K RAJAGOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner claims that in the General Body meeting held on 16.8.2009 of the members constituting the educational agency, the petitioner was elected as the Executive Trustee and Manager of (1)Karimbil High School and (2) Sri.Koman Gurukkal Memorial A.U.P School. The petitioner states that it was realised later that respondent Nos. 5 and 6 were approved by the educational authority as the Manager of the Schools. The petitioner preferred appeals before the District Educational Officer and the Director of Public Instruction against those orders. The appeals were dismissed. Against the appellate orders, the petitioner filed Exts.P1 and P2 revisions before the Government. The revision petitions were posted for hearing on 19.6.2010. It is stated that the revisions were heard on 19.6.2010 and orders were reserved.

(2.) The only relief prayed for by the petitioner in the Writ Petition is for the issue of a Writ of Mandamus directing the first respondent to pass orders on Exts.P1 and P2 revisions at the earliest. Learned counsel for respondents 5 and 6 also submitted that an early disposal of the revisions is necessary.

(3.) The learned Government Pleader submitted, on instructions, that final orders will be passed on Exts.P1 and P2 within a period of one month from the date of receipt of a copy of the judgment by the first respondent.