Kerala High Court
Faisal Babu M.A vs The Asst. Educational Officer on 1 June, 2016
Author: P.V. Asha
Bench: P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE SMT. JUSTICE P.V.ASHA
WEDNESDAY, THE 8TH DAY OF NOVEMBER 2017/17TH KARTHIKA, 1939
WP(C).No. 35811 of 2017 (B)
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PETITIONER(S):
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FAISAL BABU M.A,
S/O. ABDUL AZEEZ,
MADASSERY HOUSE,
VELLIYANCHERRI P.O.,
MALAPPURAM DISTRICT
BY ADVS.SRI.K.MOHANAKANNAN
SMT.A.R.PRAVITHA
RESPONDENT(S):
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1. THE ASST. EDUCATIONAL OFFICER,
MELATTUR, MALAPPURAM DISTRICT,
PIN - 679 323.
2. THE MANAGER, AUP SCHOOL,
VELLIYANCHERRI,
MALAPPURAM DISTRICT - 679 322
R1 BY SR. GOVERNMENT PLEADER SRI. BIJOY CHANDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08-11-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 35811 of 2017 (B)
APPENDIX
PETITIONER'S EXHIBITS
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EXHIBIT P1 - TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 1.6.2016
EXHIBIT P2 - TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER
DATED 2.6.2008
EXHIBIT P3 - TRUE COPY OF THE PROCEEDING OF THE 1ST RESPONDENT DATED
3.8.2012.
EXHIBIT P4 - TRUE COPY OF THE PROPOSAL FOR APPROVAL SUBMITTED BY THE
MANAGER BEFORE THE 1ST RESPONDENT.
EXHIBIT P5 - TRUE COPY OF THE CIRCULAR DATED 9.11.2016 ISSUED BY THE
GOVERNMENT.
RESPONDENT'S EXHIBITS
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NIL
// TRUE COPY //
P.A. TO JUDGE
sou.
P.V. ASHA, J.
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W.P.(C) No.35811 of 2017(B)
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Dated this the 8th day of November, 2017
J U D G M E N T
The petitioner, who was appointed as a Junior Arabic teacher in the 2nd respondent's school as per Ext.P1 order dated 01.06.2016, complains that orders are not passed on the proposal Ext.P4 submitted by the Manager for approval of appointment of the petitioner so far.
2. Heard the learned counsel for the petitioner and the learned Government Pleader.
3. As and when an order of appointment is furnished before the Educational Authorities, it is the statutory duty of the said Educational Officer to pass orders on the question of approval.
4. In the above circumstances, there shall be a direction to the 1st respondent to pass orders on question of approval with respect to Ext.P2 order of appointment and Ext.P4 proposal for the same, in W.P. (C) No. 35811 of 2017(B) -: 2 :- accordance with law, within a period of 'one month' from the date of receipt of a copy of this judgment.
This writ petition is disposed of accordingly.
Sd/-
P.V. ASHA, JUDGE DST //True copy// P.A. To Judge