Kerala High Court
Thomas N.C vs Assistant Educational Officer on 5 March, 2010
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 1066 of 2010(G)
1. THOMAS N.C., UPSA, MIUP SCHOOL,
... Petitioner
Vs
1. ASSISTANT EDUCATIONAL OFFICER,
... Respondent
2. DISTRICT EDUCATIONAL OFFICER,
3. MANAGER,
For Petitioner :SRI.P.N.MOHANAN
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :05/03/2010
O R D E R
S. Siri Jagan, J.
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W.P(C) No. 1066 of 2010
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Dated this, the 5th day of March, 2010.
J U D G M E N T
The 1st respondent has now produced Annexure R1(a) along with the affidavit dated 25-2-2010 in support of a petition for vacating the interim order, which is an oder cancelling the approval of the petitioner's appointment. That being so, the petitioner has to now challenge that order also. Therefore, without prejudice to the right of the petitioner to challenge Annexure R1(a) also appropriately, this writ petition is dismissed.
Sd/- S. Siri Jagan, Judge.
Tds/ [TRUE COPY] P.S TO JUDGE.