Shoukkathali Puthiyottil vs State Of Kerala
2024 Latest Caselaw 12652 Ker

Kerala High Court

Shoukkathali Puthiyottil vs State Of Kerala on 21 May, 2024

WP(C) No.15664/2024                        1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                 Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                               WP(C) NO. 15664 OF 2024 (G)

   PETITIONER:


          SHOUKKATHALI PUTHIYOTTIL, AGED 50 YEARS, S/O MOOSA HAJI, HSST
          (ARABIC) JUNIOR, CRESCENT HSS, VANIMEL POST, KODIYURA, KOZHIKODE
          DISTRICT - 673 506, (RESIDING AT PUTHIYOTTIL HOUSE, VANIMEL P.O.,
          KALLACHI VIA, KOZHIKODE DISTRICT, PIN - 673 506.


   RESPONDENTS:


      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, GENERAL
         EDUCATION DEPARTMENT, SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM, PIN
         - 695 001.
      2. THE DIRECTOR OF GENERAL EDUCATION, HIGHER SECONDARY WING, HOUSING
         BOARD BUILDING, SNTHI NAGAR, THIRUVANANTHAPURAM, PIN - 695 014.
      3. THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION, KOZHIKODE
         DISTRICT, PIN - 673 001.
      4. THE MANAGER, CRESCENT HSS, VANIMEL POST, KODIYURA, KOZHIKODE
         DISTRICT, PIN - 673 506.
      5. THE PRINCIPAL, CRESCENT HSS, VANIMEL POST KODIYURA, KOZHIKODE
         DISTRICT, PIN - 673 506.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim direction directing the Respondents 1 to 3 to
   upgrade the HSST Junior Arabic Post to HSST Post within a time limit
   pending disposal of the Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S V.A.MUHAMMED, M.SAJJAD, Advocates for the petitioner and of GOVERNMENT
   PLEADER for respondents 1 to 3, the court passed the following:
 WP(C) No.15664/2024                           2/3




                                          ORDER

The specific contention raised by the learned counsel for the petitioner is to the effect that, the issue involved in this case is covered as per Ext.P9 Judgment.

The learned Government Pleader seeks time to get instructions.

Post on 31.05.2024.

Sd/- ZIYAD RAHMAN A.A. JUDGE

21-05-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 15664/2024 Exhibit P-9 TRUE COPY OF THE DECISION IN STATE OF KERALA AND OTHERS V. K.V SREEJITH AND OTHERS 2019 (2) KHC 686