A MOHAMMED RAFI Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THE first petitioner is the President of Alathur Educational Society and the second petitioner is the Vice President of the Society. THE Educational Society owns different educational institutions. One of the schools is A.S.M.M.H.S., Alathur and there is a Teachers Training Institute also.

(2.) THERE is a dispute regarding the Managership, and the second respondent had passed an order on 25/06/2009 approving Smt.Khadeeja Beegum as the Manager of the Institutions for a period of three years from 30/07/2008. The same was challenged by the second petitioner before the Director of Public Instruction, who set aside the above order and directed the second petitioner to revive the Alathur Educational Society and get the Constitution approved by the first respondent as provided under Rule 2 of Chapter III Kerala Education Rules. Ext.P1 is the copy of the said order. According to the petitioners, now the Society has been revived and an application was submitted to the District Registrar, Palakkad for renewing registration, and Ext.P2 is the reply therein.

(3.) LEARNED counsel for the petitioners submitted that evidently, the President of the Society who is representing the Educational Agency should have a proper say in the matter and Ext.P9 is the representation now pending before the third respondent and a direction may be issued to the third respondent to take a decision on Ext.P9 within a shortest possible period since the admissions will be over by 05/08/2011.