P.SATHEESH NAMBISSAN Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader and the learned counsel appearing for the 3 rd respondent. Though notice was issued to the 4 th respondent, there is no appearance for the 4th respondent.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is a teacher in the 3 rd respondent's school and the