PRASANNAKUMARI.P.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 25/3/2022 in W.P.(C) No.8218 of 2015. The appellant was the petitioner in the writ petition.

(2.) The appellant was the headmistress of an aided upper primary school run by the fourth respondent as its Manager. On 15/11/2011, the appellant was placed under suspension by the Manager in contemplation of disciplinary proceedings. On receipt of report from the Manager, having found that there was no valid ground for the suspension in the investigation conducted in terms of Rule 67(8) of Chapter XIVA of the Kerala Education Rules (KER), the concerned Educational Officer directed the Manager to reinstate the appellant. Though the order passed by the Educational Officer was challenged by the Manager in revision before the Government, the challenge was repelled. The appellant was consequently reinstated.

(3.) On 21/6/2013, the appellant was placed under suspension again in contemplation of disciplinary proceedings. On this occasion also, the Educational Officer directed the Manager to reinstate the appellant. As done on the previous occasion, the order passed by the Educational Officer was challenged by the Manager in revision before the Government and though the said challenge was repelled, in terms of the order passed by the Government in this regard, the Educational Officer was directed to conduct formal enquiry against the appellant in terms of Rule 75 of Chapter XIVA of the KER.