Mohammad Ali P.T.K vs State Of Kerala
2024 Latest Caselaw 14465 Ker

Kerala High Court

Mohammad Ali P.T.K vs State Of Kerala on 31 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
   FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                     WP(C) NO. 14873 OF 2016
PETITIONER:

            MOHAMMAD ALI P.T.K.
            HSA (SOCIAL SCIENCE), NAM HIGHER SECONDARY
            SCHOOL, PERINGATHUR, KANNUR-670 675.
            BY ADVS.
            SRI.KALEESWARAM RAJ
            KUM.A.ARUNA


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            DEPARTMENT OF GENERAL EDUCATION, SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.
    2       DIRECTOR OF PUBLIC INSTRUCTIONS
            THIRUVANANTHAPURAM-695 001.

            SRI.BIJOY CHANDRAN-SR.GP
     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 31.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                       Sathish Ninan, J.
                   =====================
                  WP(C) No.14873 of 2016
                 =========================
            Dated this the 31st day of May, 2024

                                 JUDGMENT

The petitioner, who was an HSA (Social

Science), has approached this Court aggrieved by

the disparity in the scale of pay in the pay

revisions granted to the post of HSA when compared

to the posts in other departments. Voicing the

grievance, the petitioner had submitted Ext.P2

representation before the Government.

2. Pending the writ petition, the said

representation was considered by the Government,

and orders were passed turning down the request of

the petitioner. It is seen that the order was

passed on 26.11.2016, and the same was communicated

to the petitioner as per letter dated 31.01.2017.

Without prejudice to the rights of the

petitioner to challenge the same in appropriate

proceedings, the writ petition is closed. However,

it is clarified that the right of the respondents

to raise the plea of delay and laches, are left

open.

Sd/-

Sathish Ninan, Judge

SVP

APPENDIX OF WP(C) 14873/2016

PETITIONER EXHIBITS Exhibit P4 TRUE COPY OF THE G.O(RT)NO.4094/2016/G.EDN DATED 26.11.2016.

Exhibit P5 TRUE COPY OF THE LETTER NO.368904/EDN.A1/16/REVENUE DATED 31.01.2017.

P1 : TRUE COPY OF THE JUDGMENT DATED 26-2-

P2 : TRUE COPY OF THE REPRESENTATION DATED 28-3-2016 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

P3 : TRUE COPY OF THE POSTAL RECEIPT EVIDENCING SUBMISSION OF EXT P2.