ANOOP S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as an Upper Primary School Teacher with the Chalavara High School, Palakkad, under the 5th respondent-Manager, has approached this Court with a singular prayer that his Statutory Revision, namely Ext.P6, preferred by the 5th respondent-Manager, under Rule 8A, Chapter XIVA of the Kerala Education Rules (KER for short), before the 2nd respondent-Director of Education (DE) be directed to be taken up and disposed of at the earliest. He alleges that even though Ext.P6 was preferred as early as on June, 2020, no action has been taken by the DE until now. He, therefore, prays that the same be directed to be taken up and disposed of at the earliest.

(2.) In response to the afore submissions made on behalf of the petitioner by his learned counsel, Sri.T.Madhu, the learned Government Pleader, Smt.Nisha Bose, submitted that since the 5th respondent-Manager has already invoked the alternative statutory remedy, this Court may not consider his contentions on its merits and permit the competent Secretary of the Government of Kerala to consider Ext.P6 statutory Revision as per law.

(3.) She further prayed that this Court may not make any affirmative declarations on the entitlement of the petitioner to any relief and leave to the competent Authority to take a final decision thereon as per law.