SHEEBA K.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Adv. Sri. V. Varghese, for the petitioner and Sri. N.B. Sunil Nath, the learned Government Pleader, Adv. Sri. B. Ragunathan, for respondents 3 and 4 and Adv. Sri. B. Bipin, for the fifth respondent.

(2.) The writ petition is filed challenging Ext.P6 order issued by third respondent. The effect of Ext.P6 order is that the petitioner is removed from the present arrangement allowing the petitioner to work as Principal and re-appointed as Special Teacher. The petitioner raises several factual and legal objections on Ext.P6. This Court on 06.06.2019, granted interim stay of operation of Ext.P6 and the interim order is subsisting as on date.

(3.) The counsel appearing for the parties state that the Governing Body of Church of South India - South Kerala Diocese Charitable Society can certainly look into the validity complaints etc., on Ext.P6 and take a final decision in this behalf.