AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 193 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayer:
(1) That writ in the nature of mandamus may kindly be issued, directing the Respondents to consider the case of the Petitioner and to direct the Respondents to adjust Respondent No. 5 at any other nearby school as mentioned in para 5 supra where the posts of DPE are lying vacant.
It is for the Petitioner to point out the vacancy position before the second Respondent, Director of Secondary Education, in which case an attempt will be made by the Director to see whether it is possible to accommodate the 5th Respondent in any other available vacancy, so that the Petitioner may be continued as PTA teacher. The appropriate action in this regard shall be taken by the second Respondent within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner. Any action thus taken shall be done only after affording an opportunity of hearing to the 5th Respondent. 4.
The writ petition is disposed of, so also the pending applications, if any.