Jayasree G vs State Of Kerala

P.V.Kunhikrishnan, J

The above writ petition is filed with the following prayers:-

i. Issue a writ of mandamus order or direction in the nature thereof directing the 1st respondent to consider the Exhibit P2 revision petition and to pass orders thereon in accordance with law within a short time frame to be fixed by this Hon'ble Court.

ii. Issue a writ of mandamus order or direction in the nature thereof directing the 1st respondent to pass orders on the request for staying Exhibit P1 order till the disposal of Exhibit P2 revision within a period of one week from the date of passing the judgment by this Hon'ble Court.

iii. Issue a writ of mandamus order or direction in the nature thereof directing the respondents 2 and 3 to maintain status quo as on today as regards Exhibit P1 order till the 1strespondent passes orders on the request for stay of Exhibit P1 order or such other time as directed by this Hon’ble Court.

iv. Dispense with the filing of the English translation of vernacular document filed as Exhibits in this writ petition.

[SIC]

When this writ petition came up for consideration the learned counsel for the petitioner submitted that, there may be a direction to the 1st respondent to consider Ext.P2 revision and the stay petition filed along with the same and till the stay petition is considered, the status quo as on today may be allowed to continue.

Heard the learned Government Pleader and also the learned counsel appearing for the 6th respondent.

After hearing both sides, I think that prayer can be allowed. I make it clear that, I have not considered the matter on merit and the 1st respondent is free to pass appropriate orders in accordance with law. All the contentions raised by the petitioner and 6th respondent are left open.

Therefore this writ petition is disposed of with the following direction;

(i) The 1st respondent is directed to consider and pass appropriate orders in the stay petition filed along with Ext.P2, as expeditiously as possible, at any rate, within two weeks from the date of receipt of a certified copy of this judgment.

(ii) The petitioner and the 6th  respondent  will appear before the 1st respondent on 24.03.2023 at 11 a.m. The learned Government Pleader will inform the concerned officer about this judgment.

(iii) After considering the stay petition the 1st respondent will consider and pass appropriate orders in Ext.P2 revision also, as expeditiously as possible, at any rate, within four months from the date of receipt of a certified copy of this judgment, with notice to the petitioner and respondent nos.5 to 7.

(iv) The petitioner will produce a certified copy of this judgment along with a copy of this writ petition before the 1st respondent for compliance.

(v) Till orders are passed in the stay petition, status quo as on today will continue.