Kerala High Court
Jithin Nath P vs The 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. 13820 OF 2024
PETITIONER/S:
JITHIN NATH P.
AGED 29 YEARS
S/O. SATHYANATHAN P. L.P. SCHOOL TEACHER, NADAKKUTHAZHA
MOPLA U.P. SCHOOL, NADAKKUTHAZHA P.O., VADAKARA - 4,
VADAKARA EDUCATIONAL SUB DISTRICT, KOZHIKKODE DISTRICT-
673 104, RESIDING AT KOTTACHALIL, P.O. MUYIPPOTH,
KOZHIKKODE DISTRICT, PIN - 673524
BY ADV DINESH KUMAR K.
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION,
MANANCHIRA, KOZHIKODE DISTRICT, PIN - 673001
4 THE DISTRICT EDUCATIONAL OFFICER
VADAKARA, KOZHIKODE DISTRICT, PIN - 673101
5 THE ASSISTANT EDUCATIONAL OFFICER
VADAKARA, KOZHIKODE DISTRICT, PIN - 673101
6 MANAGER
NADAKKUTHAZHA MOPLA U.P. SCHOOL, NADAKKUTHAZHA P.O.,
VADAKARA - 4, VADAKARA EDUCATIONAL SUB DISTRICT,
KOZHIKKODE DISTRICT, PIN - 673104
OTHER PRESENT:
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.13820 of 2024
JUDGMENT
The grievance of the petitioner, who is working as LPST in
the school managed by the 6th respondent is that, the
appointment of the petitioner was not approved for want of K.TET.
The case of the petitioner is that subsequently he acquired the
qualification of K.TET. In such circumstances as the approval was
declined by the authorities concerned as per Exts.P3, P4 and P6,
he submitted Ext.P7 before the 1st respondent which is pending
consideration. The limited prayer sought by the petitioner is for
an expeditious disposal of Ext.P7 by the 1 st respondent within a
time limit.
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.P7 and appropriate orders in this regard shall be
passed in accordance with law after hearing the petitioner and the
5th respondent within a period of four months from the date of
receipt of copy of this judgment.
Sd/-
ZIYAD RAHMAN A.A
JUDGE
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APPENDIX OF WP(C) 13820/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER ISSUED
BY THE 6TH RESPONDENT DATED 15/07/2021
Exhibit P2 TRUE COPY OF THE ORDER NO.
C/15871/2021/K.DIS. DATED 25/09/2021
ISSUED BY THE 5TH RESPONDENT
Exhibit P3 TRUE COPY OF THE ORDER NO.196619/2021
DATED 12/12/2022 ISSUED BY THE 4TH
RESPONDENT
Exhibit P4 TRUE COPY OF THE ORDER NO.
NMUPSMGR/09/2021 DATED 20/10/2021 ISSUED
BY THE 6TH RESPONDENT
Exhibit P5 TRUE COPY OF THE REVISION SUBMITTED BY
THE MANAGER BEFORE THE 2ND RESPONDENT
DATED 27/02/2023
Exhibit6 TRUE COPY OF THE SAMANWAYA SHOWING THE
STATUS 'REJECTED' OF EXHIBIT P5 REVISION
Exhibit P7 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
1ST RESPONDENT DATED 15/12/2023
