(1.) Except WA Nos. 1690 and 1691/18, all other appeals are filed by Sri.P.P.Bava. He challenges the judgment of the learned Single Judge in a batch of writ petitions by which the learned Single Judge having interfered with an order passed by the Government permitted Sri.P.P.Muhammed Yaseen to continue as Manager of a school until the issues between the parties are decided by a competent civil Court or other competent authority.
(2.) For easy reference, we may refer to the facts as stated in WP(C) No. 15673/2018 and the parties are referred to as shown in the said writ petition unless otherwise stated. Sri.Muhammed Yaseen, who is the 1st petitioner, claimed to be the Manager of M.M.M.Higher Secondary School, Kuttayi, Tirur in Malappuram District. According to him, he was elected as Manager in the year 1986 which was approved by the District Educational Officer as per Ext.P2 order dated 14/8/1986. There was no challenge to his being Manager and he continued to be so until the 7 th respondent Sri.P.P.Bava, challenged his approval of managership before the Director of Public Instruction, consequent to which by order dated 25/8/2017 (Ext.P3), the approval granted to the 1 st petitioner as Manager came to be cancelled. 1st petitioner filed a revision before the Government which was finally decided as per Ext.P6 order dated 3/5/2018. The Government confirmed the view of the Director of Public Instruction removing the 1 st petitioner from the post of Manager and appointed the District Educational Officer as temporary Manager until the members of the Managing Committee appoints a new Manager.
(3.) The appellant took up a contention that by a decision of the Managing Committee taken on 10/3/2017, 1 st petitioner was removed from the post of Manager and Sri.Koyamoideen was appointed as Manager and the matter was informed to the District Educational Officer. It is therefore contended that the Director of Public Instruction was justified in issuing the impugned order.