T.S.SAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) These six cases are connected; therefore, I am disposing of these cases by a common judgment.

(2.) The cases are mainly concerning a dispute between the Manager of an aided school by the name 'Mahaganapathy Lower Primary School', M.Pudur, Palakkad (hereinafter referred to as the 'School') on one side and the Headmistress of the same School on the other side. Even though the School is in the name of God 'Mahaganapathy', the fight between the Manager and the Headmistress has been continuing for the last several years. About 25 proceedings were initiated before this Court either by way of writ petitions or writ appeals by both parties. Let us pray to the god "mahaganapathy" to bless the children studying in this school for a bright education period untrammeled by this fight between the Manager and the Headmistress.

(3.) W.P.(C) No.4190/2018, 6741/2018, 29033/2020 and 2983/2022 are filed by the Headmistress of the School, Smt.T.S.Saji. Smt.T.S.Saji is hereinafter mentioned as the 'Headmistress'. W.P.(C) No.11964/2020 is filed by the Manager of the School. W.P.(C) No.7976/2023 is filed by another teacher by the name B. Geetha of the same School.