REV. T. G. JOHNSON Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the Manager of Sankara Menon Memorial Higher Secondary School (for short the School). Smt.Sivakumari R., the fourth respondent, was the Principal of the School. She was initially suspended on 22/9/2020 which was extended for six months on 6/10/2020. The order of suspension was challenged by Smt.Sivakumari R., before this Court. By judgment dtd. 30/3/2021 in W.P.(C) No.125859 of 2020, this Court set aside the order of suspension as well as the order extending the period of suspension and issued the following directions:

(2.) Immediately thereafter, on 7/4/2021, petitioner once again suspended the fourth respondent. Alleging that the Manager's refusal to reinstate her, pursuant to the judgment dtd. 30/3/2021, amounted to contempt of court, the fourth respondent filed Contempt Case (Civil) No.788 of 2021. However, by judgment dtd. 10/8/2021, this Court closed the contempt case, observing that if there was a violation of the statute, the remedy was to challenge it.

(3.) In the meantime, petitioner filed W.P.(C) No.10368 of 2021 seeking a direction to the Director of General Education (for short 'DGE') to consider the request for extension of the period of suspension imposed on the fourth respondent on 7/4/2021. The writ petition was disposed of by Ext.P6, directing a decision to be taken within two weeks. The impugned order dtd. 6/9/2021 was issued by the second respondent thereafter, directing the fourth respondent to be reinstated in service.