P V JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, the Manager of an Aided School states that on account of the reason that the performance of respondents 3 to 6 were unsatisfactory, it was decided to extend the period of their probation. However as Chapter XIV A Rule 6(a) required that in order to extend the period of probation previous approval of the Educational Officer is necessary, Ext.P2 application was made to the 2nd respondent seeking previous sanction as required under the Rules. The complaint in this writ petition is that despite having made Ext.P2, the application remains unattended and petitioner seeks an order from this court requiring the 2nd respondent to dispose of Ext.P2 at an early date.

(2.) In view of the facts as stated above, the 2nd respondent is directed to consider and pass orders on Ext.P2 on its merits and pass orders thereon as expeditiously as possible at any rate within three weeks from the date of receipt of a copy of this judgment.

(3.) Petitioner is directed to produce a copy of the judgment before the 2nd respondent for compliance. Writ petition is disposed of as above.