A.JAGADEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have approached this Court impugning Ext.P11 order issued by the

(2.) nd respondent-Director of General Education. 2. According to the petitioners, Ext.P4 order is per se illegal and is liable to be set aside, but then concede that they have preferred a Statutory Revision before the 1st respondent-State of Kerala under the provisions of Rule 92 of Chapter XXIV A of the Kerala Education Act and Rules (KER for short). They thus pray that either this Court set aside Ext.P11 or direct the competent Secretary of the 1st respondent to take up Ext.P12 Statutory Revision and dispose it of after hearing them as well as respondents 6 to 7.

(3.) The learned Government Pleader, Sri.Unnikrishna Kaimal, submits that there is no legal impediment in Ext.P12 being taken up and disposed of; but prays that this Court may not make any affirmative declarations on the entitlement of the petitioners to any relief and leave it to the competent Authority to take a decision thereon as per law. 3. When I consider the afore submissions, it is obvious that since the petitioners have already invoked their alternative statutory remedy by filing Ext.P12 Revision before the 1st respondent, it would not be justified for this Court to consider their contentions in this Writ Petition on its merits. I am, therefore, of the view that it will be apposite for this Court to direct the competent Secretary of the 1st respondent to take up the Statutory Revision of the petitioners and dispose it of quickly.