K.G. Jaya vs State of Kerala and Others

T.R. Ramachandran Nair, J.—The main prayer raised in the writ petition is for a direction to the Government to consider the objections raised by the Petitioner before the Government as evidenced from Ext.P8 while considering the claim for approval of appointment of the sixth Respondent pursuant to the directions issued by this Court in Ext.P7 Judgment.

Heard the learned Counsel for the Petitioner, the learned Counsel appearing for the sixth Respondent and the learned Government Pleader.

Already, this Court in Ext.P7 Judgment has directed the grievances of the sixth Respondent to be considered which are raised in Exts.P16 and P17 produced along with the said writ petition. The Petitioner appears to be a rival claimant.

There will be a direction to the Government to consider the objections raised by the Petitioner as evidenced from Ext.P8 also, after hearing the Petitioner as well as the sixth Respondent and the Manager, before any final decision is taken pursuant to the directions issued by this Court in Ext.P7 Judgment. The Petitioner will also be issued notice for a personal hearing along with the sixth Respondent and the Manager of the school. The writ petition is disposed of as above. No costs.

The Petitioner will forward a copy of the writ petition along with a certified copy of the judgment to the first Respondent for compliance.