PRASANNAKUMARI P R HEADMISTRESS Vs. STATE OF KERALA

JUDGEMENT

(1.) Since these writ petitions carry the same question, they were heard together and are disposed of by this common judgment.

(2.) The petitioner joined as U.P.S.A in S.N.V. U.P. School, Selliampara, Idukki, an aided school governed by the provisions of the Kerala Education Act and Rules, on 8/6/1988. She was promoted as Headmistress of the school on 27/5/2003.

(3.) The petitioner states that the 4th respondent, the Manager of the school, who took charge in the year 2011 issued series of memos viz., Exts. P5 to P15 to the petitioner for issues which are trivial and bickering. The petitioner has replied to all these memos.