E. P. PAULOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner claims to be the Manager A.L.P School, Kondazhy, which is a Government-Aided School. The Deputy Director of Education, the 3rdrespondent, has found that the petitioner has been found unfit to hold the office of the Manager of the said school. The said order in Ext.P4 was challenged in Revision by the petitioner before the 1st respondent. However, the 1strespondent vide impugned order in Ext.P6 has affirmed the order passed by the 3rd respondent.

(2.) The learned counsel for the petitioner submits that with effect from 2019, it is only the Director of General Education who is empowered to rule upon the competence of a person to hold the post of the Manager of a school. Such a view has been taken by the Division Bench of this Court in the judgment dtd. 30/1/2025 passed in W. A No.93/2025. The Division Bench, after taking note of the provisions of Rule 2(4) of KER 1959, in paragraphs 3 and 4, held as under:

(3.) Sri. Binoy Davis, learned Government Pleader does not dispute the fact that the said judgment would be applicable to the facts of the present case as well.