SREELATHA U M Vs. STATE OF KERALA

JUDGEMENT

(1.) Appointment of the petitioners was not approved by Exts.P5 and P6 on the ground that certain documents were not submitted by the manager. Learned counsel for the petitioner points out that the school has been taken over by the Government and at present the Collector, the additional fourth respondent is acting as the manager and if the manager make available all the documents, there cannot be any further reason for denial. Learned counsel for the petitioner submit that he will make available the conduct certificate before the fourth respondent within one week from today.

(2.) Learned Government Pleader would point out that the interim order passed in W.P.(C)No.26823/06 inter-alia directs the authorised officer only to attend the day today affairs of the school.

(3.) In such circumstances, the writ petition shall stand disposed of as follows: