Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Kerala High Court

N.K. Viswanathan Nair vs The Director Of Higher Secondary ... on 29 November, 2002

       

  

  

 
 
                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT:

                  THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

      FRIDAY, THE 20TH DAY OF DECEMBER 2013/29TH AGRAHAYANA, 1935

                          WP(C).No. 31898 of 2013 (K)
                            ----------------------------

PETITIONER(S):
------------------

       1.N.K. VISWANATHAN NAIR
       MANAGER
       PALORA HIGHER SECONDARY SCHOOL
       ULLIYERI P.O, CALICUT DISTRICT.

       2.RADHAKRISHNAN CHETTIYARUKANDY
       HIGH SCHOOL ASSISTANT
       PALORA HIGHER SECONDARY SCHOOL
       ULLIYERI P.O, CALICUT DISTRICT.


         BY ADV. DR.GEORGE ABRAHAM


RESPONDENT(S):
-------------------

     1.THE DIRECTOR OF HIGHER SECONDARY EDUCATION
       DIRECTORATE OF HIGHER SECONDARY EDUCATION
       THIRUVANANTHAPURAM-695001

     2.STATE OF KERALA
       REP.BY THE SECRETARY TO GOVERNMENT
       GENERAL EDUCATION DEPARTMENT
       GOVERNMENT SECRETARIAT
       THIRUVANANTHAPURAM-695001


          BY SENIOR GOVERNMENT PLEADER SRI.RAMAPRASAD UNNI

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20-12-2013,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).31898/13


                              APPENDIX

PETITIONERS' EXHIBITS:

P1:TRUE COPY OF THE TIME TABLE FOR THE ACADEMIC YEAR 2012-13 FOR THE
   ENTIRE HIGHER SECONDARY SECTION OF PALORA HIGHER SECONDARY
   SCHOOL.

P2:TRUE COPY OF GOVERNMENT ORDER G.O(MS)398/02/G.EDN DATED
   29.11.2002.

P3:TRUE COPY OF REPRESENTATION DATED 26.7.2013 FILED BY THE FIRST
   PETITIONER BEFORE THE FIRST RESPONDENT.

RESPONDENTS' EXHIBITS: NIL


                                //TRUE COPY//

                                                  P.A.TO JUDGE



                          C.T. RAVIKUMAR, J.
                   ==========================
                      W.P.(C). No.31898 OF 2013
                   ==========================
               Dated this the 20th day of December, 2013

                              JUDGMENT

The first petitioner is the Manager of Palora Higher Secondary School, Ulliyeri in Calicut District. The second petitioner is working as High School Assistant in the said school. The contention of the first petitioner is that one additional post of Higher Secondary School Teacher (Junior) (English) is liable to be sanctioned to the said school in terms of Ext.P2 G.O. and according to the petitioners, the second petitioner is qualified to be appointed by transfer as HSST (English). In such circumstances, the first petitioner submitted Ext.P3 representation before the first respondent. The short prayer of the petitioners is for a direction to the first respondent to consider Ext.P3 representation and pass appropriate orders thereon in the matter of sanctioning of one additional post of HSST (Junior)(English).

2. I have heard the learned counsel for the petitioners and the learned Government Pleader. Taking into account the fact that Ext.P3 W.P.(C).31898/13 2 representation carrying the request for sanctioning of one additional post of HSST (Junior)(English) in terms of Ext.P2 G.O is pending before the first respondent, without making any observation as to the merits of the contentions raised by the petitioners, this writ petition is disposed of with a direction to the first respondent to consider and pass appropriate orders on Ext.P3 expeditiously and in accordance with law, at any rate, within a period of two months from the date of receipt of a copy of this judgment.

Sd/-

                                        C.T. RAVIKUMAR
                                               (JUDGE)

spc/

W.P.(C).31898/13    3




                       C.T. RAVIKUMAR, J.




                       JUDGMENT

                       September,2010

W.P.(C).31898/13    4