Justice Kurian Joseph, C.J (Oral)
The writ petition is filed with the following prayers:-
“a) That a writ of certiorari may kindly be issued quashing the Annexure P-5 issued by the respondent No. 3 being arbitrary, unreasonable, unfair, discriminatory, malafide and against the provisions of Constitution of India.
b) That the writ of mandamus may kindly be issued directing the respondents to allow the petitioner to mark his presence in daily attendance register of the school.
c) That a writ of mandamus may kindly be issued directing the respondents to release the Grant-in-Aid to the petitioner.
d) That the writ of mandamus may kindly be issued directing the State Government including the respondent No. 1 and respondent No. 2 to initiate departmental action by constituting inquiry against the respondent No. 3, for collecting forged bills against the School/SMC funds.”
2. It is seen from Annexure P-5 itself that the matter has been referred to the Deputy Director, Higher Education, Nahan. The petitioner has also certain grievances against the Principal. He also is free to bring his grievances before the Deputy Director. There will be a direction to the 2nd respondent to look into all such grievances after, affording an opportunity for hearing to the petitioner, 3rd and 4th respondents and take appropriate action, in accordance with law, within a period of two months from the date of production of a copy of this judgment along with a copy of writ petition by the petitioner before the 2 respondent. Petitioner shall also serve a copy of this judgment each on the 3 and 4 respondents.
3. Till orders as above are passed by the Deputy Director, the D.P.E post of PTA may not be filled up.
4. In view of the above, the writ petition is disposed of, so also the pending application(s), if any.
Authenticated copy.