FAZIL E Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a Non Vocational Teacher and Principal-in-Charge of MM Oriental Vocational Higher Secondary School, Panayappilly, Ernakulam, seeks to declare that the petitioner is entitled to continue as the Principal-in-Charge of the School till he relinquishes the right to be appointed as Principal voluntarily.

(2.) The petitioner states that he is the seniormost Teacher in the School. He has an exemplary service record. He was conferred with National Award for his outstanding contributions to NSS related activities. He was also conferred "Sath Sevana Rekha" in recognition of his dedicated service.

(3.) By Ext.P12, the 4th respondent-Manager of the School declared that the petitioner has relinquished the charge of the Principal. The petitioner states that he was not given an opportunity of hearing before passing Ext.P12 order. He was put in charge of the Principal as per the relevant Government Orders. Ext.P12 proceedings have been issued to enable the 4th respondent to obstruct the inquiry to be initiated by the 2nd respondent based on a complaint from Parent Teachers Association.