ASHA RANI Vs. MANAGER

JUDGEMENT

(1.) The petitioner alleges that while working as Computer Instructor in Bhuvaneswari Higher Secondary Education, which is a recognised school managed by the first respondent, she was not allowed to sign the attendance register. According to the petitioner, she had applied for leave and the Manager had agreed to sanction the same. However, when she went to the school after the leave period, she was not allowed to join duty. Since the petitioner could not continue her duty as a teacher, she approached the District Educational Officer who passed Ext.P6 order dated 23.10.2009 directing the Manager to reinstate the petitioner in service. The District Educational Officer found that the petitioner was working in the school for the last four years and that admittedly there was no complaint from the students or the parents. The Manager challenged Ext.P6 order before the Deputy Director of Education. The Deputy Director passed Ext.P8 order dated 20.2.2010 confirming the order passed by the District Educational Officer.

(2.) The Writ Petition was filed for the relief of reinstating the petitioner on the basis of Ext.P6 order. Later, Ext.P8 order was passed by the Deputy Director.

(3.) The learned counsel appearing for the Manager submitted that against Ext.P8 order passed by the Deputy Director, the Manager has filed a revision dated 27.7.2010 (Ext.R1-A) before the Government and that the said revision is pending. The learned counsel for the petitioner submitted that Ext.P8 order was passed on 20.2.2010 and copy of that order was produced in the Writ Petition on 7.7.2010 along with I.A.No.9289 of 2010. The Manager did not file revision till he received notice by special messenger in this Writ Petition, on 14.7.2010. The learned counsel appearing for the Manager submitted that it is true that the revision was field after the notice was received in the Writ Petition.