Kerala High Court
E.N.V.Sudhi vs State Of Kerala on 20 August, 2011
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 9TH DAY OF AUGUST 2017/18TH SRAVANA, 1939
WP(C).No. 9943 of 2012 (P)
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PETITIONER(S):
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E.N.V.SUDHI,
H.S.A.(MALAYALAM),
C.A.HIGHER SECONDARY SCHOOL,
PERUVEMBA, P.O.PERUVEMBA, PALAKKAD DISTRICT.
BY ADV. SRI.KALEESWARAM RAJ
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF GENERAL EDUCATION,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2. DIRECTOR OF HIGHER SECONDARY EDUCATION,
HOUSING BOARD BUILDING,
THIRUVANANTHAPURAM - 695 001.
3. MANAGER
C.A.HIGHER SECONDARY SCHOOL,
PERUVEMBA, P.O.PERUVEMBA,
PALAKKAD DISTRICT - 679 536.
R1 & R2 BY GOVERNMENT PLEADER SRI.RON BASTAIN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09-08-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 9943 of 2012 (P)
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT P1: TRUE COPY OF THE COVERING LETTER DATED 20-8-2011.
EXHIBIT P2: TRUE COPY OF THE REQUEST DATED 1-7-2011 SUBMITTED BY THE
STUDENTS.
EXHIBIT P3: TRUE COPY OF THE REPRESENTATION DATED 26-3-2012 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P4: TRUE COPY OF THE G.O(MS)NO.103/2011 DATED 6-5-2011.
EXHIBIT P5: TRUE COPY OF THE G.O.(P)183/2011 DATED 1-9-2011.
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P. A. TO JUDGE
Pn
A. MUHAMED MUSTAQUE,J.
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W.P.(C).No.9943 of 2012
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Dated this the 9th day of August, 2017
JUDGMENT
The petitioner is presently working as High School Assistant (Malayalam) in C.A. Higher Secondary School, Palakkad. There is a demand for the creation of post of Higher Secondary School Teacher (Malayalam). The manager made a request to the Director of Higher Education by Ext.P1. Students also appears to have raised a request by Ext.P2.
2. Having considered the facts and circumstances, this Court is of the view that the 2 nd respondent shall consider Ext.P1 within a period of two months. If the 2 nd respondent finds that there is an educational need for creating a post of Higher Secondary School Teacher (Malayalam), he shall place his decision before the Government.
This writ petition is dismissed as above.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE The word 'dismissed' appearing in the last line of the operative portion of the judgment dated 09/08/2017 in WP(C)9943/2012 is suo motu corrected as b