SIMON THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) AS per Ext.P1 judgment dated 25th February,2010 in WP(C) No.36475 of 2003, the petitioner was granted a chance for reoption on various dates on which the petitioner's pay was to be refixed. The petitioner was directed to submit his reoption within one month from the date of receipt of a copy of the said judgment. The District Educational Officer was directed to refix the petitioner's pay on various stages in accordance with the reoption, if that reoption was otherwise allowable. However, it was made clear that the reoption should not be refused to be accepted on the ground that the time for reoption was already over. It was also held thus:

(2.) THEREAFTER, Ext.P3 order dated 27.5.2010 was passed by the District Educational Officer. It was held in Ext.P3 thus:

(3.) THE petitioner shall produce a copy of the Writ Petition and certified copy of the judgment before the first respondent. THE Writ Petition is disposed of as above.