K.G. Suresh Kumar vs State of Kerala, The Director of Public Instructions, The District Educational Officer and The Manager, Edappon High School

S. Siri Jagan, J.—The Petitioner is a teacher thrown out from an aided School for want of sufficient student- strength to accommodate the Petitioner as a teacher. The Petitioner submits that the particular school is a High School with U.P. Section. If the U.P. School and High School Sections are separate Schools, the student-strength has to be ascertained separately, in which case the Petitioner would not have been thrown out. The Petitioner submits that the mode of calculating the student-strength is discriminatory and ultra vires the constitution. Now that the Petitioner is out of service the Petitioner has filed Ext.P4 representation, a copy of which is produced along with I.A. No. 13569/2009, before the 1st Respondent. For the present, the Petitioner would be satisfied with a direction to the 1st Respondent to consider and pass orders on Ext.P4 expeditiously.

Having heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 1st Respondent to consider and pass orders on Ext.P4, after affording an opportunity of being heard to the Petitioner as well as the 4th Respondent Manager, as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment.