K.KUNHIMADHAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri.M.P.Sreekrishnan, the learned counsel for the petitioner, Sri.Chandran Pillai, learned Senior Counsel for the party respondents and the learned Government Pleader.

(2.) Petitioner has filed this writ petition claiming to be the Manager of the Iritty Higher Secondary School, challenging Ext.P6 order. By Ext.P6 order the Additional Director of General Education ordered that in view of the pendency of two original suits concerning the election to the Iritty High School Society and in view of the judgment of this Court in W.A.No.1534 of 2019, the DEO would be in charge of the School pending disposal of the civil suits.

(3.) Petitioner was the Manager of the School in 2014 for a period of 3 years. Thereafter in an election conducted on the strength of an interim order of this Court in W.P.(C).No.22494 of 2017 appointing an Advocate Commissioner, petitioner was elected as the Secretary of the Society and based on that approval was granted to him as Manager of the School, as per Ext.P2 order dated 05.12.2017 for a period of three years.