Kerala High Court
Jishy Jacob C vs The State Of Kerala on 24 September, 2024
2024:KER:70865
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 24TH DAY OF SEPTEMBER 2024 / 2ND ASWINA, 1946
WP(C) NO. 33121 OF 2024
PETITIONER/S:
JISHY JACOB C,
AGED 44 YEARS
WIFE OF ROY JACOB, LOWER PRIMARY SCHOOL TEACHER
(LPST), ST. ANTONY'S L P SCHOOL, ATTUPURAM,
CHAVAKKAD THRISSUR DISTRICT, PIN - 680506
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
3 THE ASSISTANT EDUCATIONAL OFFICER
OFFICE OF THE ASSISTANT EDUCATIONAL OFFICER,
CHAVAKKAD, THRISSUR DISTRICT, PIN - 680506
4 THE CORPORATE MANAGER
CORPORATE EDUCATIONAL AGENCY, ARCH DIOCESE OF
THRISSUR, CATHOLIC ARCHBISHOP'S HOUSE, THRISSUR,
PIN - 680020
W.P.C No. 33121 of 2024
2
2024:KER:70865
5 THE HEADMASTER
CORPORATE EDUCATIONAL AGENCY, ARCH DIOCESE OF
THRISSUR, CATHOLIC ARCHBISHOP'S HOUSE, THRISSUR,
PIN - 680506
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.C No. 33121 of 2024
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2024:KER:70865
JUDGMENT
The petitioner, who was appointed as LPST in the school
managed by the 4th respondent was denied approval on the
reason that he is over aged. In such circumstances, being
aggrieved by the orders issued in this regard, the petitioner
submitted Ext.P15 revision petition which is now pending before
the 1st respondent. The limited prayer sought by the petitioner
is to direct the 1st respondent to take up Ext.P15 and to pass
orders thereon 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 1 st respondent
shall take up Ext.P15 and appropriate orders thereon shall be
passed in accordance with law, after hearing the petitioner, the
4th and 5th respondents. A decision in this regard shall be taken,
by the 1st respondent, as expeditiously as possible, by following
the timeline and the priorities contemplated in G.O.
2024:KER:70865
(Ms)No.54/2024/GEDN dated 01.06.2024.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
2024:KER:70865
APPENDIX OF WP(C) 33121/2024
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE G.O. (P) NO.
3/2019/G.EDN. DATED 28.02.2019
Exhibit P-2 TRUE COPY OF THE CIRCULAR NO.
J2/57/2019/G.EDN. DATED 08.03.2019
Exhibit P-3 TRUE COPY OF THE APPOINTMENT ORDER ED
NO. A/433/2023 DATED 08.08.2023 OF THE
MANAGER
Exhibit P-4 TRUE COPY OF THE ORDER NO. D/53576/2023
DATED 14.06.2024 OF THE AEO, CHAVAKKAD
Exhibit P-5 TRUE COPY OF THE G.O. (MS.) NO.
203/2021/G.EDN. DATED 28.09.2021
Exhibit P-6 TRUE COPY OF THE G.O. (P) NO.
4/2021/G.EDN. DATED 06.02.2021
Exhibit P-7 TRUE COPY OF THE G.O. (P) NO.
2/2023/GEDN DATED 23.01.2023
Exhibit P-8 TRUE COPY OF THE G.O. (MS.) NO.
28/2012/P&ARD DATED 20-06-2022
Exhibit P-9 TRUE COPY OF THE G.O. (MS.) NO.
27/2022/GEDN DATED 25.02.2022
Exhibit P-10 TRUE COPY OF THE G.O. (MS.) NO.
59/2022/GEDN DATED 18.04.2022
Exhibit P-11 TRUE COPY OF THE G.O. (RT.) NO.
3900/2022/GEDN DATED 05.07.2022
2024:KER:70865
Exhibit P-12 TRUE COPY OF THE G.O. (RT.) NO.
5339/2022/GEDN DATED 11.09.2022
Exhibit P-13 TRUE COPY OF THE G.O. (RT.) NO.
5026/2023/GEDN DATED 12.09.2023
Exhibit P-14 TRUE COPY OF THE DECISION REPORTED IN
1987 KHC 145=1987 (1) KLT 472 (RAVINDRA
BABU V. STATE OF KERALA AND OTHERS
DECIDED ON 17.02.1987)
Exhibit P-15 TRUE COPY OF THE REVISION PETITION
SUBMITTED BEFORE THE 1ST RESPONDENT
DATED 18.07.2024
