Kerala High Court
Rajeevan K vs State Of Kerala on 9 January, 2012
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
FRIDAY, THE 10TH DAY OF JUNE 2016/20TH JYAISHTA, 1938
WP(C).No. 26442 of 2012 (E)
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PETITIONER:
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RAJEEVAN K.
HIGHER SECONDARY SCHOOL TEACHER (HISTORY),
KADATHANATTU HIGHER SECONDARY SCHOOL,
PURAMERI, KOZHIKODE DISTRICT.
BY ADVS.SRI.K.MOHANAKANNAN
SMT.A.R.PRAVITHA
SMT.D.S.THUSHARA
RESPONDENTS:
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1. STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVT. SECRETARAIT,
THIRUVANANTHAPURAM-695001.
2. THE DIRECTOR OF HIGHER SECONDARY EDUCATION
HOUSING BOARD BUILDINGS,
SANTHI NAGAR,
THIRUVANANTHAPURAM-695001.
3. THE DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
KOZHIKODE 673001.
4. THE MANAGER
KADATHANATTU RAJAS HIGHER SECONDARY SCHOOL,
PURAMERI, KOZHIKODE DISTRICT 673503.
5. SELECTION COMMITTEE
KADATHANATTU HIGHER SECONDARY SCHOOL,
PURAMERI, KOZHIKODE DISTRICT-673503,
REPRESENTED BY ITS CHAIRMAN.
WP(C).No. 26442 of 2012 (E)
6. VENUGOPALAN
HIGHER SECONDARY SCHOOL TEACHER (SANSKRIT),
KADATHANATTU RAJAS HIGHER SECONDARY SCHOOL,
PURAMERI, KOZHIKODE DISTRICT-673503.
R1 TO R3 BY GOVERNMENT PLEADER SMT. LOWSY K.A.
R6 BY ADV. SRI.P.RAMAKRISHNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10-06-2016, ALONG WITH W.P.(C). NO. 28074/2012, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 26442 of 2012 (E)
APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT-P1: TRUE COPY OF THE APPOINTMENT ORDER DATED 9.1.2012
ISSUED BY THE 4TH RESPONDENT.
EXHIBIT-P2: TRUE COPY OF THE MINUTES OF THE SELECTION
COMMITTEE DATED 4.3.2012.
EXHIBIT-P3: TRUE COPY OF THE ORDER NO.A2/13978/2012 DATED
12.9.2012.
EXHIBIT-P4: TRUE COPY OF THE REPRESENTATION DATED 25.9.2012.
EXHIBIT-P5: TRUE COPY OF THE ORDER DATED 5.10.2012 PASSED BY
THE 1ST RESPONDENT.
EXHIBIT-P6: TRUE COPY OF THE ORDER DATED 2.1.2013 ISSUED BY THE
DIRECTOR OF HIGHER SECONDARY SCHOOL EDUCATION
EXHIBIT-P7: TRUE COPY OF THE INTERIM ORDER IN WRIT PETITION
(C) 1199/2013 DATED 9.4.2014
EXHIBIT-P8: TRUE COPY OF THE COMMUNICATION SENT BY THE
THIRD RESPONDENT TO THE MANAGER DATED 9.12.2015
EXHIBIT-P9: TRUE COPY OF THE LETTER DATED 4.1.2016
RESPONDENT(S)' EXHIBITS:- NIL
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/TRUE COPY/
P.A. TO JUDGE
DCS
V. CHITAMBARESH, J
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W.P.(C). Nos. 26442 & 28074 OF 2012
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Dated this the 10th day of June, 2016
JUDGMENT
The petitioner in W.P.(C). No. 26442/2012 seeks appointment by transfer whereas the petitioner in W.P.(C). No. 28074/2012 claims appointment by promotion. The issue is pending before the Deputy Director of Higher Secondary Education.
2. Ext. P9 representation in W.P.(C). No. 26442/2012 shall be disposed of by the third respondent therein. The petitioners in both the writ petitions shall be put on notice and heard in the exercise.
3. The exercise shall be completed within a period of one month from the date of receipt of a copy of this judgment.
The writ petitions are disposed of.
V. CHITAMBARESH JUDGE DCS