Nycy V.A vs State Of Kerala
2024 Latest Caselaw 5996 Ker

Kerala High Court

Nycy V.A vs State Of Kerala on 23 February, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        WP(C) NO. 6892 OF 2024
PETITIONER:

          NYCY V.A.
          AGED 40 YEARS
          W/O. BABU, RESIDING AT VADUKKUMCHERY HOUSE,
          ENGANDIYUR P.O., CHAVAKKADU,
          THRISSUR, PIN - 680615

          BY ADVS.
          T.RAJASEKHARAN NAIR
          JOSHUA SEBASTIAN



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
          GENERAL EDUCATION DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 682031

    2     THE DIRECTOR OF GENERAL EDUCATION
          HOUSING BOARD BUILDING, SANTHI NAGAR,
          THIRUVANANTHAPURAM, PIN - 695001

    3     THE ASSISTANT EDUCATIONAL OFFICER
          OFFICE OF THE ASSISTANT EDUCATION OFFICER,
          VALAPPAD, THRISSUR DISTRICT., PIN - 680567

    4     THE HEADMASTER
          THIRUMANGALAM U.P. SCHOOL,
          ENGANDIYUR P.O.. THRISSUR, PIN - 680615




          SMT.NISHA BOSE, SR.GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                           -2-

WP(C)No.6892 of 2024

                            MOHAMMED NIAS C.P.J

                          ---------------------

                              WP(C) No.6892 of 2024

                        ---------------------------

                    Dated this the 23rd   day of February, 2024



                                   JUDGMENT

The petitioner has preferred Ext.P6 appeal before the second respondent

seeking appointment as temporary manager. Learned counsel for the petitioner

submits that no orders have been passed on Ext P6 so far, and seeks a direction to

the second respondent to dispose of the same.

2. Accordingly, there will be a direction to the second respondent to take up

Ext.P6 and pass orders in accordance with law, with notice to the petitioner and

other affected parties, if any and after affording an opportunity of hearing to

them, within an outer time limit of two months from the date of receipt of a copy

of this judgment. It will be open to the petitioner to produce such documents to

substantiate the contentions, which will be adverted to by the first respondent

while considering the revision.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/23.2.2024

APPENDIX OF WP(C) 6892/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE PHOTOCOPY OF THE ORDER OF APPROVAL DATED 16.1.2008 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P2 A TRUE PHOTOCOPY OF THE DEATH CERTIFICATE ISSUED BY THE DEPARTMENT OF PANCHAYAT

EXHIBIT P3 A TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER ALONG WITH THE CONSENT LETTER OF OTHER LEGAL HEIRS BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 13.11.2023 IN W.P.(C)37514/2023 PASSED BY THIS HONOURABLE COURT

EXHIBIT P5 A TRUE PHOTOCOPY OF THE ORDER DATED 22.01.023 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P6 A TRUE PHOTOCOPY OF THE APPEAL MEMORANDUM SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT