Jiji John Cherian vs State Of Kerala
2024 Latest Caselaw 5473 Ker

Kerala High Court

Jiji John Cherian vs State Of Kerala on 16 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                    WP(C) NO. 27631 OF 2012
PETITIONER/S:

            JIJI JOHN CHERIAN, AGED 48 YEARS
            HSA (PHYSICAL SCIENCE), C.M.S HIGH SCHOOL,
            THALAVADY, KUNTHIRICKAL P.O, ALAPPUZHA 689 572.
            BY ADV SRI.KALEESWARAM RAJ
RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
            THIRUVANANTHAPURAM 695 001.
    2       DIRECTOR OF PUBLIC INSTRUCTIONS
            THIRUVANANTHAPURAM 695 001.
    3       DEPUTY DIRECTOR OF EDUCATION
            ALAPPUZHA 689 001.
    4       DISTRICT EDUCATIONAL OFFICER
            KUTTANAD, RAMANKARI, ALAPPUZHA 689 595.
    5       THE MANAGER, CMS SCHOOLS, DIOCESE OF MANDHYA
            KERALA (CHURCH OF SOUTH INDIA) DIOCESAN OFFICE,
            BISHOP GILL MEMORIAL BUILDING, CATHEDRAL ROAD,
            KOTTAYAM 686 001.
    6       THE HEADMASTER, CMS HIGH SCHOOL, THALAVADY,
            KUNTHIRICKAL P.O, ALAPPUZHA 689 572.
            BY ADVS.
            SRI.V.A.MUHAMMED
            GOVERNMENT PLEADER
            SRI.V.RAJASEKHARAN NAIR
OTHER PRESENT:

            SRI BIJOY CHANDRAN, SR GP
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   16.02.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C) No. 27631 of 2012



                             P.V.KUNHIKRISHNAN, J.
                            ======================================================

                              W.P.(C) No. 27631 of 2012
                        =============================================================

                    Dated this the 16th day of February, 2024

                                          JUDGMENT

The learned counsel for the petitioner submitted that leaving

open all the contentions raised by the petitioner, this writ petition can

be closed. Therefore, granting liberty as aforementioned, this writ

petition is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das