CLARAMMA O A Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) The petitioners, who are teachers of an aided school, had challenged Exhibits P1 and P13 orders by which the 6th respondent, who is a teacher of the school, had been appointed as Manager of the school. This Court had by interim orders interdicted the 6th respondent from functioning as the Manager. Further orders had also been rendered directing that the erstwhile Manager of the school would continue as Manager as a temporary measure.

(3.) Heard learned counsel for the petitioners learned Government Pleader and the learned counsel appearing for the 6 th respondent.