Kerala High Court
Mahish Kunnummal vs The State Of Kerala on 9 January, 1984
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 28TH DAY OF FEBRUARY 2017/9TH PHALGUNA, 1938
WP(C).No. 6654 of 2017 (F)
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PETITIONER(S):
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MAHISH KUNNUMMAL,
S/O K.V. MADHAVAN AGRED 52 YEARS,
CRAFT TEACHER, CHAMPAD WEST U.P. SCHOOL,
CHOKI-670691, KANNUR DISTRICT.
(RESIDEING AT KUNNAMMAL, CHAMPAD,
KANNUR-670691).
BY ADVS.SRI.T.T.MUHAMOOD
SRI.V.E.ABDUL GAFOOR
SRI.A.MOHAMMED SAVAD
SRI.C.Y.VINOD KUMAR
SRI.JAYENDRAN KOCHOTH
RESPONDENT(S):
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1 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DIRECTOR OF PUBLIC INSTRUCTIONS,
JAGATHY, THIRUVANANTHAPURAM-695014.
3 THE DEPUTY DIRECTOR OF EDUCATION,
KANNUR-670001.
4 THE ASST. EDUCATIONAL OFFICER,
CHOKLI, KANNUR DISTRICT -670691.
5 THE MANAGER,
CHAMPAD WEST U.P. SCHOOL,
CHOKLI670691, KANNUR DISTRICT.
R1-4 BY GOVERNMENT PLEADER SMT. NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28-02-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
EL
WP(C).No. 6654 of 2017 (F)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 TRUE COPY OF THE G.O.(RT) NO.3728/1984/G.EDN DATED 9.1.1984
P2 TRUE COPY OF THE G.O.(RT) NO.2553/88/G.EDN DATED 12.07.1988
P3 TRUE COPY OF THE G.O.(RT) NO.2102/89/G.EDN DATED 29.06.1989
P4 TRUE COPY OF THE ORDER NO.A/KDIS/4854/89 DATED 18.08.1889
ISSUE BY THE ASSISTANT EDUCATIONAL OFFICER CHOLKI
P5 TRUE COPY OF THE REPRESENTATION DATED 25.01.1997 SUBMITTED BY
THE PETITIONER BEFORE THE GOVERNMENT
P6 TRUE COPY OF THE G.O.(RT) NO.2589/97/G.EDN DATED 28.07.1997
P7 TRUE COPY OF THE REPRESENTATION DATED 03.03.1998 SUBMITTED BY
THE PETITIONER WHICH WAS PENDING BEFORE THE GOVERNMENT
P8 TRUE COPY OF THE G.O.(RT) NO.257/09/G.EDN DATED 31.12.2009
P9 TRUE COPY OF THE G.O.(RT) NO.113/2000/G.EDN DATED 06.04.2000
P10 TRUE COPY OF THE REPRESENTATION DATED 14.12.2016 FIED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT
RESPONDENT(S)' EXHIBITS
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NIL
TRUE COPY
P.S. TO JUDGE
EL
P.V.ASHA, J.
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W.P.(C). No.6654 of 2017
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Dated this the 28th day of February, 2017
JUDGMENT
The petitioner is a Craft teacher whose appointment is approved with effect from 08.06.1981. According to the petitioner, he is at present working as part- time Craft teacher. Seeking full time benefit, he has approached the Government with Ext.P7 representation as early as in 1998. Thereafter, he has submitted Ext.P10 representation also pointing out that several teachers who were similarly situated, have already been given the benefit of full time with effect from the date of appointment itself, whereas he is denied the said benefit. Pointing out the orders and the instances where such benefits were granted, the learned counsel for the petitioner submits that the petitioner would be satisfied with a direction to the Government to pass orders on Ext.P10.
2. I heard the learned Government Pleader also. In view of the limited relief sought for, the writ petition is disposed of directing the Government, the 1st respondent to consider and pass orders on Ext.P10 within a W.P.(C). No.6654 of 2017 2 period of one month from the date of receipt of a copy of this judgment, after affording an opportunity of hearing to the petitioner as well as the 5th respondent.
Sd/-P.V.ASHA, Judge lsn