Kerala High Court
Baiju K.R vs State Of Kerala on 12 June, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
WP(C) NO. 21102 OF 2024
PETITIONERS:
BAIJU K.R
AGED 53 YEARS
S/O RAJAN K.S, HINDI TEACHER, NATTIKA EAST U.P.
SCHOOL, CHERKKARA, THALIKKULAM, THRISSUR DISTRICT,
PIN - 680 569.
BY ADVS.
GEORGE ABRAHAM
MARY CATHERINE PRIYANKA P.S.
EBEE ANTONY
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.
3 THE DISTRICT EDUCATIONAL OFFICER,
CHAVAKKAD, THRISSUR DISTRICT, PIN - 680 020.
4 THE ASSISTANT EDUCATIONAL OFFICER,
VALAPPAD, THRISSUR DISTRICT, PIN - 680 567.
5 THE MANAGER,
NATTIKA EAST U.P. SCHOOL, CHERKKARA, THALIKKULAM,
THRISSUR DISTRICT, PIN - 682 569.
BY ADV NISHA BOSE, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C). No. 21102 of 2024
:2:
JUDGMENT
Dated this the 12th day of June, 2024
The petitioner, who is working as the Junior Hindi
Teacher in the school managed by the 5 th respondent, has
approached this Court being aggrieved by the denial of
approval of his promotion to the post of Headmaster.
Ext.P3 is the order impugned, and being aggrieved by the
same, the petitioner submitted Ext.P9 revision petition
which is now pending before the 1st respondent. The
limited prayer sought by the petitioner is to direct the 1 st
respondent to pass orders thereon within a time frame.
2. After hearing the learned counsel for the
petitioner and learned Government Pleader, I am inclined
to dispose of this writ petition.
3. Accordingly it is ordered that, the 1st respondent
shall take up Ext.P9 revision petition and appropriate
orders thereon shall be passed in accordance with law,
after hearing the petitioner, 5th respondent and the
affected parties if any, within a period of four months
from the date of receipt of a copy of this judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
SCB
APPENDIX OF WP(C) 21102/2024
PETITIONER EXHIBITS
EXHIBIT P1 A COPY OF THE APPOINTMENT ORDER DATED
1/5/2022 ISSUED BY THE MANAGER.
EXHIBIT P2 A COPY OF THE REJECTION ORDER
NO.C/26919/2022 DATED 24/11/2023 ISSUED BY
THE 4TH RESPONDENT.
EXHIBIT P3 A COPY OF THE REJECTION ORDER
NO.B1/202271/2023 DATED 31/5/2024 ISSUED BY
THE 3RD RESPONDENT.
EXHIBIT P4 A COPY OF THE CERTIFICATE OF DIPLOMA IN
LANGUAGE EDUCATION ISSUED BY THE DEPARTMENT
OF EDUCATION, GOVERNMENT OF KERALA DATED
1/8/2015.
EXHIBIT P5 A COPY OF THE CERTIFICATE DATED 7/5/2022
ISSUED BY THE KERALA PUBLIC SERVICE
COMMISSION STATING THAT THE PETITIONER HAS
PASSED TEST ON KERALA EDUCATION ACT AND
RULES.
EXHIBIT P6 A COPY OF THE CERTIFICATE OF ACCOUNT TEST
LOWER ISSUED BY THE KERALA PUBLIC SERVICE
COMMISSION DATED 12/10/2017 ISSUED BY THE
HEADMISTRESS OF THE SCHOOL.
EXHIBIT P7 A COPY OF THE GOVERNMENT ORDER, G.O(MS) NO.
49/2013/G.EDN DATED 11/2/2013.
EXHIBIT P8 A COPY OF THE CIRCULAR NO.GE-JR1/34/2023-
G.EDN DATED 24/8/2023 ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT P9 A COPY OF THE REVISION FILED BY THE
PETITIONER DATED 3/6/2024 BEFORE THE 1ST
RESPONDENT.
