Kerala High Court
M.M. Ambbas vs The State Of Kerala on 15 June, 2006
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
FRIDAY, THE 13TH DAY OF JULY 2012/22ND ASHADHA 1934
WP(C).No. 14693 of 2012 (J)
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PETITIONER(S):
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M.M. AMBBAS, AGED 41 YEARS
SON OF MOHAMMED, JUNIOR ARABIC TEACHER (PART-TIME)
ST.JOSEPH'S LOWER PRIMARY SCHOOL, THEKKUMBHAGAM
SOUTH VELLARAPPILLY, ALUVA-683580.
BY ADVS.SRI.V.A.MUHAMMED
SRI.K.E.HAMZA
RESPONDENT(S):
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1. THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM-695001.
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
JAGATHY, THIRUVANANTHAPURAM-695014.
3. THE DISTRICT EDUCATIONAL OFFICER,
ALUVA, ERNAKULAM DISTRICT-683101.
4. THE ASSISTANT EDUCATIONAL OFFICER,
ALUVA, ERNAKULAM DISTRICT-683 101.
5. THE CORPORATE MANAGER,
CORPORATE EDUCATIONAL AGENCY OF ARCHDIOCESE OF ERNAKULAM-
ANGAMALY, KALOOR, KOCHI-682017.
6. THE MANAGER,
ST.JOSEPH'S LOWER PRIMARY SCHOOL, THEKKUMBHAGAM
ST.JOSEPH'S CHURCH, KANJOOR, (VIA) ALUVA
ERNAKULAM DISTRICT-683575.
BY GOVERNMENT PLEADER SRI.M.A.FAYAZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13-07-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC NO. 14693/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1: TRUE COPY OF THE APPOINTMENT ORDER DATED 15.6.2006 OF THE
PETITIONER.
EXHIBIT P2: TRUE COPY OF THE ORDER NO.D/2585/06/L.DIS.DATED 7.5.2007 OF
THE ASSISTANT EDUCATIONAL OFFICER
EXHIBIT P3: TRUE COPY OF THE ORDER NO.B6/4157/07(B) K.DIS.DATED
09.01.2008 OF THE DISTRICT EDUCATIONAL OFFICER
EXHIBIT P4: TRUE COPY OF THE ORDER NO.H2/35920/11/DPI DATED 19.11.2011
OF THE 2ND RESPONDENT
EXHIBIT P5: TRUE COPY OF THE ORDER NO.D/3726/2011/K.DIS.DATED
31.01.2012 OF THE ASSISTANT EDUCATIONAL OFFICER
EXHIBIT P6: TRUE COPY OF THE REVISION PETITION FILED BY THE PETITIONER
DATED 31.03.2012
EXHIBIT P7: COPY OF THE REVISION PETITION FILED BEFORE THE DIRECTOR OF
PUBLIC INSTRUCTION
RESPONDENTS' EXHIBITS
NIL
// TRUE COPY //
P.A. TO JUDGE
SD
S.SIRI JAGAN,J.
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W.P.(C) No. 14693 OF 2012
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Dated this the 13th day of July, 2012
J U D G M E N T
The petitioner's appointment as Junior Arabic Teacher in the aided school managed by the 5th respondent has not been approved. In respect of the same, the petitioner has filed Ext.P7 appeal before the Director of Public Instructions- the second respondent herein. The petitioner seeks expeditious disposal of the same.
2. Having heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P7 after affording an opportunity of being heard to the petitioner and the 6th respondent as expeditiously as possible, at any rate, within two months from the date of receipt of a copy of this judgment.
S. SIRI JAGAN, JUDGE sd