Ors. (ILR 2022 (3) (Ker) 996).

Accordingly, this writ petition is dismissed,

but without prejudice to the rights.

Sd/-

Sathish Ninan, Judge SVP