ANCEY JOSEPH Vs. MANAGER SACRED HEART HIGH SCHOOL

JUDGEMENT

(1.) THE learned Government Pleader takes notice for respondents 2 to 4.

(2.) THE petitioners are working as High School Assistants (HSA) in the Sacret Heart High School, Kanthallur, Idukki District (for short 'the school'). According to the petitioners, a few students doing MSW course in the Marian College, Kuttikkanam conducted a study into the problems of students of the School and complained against Shri. S. Paul Raj, Social Studies teacher that he has been harassing girl students of the school. The Child Welfare Committee gave Ext.P2, report to the Dy.S.P, Idukki for action. Consequently, a case was registered against the said Paul Raj for sexual harassment of girl students. The 2nd respondent has placed him under suspension. The 2nd respondent, the DEO has by Ext.P9, report, according to the petitioners, recommended to warn them to avoid recurrence of such incidents. It is stated that some of the students gave statement to the Child Welfare Committee and that petitioners mentally harassed the students against giving statement. Grievance of the petitioners is that based on Ext.P9, report the first respondent has issued Exts.P11 and P12 orders to the petitioners directing them to show cause why they shall not be terminated from service. Petitioners have given their reply to Exts.P11 and P12.

(3.) THE learned Government Pleader appearing for the respondents 2 to 4 has submitted that if petitioners have replied to Ext.P11 and P12 orders, the Manager will necessarily follow the procedure prescribed by the law.