Dr. Jayin K.G vs State Of Kerala
2024 Latest Caselaw 28929 Ker

Kerala High Court

Dr. Jayin K.G vs State Of Kerala on 3 October, 2024

                                            2024:KER:73270
WPC.No.34481/24                1




         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946

                  WP(C) NO. 34481 OF 2024

PETITIONER:

         DR. JAYIN K.G.,
         AGED 44 YEARS,
         S/O.LATE K. GOPI, KORTHANTHARA HOUSE,
         THEKKENADA P.O., VAIKOM, KOTTAYAM, PIN - 686
         141.


         BY ADVS.
         S.ABHILASH VISHNU
         KRISHNAPRIYA SUNIL




RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY SECRETARY TO GOVERNMENT, GENERAL
          EDUCATION DEPARTMENT, TRIVANDRUM, PIN - 695 014

    2     THE KERALA PUBLIC SERVICE COMMISSION,
          REPRESENTED BY ITS CHAIRMAN, THIRUVANANTHAPURAM,,
          PIN - 695 001

    3     THE KERALA PUBLIC SERVICE COMMISSION,
          REPRESENTED BY ITS SECRETARY, PATTOM,
          THIRUVANANTHAPURAM, PIN - 695 004.
                                                        2024:KER:73270
WPC.No.34481/24                       2


    4       DIRECTOR GENERAL OF EDUCATION,
            DIRECTORATE OF GENERAL EDUCATION, HIGHER SECONDARY
            WING, HOUSING BOARD BUILDINGS, SANTHI NAGAR,
            THIRUVANANTHAPURAM, PIN - 695 001.



     THIS    WRIT   PETITION    (CIVIL)      HAVING    COME    UP    FOR
ADMISSION   ON    03.10.2024,   THE       COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                            2024:KER:73270
WPC.No.34481/24                          3

                                 JUDGMENT

On examining the nature of the claim sought in this

writ petition, it is evident that, this is a matter which comes

within the jurisdiction of Kerala Administrative Tribunal.

Therefore, this writ petition is closed without

prejudice to the right of the petitioner to approach the Kerala

Administrative Tribunal.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/3.10.24 2024:KER:73270

APPENDIX OF WP(C) 34481/2024

PETITIONER EXHIBITS

Exhibit - P1 TRUE COPY OF THE NOTIFICATION PUBLISHED BY RESPONDENT NO.1 DATED 19.02.2021 G.O.P (P) NO.9/2021/G.EDN. IN S.R.O.

Exhibit - P2 TRUE COPY OF THE CLARIFICATION LETTER ISSUED BY THE 3RD RESPONDENT PSC DATED 29.11.2021 WITH NO. A2(1) 64264-91-GW

Exhibit - P3 TRUE COPY OF REPLY ISSUED BY RESPONDENT NO. 1 DATED 08.03.2022 IN NO. D3/134/2021/G.EDN.

Exhibit - P4 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE RESPONDENT NO.1 DATED 12.02.204