Kerala High Court

T. Moideenkutty vs Director Of General Education on 9 May, 2025

WP(C) NO. 16324 OF 2025

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                                                  2025:KER:33723
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

         THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

     FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                      WP(C) NO. 16324 OF 2025

PETITIONER(S):

           T. MOIDEENKUTTY
           AGED 65 YEARS
           MANAGER, IU HIGHER SECONDARY SCHOOL, PARAPPUR,
           KOTTAKKAL, MALAPPURAM, PIN - 676503

           BY ADVS.
           SOHAIL MOHAMMED ANSARY
           AMEENA.R
           V.RAJENDRAN (SR.)
RESPONDENT(S):

     1     DIRECTOR OF GENERAL EDUCATION
           DIRECTORATE OF GENERAL EDUCATION, JAGATHY,
           THIRUVANANTHAPURAM, PIN - 695014

     2     REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
           EDUCATION
           MINI CIVIL STATION, DOWN HILL, MALAPPURAM,
           PIN - 676505

     3     DISTRICT EDUCATIONAL OFFICER
           OFFICE OF THE DISTRICT EDUCATIONAL OFFICER,
           THIRURANGADI, MALAPPURAM, PIN - 676306


             BY ADV. SRI.RAJEEV JYOTHISH GEORGE, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   09.05.2025,   THE   COURT    ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 16324 OF 2025

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                                                  2025:KER:33723




              HARISANKAR V. MENON, J
        ---------------------------------------------
               WP(C) No.16324 of 2025
       ----------------------------------------------
         Dated this the 09th day of May 2025

                             JUDGMENT

The captioned writ petition is filed pointing out that

the petitioner, the Manager of an Aided Higher Secondary

School, has appointed a Principal on 01.06.2024, and the 2 nd

respondent has declined to approve the appointment as

above, against which Ext.P10 appeal is filed by the petitioner

before the 1st respondent herein.

2. Having considered the averments in the writ

petition as well as the contentions raised, this writ petition

would stand disposed of, directing the 1 st respondent to

consider and pass orders on Ext.P10 appeal filed against the

rejection of approval of appointment as above, as

expeditiously as possible, at any rate, within a period of three