The Manager (P P Unneen Kuty Moulavi vs The State Of Kerala
2024 Latest Caselaw 13187 Ker

Kerala High Court

The Manager (P P Unneen Kuty Moulavi vs The State Of Kerala 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. 18461 OF 2024
PETITIONER:

         THE MANAGER (P P UNNEEN KUTY MOULAVI
         AGED 72 YEARS
         SON OF PP MUHAMMED (LATE), K K M HIGHER SECONDARY
         SCHOOL, VANDITHAVALAM P O, PALAKKAD DISTRICT,
         PIN - 678534
         BY ADV V.A.MUHAMMED


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY TO
          GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2     THE DIRECTOR OF GENERAL EDUCATION
          (HIGHER SECONDARY EDUCATION WING), HOUSING BOARD
          BUILDINGS, SANTHI NAGAR, THIRUVANANTHAPURAM, PIN -
          695001
    3     THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
          EDUCATION
          CIVIL STATION, MALAPPURAM, PIN - 676505
          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.18461/2024
                                   ..2..


                   ZIYAD RAHMAN A.A., JUDGE
             =========================
                  W.P.(C) No.18461 of 2024
            ==========================
             Dated this the 23rd day of May, 2024

                             JUDGMENT

The petitioner, the Manager of an aided school,

submitted Ext.P2 Revision Petition before the 1 st respondent,

being aggrieved by the non-appointment of a Government

nominee in the Selection Committee to be constituted for the

purpose of conducting the selection process of HSSTs. The

limited prayer sought by the petitioner is for a direction to the

1st respondent to pass appropriate order thereon, as

expeditiously as possible.

After hearing the learned counsel for the petitioner and

the learned Government Pleader, I am inclined to dispose of

this writ petition, directing the 1 st respondent to take up Ext.P2

and appropriate order shall be passed thereon, within a period

of two months from the date of receipt of a copy of this

judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE ACR

..3..

APPENDIX OF WP(C) 18461/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.

29889/2022 DATED 07.03.2023 Exhibit P-2 TRUE COPY OF THE LETTER ADDRESSED TO THE PRINCIPAL SECRETARY TO GOVERNMENT DATED 07.02.2024 Exhibit P-3 TRUE COPY OF THE LETTER DATED 04.09.2023 OF THE JOINT SECRETARY TO THE GENERAL ADMINISTRATION DEPARTMENT ADDRESSED TO THE GENERAL SECRETARY OF PALGHAT DISTRICT SALAFI EDUCATIONAL ASSOCIATION