Arun Raj M S vs The State Of Kerala
2024 Latest Caselaw 4516 Ker

Kerala High Court

Arun Raj M S vs The State Of Kerala on 6 February, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                   WP(C) NO. 4519 OF 2024
PETITIONER:

          ARUN RAJ M S
          AGED 33 YEARS, SON OF MOHAN RAJ,
          JUNIOR LANGUAGE TEACHER,
          (SANSKRIT) SRI. VIDHYADHIRAJA MEMORIAL MODEL
          HIGHER SECONDARY SCHOOL & VOCATIONAL HIGHER
          SECONDARY SCHOOL, P.O. VENDAR,
          KOTTARAKKARA, KOLLAM DISTRICT, PIN - 691507

          BY ADV V.A.MUHAMMED


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY TO
          GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
          SECRETARIAT ANNEXE II,
          THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
    3     THE DEPUTY DIRECTOR OF EDUCATION
          KOLLAM @ THEVALLY, PIN - 691009
    4     THE DISTRICT EDUCATIONAL OFFICER
          KOTTARAKKARA, KOLLAM DISTRICT, PIN - 691506
    5     THE MANAGER
          SRI. VIDHYADHIRAJA MEMORIAL MODEL HIGHER
          SECONDARY SCHOOL & VOCATIONAL
          HIGHER SECONDARY SCHOOL, P.O.
          VENDAR, KOTTARAKKARA,
          KOLLAM DISTRICT, PIN - 691507
          SMT.NISHA BOSE, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.4519/2024
                                    ..2..




                   MOHAMMED NIAS C.P., J.
                  ---------------------
                  W.P.(C) No. 4519 of 2024
           ---------------------------
           Dated this the 6th day of February, 2024


                        JUDGMENT

The petitioner has preferred Ext.P6 before the first respondent

seeking approval of the appointment. Learned counsel submits that

orders are yet to be passed on the same and seeks a direction to the

first respondent to dispose of the same.

2. Accordingly, there will be a direction to the first

respondent to take up Ext.P6 and pass orders in accordance with law,

with notice to the petitioner and other affected parties, if any within an

outer time limit of four months from the date of receipt of a copy of

this judgment. It will be open to the petitioner to produce all the

documents to substantiate the contentions, which will be considered by

the first respondent while considering the revision.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE APA

..3..

APPENDIX OF WP(C) 4519/2024

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER DATED 07.08.2023 OF THE PETITIONER Exhibit P-2 TRUE COPY OF THE PROVISIONAL CERTIFICATE ISSUED BY THE CENTRAL SANSKRIT UNIVERSITY, DELHI DATED 21.07.2023 Exhibit P-2 TRUE COPY OF THE STATEMENT OF MARK SHEET

(a) FOR PRAK SHASTRI-II YEAR EXAMINATION DATED 12.06.2023 Exhibit P-3 TRUE COPY OF THE K-TET CERTIFICATE CATEGORY IV DATED 04.08.2023 Exhibit P-4 TRUE COPY OF THE APPLICATION FOR APPOINTMENT APPROVAL Exhibit P-5 TRUE COPY OF THE DECISION REPORTED IN 2022 (4) KLT 426 (RASHMI R. NAIR V. STATE OF KERALA) (DECIDED ON 3RD AUGUST 2020) Exhibit P-6 TRUE COPY OF THE REVISION PETITION DATED 31.01.2024 SUBMITTED BEFORE THE GOVERNMENT