The Corporate Manager, Marthoma & Ea ... vs State Of Kerala
2024 Latest Caselaw 6017 Ker

Kerala High Court

The Corporate Manager, Marthoma & Ea ... 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. 7205 OF 2024
PETITIONER:

          THE CORPORATE MANAGER, MARTHOMA & EA SCHOOLS
          CORPORATE MANAGEMENT
          SCS CAMPUS, THIRUVALLA-689101.
          (LALYKUTTY P., W/O JAMES THOMAS, POOKKATTUSSERI
          HOUSE, KARAMOODE PO, KOLLAM-., PIN - 689695

          BY ADVS.
          S.SUBHASH CHAND
          SRUTHI S. SEKHAR



RESPONDENTS:

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

    2     THE DIRECTOR OF GENERAL EDUCATION
          (FORMERLY DIRECTOR OF PUBLIC INSTRUCTIONS),
          JAGATHY, THIRUVANATHAPURM-, PIN - 695014

    3     THE DEPUTY DIRECTOR (EDUCATION),
          OFFICE OF THE DEPUTY DIRECTOR (EDUCATION),
          KOLLAM - PIN - 691009

    4     THE DISTRICT EDUCATIONAL OFFICER
          OFFICE OF DISTRICT EDUCATIONAL OFFICER,
          KOTTARAKKARA-., PIN - 691506




          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.7205 of 2024

                            MOHAMMED NIAS C.P.J

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

                              WP(C) No.7205 of 2024

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

                    Dated this the 23rd   day of February, 2024



                                   JUDGMENT

The petitioner has preferred Ext.P5 revision before the first respondent,

seeking retrospective lien adjustment of teachers as per Ext.P1. Learned counsel

for the petitioner submits that no orders have been passed the same so far 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.P5 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 three 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 request

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/23.2.2024

APPENDIX OF WP(C) 7205/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE ORDER BEARING NO.1125/2022- 23 DATED 25.11.2022 PASSED BY THE PETITIONER

EXHIBIT P2 A TRUE COPY OF THE CONSENT LETTER DATED 19.08.2003 THUS SUBMITTED BY THE PETITIONER BEFORE RESPONDENT NO.1

EXHIBIT P3 A TRUE COPY OF THE GOVERNMENT ORDER DATED 03.02.2020 THUS PASSED BY RESPONDENT NO.1

EXHIBIT P4 A TRUE COPY OF THE ORDER PASSED BY RESPONDENT NO.2 BEARING NO.ET1/3742/2023/DGE DATED 11.11.2023

EXHIBIT P5 A TRUE COPY OF THE SAID STATUTORY REVISION PETITION DATED 28.11.2023 THUS SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT NO.1