Kerala High Court
Beena K.Balan vs District Educational Officer on 20 June, 2011
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 16TH DAY OF FEBRUARY 2016/27TH MAGHA, 1937
WP(C).No. 5850 of 2016 (E)
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PETITIONER:
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BEENA K.BALAN, AGED 37 YEARS
HIGH SCHOOL ASSISTANT (HINDI), CRESCENT HIGH SCHOOL
ADAKKAKUNDU, MALAPPURAM DISTRICT
BY ADV. DR.GEORGE ABRAHAM
RESPONDENT(S):
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1. DISTRICT EDUCATIONAL OFFICER, WANDOOR-679 328.
2. DEPUTY DIRECTOR OF EDUCATION
MALAPPURAM DISTRICT-676 505.
3. DIRECTOR OF PUBLIC INSTRUCTION
THIRUVANANTHAPURAM-695 001.
4. THE MANAGER
CRESCENT HIGH SCHOOL, ADAKKAKUNDU
MALAPPURAM DISTRICT-676 525.
BY GOVERNMENT PLEADER SRI. S. JAMAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16-02-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 5850 of 2016 (E)
APPENDIX
PETITIONER'S EXHIBITS :-
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EXT.P1 - COPY OF THE APPOINTMENT ORDER ISSUED TO THE
PETITIONER DATED 20.06.2011 ISSUED BY THE MANAGER.
EXT.P2 - COPY OF THE STAFF FIXATION ORDER PASSED BY THE DEO IN
THE ACADEMIC YEAR 2010-11, DATED 02.02.2011.
EXT.P3 - COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE
THE DPI DATED 22.01.2016.
RESPONDENTS' EXHIBITS:- NIL
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//TRUE COPY//
P.A. TO JUDGE
sp
K. VINOD CHANDRAN, J.
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W.P(C). No.5850 of 2016-E
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Dated this the 16th day of February, 2016
JUDGMENT
The petitioner is aggrieved with the non- consideration of Ext.P3 appeal, pending before the third respondent. The prayer of the petitioner is to direct the third respondent to consider and dispose of Ext.P3 within a reasonable period.
In such circumstances, there will be a direction to the third respondent to consider and dispose of Ext.P3 appeal of the petitioner, as expeditiously as possible and after affording an opportunity of hearing, at any W.P(C). No.5850 of 2016-E 2 rate, within four months from the date of receipt of the certified copy of this judgment. It is made clear that, this Court has not made any observation on merits, which the third respondent will consider in accordance with law.
The writ petition is disposed of.
Sd/-
K. VINOD CHANDRAN, JUDGE.
//True Copy// P.A. to Judge.
sp/16/02/16