M K GOPALAN Vs. DISTRICT EDUCATIONAL OFFICER IRINJA

JUDGEMENT

(1.) THE petitioner is the Manager of SNDP Higher Secondary School, Palisserry, Thrissur District. Against the staff fixation order 2007-08, the petitioner filed Ext.P1 appeal before the Director of Public Instruction. Ext.P1 appeal was dismissed as per Ext.P4 order dated 21.1.2010. Challenging Ext.P4 order, the petitioner has filed Ext.P5 revision dated 25.2.2010 before the Government. It is stated that Ext.P5 revision is pending disposal.

(2.) THE relief prayed for by the petitioner is for the issue of a writ of mandamus commanding the fourth respondent to dispose of Ext.P5 revision expeditiously. In the facts and circumstances of the case, without expressing any opinion on the merits, the Writ Petition is disposed of directing the fourth respondent to dispose of Ext.P5 revision, as expeditiously as possible and, at any rate, within a period of three months from the date of receipt of a copy of the judgment, after affording an opportunity of being heard to the petitioner. THE petitioner shall produce a copy of the Writ Petition and the certified copy of the judgment before the fourth respondent.