LAIJU Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) C.M.P. 1534/2000 has been filed by respondents 3 to 5 in the Writ Petition to review the order on C.M.P. No. 31059/1999 and to direct the respondents to consider the claim of the petitioners within one month from today and to order consideration of the petition along with the Original Petition.

(2.) Heard both sides. As the counsel for both sides are ready to argue the main Writ Petition, the Original Petition itself was heard. C.M.P. 31059/1999 was filed for an interim order directing the respondents to consider the right of the petitioner for appointment as Attender in accordance with law in the light of the decision reported in Gopalakrishnan Nair v. D.E.O., 1988 (1) KLT 644 . This Court granted an interim order directing the respondents to consider the claim of the petitioner within two months from the date of receipt of the copy of order. The third respondent filed C.M.P. 1534 of 1999 to review the said order and to consider the claim of the petitioners therein within one month and to order consideration of the petition along with the Original Petition.

(3.) The petitioner was appointed as Attender in Chempakassery Teachers' Training Institute in a leave vacancy for the period from 21.4.1998 to 29.11.1998 under Ext. P1. Ext. P1 appointment was approved by the District Educational Officer, Kollam. Chempakassery T.T.I., High School, U.P. School and L.P. School are under the same Corporate Educational Agency. The management of the schools in being run by respondents 3 and 4 as Joint Managers as there is dispute regarding the management of the schools. Ext. P1 appointment was made by the Joint Managers.