SREEJA J T Vs. MANAGER KVUP SCHOOL

JUDGEMENT

(1.) THE petitioner is aggrieved by the proceedings of the Manager issued as per Ext.P15, whereby she has been removed from service with effect from 7.8.2004.

(2.) INITIALLY the writ petition was filed seeking for implementation of Ext.P11 order passed by the Assistant Educational Officer. During the pendency of the writ petition, Ext.P15 order was issued and consequently the writ petition stands amended, by challenging Ext.P15.

(3.) LEARNED counsel for the petitioner mainly contended that the petitioner was offered appointment while she was studying for B.Ed. and after joining duty she sought for study leave for completing the course. The Manager or the Headmaster cannot refuse to recommend the grant of leave. They did not forward the application to the competent authority, viz. the Government for sanctioning the leave. Hence, Ext.P3 was submitted by her before the Assistant Educational Officer, to take action for sanction of leave. The Headmaster by Ext.P4, directed the petitioner to show cause why action should not be taken against her, which was followed by Ext.P5 issued by the Manager. The Manager later sent Ext.P6, another show cause notice which was replied by Ext.P7.