NANU Vs. BALAN MASTER

JUDGEMENT

(1.) These Writ Appeals arise from the judgment in WP (C) No.27307 of 2004. They were heard together and are disposed of by this judgment.

(2.) Thattolikara U.P.School, Chombala is an aided private school governed by the provisions of the Kerala Education Rules. W.P.(C) No.27307 of 2004 was filed by the Manager of the school as the 1st petitioner and Smt. P.Anitha, who was appointed as the Headmistress of the school, as the 2nd petitioner. They are the appellants in W.A.No.876 of 2006. Shri.P.Nanu, the 5th respondent in the Writ Petition and rival claimant for the post of Headmaster, is the appellant in W. A.No. 1022 of 2006. Parties are referred to, hereinafter, as they are shown in. the cause title of the Writ Petition.

(3.) The post of Headmaster fell vacant on 29.9.2003. The 1st petitioner appointed the 5th respondent as Teacher in charge against the said vacancy. Subsequently, on 14.10.2003. the 2nd petitioner was appointed as the Headmistress. Objections raised by the 5th respondent before respondents 2 to 4 were rejected and the appointment of the 2nd petitioner was approved. The matter was carried in revision before the 1st respondent-Government. As per Ext.P10 order, the Government reversed the orders passed by the lower authorities and held in favour of the 5th respondent. Challenging Ext.P10 order, the petitioners filed the Writ Petition.