Beevi Vs State Of Kerala

P.V. Kunhikrishnan,J

1. The above writ petition is filed with following prayers :

i.To issue a Writ of mandamus or any other appropriate Writ or order or direction directing the 1^st respondent to finalize the proceedings, evident from Exts.P10 and P11 within a time frame to be fixed by this Hon'ble Court and to restrain the 5th respondent from effecting any appointments in the School till a decision is taken by the Government and duly communicate to the petitioner,

 ii.To dispense with filing of the translation of vernacular documents;

iii. To grant such other and further reliefs as are just, proper and necessary in the facts and circumstances of the case.”

2. The main grievance of the petitioner is that the 1^st respondent have not finalised the proceedings as evident by Exts.P10 and P11 within the time frame fixed by this Court and the 5^th respondent is effecting appointment in the school before final orders are passed.

3. I heard the learned Counsel for the petitioner and the Government Pleader. No notice is necessary to respondents 5 to 11 at this stage. If they are aggrieved by the directions issued by this Court they are free to file a review petition.

4. When this writ petition came up for admission, this Court directed to get instruction why final orders are not passed after the enquiry conducted as per Ext.P10 and P11. The Government Pleader on instruction submitted that ten days time is necessary for passing final orders. If that is the case, the writ petition is disposed of directing the 1st respondent to pass final orders based on Exts.P10 and P11 within ten days and till then no fresh appointment shall be made by the 5th respondent. Therefore this writ petition is disposed of with the following directions.

1. The 1st respondent will pass consequential order based on enquiry conducted as evident by Exts.P10 and P11, as expeditiously as possible, at any rate, within a period of ten days from today and communicate the same to the petitioner forthwith. Till orders are passed and the same is communicated to the petitioner and other respondents 5 to 11no fresh appointment shall be made by the 5th respondent in the school.

2. Petitioner  will  produce  a  certified  copy  of  this judgment before the 1st respondent and 5th respondent for compliance.