Abdul Latheef P vs The Deputy Director Of Education
2024 Latest Caselaw 14512 Ker

Kerala High Court

Abdul Latheef P vs The Deputy Director Of Education on 31 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                        WP(C) NO. 19637 OF 2024
PETITIONER:

            ABDUL LATHEEF P
            AGED 53 YEARS
            S/O. KUTTIALI MASTER, PALLIPARAMBIL HOUSE, ALUNGAPOTTA,
            POOKKOTTUR, VALLUVAMBRAM, MALAPPURAM DISTRICT,
            PIN - 673642

            BY ADV K.RAKESH


RESPONDENTS:

    1       THE DEPUTY DIRECTOR OF EDUCATION
            OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION,
            DOWN HILL P.O., MALAPPURAM DISTRICT, PIN - 676519

    2       THE ASSISTANT EDUCATIONAL OFFICER
            OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
            MALAPPURAM DISTRICT, PIN - 676505

    3       THE MANAGER
            A.M.U.P. SCHOOL, VALLUVAMBRAM, VALLUVAMBRAM P.O.,
            MALAPPURAM DISTRICT, PIN - 673642

    4       SAIDALAVI
            AGED 50 YEARS
            S/O. MUHAMMED HAJI, CHENGODAN HOUSE, MANIPPARAMBIL,
            VALLUVAMBRAM P.O., MALAPPURAM DISTRICT, PIN - 673642

            BY ADV
            ADV NISHA BOSE - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19637 OF 2024
                                 2



                            JUDGMENT

The petitioner, being aggrieved by the denial of his claim

to promote him as the Headmaster of the School managed by

the 3rd respondent, has approached this Court with this writ

petition. It is pointed out that, overlooking the legitimate claim

of the petitioner, the fourth respondent has been appointed. In

such circumstances, the petitioner submitted Ext.P3

representation which is now pending before the first

respondent. The limited prayer sought by the petitioner is for a

direction to the first respondent to take up and to pass

appropriate orders thereon.

After hearing the learned counsel for the petitioner and the

learned Government Pleader, this writ petition is disposed of,

directing the first respondent to take up Ext.P3 and pass

appropriate orders thereon, in accordance with law, after

hearing the petitioner, the 3rd and 4th respondents. The orders in WP(C) NO. 19637 OF 2024

this regard shall be passed two months from the date of receipt

of a copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 19637 OF 2024

APPENDIX OF WP(C) 19637/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 1-2-2024 Exhibit P2 A TRUE COPY OF THE DEPARTMENTAL TEST CERTIFICATE OF THE PETITIONER ISSUED FROM THE KERALA PUBLIC SERVICE COMMISSIONER DATED 23-6-2023 Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 12-2-2024