Kerala High Court
Lijilal V 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. 13573 OF 2024
PETITIONER/S:
1 LIJILAL V,AGED 38 YEARS,S/O KUMARAN HEADMASTER,
KOLAVALLUR LP SCHOOL, P. O., THUVEKKUNNU- 670693
(RESIDING AT VADAKKAYIL P. O. PUTHOOR, PANOOR -, PIN -
670692
2 DISHA M,AGED 35 YEARS,W/O LIJILAL V. LPST, KOLAVALLUR
LP SCHOOL, P. O., THUVEKKUNNU- 670693 (RESIDING AT
DEEPAM, P.O. PUTHOOR, PANOOR, PIN - 670692
3 SHILNADAS,AGED 39 YEARS,D/O GOVINDADAS P.V. LPST,
KOLAVALLUR LP SCHOOL, P. O., THUVEKKUNNU- 670693
(RESIDING AT PATTUVAYAL P. O., POYILOOR, PIN - 370693
BY ADVS.
T.T.MUHAMOOD
A.RENJIT
GOKUL R.NAIR
NIKHILA.P
RIYA MERIN BENCYKUTTY
ANSALAM N.X.
RESPONDENT/S:
1 STATE OF KERALA ,REP. BY THE SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,DIRECTORATE OF
GENERAL EDUCATION JAGATHY, THIRUVANANTHAPURAM, PIN -
695014
3 THE ASSISTANT EDUCATIONAL OFFICER,OFFICE OF THE
ASSISTANT EDUCATIONAL OFFICER PANOOR, PIN - 670692
4 THE MANAGER,KOLAVALLUR LP SCHOOL, P. O., THUVEKKUNNU,
PIN - 670691
ADV NISHA BOSE - PP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2
W.P.C No.13573 of 2024
JUDGMENT
The petitioners are working as Headmaster and LPSTs, in
Kolavallur LP School which is an aided school. The grievance of
the petitioners is that, their services were not approved from the
date of their appointment. In such circumstances highlighting
their grievances, Ext.P6 representation has been submitted by
them which is now pending before the 1 st respondent. It is the
case of the petitioners that, the claim raised by the petitioners are
justified in the light of the principles laid down by this Court in
judgment passed in Writ Appeal No.2290/2015. Therefore they
seek for an order for expeditious disposal of Ext.P6, in the light of
the observations made in the said judgment passed by this Court.
After hearing the learned counsel for the petitioner and the
learned Government Pleader, I am inclined to dispose of this writ
petition with the following directions. It is ordered that, the 1 st
respondent shall take up Ext.P6 and pass appropriate orders
thereon after affording a reasonable opportunity to the petitioners
for being heard, and the orders be passed in accordance with law,
particularly taking into account the observations made by this
Court in the judgment in Writ Appeal No.2290/2015. The orders
shall be passed within a period of four months from the date of
receipt of a copy of this judgment. It is further clarified that, in
the light of observations made by this Court in the judgment
referred to above, while considering the representation, it shall be
deemed that the respective Manager had executed bond, in the
light of G.O(P) No. 10/10/G.Edn dated 12.01.2010.
Sd/-
ZIYAD RAHMAN A.A
JUDGE
rpk
APPENDIX OF WP(C) 13573/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2009 ISSUED BY THE 4TH RESPONDENT
Exhibit P2 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2010 ISSUED BY THE 4TH RESPONDENT
Exhibit P3 TRUE COPY OF THE APPOINTMENT ORDER DATED
01.06.2011 ISSUED BY THE 4TH RESPONDENT
Exhibit P4 TRUE COPY OF THE ORDER OF APPOINTMENT
DATED 04-06-2012 ISSUED BY THE 4TH
RESPONDENT
Exhibit P5 TRUE COPY OF GO (P) NO. 10/10/G,EDN DATED
12-01-2010
Exhibit P6 TRUE COPY OF THE REVISION PETITION FILED
BY THE PETITIONERS BEFORE THE GOVERNMENT
ON 12-07-2023
