SAJEEB M Vs. SEENA NARENDRAN

JUDGEMENT

(1.) All these appeals are filed against the judgment of the learned single Judge dated 13.11.2017. The said judgment was delivered by the learned single Judge jointly in three writ petitions filed by certain teachers of a school by name Janatha Higher Secondary School, Tempamoodu in Attingal.

(2.) The genesis of the controversy in the school was on account of the reduction of a post of High School Assistant (Hindi) in the year 2015-16. Such reduction made the posting of a teacher by name Sri.Thajimu, who is the appellant in W.A.No.2546/2017, who had been earlier promoted as an HSA (Hindi) in the year 2001, untenable and consequently, he either had to be reverted or redeployed. The allegation against the Manager, who is the appellant in the other three writ appeals, is that he did not care to comply with the directions of the educational Authorities to redeploy Sri.Thajimu, but that he allowed him to continue as a Lower Grade Hindi Teacher in the school, thus violating lawful orders issued to him.

(3.) We notice that there are several allegations and averments in the writ petitions as well as in the writ appeals, but we do not deem it necessary to go into any of it in detail for the simple reason that the learned single Judge has relegated all these issues to be decided and considered by the Director of Public Instructions in an appropriate fashion.