Kerala High Court
The Manager (H.E Muhammed Babu Sait), ... vs State Of Kerala on 12 April, 2024
WPC.No.15280/2024 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 15280 OF 2024
PETITIONERS:
1 THE MANAGER (H.E MUHAMMED BABU SAIT),
DARUL ULOOM VHSS AND HSS, ERNAKULAM
AGED 72 YEARS,
S/O.HAJI ESSA HAJI ABDUL SATHAR SAIT, DARUL ULOOM
VOCATIONAL HIGHER SECONDARY SCHOOL AND HIGHER
SECONDARY SCHOOL, ERNAKULAM DISTRICT (RESIDING AT
KHADIJA BAI MANSION, KRISHNA SWAMY ROAD,
PULLEPPADY, COCHIN - 682 018), PIN - 682 018.
2 K.A ALI,
AGED 48 YEARS,
S/O.K.A ABDUL KHADAR, HSA (ARABIC), DARUL ULOOM
VOCATIONAL HIGHER SECONDARY SCHOOL AND HIGHER
SECONDARY SCHOOL, ERNAKULAM DISTRICT (NOW ON
DEPLOYMENT AS BRC CO-ORDINATOR, BRC ALUVA,
ERNAKULAM), PIN - 682 018.
BY ADVS.
V.A.MUHAMMED
M.SAJJAD
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
SECRETARIAT ANNEXE II, THIRUVANANTHAPURAM,
PIN - 695 001.
2 THE DIRECTOR OF GENERAL EDUCATION,
JAGATHY, THIRUVANANTHAPURAM, PIN - 695 014.
WPC.No.15280/2024 2
3 THE DEPUTY DIRECTOR OF EDUCATION,
HOSPITAL RD, NEAR MCRV MEN'S HOSTEL 11, SHENOYS,
ERNAKULAM, PIN - 682 011.
4 THE DISTRICT EDUCATIONAL OFFICER,
MARINE DRIVE, ERNAKULAM, PIN - 682 011.
SMT.NISHA BOSE- GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WPC.No.15280/2024 3
JUDGMENT
The petitioner, the Manager of an aided school, has approached this Court being aggrieved by Ext.P1 staff fixation order. Highlighting his grievance the petitioner submitted Ext.P4 revision petition before the 1 st respondent, which is now pending consideration. Limited prayer sought by the petitioner is for a direction for expeditious disposal of Ext.P4.
After hearing the learned counsel for the petitioner and the learned Government Pleader, this writ petition is disposed of directing the 1st respondent to take up Ext.P4 and pass appropriate orders thereon in accordance with law, after hearing the petitioner. Orders in this regard shall be passed within a period of four months from the date of receipt of a copy of this judgment.
Sd/-
ZIYAD RAHMAN A.A. JUDGE DG/12.4.24 WPC.No.15280/2024 4 APPENDIX OF WP(C) 15280/2024 PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE STAFF FIXATION ORDER FOR THE ACADEMIC YEAR 2023-24 VIDE ORDER NO. D.DIS.B2/61064/2023 DATED 22.08.2023 Exhibit P-2 TRUE COPY OF ORDER NO. B2/61595/2023 DATED 16.10.2023 ISSUED BY 3RD RESPONDENT Exhibit P-3 TRUE COPY OF THE ORDER NO. RA2/75676/2023 DATED 26.02.2024 ISSUED BY 2ND RESPONDENT Exhibit P-4 TRUE COPY OF REVISION PETITION SUBMITTED BY THE 1ST PETITIONER BEFORE THE GOVERNMENT DATED 01.03.2024