Mohanakrishnan vs State Of Kerala
2024 Latest Caselaw 16424 Ker

Kerala High Court

Mohanakrishnan vs State Of Kerala on 11 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
    TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                       WP(C) NO. 20854 OF 2024
PETITIONER:

            MOHANAKRISHNAN
            AGED 64 YEARS, S/O. KRISHNANKUTTY PANICKER, MANAGER,
            PNNM AIDED LOWER PRIMARY SCHOOL, ANNANTHODI, PALODE
            P.O, PALAKKAD DISTRICT, RESIDING AT KRISHNA NIVAS,
            PALODE P.O, PALAKKAD DISTRICT, PIN - 678 583.

            BY ADVS.
            JACOB SEBASTIAN
            WINSTON K.V
            ANU JACOB


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
            EDUCATION DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695 001.

    2       THE JOINT DIRECTOR OF GENERAL EDUCATION (ACADEMIC)
            OFFICE OF THE JOINT DIRECTOR OF GENERAL EDUCATION,
            VAZHUTHACAUD, POOJAPPURA ROAD, JAGATHY,
            THIRUVANANTHAPURAM, PIN - 695 014.

    3       THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD, OFFICE OF
            THE DEPUTY DIRECTOR OF EDUCATION, PALAKKAD DISTRICT,
            PIN - 678 001.

    4       THE ASSISTANT EDUCATIONAL OFFICER, MANNARKKAD
            OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
            MANNARKKAD P.O, PALAKKAD DISTRICT, PIN - 678 582.

            BY ADV NISHA BOSE, GOVERNMENT PLEADER


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No. 20854 of 2024
                              :2:



                             JUDGMENT

Dated this the 11th day of June, 2024

The petitioner, who is the manager of an Aided Lower

Primary School, has approached this Court with this writ petition

being aggrieved by the staff fixation order passed by the

Educational Authorities. The petitioner submitted Ext.P5 revision

petition, which is now pending before the 1 st respondent. The

limited prayer sought by the petitioner is to direct the 1 st

respondent to pass orders thereon within a time frame.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. This writ petition is disposed of directing the 1 st

respondent to take up Ext.P5 revision petition and to pass

appropriate orders thereon in accordance with law, after hearing

the petitioner. The orders this regard shall be passed within a

period of four months from date of receipt of a copy of this

judgment.

Sd/-

                                       ZIYAD RAHMAN A.A.
SCB                                            JUDGE





                     APPENDIX OF WP(C) 20854/2024

PETITIONER'S EXHIBITS
EXHIBIT-P1          A TRUE COPY OF THE LIST OF STUDENTS

UPLOADED IN THE SAMPOORNA PORTAL.

EXHIBIT-P2 A TRUE COPY OF THE OF THE STAFF FIXATION ORDER NO. D/61458/2023 FOR THE ACADEMIC YEAR 2023-24 DATED 16.08.2023 ISSUED BY THE FOURTH RESPONDENT .

EXHIBIT-P3 A TRUE COPY OF THE ORDER NO.

B3/61372/2023 DATED 25.01.2024 OF THE THIRD RESPONDENT.

EXHIBIT-P4 A TRUE COPY OF THE ORDER NO.

RA1/704484/2024 DATED 08.04.2024 OF THE SECOND RESPONDENT.

EXHIBIT-P5 A TRUE COPY OF THE MEMORANDUM OF REVISION DATED 12.04.2024 FILED BY THE PETITIONER AND PENDING BEFORE THE FIRST RESPONDENT.