Kerala High Court
Jalesh T vs State Of Kerala on 13 November, 2024
2024:KER:84536
WPC.No.40143/24 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA,
1946
WP(C) NO.40143 OF 2024
PETITIONER:
JALESH T.,
AGED 50 YEARS,
S/O.RAGHAVAN T., HSST COMPUTER APPLICATION,
CHOTHAVOOR HSS, CHAMPAD P. O., THALASSERY
(RESIDING AT JANVI, EAST PONNIAM, THALASSERY,
PIN - 670 641.
BY ADVS.
T.T.MUHAMOOD
A.RENJIT
VENUGOPAL C.
GOKUL R.NAIR
ANSALAM N.X.
RESPONDENTS:
1 STATE OF KERALA,
REP. BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM, PIN - 695 001.
2024:KER:84536
WPC.No.40143/24 2
2 THE DIRECTOR OF GENERAL EDUCATION,
(HIGHER SECONDARY WING), HOUSING BOARD
BUILDING, SANTHINAGAR,
THIRUVANANTHAPURAM, PIN - 695 001.
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION,
OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF
HIGHER SECONDARY EDUCATION,
KANNUR, PIN - 670 002.
4 THE MANAGER,
CHOTHAVOOR HSS, CHAMPAD P. O.,
THALASSERY, PIN - 670 694.
5 INDHIRA J.,
HSST MALAYALAM, CHOTHAVOOR HSS, CHAMPAD P. O.,
THALASSERY, PIN - 670 694.
SRI.V.K.SUNIL, SR. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2024:KER:84536
WPC.No.40143/24 3
JUDGMENT
The petitioner is presently working as HSST,
Computer Application in the School managed by the 4 th
respondent. Grievance of the petitioner is that, overlooking
the eligibility and entitlement of the petitioner to get
appointment as the Principal of the School, the 4 th respondent
appointed the 5th respondent as the Principal. Being
aggrieved, the petitioner submitted Ext.P7 revision petition
which is now pending before the 1st respondent.
2. The limited prayer sought by the petitioner
is direct the 1st respondent to take a decision on Ext.P7 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, it is ordered that the 1 st respondent shall
take up Ext.P7 revision petition and appropriate orders
thereon shall be passed in accordance with law, after hearing
the petitioner, the 4th and 5th respondents and other affected
2024:KER:84536
parties, if any. Orders in this regard shall be passed by
following the timeline and preferences mentioned in the G.O.
(Ms).No.54/2024/GEDN dated 01.06.2024. Approval , if any,
granted to the 5th respondent shall be subject to the final
outcome of the revision petition.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
DG/13.11.24
2024:KER:84536
APPENDIX OF WP(C) 40143/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPOINTMENT ORDER
DATED 01-06-1998 ISSUED BY THE MANAGER
Exhibit P2 TRUE COPY OF ORDER NO. A5/358/2014/K.
DIS DATED 20-03-2014 ISSUED BY THE 3RD
RESPONDENT
Exhibit P 3 TRUE COPY OF THE STATEMENT OF FIXATION
OF PAY, SHOWING THE FIXATION IN THE
HIGHER GRADE ON 31-08-2021
Exhibit P4 TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
3RD RESPONDENT ON 25-03-2024
Exhibit P5 TRUE COPY OF JUDGMENT DATED 02.04.2024
IN WP© 13284/2024
Exhibit P6 TRUE COPY OF ORDER NO.
RDDHSE/KNR/1544/2024-B2 DATED
12.09.2024 ISSUED BY THE 3RD
RESPONDENT
Exhibit P7 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
GOVERNMENT ON 16.10.2024
