K.Mohammed vs State Of Kerala

Raja Vijayaraghavan V, J

Impugning Exhibit P5 order passed by the 3rd respondent interdicting the appointment of a Manager in the AMLP School Ettirikadavu, Tirur, the petitioner is stated to have preferred Exhibit P6 appeal before the 2nd respondent. Seeking expeditious consideration of the appeal, this writ petition is preferred seeking the following reliefs:

"a) Issue a writ of mandamus or any other appropriate writ, order or direction directing 2nd respondent to consider and pass appropriate orders on Ext.P6 appeal, within a time stipulated by this Hon'ble Court.

b) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing 2nd respondent to appoint the petitioner as the manager of AMLP School Ettirikadavu, Tirur, Malappuram District."

I have heard Sri. C.M. Mohammed Iquabal, the learned counsel appearing for the petitioner and Sri. Bijoy Chandran, the learned Senior Government Pleader.

In view of the nature of the order that I propose to pass, notice to respondents 4 and 5 are dispensed with.

After having carefully evaluated the contentions raised in this writ petition, the submissions made across the Bar and the facts and circumstances, I am of the view that this writ petition can be disposed of at the admission stage itself by issuing the following directions:

a) There will be a direction to the 2nd respondent to take up, consider and pass appropriate orders on Ext.P6 appeal, as per procedure and in accordance with law, after affording an opportunity of being heard, either physically or virtually, to the petitioner herein or his authorised representative as well as the respondents 4 and 5.

b) Orders, as directed above, shall be passed expeditiously, in any event, within a period of two months from the date of production of a copy of this judgment.

c) It would be open to the petitioner to produce a copy of the writ petition along with the judgment before the concerned respondent for further action.

This writ petition is disposed of.