K.MOHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Impugning Exhibit P5 order passed by the 3rd respondent interdicting the appointment of a Manager in the AMLP School Ettirikadavu, Tirur, the petitioner is stated to have preferred Exhibit P6 appeal before the 2nd respondent. Seeking expeditious consideration of the appeal, this writ petition is preferred seeking the following reliefs:

(2.) I have heard Sri. C.M. Mohammed Iquabal, the learned counsel appearing for the petitioner and Sri. Bijoy Chandran, the learned Senior Government Pleader.

(3.) In view of the nature of the order that I propose to pass, notice to respondents 4 and 5 are dispensed with.