R.SUDHARMA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner had been approved as Manager of the SPM UP School, Sasthamcotta, Kollam by Ext.P6 proceedings dated 02.07.2002. It is submitted that long thereafter, the 6th respondent had submitted a complaint before the 2nd respondent following which Ext.P14 order has been passed cancelling the approval granted to the petitioner by Ext.P6. It is submitted that Ext.P14 order was passed on the basis of a statement filed by the petitioner's mother. The petitioner was neither put on notice of the said statement nor were her contentions considered before Ext.P14 order was passed. The learned counsel for the petitioner submits that the writ petition was filed on 02.05.2015 and an interim stay of Ext.P14 was rendered by this Court on 05.05.2015. However, the appointments made by the petitioner as the Manager of the School are not being approved due to Ext.P14 proceedings.