K A SOSAMMA Vs. P T PAULOSE

JUDGEMENT

(1.) This appeal arises out of the interim order passed by this Court in Writ Petition No.7983 of 2007 dated 25th May, 2007. The interim order passed by this court is as under:

(2.) Aggrieved by the aforesaid order, the third respondent has filed the present appeal.

(3.) After going through the orders passed by the learned single Judge, we are of the opinion that the learned single Judge has not committed any error whatsoever, which would call for our interference and accordingly, the Writ Appeal requires to be rejected. Accordingly, it is rejected. However, it is made clear that the appellant/respondent No.3 in the Writ Petition shall hand over the keys and other documents of the school, which came into her possession while acting as Headmistress-in-charge, to Shri P.T. Paulose, petitioner in the Writ Petition on 31st May, 2007 at 10.30 a.m. in the presence of the District Education Officer, Kothamangalam. Further, we issue a direction to the District Education Officer, Kothamangalam to draw up a mahazar, in so far as the documents and other records pertaining to the school, when it is handed over to the petitioner in the Writ Petition by the 3rd respondent Ordered accordingly. With these observations and directions, the appeal is disposed of. Order passed by us is only for the purpose of disposal of this Writ Appeal.