Kerala High Court
V.J.Chandrachoodan Nair vs The State Of Kerala on 15 June, 2007
Author: A.K.Basheer
Bench: A.K.Basheer
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 16323 of 2007(R)
1. V.J.CHANDRACHOODAN NAIR,
... Petitioner
Vs
1. THE STATE OF KERALA, REPRESENTED BY THE
... Respondent
2. THE DIRECTOR OF HIGHER SECONDARY
3. THE MANAGER,
For Petitioner :SRI.V.A.MUHAMMED
For Respondent : No Appearance
The Hon'ble MR. Justice A.K.BASHEER
Dated :15/06/2007
O R D E R
A.K.BASHEER, J.
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W.P.(C)No.16323 OF 2007
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Dated this the 15th day of June, 2007
JUDGMENT
Petitioner claims that he is the senior most Higher Secondary School Teacher (Junior) now working in the Chembakassery Higher Secondary School in Kollam district. According to the petitioner, he had joined service as High School Assistant in the year 1985 and has been working in the school ever since. He was promoted as Higher Secondary School Teacher (Junior) in 2002.
2. The grievance of the petitioner is that he is not being considered for promotion to the post of Principal only for the reason that he is neither a Higher Secondary School Teacher (Senior) nor a qualified Headmaster which are the two main feeder categories mentioned in Rule 4 of Chapter XXXII KER. Though the petitioner had made an attempt to persuade the Government to consider him for promotion, his attempt had failed as revealed from Ext.P2. Learned counsel submits that petitioner has preferred Ext.P3 review petition highlighting certain other relevant aspects which were not brought to the notice of the W.P.(C)No.16323 OF 2007 :: 2 ::
Government at the time when Ext.P2 order was passed. The limited prayer is to issue an appropriate direction to the Government to review Ext.P2 order in the light of Ext.P3 petition. Learned Government Pleader submits that the contentions raised by the petitioner are ex facie untenable. Anyhow, he submits that an appropriate decision will be taken by respondent no.1 on Ext.P3 since it is pending consideration.
3. In the above facts and circumstances, writ petition is disposed of with a direction to respondent no.1 to consider and pass orders on Ext.P3 strictly on its merit and in accordance with law as expeditiously as possible, at any rate, within four months from the date of receipt of a copy of this judgment. Needless to mention that petitioner shall be afforded sufficient opportunity to be heard before any decision is taken in the matter. Petitioner shall produce a copy of the writ petition along with a certified copy of the judgment before respondent no.1 for compliance.
Writ petition is disposed of as above.
A.K.BASHEER, JUDGE jes