H.E.Mohammed Babu Sait vs The State Of Kerala on 7 June, 2011

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Kerala High Court

H.E.Mohammed Babu Sait vs The State Of Kerala on 7 June, 2011

Bench: T.R.Ramachandran Nair

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 15310 of 2011(K)


1. H.E.MOHAMMED BABU SAIT
                      ...  Petitioner

                        Vs



1. THE STATE OF KERALA,REPRESENTED BY ITS
                       ...       Respondent

2. THE DIRECTOR OF PUBLIC INSTRUCTION

3. THE DISTRICT EDUCATIONAL OFFICER

                For Petitioner  :SRI.V.A.MUHAMMED

                For Respondent  : No Appearance

The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR

 Dated :07/06/2011

 O R D E R
                   T.R.RAMACHANDRAN NAIR,J.
                 -------------------------------------
                 W.P.(C)No.15310 Of 2011
          -----------------------------------------------------
          DATED THIS THE 7th DAY OF JUNE, 2011

                              J U D G M E N T

The petitioner seeks for a direction to the Director of Public Instruction to expedite the hearing of Exhibit P3 revision petition. He is the Manager of an aided Higher Secondary School. This is a case where the approval of appointment of a Full Time Menial was rejected, against which a revision petition is filed.

2. There will be a direction to the 2nd respondent to take a decision on Exhibit P3 revision petition after hearing the petitioner within a period of two months from the date of receipt of a copy of this judgment. The petitioner will forward a copy of the Writ Petition along with a copy of this judgment to the 2nd respondent for compliance.

The Writ Petition is disposed of as above.





                      Sd/-( T.R.RAMACHANDRAN NAIR, JUDGE.)

dsn                              True copy

                                       P.A.to Judge

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