IGNATIOUS ANTONY Vs. DEPUTY DIRECTOR OF EDUCATION IDUKKI

JUDGEMENT

(1.) THE first petitioner is working as Physical Education Teacher in Christ the King Vocational Higher Secondary School, Velliyamattom. THE second petitioner is working as Physical Education Teacher in Fathima Matha High School, Chinnakkanal. It is stated that both these schools are under the same educational agency. By Exhibit P1 staff fixation order for the academic year 2010-2011 in Christ the King Vocational Higher Secondary School, Velliyamattom, the post of Physical Education Teacher was abolished due to want of sufficient number of periods. As per Exhibit P2 staff fixation order for the academic year 2010-2011 in respect of Fathima Matha High School, one post of Physical Education Teacher was sanctioned. It is submitted that the first petitioner is entitled to the benefits of a protected teacher. However, due to the staff fixation orders mentioned above, the resultant position would be the second petitioner would have to go out in order to accommodate the first petitioner. Aggrieved by Exhibit P1 staff fixation order, the Corporate Manager filed Exhibit P3 appeal before the Deputy Director of Education. Exhibit P3 is pending disposal.

(2.) THOUGH several reliefs are claimed in the Writ Petition, the learned counsel for the petitioners submitted that for the time being, it would be sufficient, if a direction is issued to the Deputy Director of Education to dispose of Exhibit P3 appeal expeditiously.