Kerala High Court
Emil K Sajith vs State Of Kerala on 7 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945
WP(C) NO. 38622 OF 2023
PETITIONER:
EMIL K SAJITH, AGED 27 YEARS
S/O. LATE SAJITH K JOHN
KATTUNGAL HOUSE KALATH WARD,
AVALOOKUNNU P.O. ALAPPUZHA
MOB:8921396309, PIN - 688006
BY ADV U.BALAGANGADHARAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT GENERAL
EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
DPI OFFICE, JAGATHY,
THIRUVANANTHHAPURAM, PIN - 695014
3 THE DEPUTY DIRECTOR OF EDUCATION
CIVIL STATION, AMBALAPPUZHA,
ALAPPUZHA, PIN - 688001
4 THE DISTRICT EDUCATIONAL OFFICER
ALAPUZHA, PIN - 688005
5 THE ASSISTANT EDUCATIONAL OFFICER
THALAVADY,
ALAPUZHA, PIN - 689572
6 THE CORPORATE MANAGER
CORPORATE MANAGEMENT OF SCHOOLS ARCHDIOCESE OF
CHANGANACHERRY PASTORL CENTRE P.B. NO. 20,
CHANGANACHERRY, PIN - 686101
7 THE HEADMASTER,
ST.MICHAELS HIGH SCHOOL
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WP(C)No.38622/2023
THATHAMPALLY,
ALAPPUZHA ., PIN - 688013
SMT.NISHA BOSE, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C)No.38622/2023
MOHAMMED NIAS C.P., J.
---------------------
WP(C)No.38622 of 2023
---------------------------
Dated this the 7th day of February, 2024
JUDGMENT
The petitioner has filed Ext.P4 before the fourth respondent, seeking
approval of the appointment. Learned counsel submits that no orders have been
passed on the same so far and seeks a direction to the fourth respondent to
dispose of the same.
2. Accordingly, there will be a direction to the fourth respondent to take up
Ext.P4 and pass orders in accordance with law, with notice to the petitioner and
other affected parties, if any, within an outer time limit of one month 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
dlk/7.2.2024
APPENDIX OF WP(C) 38622/2023
PETITIONER'S EXHIBITS
EXHIBIT P 1 A TRUE COPY OF KTET CERTIFICATE ISSUED BY THE
DEPARTMENT OF GENERAL EDUCATION DATED 1.2.2023
EXHIBIT P 2 A TRUE COPY OF THE ORDER NO.B/43356/2023 DATED
24.7.2023 ISSUED BY THE A.E.O. THALAVADY
EXHIBIT P 3 A TRUE COPY OF THE ORDER NO.AEOTLV/418/2023-B
ISSUED BY THE AEO THALAVADY DATED 27.7.2023
EXHIBIT P 4 A TRUE COPY OF THE APPOINTMENT ORDER ISSUED BY
THE 6TH RESPONDENT DATED 5.6.2023
EXHIBIT P 5 A TRUE COPY OF THE LETTER ISSUED BY THE 4TH
RESPONDENT TO THE 6TH RESPONDENT DATED
26..9..2023
EXHIBIT P 6 A TRUE COPY OF THE LETTER ISSUED BY THE 4TH
RESPONDENT TO THE 6TH RESPONDENT
EXHIBIT P 7 A TRUE COPY OF THE LETTER ISSUED BY THE 6TH
RESPONDENT DATED 21.10.2023
EXHIBIT P 8 A TRUE COPY OF STAFF FIXATION ORDER (RELEVANT
PAGES ONLY ) DATED 21.8.2023
