AMBUJAKSHAN K Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner who is the Headmaster of Government U.P School, Thathamangalam in Palakkad District.

(2.) IN the writ petition, the petitioner has arrayed respondents 5 to 7 who are respectively the President and Vice Presidents of the Parents-Teachers Association. The order of transfer issued by the Deputy Director of Education is produced as Ext.P5. It says that several petitions were received from the P.T.A Members and others against the petitioner and an enquiry report has also been received from the Assistant Educational Officer in that regard.

(3.) ALREADY the petitioner has moved the Director of Public Instruction by filing Ext.P6 representation. It is submitted by the learned counsel for the petitioner that till a decision is taken by the Director of Public Instruction, he may be allowed to be retained in the school itself. It is further submitted that the order is stigmatic and that has affected his reputation and the entire action has been taken out with a mala fide motive and this Court can interfere with the order of transfer.