LOHA Vs. THE DISTRICT EDUCATIONAL OFFICER, SRIVILLIPUTHOOR

JUDGEMENT

(1.) THE prayer in the Writ Petition is for a Writ of Mandamus to direct the respondent to consider the representation of the petitioner dated 22.01.2015.

(2.) MR . V. Muruganandham, learned Additional Government Pleader takes notice for the respondent and by consent of both parties, the writ petition itself is taken up for final disposal.

(3.) LEARNED counsel for the petitioner has further submitted that the petitioner has recently come to know that her father -in -law is going to be promoted as Head Master in the school, which comes within the jurisdiction of the respondent. As per the rules, a person, who is having a criminal case, is not entitled to be promoted to the next category. Suppressing the real fact of pendency of criminal case, he is about to obtain promotion as Headmaster. Therefore, the petitioner has made a representation to the respondent to take departmental action against her father -in -law with the further request not to grant any promotion to him, as criminal case is pending against him. Since no action was taken by the respondent on the representation made by the petitioner, she has come before this Court with the present Writ Petition.