ABDUL RAHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These two Writ Petitions are filed by a former Headmaster of an aided Upper Primary School. Since the issues involved in the two cases are closely interconnected, they are being disposed of by this common judgment.

(2.) Relevant facts may be briefly noticed.

(3.) The petitioner was placed under suspension by the Manager with effect from August 15, 2002 on certain allegations of misconduct, irregularities in implementing the Noon Feeding Scheme etc.