Kerala High Court
P.V.Venugopalan Nambiar vs The Director Of Public Instruction on 21 February, 2007
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 17299 of 2004(H)
1. P.V.VENUGOPALAN NAMBIAR,
... Petitioner
Vs
1. THE DIRECTOR OF PUBLIC INSTRUCTION,
... Respondent
2. THE DISTRICT EDUCATIONAL OFFICER,
3. THE HEAD MASTER,
4. THE KERALA TEACHERS' SANITORIA SOCIETY,
For Petitioner :SMT.VIDHYA. A.C
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :21/02/2007
O R D E R
KURIAN JOSEPH, J.
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W.P.(C) No.17299 of 2004
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Dated 21st February, 2007.
J U D G M E N T
The writ petition is filed mainly with the following prayers :-
(i) "Issue a writ in the nature of mandamus directing the respondents 2 and 3 to pay forthwith the DA arrears payable to the petitioner without making any deduction of Rs.8,200/- being the sum allegedly due to the 4th respondent society on account of unsold coupons.
(ii) Issue a writ in the nature of mandamus directing the respondents 1 and 4 to consider Ext.P4 representation of the petitioner expeditiously and within a time to be specified by this Hon.Court."
In case no action has been taken on Ext.P4, there will be a direction to the first respondent to take appropriate action thereon in accordance with law with notice to the petitioner and the 4th respondent, within four months from the date of receipt of a copy of the judgment.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
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W.P.(C)No. of 2002
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J U D G M E N T Dated 21st February, 2007.