V.Sanju Thomas vs The State Of Kerala
2024 Latest Caselaw 6237 Ker

Kerala High Court

V.Sanju Thomas vs The State Of Kerala on 29 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
THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA, 1945
                      WP(C) NO. 37699 OF 2015


PETITIONER:

             V.SANJU THOMAS
             AGED 26 YEARS
             S/O V.D. THOMAS, UPPER PRIMARY SCHOOL ASSISTANT,
             ST. FRANCIS HIGH SCHOOL FOR GIRLS, MATTOM,
             THRISSUR DISTRICT 680 602
             BY ADVS.
             SRI.V.A.MUHAMMED
             SRI.M.SAJJAD

RESPONDENTS:

     1       THE STATE OF KERALA
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
             GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX,
             THIRUVANANTHAPURAM 695 001
     2       THE DIRECTOR OF PUBLIC INSTRUCTIONS
             JAGATHY, THIRUVANANTHAPURAM 695 014
     3       THE DEPUTY DIRECTOR OF EDUCATION
             THRISSUR AT AYYANTHOLE 680 003
     4       THE DISTRICT EDUCATIONAL OFFICER
             CHAVAKKAD, THRISSUR DISTRICT 680 506
     5       THE HEADMASTER
             ST FRANCIS HIGH SCHOOL FORGIRLS MATTOM,
             THRISSUR DISTRICT 680 602
             SRI.BIJOY CHANDRAN, SR GP



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.02.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.37699/2015

                                   2



                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                    W.P.(C).No.37699 of 2015
              ----------------------------------------------
           Dated this the 29th day of February, 2024


                            JUDGMENT

This writ petition is filed with following prayers:

i. issue a writ of mandamus or other appropriate writ order or direction commanding the 4 th Respondent to approve the appointment of the Petitioner as UPSA from 1.6.2010 in pay scale and grant the attendant benefits forthwith. ii. pass such other order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case.

(SIC)

2. The main prayer in this writ petition is to

implement Ext.P8 order. The Government Pleader made

available Order No.B6/7593/14/K.Dis. Dated 18.12.2015

granting the benefits. In the light of the above, nothing

survives in this case.

This writ petition is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

APPENDIX OF WP(C) 37699/2015

PETITIONER EXHIBITS EXHIBIT P1. TRUE COPY OF THE ORDER OF APPOINTMENT OF THE P.S. SINIJOSE, DATED 01-06-2009 AND APPROVAL THEREOF EXHIBIT P2 TRUE COPY OF THE APPROVED APPOINTMENT ORDER OF THE PETITIONER DATED 17-12-2009 EXHIBIT P3 TRUE COPY OF THE APPROVED APPOINTMENT ORDER OF THE PETITIONER DATED 01-06-2010 EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF THE SERVICE BOOK OF THE PETITIONER EXHIBIT P5 TRUE COPY OF THE PETITION FILED BEFORE THE DEPUTY DIRECTOR DATED 20-04-2010 EXHIBIT P6 TRUE COPY OF THE REVISION PETITION FILED BEFORE THE GOVERNMENT DATED 30-06-2014 EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WPC NO 18799/2014-Y DATED 31-07-

EXHIBIT P8 TRUE COPY OF THE G.O(RT) NO 5340/2014/G.EDN DATED 29-11-2014 OF THE GOVERNMENT.