Sinosh S vs The State Of Kerala
2024 Latest Caselaw 30755 Ker

Kerala High Court

Sinosh S vs The State Of Kerala on 30 October, 2024

WP(C) No.34974/2024                           1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
           Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                    IA.NO.1/2024 IN WP(C) NO. 34974 OF 2024(V)
   APPLICANT/PETITIONER:

          SINOSH S AGED 43 YEARS S/O SACHITHANANTHAN HSST (ZOOLOGY) ASMM HSS,
          ALATHUR, PALAKKAD DISTRICT - 678 541 (RESIDING AT SADAYA HOUSE,
          KADAMPIDI, PADUR, KAVASSERY, ALATHUR, PALAKKAD DISTRICT- 678543)

   RESPONDENTS/RESPONDENTS:

      1. THE STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY TO
         GOVERNMENT, GENERAL EDUCATION DEPARTMENT, SECRETARIAT ANNEX II,
         THIRUVANANTHAPURAM - 695001
      2. THE DIRECTOR OF GENERAL EDUCATION JAGATHY, THIRUVANANTHAPURAM -
         695014
      3. THE DIRECTOR OF GENERAL EDUCATION HIGHER SECONDARY EDUCATION, NEW
         BUILDING, ULLOOR LANE, JAGATHY, THIRUVANANTHAPURAM, - 695014
      4. THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION CIVIL
         STATION RD, MALAPPURAM DISTRICT - 676505
      5. THE DEPUTY DIRECTOR OF EDUCATION CIVIL STATION, PALAKKAD DISTRICT -
         678001
      6. THE DISTRICT EDUCATIONAL OFFICER SANTHI NAGAR, SULTANPET, PALAKKAD
         DISTRICT - 678014
      7. THE MANAGER ASMM HSS, ALATHUR, PALAKKAD DISTRICT - 678541 (EX
         OFFICIO MANAGER, DEO, PALAKKAD)
      8. THE PRINCIPAL ASMM HSS, ALATHUR, PALAKKAD DISTRICT - 678541
      9. THE VICE PRINCIPAL/HM ASMM HSS, ALATHUR, PALAKKAD DISTRICT - 678541

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to correct the 2nd
   line of the Judgment as "working as HST (English) in the school managed by
   the ........." instead of "working as HST (Natural Science)in the school
   managed by the ......."
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of V.A.MUHAMMED, M.SAJJAD, Advocates for the Applicant in IA/Petitioner in
   WPC and of the GOVERNMENT PLEADER for Respondents in IA/WPC, the court
   passed the following:
                                      ORDER

Allowed. This is an application to correct the clerical error in the judgment. After considering the averments in the petition, I am inclined to allow the said petition. Accordingly, it is ordered that, the post of the petitioner mentioned in the second line of the judgment namely "HST (Natural Science)" shall stand corrected as "HST (English)". Registry is directed to carry out necessary corrections in the judgment.

                                                Sd/- ZIYAD RAHMAN A.A. JUDGE




30-10-2024                      /True Copy/                             Assistant Registrar