GEETHAKUMARI Vs. DIRECTOR OF PUBLIC INSTRUCTION

JUDGEMENT

(1.) These writ appeals were heard and are being disposed of by this common judgment in as much as the question of Jaw raised in all the writ appeals is the same.

(2.) For the sake of convenience, we would refer to the facts of the case as stated in O.P. No. 5315 of 1984, from which writ appeal No. 283 of 1984 has been filed.

(3.) It is averred in the writ petition that the petitioner had been working as a teacher in Kolakkad Aided U.P. School, Kolakkad in Kozhikode District. She had passed SSLC. which is the qualifying examination for teachers' training course. She had also undergone teacher's training in the State of Karnataka, and ultimately a certificate known as Teacher's Certificate Higher (T.C.H.) has been issued to her. When matters stood like this, by Ext. P6 proceedings of the 1st respondent. Director of Public Instruction, dated 8-6-1984 the petitioner has been placed under suspension pending disciplinary action. It is to challenge the proceedings of the first respondent, the writ petition has been filed.