MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) The points raised for decision in these Original Petitions being connected, they are disposed of by a common judgment.OP NO.15056/2000 P.

(2.) The petitioner is the Manager of St. Raphael s High School, Ezhupunna. The contesting fourth respondent was the Headmaster of the School. Respondents 1 to 3 are the statutory authorities. The brief facts necessary for the disposal of the case are the following:

(3.) The disciplinary action against the fourth respondent was set in motion on the basis of a complaint filed by one Shri N.J. Sebastian before the authorities. The Deputy Director of Education, Alappuzha by his order dated 23.3.1999 directed the Manager to take disciplinary action against the fourth respondent. It appears, the subject matter of the complaint was regarding the management of the P.T.A. funds. The Manager issued a memo dated 27.4.1999 to the fourth respondent calling for his explanation as to why disciplinary action should not be taken against him. The Headmaster submitted his explanation on 5.5.1999. Finding the same not satisfactory, the Manger suspended the petitioner from service by order dated 31.5.1999. The Deputy Director by his order dated 9.6.1999 gave permission to extend the suspension beyond fifteen days. The Manager, thereafter by order dated 10.6.1999 extended the suspension of the fourth respondent without any time limit.