K.S.VIVEKANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as a Upper Primary School Assistant (UPSA for short), in the High School, Thiruvalayannur, Thrissur, managed by the 4th respondent, is before this Court impugning Ext.P4, which he says has been issued in blatant violation of the directions of this Court in Ext.P3 judgment.

(2.) According to the petitioner even though a learned Judge of this Court had specifically directed the official respondents to consider the petitioner's representation, earlier preferred, in its entirety, when Ext.P4 had been issued, his claims were not even adverted to. He, therefore, prays that Ext.P4 be set aside and the competent Authority be directed to reconsider his representation, after hearing all affected parties.

(3.) In response to the afore submissions made on behalf of the petitioner by his learned Counsel Smt.Lakshmi N.Kaimal, the learned Senior Government Pleader, Smt.Nisha Bose, submitted that a counter affidavit has been filed on record producing Ext.R1(a), which is an order issued by the Government on 17/01/2020 with respect to the claims of the petitioner. She, then conceded that there is an error in Ext.P4 in as much as that only the claims of the other teachers have been considered therein, while there was an inadvertent omission to take note of the petitioner's contentions. She asserted that, however, this has been set right through Ext.R1(a); and resultantly prayed that this writ petition be dismissed.