T.SAIDALAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be working as an Arabic Teacher in the A.U.P. School, Kadampuzha, Malappuram, submits that he has been placed under suspension by the Manager on account of certain allegations against him. He says that a disciplinary enquiry was conducted against him and that the Manager proposed the punishment of removal from service, but that when he approached the District Educational Officer for ratification, under the provisions of Kerala Education Act and Rules (KER for short), Ex.P19 order was issued, refusing such ratification and directing the Manager to impose a lesser punishment.

(2.) The petitioner, therefore, prays that the Manager be directed to implement Ext.P19 and also that he be directed to grant him the Subsistence Allowance during the period of his suspension, namely from 31/08/2018 to 14/09/2018 and from 15/09/2018 till date.

(3.) In response to the afore submissions of Shri.K.Dilip, learned counsel for the petitioner, Shri.M.Sajjad, learned counsel for the Manager, submitted that Ext.P19 has not yet attained finality, since his client has filed Ext.R4(K) Revision Petition against it, before the Government, under the provisions of Rule 92 Chapter XIVA of the KER. He, therefore, prayed that this Court may not direct Ext.P19 to be implement at this stage.