SRINIVAS RAJAN Vs. DIRECTOR OF MATRICULATION SCHOOLS OFFICE OF THE DIRECTORATE OF MATRICULATION SCHOOLS

JUDGEMENT

(1.) HEARD. These three miscellaneous applications came to be filed under peculiar circumstances of the case. The main writ petition being W.P.No.2116 of 2011 came to be posted before this court on being specially ordered by the Hon'ble Chief Justice vide order dated 7.3.2011 and the matter was heard and disposed of on 7.4.2011 after hearing all parties.

(2.) IN the operative portion of the said judgment (since reported in 2011

(3.) THE appointment of the retired judge was objected on the ground that he was the parent of a former student of the school and that a request for change of the enquiry officer was made. On the said request, the school management had changed the enquiry officer and appointed one K.Jeyaraman, a retired judge of the subordinate judiciary. THE said enquiry officer commenced his preliminary enquiry on 18.6.2011.