Christo Kurian vs State Of Kerala
2024 Latest Caselaw 13167 Ker

Kerala High Court

Christo Kurian vs State Of Kerala on 23 May, 2024

WPC.No.18634/24                             1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                       WP(C) NO. 18634 OF 2024
PETITIONER:

               CHRISTO KURIAN,
               AGED 37 YEARS,
               S/O.KURIAN, H.S.A (SOCIAL SCIENCE), MARY MATHA
               HIGHER SECONDARY SCHOOL, PANTHALAMPADAM,
               PANNIANKARA P.O., PALAKKAD DISTRICT, PIN - 678
               683.

               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,
               OFFICE OF THE DISTRICT EDUCATIONAL OFFICER
               PALAKKAD, PIN - 678 582.

    4          THE MANAGER, MARY MATHA HIGHER SECONDARY SCHOOL,
               PANTHALAMPADAM, PANNIANKARA P.O.,
               PALAKKAD DISTRICT, PIN - 678 683.

               SMT.NISHA BOSE - GOVERNEMTN PLEADER


        THIS    WRIT   PETITION     (CIVIL)     HAVING   COME    UP    FOR
ADMISSION       ON   23.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC.No.18634/24                        2

                           JUDGMENT

The petitioner was initially appointed as H.S.A.(Social

Science on 01.06.2016 in the 4th respondent School. Even

though the appointment was with effect from 01.06.2016, the

approval was granted only with effect from 10.06.2019. Being

aggrieved by the denial of approval of appointment of the

petitioner pertaining to the period from 01.06.2016 to

09.06.2019 the petitioner submitted Ext.P5 revision petition

before the 1st respondent which is now pending consideration.

2. Limited prayer sought for by the petitioner is for a

direction to the 1st respondent to pass appropriate orders

thereon within a time frame.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, I am inclined to dispose of this writ

petition. Accordingly, this writ petition is disposed of directing

the 1st respondent to take up Ext.P5 and to pass appropriate

orders thereon in accordance with law after hearing the

petitioner and the 4th respondent. The orders in this regard shall

be passed within a period of four months from the date of receipt

of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/23.5.24

APPENDIX OF WP(C) 18634/2024

PETITIONER EXHIBITS

Exhibit P1 A COPY OF THE APPOINTMENT ORDER ISSUED BY THE MANAGER DATED 1/6/2016

Exhibit P2 A COPY OF THE ORDER NO.

K.DIS/B4/3012/2016 DATED 28/3/2017 ISSUED BY THE DISTRICT EDUCATIONAL OFFICER, PALAKKAD

Exhibit P3 A COPY OF THE ORDER NO.

K.DIS/B4/2326/2019 DATED 29/6/2019 ISSUED BY THE DISTRICT EDUCATIONAL OFFICER, PALAKKAD

Exhibit P4 A COPY OF THE APPOINTMENT ORDER ISSUED BY THE MANAGER DATED 6/6/2019

Exhibit P5 A COPY OF THE REVISION SUBMITTED BEFORE THE 1ST RESPONDENT DATED 16/12/2023