P.V.Unnikrishnan vs State Of Kerala
2024 Latest Caselaw 9676 Ker

Kerala High Court

P.V.Unnikrishnan vs State Of Kerala on 4 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                        WP(C) NO. 13904 OF 2024
PETITIONER:

          P.V.UNNIKRISHNAN,
          AGED 68 YEARS
          S/O. P.K.VELAYUDHAN MANAGER, A U P SCHOOL, THENUR WEST,
          PARLI, PALAKKAD, RESIDING AT PARAKKAL HOUSE, PALAKKAD,
          PIN - 678612

          BY ADV U.BALAGANGADHARAN


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY,
          GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT (ANNEX),
          THIRUVANANTHAPURAM, PIN - 695001

    2     DIRECTOR OF GENERAL EDUCATION,
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695014

    3     DISTRICT EDUCATIONAL OFFICER
          OFFICE OF THE DISTRICT EDUCATIONAL OFFICE,
          ROBINSON ROAD PALAKKAD, PIN - 678001

    4     ASSISTANT EDUCATIONAL OFFICER,
          PARLI, PALAKKAD, PIN - 678612

    5     SHRI SUJAI P.U
          S/O. P V UNNIKRISHNAN L.P.S.T., A U P SCHOOL,
          THENUR WEST, PARLI, PALAKKAD, PIN - 678612



          ADV NISHA BOSE - GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13904 OF 2024
                                2

                           JUDGMENT

The petitioner, the Manager of a School, initially appointed

the 5th respondent as LPST on 15.07.2021. However, the said

appointment was not approved for want of KTET. Subsequently,

the 5th respondent acquired the qualification on 20.10.2021. But,

even for the period after he acquired necessary qualification the

approval was not granted. Exts.P3, P4, P5 and P8 are the orders

passed by the authorities concerned rejecting the said approval.

Being aggrieved by the same, the petitioner submitted Ext.P9

revision petition, which is now pending before the 1 st respondent.

The limited prayer sought by the petitioner is for expeditious

disposal of Ext.P9, within a time frame.

After hearing the learned counsel for the petitioner and the

learned Government Pleader I am inclined to dispose of this writ

petition. Accordingly, it is ordered that, the 1st respondent shall

take up Ext.P9 and appropriate orders thereon shall be passed in

accordance with law after affording the petitioner and the 5th WP(C) NO. 13904 OF 2024

respondent, a reasonable opportunity of being heard. The orders

shall be passed within a period of four months from the date of

receipt of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 13904 OF 2024

APPENDIX OF WP(C) 13904/2024

PETITIONER EXHIBITS Exhibit P 1 A TRUE COPY OF THE APPOINTMENT ORDER DATED 15.7.2021 ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P 2 A TRUE COPY OF THE K-TET CERTIFICATE ISSUED BY THE DEPARTMENT OF GENERAL EDUCATION DATED 20.10.2021 Exhibit P 3 A TRUE COPY OF THE ORDER NO.

C/14700/2021/AEO DATED 30.10.2021 ISSUED BY THE 4TH RESPONDENT Exhibit P 4 A TRUE COPY OF THE ORDER NO.

B3/196613/2021 DATED 15.6.2022 ISSUED BY THE 3RD RESPONDENT Exhibit P 5 A TRUE COPY OF THE ORDER NO.

G1/237757/2022 DATED 11/04/2023 ISSUED BY THE 2ND RESPONDENT Exhibit P 6 A TRUE COPY OF THE APPOINTMENT ORDER DATED 20..10..2021 ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT Exhibit P 7 A TRUE COPY OF THE APPLICATION FOR APPOINTMENT APPROVAL , HARD COPY DOWNLOADED FROM THE SAMANWAYA PORTAL VOUCHING UPLOAD OF APPOINTMENT FOR APPROVAL A U P S, THENUR WEST DATED 26.6.2023 Exhibit P 8 . A TRUE COPY OF THE ORDER NO.

C/49552/2023 DATED 23.3.2024 ISSUED BY THE 4TH RESPONDENT Exhibit P 9 A TRUE COPY OF REVISION PETITION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 27.3.2024