GOPALAKRISHNA KURUP Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard.

(2.) Against the judgment of learned Single Judge holding that the removal from managership as done was in order, this Writ Appeal has been filed. The dispute relates to the Karavaram High School. The point that was raised for consideration was whether in view of a term approval, the Manager could be removed prior to the expiry of the term. The stand of the Manager appellant in the Writ Appeal is to the effect that once approval was given for a term, there is no scope for varying the term and removing him from managership. This plea did not find favour with learned Single Judge. The stand taken before the learned Single Judge was reiterated at the time of hearing of the Writ Appeal.

(3.) Learned counsel for the new Manager submitted that by now charge has been assumed and, therefore, there is no merit in this Writ Appeal.