Sudarsanakumar.K.A vs The State Of Kerala
2024 Latest Caselaw 29471 Ker

Kerala High Court

Sudarsanakumar.K.A vs The State Of Kerala on 17 October, 2024

                                               2024:KER:77029
WPC.No.30512/24                1


          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

 THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                   WP(C) NO. 30512 OF 2024

PETITIONER:

         SUDARSANAKUMAR.K.A, AGED 55 YEARS,
         S/O.RAMAN NAIR HEADMASTER, A.M.L.P.SCHOOL,
         ALANALLUR.P.O, PALAKKAD DISTRICT-678 601.
         (RESIDING ATACHOOTH VEEDU, ALANALLUR.P.O,
         PALAKKAD DISTRICT), PIN - 678 601.

         BY ADVS.
         V.A.MUHAMMED
         V.RAJASEKHARAN NAIR



RESPONDENTS:

    1    THE STATE OF KERALA,
         REPRESENTED BY ITS PRINCIPAL SECRETARY TO
         GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
         SECRETARIAT ANNEX II,
         THIRUVANANTHAPURAM, PIN - 695 001.

    2    THE DIRECTOR OF GENERAL EDUCATION,
         JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.

    3    THE DEPUTY DIRECTOR OF EDUCATION,
         CIVIL STATION, PALAKKAD DISTRICT, PIN - 678 001.

    4    THE ASSISTANT EDUCATIONAL OFFICER,
         MANNARKAD, PALAKKAD DISTRICT, PIN - 678 582.
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WPC.No.30512/24                       2


     5     THE SUB TREASURY OFFICER,
           MANNARKAD, PALAKKAD DISTRICT, PIN - 678 582.

             SRI. VENUGOPAL V., GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   17.10.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                         2024:KER:77029
WPC.No.30512/24                        3



                               JUDGMENT

This writ petition was submitted by the petitioner

seeking direction to the respondents to release the medical

reimbursement amount of Rs.1,05,191/-.

2. Today, when the matter came up for

consideration, the learned Government Pleader upon instruction

submitted that the said amount has been disbursed already.

Receipt of the same is acknowledged by the counsel for the

petitioner as well.

In such circumstances, no further orders are necessary in

this case and accordingly, this writ petition is closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/17.10.24 2024:KER:77029

APPENDIX OF WP(C) 30512/2024

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF THE ORDER NO.C3/7410/2020/K.DIS DATED 11.06.2020 OF THE DDE, PALAKKAD

Exhibit P-2 TRUE COPY OF THE LETTER OF THE HEADMASTER ADDRESSING THE DEPUTY DIRECTOR OF EDUCATION DATED 19.11.2021

Exhibit P-3 TRUE COPY OF THE LETTER OF THE PETITIONER ADDRESSING THE DEPUTY DIRECTOR OF EDUCATION DATED 15.07.2024