JOS I AMBOOKAN, MANAGER Vs. DISTRICT OF PUBLIC INSTRUCTIONS, DEPUTY DIRECTOR OF EDUCATION AND ASSISTANT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The Petitioner is the Manager of an aided school. The prayer in the writ petition is for a direction to the 2nd Respondent to consider and pass orders on Ext. P3 appeal pending before him.

(2.) The dispute is regarding sanction of English Medium Parallel Division. The Petitioner is relying upon G.O.(MS) 148/03/G.Edn dated 5.6.2003. By Ext. P1 order, English Medium for the 1st standard was sanctioned during 2003-2004. It is stated that with effect from 2007-2008, English Medium had been again sanctioned in all the standards as evident from the fixation statements of the 3rd Respondent.

(3.) The Petitioner challenges Ext. P2 fixation for the year 2009-2010 and 2010-2011. It is pointed out that the view taken therein cannot be supported.