MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the Manager of Koorikkuzhi A.M.U.P.School, Kaipamangalam. It is stated that one day verification of the student strength for 2009-10 was made on 14.7.2009 and thereafter, high level verification was also held. In the one day verification, according to the petitioner,the educational officer omitted to note that 68 private study students were there in the School. On the basis of the one day verification, it is stated that instead of 24 class divisions, only 18 divisions were sanctioned for 2009-10. Challenging non-grant of six posts of LPSA/UPSA, the petitioner preferred appeal before the Deputy Director of Education. The appeal was rejected as per Ext.P5 order dated 30.3.2010. Challenging Ext.P5 order, the petitioner has filed Ext.P6 statutory appeal before the Government. Ext.P6 is pending disposal.

(2.) The reliefs prayed for in the Writ Petition are the following: W.P.(C) NO.30252 OF 2010

(3.) The learned counsel for the petitioner submits that, for the time being, it is sufficient if Ext.P6 is directed to be disposed of by the first respondent. W.P.(C) NO.30252 OF 2010 Since Ext.P6 appeal is pending before the Government, I do not think that it is proper to consider the contentions of the petitioner on the merits. The Writ Petition is disposed of as follows: