M JAMALUTHEEN Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE Head Master of Higher Secondary School is the petitioner.

(2.) THERE are five respondents. The respondents 1 to 3 are the officials of the State. The respondents 4 and 5 is the Correspondent of the School.

(3.) THE admitted facts are that the petitioner joined the school on 8.10.1993 as B.T. Assistant (History) and the appointment of the petitioner was approved by the Education Department of the State. THEreafter, he was appointed as Post&#8209Graduate Assistant (History) and later he was promoted as Head Master on 1.6.1991 (sic).