B.VELAYUDHAN THAMPI Vs. STATE OF KERALA

JUDGEMENT

(1.) The Manager of the Vocational Higher Secondary School has filed this writ petition challenging Ext.P14 order passed by the Director of Vocational Higher Secondary School by which he finalised the disciplinary proceedings against the 4th respondent.

(2.) Challenging Ext.P14 order, petitioner has filed Ext.P15 revision petition before the Government. It is stated that a petition for stay [Ext.P15(a)] is also filed along with this revision petition. Pending this writ petition, the Manager has received Ext.P16 show cause notice proposing disqualification of the Manager.

(3.) W.P.(C).No.4382 of 2020 is filed by the 4 th respondent seeking implementation of Ext.P14 order.