JIJA K. G Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions are filed by the teachers who are aggrieved by denial of approval. It is seen that in some of the cases order is passed by the District Educational Officer whereas some of the teachers are challenging orders passed by the Deputy Director of Education.

(2.) The petitioners are free to approach the Director of General Education who has to consider the case of the petitioners after notice to all affected parties including the Manager.

(3.) In case the petitioners move a revision petition within a period of one month, the Director shall, after hearing all the affected parties, pass orders within a further period of three months.