Kerala High Court
Midhun B vs The State Of Kerala on 15 November, 2024
2024:KER:85732
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
WP(C) NO. 40414 OF 2024
PETITIONER/S:
1 MIDHUN B
AGED 30 YEARS
SON OF BALAKRISHNAN A, CLERK, S N HIGHER SECONDARY
SCHOOL, THIRUVALLUR, P.O. THIRUVALLUR, VADAKARA,
KOZHIKODE DISTRICT, PIN - 673541
2 UDAYARAJ CHERIYA PARANKOT
AGED 46 YEARS
SON OF KARUNAKARAN NAIR, OFFICE ATTENDANT, S N
HIGHER SECONDARY SCHOOL, THIRUVALLUR, P.O.
THIRUVALLUR, VADAKARA, KOZHIKODE DISTRICT, PIN -
673451
3 FASEEL M
AGED 36 YEARS
SON OF MOIDEEN M K, FULL-TIME MENIAL, S N HIGHER
SECONDARY SCHOOL, THIRUVALLUR, P.O. THIRUVALLUR,
VADAKARA, KOZHIKODE DISTRICT, PIN - 673541
BY ADV V.A.MUHAMMED
RESPONDENT/S:
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
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695014
W.P.C No. 40414 of 2024
2
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3 THE DEPUTY DIRECTOR OF EDUCATION
OFFICE OF THE DEPUTY DIRECTOR OF EDUCATION, CIVIL
STATION, KOZHIKODE, PIN - 673001
4 THE DISTRICT EDUCATIONAL OFFICER
OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
VADAKARA, KOZHIKODE DISTRICT, PIN - 673101
5 THE MANAGER
S N HIGHER SECONDARY SCHOOL, THIRUVALLUR, P.O.
THIRUVALLUR, VADAKARA, KOZHIKODE DISTRICT, PIN -
673541
6 THE PRINCIPAL
S N HIGHER SECONDARY SCHOOL, THIRUVALLUR, P.O.
THIRUVALLUR, VADAKARA, KOZHIKODE DISTRICT, PIN -
673541
7 THE HEADMASTER/VICE PRINCIPAL
S N HIGHER SECONDARY SCHOOL, THIRUVALLUR, P.O.
THIRUVALLUR, VADAKARA, KOZHIKODE DISTRICT, PIN -
673541
OTHER PRESENT:
Adv.Venugopal.V.G.P
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.C No. 40414 of 2024
3
2024:KER:85732
JUDGMENT
The petitioners 1 and 2 were appointed as Full Time
Menial, and they were promoted as Clerk and Office Assistant
respectively. The 3rd petitioner was appointed as Full Time
Menial and she continued in the said post. The grievance of the
petitioners is that their approval of appointments were denied
by the educational authorities on the reason that, the Manager
did not produce the fitness certificate for the school building.
Being aggrieved by the denial of approvals, the petitioners have
submitted Exts.P7, P8 and P9 revision petitions which are
pending before the 2nd respondent. The limited prayer sought
by the petitioners is to direct the 2nd respondent to pass orders
on the revision petitions 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 2nd respondent
shall take up Exts.P7, P8 and P9 and appropriate orders thereon
shall be passed in accordance with law, after hearing the
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petitioners and the respondents 5 to 7. The orders in this regard
shall be passed within a period of two months from the date of
receipt of a copy of this judgment.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
2024:KER:85732
APPENDIX OF WP(C) 40414/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 1ST PETITIONER DATED 01.06.2017
ALONG WITH APPROVAL RECORDED THEREON
Exhibit P-2 TRUE COPY OF THE APPOINTMENT BY
PROMOTION ORDER DATED 01.07.2019 OF THE
1ST PETITIONER
Exhibit P-2 (a) TRUE COPY OF THE ORDER NO.
D.DIS.B3/13329/2019 DATED 03.01.2020 OF
THE DEO, VADAKARA
Exhibit P-2 (b) TRUE COPY OF THE ORDER NO.
B4/211769/2020 DATED 11.03.2020 ISSUED
BY THE DDE, KOZHIKODE
Exhibit P-3 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 2ND PETITIONER DATED 01.06.2017
ALONG WITH APPROVAL RECORDED THEREON
Exhibit P-4 TRUE COPY OF THE APPOINTMENT ORDER
DATED 06.06.2019 OF THE 2ND PETITIONER
Exhibit P-4 (a) TRUE COPY OF THE ORDER NO. D.DIS.
B3/17838/2019 DATED 03.01.2020 OF THE
DEO, VADAKARA
Exhibit P-4 (b) TRUE COPY OF THE ORDER NO.
B4/212217/2020 DATED 13.10.2020 OF THE
DDE, KOZHIKODE
Exhibit P-5 TRUE COPY OF THE APPOINTMENT ORDER OF
THE 3RD PETITIONER DATED 06.06.2019
Exhibit P-6 TRUE COPY OF THE ORDER NO.
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D.DIS.B3/13331/2019 DATED 03.01.2020 OF
THE DEO, VADAKARA
Exhibit P-6 (a) TRUE COPY OF THE ORDER NO.
B5/213239/2020 DATED 26.02.2021 OF THE
DDE, KOZHIKODE
Exhibit P-6 (b) TRUE COPY OF THE ORDER NO.
B4/215624/2021 DATED 02.11.2023 OF THE
DDE, KOZHIKODE
Exhibit P-7 TRUE COPY OF THE REVISION APPEAL
SUBMITTED BEFORE THE 2ND RESPONDENT BY
THE 1ST PETITIONER DATED 19.07.2024
Exhibit P-8 TRUE COPY OF THE REVISION APPEAL
SUBMITTED BEFORE THE 2ND RESPONDENT BY
THE 2ND PETITIONER DATED 19.07.2024
Exhibit P-9 TRUE COPY OF THE REVISION APPEAL
SUBMITTED BEFORE THE 2ND RESPONDENT BY
THE 3RD PETITIONER DATED 20.09.2024
Exhibit P-10 TRUE COPY OF THE ORDER NO.
DEOVKA/2020/2023-B1 DATED 10.11.2023 OF
THE DEO, VADAKARA
