MARY JAIN P.C. Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE case of the petitioner is the following: During the period from 1.4.2006 to 15.9.2008, the petitioner was working as Headmistress of St. Mary's High School, Palliport, under the the management of the 4 respondent. There was an allegation that the petitioner manipulated the records, prepared the fake salary bill in respect of a teacher who had availed leave without allowance, drawn a total sum of Rs. 25,529/ - and misappropriated that amount. Criminal law was set in motion against the petitioner. The Deputy Director of Education, as per Ext.P1 order dated 3.4.2009 directed the Manager to place the petitioner under suspension. The Manager sent Ext.P2 reply to the Deputy Director of Education to reconsider the proposal. In Ext.P2, it was stated that the petitioner was transferred from St. Mary's High School, Palliport. Thereafter, the Deputy Director sent Ext.P3 communication dated 5.6.2009 to the Manager directing the Manager to take disciplinary action against the petitioner. It was also mentioned in Ext.P3 that as there was no chance for the petitioner to tamper with the records, it was not necessary to place the petitioner under suspension.

(2.) THEREAFTER , Ext.P4 memo of charges was issued to the petitioner to which, she submitted Exts.P5 and P6 replies.

(3.) THE reliefs prayed for by the petitioner in the Writ Petition are the following: