SALABHA BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner claims to have been appointed as a Kindergarten Teacher in the Viswajyothi CMI Public School, which is managed by the 3rd respondent; and asserts that she was discharging her duties diligently and without any cause for complaint. She says that she has, however, been constrained to approach this Court because the 3rd respondent-Manager removed her from service without making her a permanent Teacher and therefore, that she has made a complaint before the 4th respondent, which is the School Management Committee of the said school.

(2.) The petitioner alleges that the 4th respondent, however, without even affording an opportunity of being heard to her, refused to entertain her complaint citing that they have no jurisdiction in the matter; and contends that this stand adopted by the 4th respondent is illegal; thus praying that they be directed to reconsider the whole matter, after adverting to Ext.P7 representation of hers, which was made on 27.07.2020.

(3.) In response to the afore submissions made on behalf of the petitioner by her learned counsel, Sri.P.A.Harish, the learned counsel for respondents 3 and 4, Sri.Noorji Noushad, submitted that this Writ Petition is not maintainable, since the School is an unaided private one. She also submitted that the School is entitled to the status of a Minority Educational Institution and therefore, that this Court may not issue any orders, as have been prayed for by the petitioner.