A SYED AYEESHAL Vs. A E JOHN MOHAMMED

JUDGEMENT

(1.) THIS appeal is filed by a third party in the writ petition against order of the learned Single Judge dated 18. 4. 2005 made in W. P. No. 37947 of 2003, filed by the first respondent herein seeking a writ of Mandamus to direct the third respondent herein to approve the appointment of the first respondent as Headmaster with effect from 11. 8. 2002 by the fourth respondent herein and to pay the balance pay which is due to him and all other consequential benefits.

(2.) THE learned Single Judge, by order dated 18. 4. 2005 made in W. P. No. 37947 of 2003, which is impugned in this writ appeal, directed the third respondent herein to consider the claim of the first respondent herein for appointment to the post of Headmaster with effect from 11. 8. 2002 in respect of which necessary proposal was forwarded by the fourth respondent herein on merits and in accordance with law.

(3.) CONCEDEDLY, challenging the very appointment of the first respondent, the appellant herein filed W. P. No. 752 of 2003 and the same is pending.