T.C.Peter vs Ditty Tom P
2024 Latest Caselaw 13184 Ker

Kerala High Court

T.C.Peter vs Ditty Tom P on 23 May, 2024

              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. 18286 OF 2024
PETITIONER:

         T.C.PETER
         AGED 74 YEARS
         MANAGER, ST. THOMAS UPPER PRIMARY SCHOOL, PARANNUR,
         CHOONDAL PO, KUNNAMKULAM, THRISSUR DISTRICT, PIN -
         680502
         BY ADVS.
         P.RAMAKRISHNAN
         PREETHI RAMAKRISHNAN (P-212)
         PRATAP ABRAHAM VARGHESE
         MANOJKUMAR G.
         ASHOK MENON


RESPONDENTS:

    1     DITTY TOM P
          UPPER PRIMARY SCHOOL ASSISTANT, ST. THOMAS UPPER
          PRIMARY SCHOOL, PARANNUR, CHOONDAL PO, KUNNAMKULAM,
          THRISSUR DISTRICT, PIN - 680502
    2     ASSISTANT EDUCATIONAL OFFICER
          KUNNAMKULAM, THRISSUR, PIN - 680502
    3     DEPUTY DIRECTOR OF EDUCATION
          OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
          THRISSUR, PIN - 680002
    4     DIRECTOR OF PUBLIC INSTRUCTIONS
          DIRECTORATE OF PUBLIC INSTRUCTIONS, JAGATHY,
          THIRUVANANTHAPURAM, PIN - 695014
          ADV NISHA BOSE - GP

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.18286/2024
                                 ..2..


                  ZIYAD RAHMAN A.A., JUDGE
             =========================
                  W.P.(C) No.18286 of 2024
            ==========================
             Dated this the 23rd day of May, 2024

                            JUDGMENT

The petitioner, the Manager of an aided school,

submitted Ext.P2, being aggrieved by Ext.P1 order passed by

the 3rd respondent, regularising the leave availed by the 1 st

respondent as eligible leave. The limited prayer sought by the

petitioner is for a direction to the 4 th respondent before whom

Ext.P2 is pending consideration, to dispose of the same within

a time frame.

2. After hearing the learned counsel for the petitioner

and the learned Government Pleader, I am inclined to dispose

of this writ petition.

Accordingly, it is ordered that, the 4 th respondent shall

take up Ext.P2 appeal and appropriate orders thereon shall be

passed within a period of two months from the date of receipt

of a copy of this judgment after hearing the petitioner and the

1st respondent.

Sd/-

ZIYAD RAHMAN A.A. JUDGE ACR

..3..

APPENDIX OF WP(C) 18286/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF PROCEEDINGS DATED 19/3/2019 OF THE 3RD RESPONDENT.

Exhibit P-2 TRUE COPY OF APPEAL DATED 22/5/2019 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

Exhibit P-3 TRUE COPY OF REMAINDER DATED 24/2/2024 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.