THANKAM N Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India is filed on 2.4.2014. Petitioner, the erstwhile employee of the respondent no.2 -Kerala Education Society Senior Secondary School by this writ petition impugns the order passed by the respondent no.1 -Deputy Director of Education dated 2.1.2001 i.e issued more than 13 years prior to filing of the writ petition. The impugned order rejects the request of the petitioner seeking voluntary retirement from the respondent no.2 -school.

(2.) AT the time of issuing of notice in this writ petition, it is specifically noted by a learned Single Judge of this Court that notice is issued subject to the petitioner satisfying this Court on the aspect of delay and laches.

(3.) PETITIONER claims that she donated one of her kidneys to her son Mr. Binoy Nair in 1999 and thereafter sought voluntary retirement. Petitioner was granted voluntary retirement by the school, but subsequently the Deputy Director of Education by the impugned order held that petitioner was not entitled to voluntary retirement.