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Kerala High Court

M. I. Saju vs The State Of Kerala on 25 November, 2020

Author: Anu Sivaraman

Bench: Anu Sivaraman

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

 WEDNESDAY, THE 25TH DAY OF NOVEMBER 2020 / 4TH AGRAHAYANA, 1942

                       WP(C).No.8262 OF 2020(G)


PETITIONERS:


      1        M. I. SAJU
               AGED 50 YEARS,
               LPSA, POOMANGALAM UP SCHOOL,
               POOMANGALAM, KANNUR DISTRICT.

      2        JINI JOSEPH
               UPSA, POOMANGALAM UP SCHOOL,
               POOMANGALAM, KANNUR DISTRICT.

               BY ADV. SRI. POOVAMULLE PARAMBIL ABDUL KAREEM

RESPONDENTS:


      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF GENERAL EDUCATION,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        THE DIRECTOR OF PUBLIC INSTRUCTIONS,
               OFFICE OF THE DIRECTOR OF PUBLIC INSTRUCTIONS,
               THIRUVANANTHAPURAM - 695 001.

      3        THE DEPUTY DIRECTOR OF EDUCATION,
               KANNUR - 670 001.

      4        THE ASSISTANT EDUCATIONAL OFFICER,
               TALIPARAMBA NORTH,
               KANNUR DISTRICT - 670 141.

      5        THE MANAGER,
               POOMANGALAM UP SCHOOL,
               POOMANGALAM,
               KANNUR DISTRICT - 670 861.

      6        THE HEAD MASTER,
               POOMANGALAM UP SCHOOL,
               POOMANGALAM,
               KANNUR DISTRICT - 670 861.
 WP(C).No.8262 OF 2020

                               2


             R1 - R4, SRI. P. M. MANOJ, SR. GP
             R5 - SRI. DR. GEORGE ABRAHAM



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.11.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8262 OF 2020

                                       3




                                  JUDGMENT

Dated this the 25th day of November 2020 It is submitted by the learned counsel for the petitioners that the approval has been accorded to their appointments by order dated 06.08.2020. However, it is submitted that the pay and allowance due have not been released to the petitioners.

2. The submission that appointments have been approved is recorded. There will be a direction to the 4 th respondent, AEO to make the payments due to the petitioners within one month from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SPR WP(C).No.8262 OF 2020 4 APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 25.01.1999 ALONG WITH APPROVAL.
EXHIBIT P2 TRUE COPY APPOINTMENT ORDER DATED 10.06.2007 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REJECTION ORDER DATED 10/01/2008 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE APPOINTMENT ORDER DATED 02.06.2008 ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER. EXHIBIT P5 TRUE COPY OF THE ORDER BEARING NO.C/1736/08 K.DIS DATED 24/09/2008 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P6 TRUE COPY APPOINTMENT ORDER DATED 01.06.2009 ISSUED BY THE 5TH RESPONDENT TO THE 2ND PETITIONER. EXHIBIT P7 TRUE COPY OF THE LETTER NO.60930/J2/G.EDN DATED 25.10.2011 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 26.07.2017 IN WA N.2592/2015 PASSED BY THIS HON'BLE COURT.

EXHIBIT P9 TRUE COPY OF THE REVISION PETITION DATED 08.06.2019 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT. EXHIBIT P10 TRUE COPY OF THE REVISION PETITION DATED 08.06.2019 SUBMITTED BY THE 2ND PETITIONER BEFORE THE 1ST RESPONDENT. WP(C).No.8262 OF 2020 5 EXHIBIT P11 TRUE COPY OF THE JUDGMENT DATED 26.06.2019 IN WPC NO.17325/2019. EXHIBIT P12 TRUE COPY OF THE G.O(RT) NO.4998/2019/G.EDN DATED 21.11.2019 ISSUED BY THE 1ST RESPONDENT ALONG WITH ITS TRANSLATION.

RESPONDENT'S/S EXHIBITS: NIL.