M V SANKU Vs. DISTRICT EDUCATIONAL OFFITR PALGHAT

JUDGEMENT

(1.) In this case Mr. V. M. B. Menon moves for a writ of certiorari on behalf of the Manager of the Aided Mopla Elementary School at Perumpadappa in the Ponnani Taluk. The orders impugned are Ext. A1, an order of the District Educational Officer, Palghat (1st respondent) dated 7-5-1956, and Ext. A2, an order of the Divisional Educational Officer, Kozhikode (2nd respondent) dated 11-3-56.

(2.) Ext. A1 directed the reinstatement of the 3rd respondent whose services as a teacher in the Elementry School were terminated by the petitioner with effect from 1-4-1956. Against this order the petitioner filed an appeal before the 2nd respondent but without success. All that the appellate order, Ex A2. states is:

(3.) Ex A1 says: