RUGMINI AMMA Vs. STATE

JUDGEMENT

(1.) Heard counsel for petitioner and the Government Pleader.

(2.) In this Original Petition, petitioner prays for issue of a writ of certiorari, quashing Exts.P2 and P4 orders and for the issue of a writ of mandamus, commanding respondents to approve the appointment of Mr. R. B. Prasheed as Manager of Kavumattom Upper Primary School, Nateri.

(3.) It is petitioner's case that the father of petitioner, Mr. Mavilakandy Appu Nair, who was the educational agency and Manager of Kavumattom Upper Primary School expired on 28-10-1989, that under a registered will, the school and the properties where the school is situated were bequeathed to her and that she is the educational agency. She further averred that she being a Government employee, cannot function as the Manager of the school, in view of the provisions contained in the Kerala Educational Rules, that in the circumstances, she appointed her son Mr. R.B. Prasheed as Manager of the school with effect from 29-10-1989, that the appointment order along with necessary enclosures such as the will, death certificate of Mr. Mavilakandy Appu Nair, solvency certificate in respect of Mr. R. B. Prasheed, his statement expressing willingness and objection statements by the staff of the School, etc., were submitted to the 3rd respondent for approval and that Ext. P1 is the petition submitted by the petitioner.