BIJU THOKMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE case of the petitioner is the following : THE petitioner was appointed as High School Assistant (Maths) in Mulamana High School, Anakudy, Vamanapuram from 1.6.2009 onwards in a resignation vacancy. THE District Educational Officer rejected the proposal for approval as per Exhibit P1 order dated 7.10.2009 on the ground that the proposal was belatedly submitted and also on other grounds. Against Exhibit P1 order, the Manager filed appeal before the Deputy Director of Education, who, as per Exhibit P2 order dated 11.5.2010 condoned the delay in submitting the proposal for approval. THE Manager resubmitted the proposal to the District Educational Officer. THE District Educational Officer as per Exhibit P3 order dated 8.6.2010 directed the Manager to file appeal before the Director of Public Instruction. This view was taken on the ground that the Deputy Director in his order dated 11.5.2010 had only condoned the delay. In the light of Exhibit P3 order, the petitioner filed revision before the Director of Public Instruction. THE Director of Public Instruction dismissed the revision as per Exhibit P4 order dated 18.9.2010. Challenging Exhibit P4 order, the petitioner submitted Exhibit P5 revision dated 4.10.2010 before the Government. It is stated that Exhibit P5 revision was registered in the General Education Department as File No.61114/A3/2010 and that it is pending.

(2.) THOUGH several reliefs are claimed in the Writ Petition, the learned counsel for the petitioner submitted that for the time being, it would be sufficient, if a direction is issued for expeditious disposal of Exhibit P5 by the first respondent.