CORPORATE MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the Corporate Manager of T.D. Schools, Thuravur in Alappuzha, has filed this writ petition, aggrieved by the refusal on the part of the Government to appoint a Government nominee on the basis of the request made by him in Exts.P1 and P2 letters.

(2.) The petitioner points out that the Government nominee is not appointed on the basis of Ext.P3 order issued on 3.2.2016. Paragraph 3 of Ext.P3 reads as follows:

(3.) In the circumstances, the following modifications/regulations are ordered.