CORPORATE MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a Corporate Manager of C.M.S. Schools and in their C.M.S. Lower Primary School, Muttambalam, Kottayam, the 5th respondent was functioning as the Headmistress. On the basis of several complaints, the petitioner transferred the 5th respondent to C.M.S Lower Primary School Mittathumavu in Pathanamthitta District, aggrieved of which the 5th respondent approached the 2nd respondent.

(2.) PURSUANT to Ext. P2 judgment in W.P.(C). No. 11079/2012 preferred at the instance of the 5th respondent, the 2nd respondent was directed to pass final orders in the petition preferred by the said writ petitioner i.e., the 5th respondent. Accordingly, Ext. P4 order came to be passed on 14.08.2012, whereby the 5th respondent has been ordered to be shifted back to some other school in Kottayam District except C.M.S. Lower Primary School, Muttambalam, so as to suit to the convenience of the 5th respondent. Being aggrieved of the said order, the petitioner/Corporate Manager has preferred Ext. P5 revision petition before the 1st respondent. The relief sought for before this Court is only to cause Ext. P5 to be considered and finalised within a reasonable time.

(3.) THE petitioner shall produce a copy of the judgment along with a copy of the writ petition before the 1st respondent for further steps. The writ petition is disposed of as above.