Kerala High Court
Jaseeda Muneer vs The Assistant Educational Officer on 15 March, 2022
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(C) No.8612/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Tuesday, the 15th day of March 2022 / 24th Phalguna, 1943
WP(C) NO. 8612 OF 2022 (B)
PETITIONER:
JASEEDA MUNEER, AGED 40 YEARS, W/O K.MUNEER, RESIDING AT KTK HOUSE,
MUTHUVADATHUR P.O, PURAMERI VIA, KOZHIKODE DISTRICT-673 503.
RESPONDENTS:
1. THE ASSISTANT EDUCATIONAL OFFICER, OFFICE OF THE ASSISTANT EDUCATION
OFFICER, CHOMBALA, AZHIYOOR, KOZHIKODE DISTRICT-673 308.
2. MANAGER, MUTHUVADATHUR M.L.P SCHOOL, MUTHUVADATHUR P.O, PURAMERI
VIA, KOZHIKODE-673 503.
3. MUHAMMAD P.P., MUTHUVADATHUR M.L.P SCHOOL, MUTHUVADATHUR P.O,
PURAMERI VIA, KOZHIKODE-673 503.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 1st respondent not to approve the appointment of the
3rd respondent as Junior Arabic teacher in M.L.P.School, Muthuvadathur,
pending final disposal of the above case.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.R.K.MURALEEDHARAN, Advocate for the petitioner and of GOVERNMENT
PLEADER for R1, the court passed the following:
ORDER
The learned Government Pleader takes notice for the frist respondent. Issue notice to respondents 2 and 3.
In the meantime, the first respondent is directed not to approve the appointment of the 3rd respondent as Junior Arabic Teacher in the 2nd respondent's school pending disposal of this writ petition.
Sd/- BECHU KURIAN THOMAS, JUDGE 15-03-2022 /True Copy/ Assistant Registrar