Kerala High Court
P.Venugopal vs Kadathanad Raja'S High School Managing ...
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
TUESDAY, THE 31ST DAY OF JULY 2012/9TH SRAVANA 1934
WP(C).No. 17899 of 2012 (J)
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PETITIONER(S):
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P.VENUGOPAL,
HIGH SCHOOL ASSISTANT (SANSKRIT),
KADATHANAD RAJA'S HIGH SCHOOL, PURAMERI,
VATAKARA - 673 503.
BY ADV. SRI.P.RAMAKRISHNAN
RESPONDENT(S):
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1. KADATHANAD RAJA'S HIGH SCHOOL MANAGING COMMITTEE,
KADATHANAD RAJA'S HIGH SCHOOL, PURAMERI,
VATAKARA- 673 503, REPRESENTED BY ITS SECRETARY.
2. THE PRESIDENT/MANAGER,
KADATHANAD RAJA'S HIGH SCHOOL, PURAMERI,
VATAKARA-673 503.
3. HEADMISTRESS,
KADATHANAD RAJA'S HIGH SCHOOL, PURAMERI,
VATAKARA-673 503.
4. THE REGIONAL DEPUTY DIRECTOR,
DEPARTMENT OF HIGHER SECONDARY EDUCATION,
P.O.PARAPPIL,KOZHIKODE-673 001.
R4 BY GOVERNMENT PLEADER SRI.M.A.FAYAZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 31-07-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C)NO.17899/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXHIBIT-P1 - TRUE COPY OF THE ORDER DATED 15-7-2010 IN I.A.NOS.2575 & 2576 OF
2010 IN AS NO.143/94.
EXHIBIT-P2 - TRUE COPY OF THE MINUTES OF THE MEETING DATED 28-7-2010
EXHIBIT-P3 - TRUE COPY OF THE NOTICE DATED 7-11-2011 RECEIVED BY THE
PETITIONER
EXHIBIT-P4 - TRUE COPY OF THE LETTER DATED 14-11-2011 FROM THE PETITIONER
TO THE 1ST RESPONDENT & OTHERS.
EXHIBIT-P5 - TRUE COPY OF THE ORDER DATED 20-11-2011 ISSUED BY THE 1ST
RESPONDENT
EXHIBIT-P6 - TRUE COPY OF THE REPRESENTATION DATED 1-12-2011 SUBMITTED BY
THE PETITIONER TO RESPONDENTS 1, 2 AND 4
EXHIBIT-P7 - TRUE COPY OF THE ORDER DATED 16-12-2011 IN I.A. NO.404/2011 IN
AS.NO.143/1994.
EXHIBIT-P8 - TRUE COPY OF THE ORDER DATED 30-12-2011 PASSED BY THE 1ST
RESPONDENT
EXHIBIT-P9 - TRUE COPY OF THE REPRESENTATION DATED 2/1/2012 SUBMITTED BY
THE PETITIONER BEFORE THE 1ST RESPONDENT
EXHIBIT-P10- TRUE COPY OF THE REPRESENTATION DATED 6-1-2012 SUBMITTED BY
THE PETITIONER TO THE 4TH RESPONDENT
RESPONDENTS' EXHIBITS : NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
S.SIRI JAGAN, J.
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W.P.(C).No. 17899 of 2012
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Dated this the 31st day of July, 2012
J U D G M E N T
The petitioner was appointed as a HSST by the managing committee of an aided higher secondary school. He was also appointed as the principal in charge. But the 3rd respondent headmaster of the high school, who is holding the charge of the principal of the higher secondary school, refuses to hand over charge of the post of principal to the petitioner. In the above circumstances, the petitioner has filed Exts.P6 and P10 complaints before the 4th respondent. The petitioner seeks expeditious disposal of the same.
Having heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 4th respondent to consider and pass orders on Ext.P6 and P10 after affording an opportunity of being heard to the petitioner as well as respondents 1 to 3, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment.
Sd/-
sdk+ S.SIRI JAGAN, JUDGE
///True copy///
P.A. to Judge
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