The Manager vs Bijoy.P
2024 Latest Caselaw 4301 Ker

Kerala High Court

The Manager vs Bijoy.P on 1 February, 2024

Author: A. Muhamed Mustaque

Bench: A.Muhamed Mustaque

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                       WA NO. 19 OF 2024


APPELLANT/5TH RESPONDENT:

           THE MANAGER,
           PERINGATHUR MUSLIM L.P SCHOOL PERINGATHUR,
           KANNUR DISTRICT, PIN - 670675

           BY ADVS.
           T.T.MUHAMOOD
           A.RENJIT
           GOKUL R.NAIR
           NAZEER HUZAIN.H



RESPONDENTS/PETITIONER & RESPONDENTS 1-4 IN WP(C):

    1      BIJOY.P
           AGED 50 YEARS
           S/O KUNHIKRISHNA ADIYODI, WORKING AS HEADMASTER,
           PERINGATHUR MUSLIM L.P SCHOOL PERINGATHUR,
           KANNUR DISTRICT 670675 AND RESIDING AT
           PANCHIGANTAVIDA HOUSE, ARIYARAM P.O, CHOKLI,
           KANNUR, PIN - 670672

    2      STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001

    3      THE DIRECTOR OF GENERAL EDUCATION
           GENERAL EDUCATION DEPARTMENT, JAGATHY,
           THIRUVANANTHAPURAM, PIN - 695014
 WA NO. 19 OF 2024

                                  ..2..

    4      DISTRICT EDUCATIONAL OFFICER,
           THALASSERRY THALASSERRY KANNUR DISTRICT,, PIN -
           670101

    5      ASSISTANT EDUCATIONAL OFFICER,
           CHOKLI CHOKLI P.O, KANNUR DISTRICT, PIN - 670672

           BY ADVS.
           JAYASREE K.P.
           JOHN JOSEPH(K/000875/2019)




        THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
01.02.2024,    THE   COURT   ON    THE    SAME   DAY   DELIVERED   THE
FOLLOWING:
 WA NO. 19 OF 2024

                                ..3..




                             JUDGMENT

A. MUHAMED MUSTAQUE, J.

In the light of the dismissal of the revision filed by the

appellant before the Government, this writ appeal is

dismissed. The appellant is directed to reinstate the first

respondent forthwith and report compliance before this Court.

However, this will be subject to any challenge made by the

appellant as against the order in the revision.

Sd/-

A. MUHAMED MUSTAQUE

JUDGE

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-

WA NO. 19 OF 2024

..4..

PETITIONER ANNEXURES

Annexure-I COPY OF CHARGE MEMO NO. 3/2023 DATED 22-12-2023

RESPONDENT ANNEXURES

Annexure R1(a) A TRUE COPY OF THE REPLY AFFIDAVIT DATED 08.01.2024 FILED BY ME IN WPC NO 41361 OF 2023

Annexure R1(b) A TRUE COPY OF THE AMENDMENT APPLICATION DATED 08.01.2024 FILED BY ME IN THE WPC NO 41361 OF 2023

PETITIONER ANNEXURES

Annexure A2 TRUE COPY OF THE REPLY SUBMITTED BY THE 1ST RESPONDENT TO CHARGE MEMO DATED 05.01.2024