KUNHIRAMAN Vs. ASSISTANT EDUCATIONAL OFFICER TALIPARAMBA

JUDGEMENT

(1.) The petitioner is the Headmaster of Kanjirangad A. L. P. School, which is an aided school under the management of the 2nd respondent. The 1st respondent who is the Asst. Educational Officer, Taliparamba, placed the petitioner under suspension under Ex. P1 order. It is the validity of Ex. P1 that is challenged in this O. P.

(2.) The impugned order reads as follows: