Kerala High Court
The Manager, St. Johns'S Higher ... vs State Of Kerala on 14 June, 2022
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
WP(C) No.12191/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
IA.NO.2/2022 IN WP(C) NO. 12191 OF 2021
PETITIONER/PETITIONER:
THE MANAGER, ST. JOHNS'S HIGHER SECONDARY SCHOOL, PULINTHANAM
PULINTHANAM P.O, ERNAKULAM DISTRICT 686 671
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, GENERAL EDUCATION-
HIGHER SECONDARY EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM - 695
001
2. THE DIRECTOR OF GENERAL EDUCATION, JAGATHY, THIRUVANANTHAPURAM - 695
014
3. THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION, EDAPPALLY
RAGHAVAN PILLAI ROAD, EDAPPALLY, ERNAKULAM - 682 024
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to direct the 2nd
respondent to consider and pass orders on Exhibit P14 representation with
in a shortest possible time prescribed by this Hon'ble Court, in the
interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.V.MADHUSUDHANAN, M.SREEBHADRAN & VIMAL KUMAR.A.V., Advocates for
the petitioner in I.A./WP(C) and of GOVERNMENT PLEADER for Respondents in
I.A./WP(C), the court passed the following:
WP(C) No.12191/2021 2/4
RAJA VIJAYARAGHAVAN V, J.
-------------------------------------
W.P.(C) No.12191 of 2021
-----------------------------------
Dated this the 14th day of June, 2022
ORDER
I.A. No.1 of 2022
This is an application seeking to accept additional documents. Heard. Allowed.
I.A. No.2 of 2022 Sri.V. Madhusudhanan, the learned counsel appearing for the petitioner submitted that in the school, which is being run by the petitioner, more than 50 students are imparted education since the academic year 2019-2020. In the said circumstances, the petitioner is stated to have preferred Ext.P14 representation before the 2nd respondent for taking necessary steps to sanction posts. The learned counsel submits that as an interim measure, direction be issued to the 2nd respondent to consider Ext.P14 and take a decision expeditiously.
Having regard to the submissions advanced, as an interim measure, there will be a direction to the 2nd respondent to take up consider and pass WP(C) No.12191/2021 3/4 W.P.(C) No.12191 of 2021 2 orders on Ext.P14 in the light of Ext.P13 after hearing the petitioner as well as the affected parties, expeditiously, in any event, within a period of 2 months from today.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE NS 14-06-2022 /True Copy/ Assistant Registrar WP(C) No.12191/2021 4/4 APPENDIX OF WP(C) 12191/2021 Exhibit P13 TRUE COPY OF THE ORDER GO (RT) NO 2542/2021/G.EDN DATED 12-04-2021 ISSUED BY THE 1ST RESPONDENT Exhibit P14 COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT