Binu M. Mathew vs State Of Kerala
2025 Latest Caselaw 12287 Ker

Kerala High Court

Binu M. Mathew vs State Of Kerala on 15 December, 2025

Author: N.Nagaresh

Bench: N.Nagaresh

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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

 MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947

                    WP(C) NO. 46597 OF 2025

PETITIONER:

         BINU M. MATHEW
         AGED 53 YEARS, D/O. LATE C.O. MATHEW,
         HIGHER SECONDARY SCHOOL TEACHER (CHEMISTRY)
         (SENIOR GRADE), ST. JOHN'S HIGHER SECONDARY
         SCHOOL, MATTOM, MAVELIKKARA, THATTARAMBALAM P.O.,
         ALAPPUZHA DISTRICT - 690 103. RESIDING AT
         MUNDUKUZHIYIL KISHORE BHAVAN, P.O. AMARA,
         KOTTAYAM DISTRICT, PIN - 686546.


         BY ADVS.
         SHRI.P.M.PAREETH
         SHRI.NAJEEB P.S
         SMT.PARVATHY S. MANOJ




RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
         GENERAL EDUCATION DEPARTMENT, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

    2    DIRECTOR OF GENERAL EDUCATION
         JAGATHY, THIRUVANANTHAPURAM, PIN - 695014.
 W.P.(C)No.46597 of 2025
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   3     REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
         EDUCATION
         REGIONAL DEPUTY DIRECTORATE, HSE,
         CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 689121.

   4     MANAGER
         ST. JOHN'S HIGHER SECONDARY SCHOOL,
         MATTOM, MAVELIKKARA, THATTARAMBALAM P.O.,
         ALAPPUZHA DISTRICT, PIN - 690103.

   5     SHINY THOMAS
         HSST (JR) ZOOLOGY/PRINCIPAL (UNAPPROVED),
         ST. JOHN'S HIGHER SECONDARY SCHOOL, MATTOM,
         MAVELIKKARA, THATTARAMBALAM P.O.,
         ALAPPUZHA DISTRICT, PIN - 690103.

         BY ADV.SMT. PRINCY XAVIER,
         GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 15.12.2025, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
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                        JUDGMENT

Dated this the 15th day of December, 2025

The petitioner states that by Ext.P14 order,

appointment granted to the 5th respondent was rejected by

the 3rd respondent. The Manager has filed Ext.P15 revision

petition aggrieved by the rejection. The petitioner states that

though hearing was conducted on Ext.P15 revision petition

on 30.08.2025, a decision has not been taken so far.

2. The petitioner would submit that delay in

passing orders on Ext.P15 revision petition is causing

hardship to the petitioner and unless there is a direction to

pass final orders on Ext.P15 expeditiously, the petitioner will

be put to untold hardship and loss.

3. I have heard the learned Counsel for the

petitioner and the learned Government Pleader

representing respondents 1 to 3. Notice to respondents 4

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and 5 is dispensed with in view of the nature of the relief to

be granted in this writ petition.

4. As the hearing on Ext.P15 is stated to be

held on 30.08.2025, the 1st respondent can now dispose of

Ext.P15 within a reasonable time.

The writ petition is accordingly disposed of

directing the 1st respondent to pass orders on Ext.P15 within

a period of four weeks from the date of receipt of a copy of

this judgment.

Sd/-

N. NAGARESH JUDGE ams

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APPENDIX OF WP(C) NO. 46597 OF 2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE PHOTOCOPY OF THE APPOINTMENT ORDER DATED 04-09-2000 ISSUED BY THE FOURTH RESPONDENT Exhibit P2 A TRUE PHOTOCOPY OF THE ORDER NO.

ACD.C3/18608/HSE/2001 DATED 16-02- 2003 ISSUED BY THE THEN DIRECTOR OF HIGHER SECONDARY EDUCATION Exhibit P3 A TRUE PHOTOCOPY OF THE STAFF SENIORITY LIST OF HSST AND HSST (JUNIOR) AS ON 31-03-2025 DRAWN BY THE PETITIONER ON THE BASIS OF THE DATE OF APPOINTMENT Exhibit P3(a) A TRUE PHOTOCOPY OF THE GO(MS) NO.

18/91/GEDN DATED 01-02-1991 Exhibit P3(b) A TRUE PHOTOCOPY OF THE GO(MS) NO.

173/95/GEDN DATED 01-06-1995 Exhibit P3(c) A TRUE PHOTOCOPY OF THE CIRCULAR NO.A2/3575/92/HSE DATED 04-08-1995 ISSUED BY THE SECOND RESPONDENT Exhibit P4 A TRUE PHOTOCOPY OF THE ORDER NO.

ACD.C3/18608/HSE/2001 DATED 28-05- 2002 ISSUED BY THE SECOND RESPONDENT Exhibit P5 A TRUE PHOTOCOPY OF THE ORDER NO.

ACD.C3/18608/HSE/2001 DATED 12-09- 2002 ISSUED BY THE SECOND RESPONDENT Exhibit P6 A TRUE PHOTOCOPY OF THE GO(MS) NO.

351/2004/G.EDN DATED 20-11-2004 Exhibit P7 A TRUE PHOTOCOPY OF THE GO(MS) NO.

162/98/G.EDN DATED 13-05-1998 Exhibit P8 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 23-05-2022 IN W.A. NO.

Exhibit P9 A TRUE PHOTOCOPY OF THE LETTER DATED NIL ISSUED BY THE PRESIDENT OF THE MANAGING COMMITTEE AND THE MANAGER

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Exhibit P9(a) A TRUE PHOTOCOPY OF THE REQUEST DATED 01-05-2025, SUBMITTED BY THE PETITIONER TO THE FOURTH RESPONDENT Exhibit P10 A TRUE PHOTOCOPY OF THE REPRESENTATION DATED 16-05-2025 SUBMITTED BY THE PETITIONER BEFORE THE THIRD RESPONDENT Exhibit P11 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 23-05-2025 IN W.P.(C) NO. 19117/2025 OF THIS HON'BLE COURT Exhibit P12 A TRUE PHOTOCOPY OF THE ORDER NO.

3/ST.JHSS DATED 31-05-2025 ISSUED BY THE FOURTH RESPONDENT TO THE FIFTH RESPONDENT Exhibit P13 A TRUE PHOTOCOPY OF THE JUDGMENT DATED 05-06-2025 IN W.P. (C) NO.

                 07-2025    ISSUED    BY    THE    THIRD
                 RESPONDENT
Exhibit P15      A TRUE COPY OF THE REVISION PETITION