Tomy Joseph vs The Manager on 23 November, 2009

[Cites 0, Cited by 1]

Kerala High Court

Tomy Joseph vs The Manager on 23 November, 2009

Bench: T.R.Ramachandran Nair

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 29517 of 2009(H)


1. TOMY JOSEPH, PHYSICAL EDUCATION
                      ...  Petitioner

                        Vs



1. THE MANAGER, THACHINGANADAM HIGH
                       ...       Respondent

2. DISTRICT EDUCATIONAL OFFICER,

3. THE HEADMASTER, THACHINGANADAM

                For Petitioner  :SRI.V.RAJENDRAN

                For Respondent  :SRI.K.E.HAMZA

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

 Dated :23/11/2009

 O R D E R
               T.R RAMACHANDRAN NAIR,J.
                      -------------------------
           W.P ( C) Nos.29517 & 33364 of 2009
                      --------------------------
            Dated this the 23rd November,2009

                        J U D G M E N T

In W.P(C) No.29517 of 2009, petitioner is the Physical Education Teacher working in the school managed by the 1st respondent. Therein, the main challenge is against the order of suspension Ext.P3. This Court passed an interim order on 6.11.2009 directing the District Educational Officer to take a decision on Ext.R1 (F) within a period of one week from the date of receipt of a copy of the order.

2. Writ Petition No.33364 of 2009 is filed by the Manager, wherein, he is aggrieved by Ext.P22 order passed by the District Educational Officer cancelling the order of suspension and directing reinstatement of the Physical Education Teacher, who is the petitioner in W.P (C) No.29517 of 2009.

3. Today when the matter came up for hearing, learned counsel appearing for the Manager submitted that the Government has passed an order of stay on Ext.P22 in the application for stay filed as per Ext. P23 (a) and W.P ( C) Nos.29517 & 33364 of 2009 2 therefore he may be allowed to withdraw the writ petition. Permission granted and the writ petition is dismissed as withdrawn.

4. Learned counsel for the petitioner in W.P (C) No.29517 of 2009 submitted that the petitioner therein may be granted liberty to move the Government to get the order of stay vacated. It is up to the petitioner to seek appropriate remedies before the Government in the matter. With liberty to do so, the said writ petition is also closed.

T.R RAMACHANDRAN NAIR, JUDGE ma W.P ( C) Nos.29517 & 33364 of 2009 3 W.P ( C) Nos.29517 & 33364 of 2009 4

Unlock Advanced Research with PRISMAI

Kerala High Court