ANANDAN Vs. SURESH

JUDGEMENT

(1.) Since the challenge in both these appeals are against the same judgment of the Single Judge in W.P.(C) No. 20 of 2018, dated 22.5.2018, they were considered together and disposed of through this common judgment.

(2.) The appellants in W.A. No. 1308 of 2018 are respondents 3 and 4 in the Writ Petition and the appellant in W.A. No. 1420 of 2018 is the 2nd respondent Respondents 1 and 2 in both the appeals are the writ petitioners and other respondents herein are the respondents 1, 5 and 6 in the Writ Petition.

(3.) The Writ Petition was filed for quashing. Ext. P12 order of the District Educational Officer (DEO) through which the approval of the appointment of 2nd writ petitioner as Manager of two schools, namely the 'Valancherry Higher Secondary School' and the 'Girls High School, Valancherry' was rejected. The corporate educational agency of both the school is the 'Valancherry High School Committee'. According to the writ petitioners, the Managing Committee of the educational agency, which held its meeting on 13.7.2017, had unanimously elected the 2nd writ petitioner as Manager of the schools. The 1st writ petitioner in his capacity as Secretary of the educational agency, which is a society registered under the Societies Registration Act, 1860, had forwarded a request to the DEO for approval of the change of the Manager, in accordance with the decision taken by the Managing Committee. It is stated in the Writ Petition that the General Body of the educational agency, in its meeting held on 22.7.2017, had ratified the decision taken by the Managing Committee on 13.7.2017, appointing the 2nd writ petitioner as the Manager. The 2nd respondent in the Writ Petition (appellant in W.A. No. 1420 of 2018) as well as the respondents 3 to 6 in the Writ Petition submitted objections before the DEO against approval of the 2nd writ petitioner as the Manager. The DEO conducted a hearing of the parties and taken a decision as per the impugned order, rejecting approval of the appointment of the 2nd writ petitioner as Manager of the schools. It is the said decision which was challenged in the Writ Petition.