Sarath C. Mohan vs The State Of Kerala
2024 Latest Caselaw 12654 Ker

Kerala High Court

Sarath C. Mohan vs The State Of Kerala on 21 May, 2024

WP(C) No.15273/2024                        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. 15273 OF 2024 (H)

   PETITIONER:


          SARATH C. MOHAN, AGED 28 YEARS, S/O. CHANDRAMOHANAN NAIR G.,
          ANANDAVILASM, KULATHUR PO, VAIPUR, PATHANAMTHITTA, (OFFICE
          ATTENDANT/PEON, DEVASWOM BOARD HIGH SCHOOL, ERUMELY), PIN - 689 588.


   RESPONDENTS:


      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF GENERAL EDUCATION, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695 001.
      2. THE DIRECTOR OF GENERAL EDUCATION (FORMERLY THE DIRECTOR OF PUBLIC
         INSTRUCTIONS), OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
         THIRUVANANTHAPURAM, PIN - 695 014.
      3. THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DISTRICT EDUCATIONAL
         OFFICER, PONKUNNAM, KANJIRAPPALLY, PIN - 686 506.
      4. THE CORPORATE MANAGER/SECRETARY, TRAVANCORE DEVASWOM BOARD SCHOOLS,
         TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS, NANTHANCODE,
         THIRUVANANTHAPURAM, PIN - 695 033.
      5. THE DISTRICT EDUCATIONAL OFFICER, OFFICE OF THE DISTRICT EDUCATIONAL
         OFFICER, KOTHAMANGALAM, PIN - 686 691.


        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 order directing respondent Nos.3 and 5 to
   approve the appointment of petitioner as Office Attendant in Devaswom
   Board High School, Erumely and as Full Time Menial in Devaswom Board High
   School, Erumely in the light of the law laid down by this Hon'ble Court by
   virtue of Exhibits-P3 and P4 rulings forthwith within such time as this
   Hon'ble Court may deem fit and proper in the interest of justice, pending
   final disposal of this 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 S.SUBHASH CHAND, SRUTHI S. SEKHAR, Advocates for the petitioner,
   GOVERNMENT PLEADER for respondents 1 to 3 and 5 and of SRI.G.BIJU,
   Standing Counsel for the 4th respondent, the court passed the following:
 WP(C) No.15273/2024                           2/3



                                          ORDER

The learned Government Pleader shall file a statement in response to the averments contained in the writ petition.

Post on 04.06.2024.

Sd/- ZIYAD RAHMAN A.A. JUDGE

21-05-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 15273/2024 Exhibit P3 A TRUE COPY OF THE RULING OF THIS HON'BLE COURT IN BIPIN PAVITHRAN V. & ANOTHER V. STATE OF KERALA & OTHERS (2021 (2) KHC 515) Exhibit P4 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 10/11/2021 IN W.A. NO. 1358 OF 2021 AND CONNECTED APPEALS