SYAM MOHAN Vs. PRINCIPAL SREE NARAYAN CENTRAL

JUDGEMENT

(1.) Petitioner is a student in the Sree Narayan Central School, Kayamkulam facing disciplinary action against him. It would appear that after placing him under suspension, memo of charges were issued, enquiry was conducted and thereafter Ext.P5 show cause notice was issued. Ext.P6 is the reply that was submitted. Thereafter, again Ext.P7 calling upon the petitioner to offer further explanation has been issued. It is at that stage, the writ petition is filed. The main contention raised is that Ext.P7 notice issued was unwarranted.

(2.) In my view, by Ext.P7, all that is done by the Principal is to call upon the petitioner to offer further explanation, and if the petitioner does not want to furnish any further explanation, it is open to the Principal to proceed with the action in the absence of such a further explanation.

(3.) Now that the petitioner has made clear before this Court that he does not want to file any further explanation in response to Ext.P7, the Principal is free to proceed with the action WPC No. 30381/10 without awaiting any response from the petitioner.