MOHAMMED IQBAL PERAL Vs. STATE OF KERALA

JUDGEMENT

(1.) I am considering these two Writ Petitions together since they impel analogous factual circumstances and the prayer sought therein being inter-layered.

(2.) WP(C)No.22992/2020 has been filed by Sri.Balachandran K., who is a Lower Primary School Teacher in the C.H.Mohammed Koya Memorial Lower Primary School, Kumbla, Kasaragod, assailing Ext.P7 proceedings of the Assistant Educational Officer (AEO), Kumbla as per which, concurrence has been granted to the Memo of Charges, for disciplinary enquiry against him, framed by the Manager of the School; and he accuses this order to be predetermined, because it already states that he has committed misappropriation and has been careless in dealing with the accounts of the school. Sri.Balachandran, therefore, prays that Ext.P7 be set aside and that the respondents be directed to conduct a proper enquiry within a time frame to be fixed by this Court.

(3.) While so, the Manager of the aforementioned school filed WP(C)No.27804/2019, seeking a direction to the