Ragesh P.P vs State Of Kerala
2024 Latest Caselaw 9587 Ker

Kerala High Court

Ragesh P.P vs State Of Kerala on 4 April, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
 THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                      WP(C) NO. 5415 OF 2017
PETITIONER:

            RAGESH P.P
            AGED 40 YEARS
            MANAGER, BASHA POSHINI LP SCHOOL,POYILUR,
            THOOVAKUNNU, THALASSERI.
            BY ADVS.
            SRI.K.MOHANAKANNAN
            SMT.A.R.PRAVITHA


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,GEERAL
            EDUCATION DEPARTMENT,THIRUVANANTHAPURAM.
    2       DIRECTOR OF PUBLIC INSTRUCTION
            JAGATHY, THIRUVANANTHAPURAM-695 006.
    3       THE DEPUTY DIRECTOR OF EDUCATION
            RLP, KNNUE,-670 002.
    4       ASST. EDUCATIONAL OFFICER
            PANOOR, KANNUR-670 692.

            BY SR.GOVT.PLEADER:SRI.BIJOY CHANDRAN
     THIS     WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   04.04.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
                   ----------------------
                    WP(C) No.5415 of 2017
              -------------------------------
           Dated this the 4th day of April, 2024

                            JUDGMENT

Petitioner had approached this Court consequent on

the inaction on the part of the respondents in

disbursing the maintenance grant. It is reported that

pursuant to the interim order passed by this Court on

26/05/2017, the maintenance grant was disbursed.

In the light of the above, this Writ Petition is

closed.

Sd/-

Sathish Ninan, Judge rsr

WP(C) NO.5415 OF 2017

APPENDIX OF WP(C) 5415/2017

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF JUDGMENT IN OS 482/2001 DT.27-2-2008.

EXHIBIT P2 TRUE COPY OF THE INTERIM ORDER IN IA 171/2010 IN RSA 66/2010 DT. 11-2-2010. EXHIBIT P3 TRUE COPY OF THE ORDER PASSED BY THE 4TH RESPONDENT TO THE PETITIONER DT. 2801202015.

EXHIBIT P4 TRUE COPY OF THE APPEAL DT. 6-1-2016 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT DT.6-6-2016 EXHIBIT P6 TRUE COPY OF THE APPEAL/REVISION DT. 15- 7-2016 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE COMMUNICATION DT. 20-7- 2016 SENT BY THE 4TH RESPONDENT TO THE PETITIONER.