Kerala High Court
Varughese Antony vs The State Of Kerala on 13 November, 2024
2024:KER:84598
WP(C) NO. 39978 OF 2024
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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. 39978 OF 2024
PETITIONER:
VARUGHESE ANTONY
AGED 56 YEARS, SON OF ANTONY
HIGHER SECONDARY SCHOOL TEACHER (ECONOMICS)
(RETIRED), ST.EPHREM'S HIGHER SECONDARY SCHOOL,
MANNANAM KOTTAYAM DISTRICT- 686 561.
(RESIDING AT AMBATT HOUSE,
THRIKKODITHANAM.P.O,CHANGANACHERRY,
KOTTAYAM DISTRICT), PIN - 686105
BY ADVS.
V.A.MUHAMMED
V.RAJASEKHARAN NAIR
P.A.JENZIA
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE II THIRUVANANTHAPURAM,
PIN - 695001
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WP(C) NO. 39978 OF 2024
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2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, THIRUNAKARA,
KOTTAYAM DISTRICT, PIN - 686001
4 THE CORPORATE MANAGER
CMI CORPORATE EDUCATIONAL AGENCY OF SCHOOLS
MANNANAM, KOTTAYAM DISTRICT, PIN - 686561
BY ADV
ADV.VENUGOPAL.V, G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NO. 39978 OF 2024
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JUDGMENT
The petitioner is a retired HSST, who was working in
the school managed by the 4th respondent. The grievances of
the petitioner is that, as per Ext.P8 and P10 orders the higher
grade granted to the petitioner and the pay revision benefits
availed by him were cancelled by the Educational Authorities.
Being aggrieved, the petitioner submitted Ext.P11 revision
petition before the 1st respondent , which is now pending
consideration. The limited prayer sought by the petitioner is to
direct the 1st respondent to take a decision 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
1st respondent shall take up Ext.P11 and appropriate orders
thereon shall be passed, after hearing the petitioner, the 4 th
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WP(C) NO. 39978 OF 2024
respondent and the affected parties, if any. The orders in this
regard shall be passed, within a period four months from the
date of receipt of a copy of the judgment.
Sd/-
ZIYAD RAHMAN A.A., JUDGE
scs
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WP(C) NO. 39978 OF 2024
APPENDIX OF WP(C) 39978/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE PROCEEDINGS OF THE
DIRECTOR OF HIGHER SECONDARY EDUCATION
VIDE ORDER NO.ACD.A1/2927/HSE/99 DATED
21.11.2000 GRANTING APPROVAL
Exhibit P-2 TRUE COPY OF THE PROCEEDINGS OF THE
DIRECTOR OF HIGHER SECONDARY EDUCATION
VIDE ORDER NO.ACD C3/1546/HSE/2006(1)
DATED 27.02.2007 GRANTING APPROVAL FOR
THE PERIOD FROM 20.01.2002 TO
29.12.2002 AND FROM 30.12.2002 TO
30.11.2005
Exhibit P-3 TRUE COPY OF THE PROCEEDINGS OF THE
RDD VIDE NO.TRO/7/4719/06/HSE DATED
28.12.2006 GRANTING APPROVAL AS
HSST(JR) FROM 01.12.2005 ONWARDS
Exhibit P-4 TRUE COPY OF THE ORDER OF THE RDD VIDE
NO.A4/5738/2022/RDD/HSE/KTM DATED
24.08.2023 GRANTING APPROVAL AS HSST
FROM 01.07.2022 ONWARDS
Exhibit P-5 TRUE COPY OF THE JUDGMENT IN
O.P.NO.1546 DATED 12.09.2006
Exhibit P-6 TRUE COPY OF THE PROCEEDINGS OF THE
DIRECTOR VIDE NO.ACD C3/1546/HSE/06
DATED 27.02.2007
Exhibit P-7 TRUE COPY OF THE ORDER
NO.B3/5527/HSE/14 DATED 19.08.2014
GRANTING FIRST HIGHER GRADE TO THE
PETITIONER IN THE CADRE OF HSST(JR)
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WP(C) NO. 39978 OF 2024
FROM 19.12.2012
Exhibit P-8 TRUE COPY OF THE ORDER OF THE RDD,
KOTTAYAM VIDE NO.RDDHSEKTM/268/2023/A4
DATED 06.03.2023
Exhibit P-9 TRUE COPY OF THE REPLY DATED
01.04.2024 ALONG WITH THE COVERING
LETTER DATED 01.04.2024 OF THE
PRINCIPAL
Exhibit P-10 TRUE COPY OF THE LETTER OF THE RDD
ADDRESSING THE PRINCIPAL VIDE
NO.RDDHSEKTN/978/2024/A4 DATED
02.09.2024
Exhibit P-11 TRUE COPY OF THE REVISION PETITION
SUBMITTED BY THE PETITIONER BEFORE THE
GOVERNMENT DATED 30.10.2024
