K.BALAN MASTER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court primarily being aggrieved by the fact that even though he had preferred Exts.P9 and P12 representations before the 2nd respondent - District Education Officer, Thalassery, (DEO for short), no action has been taken by him on the same, though, through Ext.P11 judgment, this Court had directed that such processes should be completed as mandated therein within certain time frames.

(2.) The petitioner says that the delay in disposing of the afore representations is causing serious prejudice to him since his legitimate claim as the Manager of the School is still hang in fire.

(3.) The petitioner, through his learned counsel Shri.T.Asaf Ali, therefore, prays that Exts.P9 and P12 be directed to be disposed of at the earliest after affording his client an opportunity of being heard along with the person mentioned in Ext.P11 judgment of this Court.