Kerala High Court
Minimol C.J vs State Of Kerala on 3 December, 1998
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
WEDNESDAY, THE 28TH DAY OF MARCH 2012/8TH CHAITHRA 1934
WP(C).No. 35595 of 2003 (K)
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PETITIONER(S):
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1. MINIMOL C.J., LPSA, LMLP SCHOOL,
MELPORUNTHAMON, TRIVANDRUM.
2. J. PRASANNA, LPSA,
LUTHERGIRI UPS ARYANAD, KATTAKKADA.
3. ACHAMMA THARAKAN V.G., LPSA,
LMLPS, UZHAMALACKEL, TRIVANDRUM DISTRICT.
BY SRI.N.NANDAKUMARA MENON, SENIOR ADVOCATE.
ADVS. SRI.K.VINODKUMAR,
SRI.P.K.MANOJKUMAR,
SMT.RESMI RAMACHANDRAN.
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
GENERAL EDUCATION DEPARTMENT,
SECRETARIAT, TRIVANDRUM.
2. THE DIRECTOR OF PUBLIC INSTRUCTIONS,
TRIVANDRUM.
3. THE DISTRICT COLLECTOR, TRIVANDRUM.
4. THE CORPORATE MANAGEMENT OF
LUTHERAN SCHOOLS INDIA EVANGALICKEL,
LUTHERAN CHURCH, TRIVANDRUM SYNOD,
LAL BHAVAN, KACHERI WARD, NEYYATTINKARA,
TRIVANDRUM DISTRICT.
5. REV. M. ROBINSON,
LUTHERAN MISSION HOUSE,
KALLUVETTAMKUZHI, VENGANOOR P.O.,
TRIVANDRUM.
R1 TO R3 BY GOVT. PLEADER SMT.LOWSY.
R4 BY ADV. SRI.A.K.ALEX
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 28-03-2012, ALONG WITH W.P.(C) NO. 35597 OF 2003 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
WP(C).No. 35595 of 2003 (K)
APPENDIX
PETITIONER'S EXHIBITS:-
EXT.P1 COPY OF THE APPOINTMENT ORDER NO.557/98 DATED 03/12/1998
ISSUED TO THE 1ST PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM.
EXT.P2 COPY OF THE APPOINTMENT ORDER NO.155/2001 DATED 01/08/2001
ISSUED TO THE 1ST PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM SYNOD.
EXT.P3 COPY OF THE ORDER NO.F1/35211/2003/DPI/K.DIS. DT.26/07/2003
PASSED BY THE ADDITIONAL DIRECTOR OF PUBLIC INSTRUCTION
CANCELLING APPROVAL OF EXHIBIT P2 APPOINTMENT ORDER.
EXT.P4 COPY OF THE CERTIFICATE ISSUED BY THE HEADMISTRESS,
L.M.P.S., MELPORUNTHAMON TO THE 1ST PETITIONER.
EXT.P5 COPY OF THE APPOINTMENT ORDER NO.492/98 DATED 09/10/1998
ISSUED TO THE 2ND PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM SYNOD.
EXT.P6 COPY OF THE APPOINTMENT ORDER NO.265/2000 DATED 08/06/2000
ISSUED TO THE 2ND PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM SYNOD.
EXT.P7 COPY OF THE APPOINTMENT ORDER NO.109/2001 DATED 30/07/2001
ISSUED TO THE 2ND PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM SYNOD.
EXT.P8 COPY OF THE ORDER NO.B4-9400/2003/ DATED 02/06/2003 ISSUED BY
THE DEPUTY DIRECTOR OF EDUCATION.
EXT.P9 COPY OF THE CERTIFICATE ISSUED BY THE HEADMASTER,
LUTHERGIRI UPS, ARYANAD TO THE 2ND PETITIONER.
EXT.P10 COPY OF THE APPOINTMENT ORDER NO.497/98 DATED 15/10/1998
ISSUED TO THE 3RD PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM SYNOD.
EXT.P11 COPY OF THE APPOINTMENT ORDER NO.413/2000 DATED 31/08/2000
ISSUED TO THE 3RD PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM SYNOD.
(P.T.O.)
WP(C).No. 35595 of 2003 (K)
EXT.P12 COPY OF THE APPOINTMENT ORDER NO.119/2001 DATED 30/07/2001
ISSUED TO THE 3RD PETITIONER BY THE MANAGER, CORPORATE
MANAGEMENT OF LUTHERAN SCHOOLS, INDIA EVANGELICAL
LUTHERAN CHURCH, THIRUVANANTHAPURAM SYNOD.
EXT.P13 COPY OF THE COMMUNICATION NO.C.5306/2002 DATED 14/10/2003
ISSUED BY THE ASST. EDUCATIONAL OFFICER, NEDUMANGAD TO
THE DIRECTOR OF PUBLIC INSTRUCTION, THIRUVANANTHAPURAM.
EXT.P14 COPY OF THE CERTIFICATE ISSUED TO THE 3RD RESPONDENT BY
THE HEADMISTRESS, L.M.L.PS. UZHAMALAKKAL.
EXT.P15 COPY OF THE ORDER NO.ET5/51694/2000/D.P.I./K.DIS
DATED 30/11/2000 ISSUED BY THE D.P.I.
EXT.P16 COPY OF THE ORDER NO.SS-67797/2002 DATED 07/12/2002 OF THE
DISTRICT COLLECTOR, THIRUVANANTHAPURAM.
EXT.P17 COPY OF THE JUDGMENT DATED 22/11/2003 IN O.P. NO. 3700/2002 OF
THIS HONOURABLE COURT.
RESPONDENT'S EXHIBITS:-
EXT.R1A COPY OF THE G.O.(RT) NO.4794/03/G.EDN. DATED 21/11/2003.
//TRUE COPY//
P.A. TO JUDGE
rs.
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C). Nos.35595/2003-K, 35597/2003-K
6889/2004-T & 18939/2004-D
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Dated this the 28th day of March, 2012
J U D G M E N T
All these matters pertain to non approval of appointments and various orders are under challenge also. It is submitted by the learned counsel for the petitioners that during the pendency of the writ petitions, all the appointments were approved and the petitioners are getting salary. Since the petitioners have obtained reliefs, the writ petitions are closed recording the same.
Sd/-
(T.R. Ramachandran Nair, Judge.) ms