MANAGER,CHENTRAPPINNI Vs. UNDER SECRETARY TO GOVT

JUDGEMENT

(1.) This Review Petition is filed seeking review of the judgment dated 25.6.2007 in W.A.No.4043 of 2001. By the said judgment, this Court disposed of the Writ Appeal leaving it open to the Director of Public Instructions (DPI) to finalise proceedings under Rule 7 of Chapter III KER for fixing liability on the petitioner, the Manager of an aided school.

(2.) In this review petition, the main contention raised is that the Government having already found that the liability is to be fastened on the Manager, it will not be possible for the DPI to go into the legality of the proposal to fix liability on the petitioner.

(3.) Although this review petition was filed as early as in 2008, we find that still service is remaining incomplete. We do not think that for that reason the review petition will be kept pending any longer.