REGENT COMPUTRONICS PVT. LTD.

HEADMASTER, POILKAV HIGH SCHOOL, P.O.EDAKKULAM QUILANDY Appellant

V/S

MURALI A. Respondents

Referred Judgements :-

REGINA V. HOPLEY [REFERRED TO]
RUSSELL V. DUKE OF NORFOLK [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION V. K. S. GANDHI [REFERRED TO]
SANKUNNI V. VENKATARAMANI [REFERRED TO]
EX PARTE FRY [REFERRED TO]
R. V. METROPOLITAN POLICE COMMISSIONER EXPARTE-PARKE [REFERRED TO]
G. B. GHATE V. EMPEROR [REFERRED TO]
BOARD OF HIGH SCHOOL AND INTERMEDIATE EDUCATION U P ALLAHABAD VS. BAGLESHWAR PRASAD [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. COLLECTOR J N SINHA [REFERRED TO]
HIRA NATH MISHRA VS. PRINCIPAL RAJENDRA MEDICAL COLLEGE RANCHI [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. EX CONSTABLE AMRIK SINGH [REFERRED TO]
KARNATAKA PUBLIC SERVICE COMMISSION Y C SHIVAKUMAR VS. B M VIJAYA SHANKAR:B M VUAYA SHANKAR [REFERRED TO]
RATTAN LAL SHARMA VS. MANAGING COMMITTEE DR HARI RAM CO EDUCATION HIGHER SECONDARY SCHOOL [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
MOHINDER SINGH JAMWAL VS. UNIVERSITY OF JAMMU [REFERRED TO]
GANESH CHANDRA SAHA VS. JIW RAJ SOMANI [REFERRED TO]
PRAMILA DEI VS. SECRETARY BOARD OF SECONDARY EDUCATION ORISSA [REFERRED TO]
ALDO MARIA PATRONI VS. E C KESAVAN [REFERRED TO]
A RAGHAVAN VS. D E O ATTINGAL [REFERRED TO]
R C THAMPAN VS. PRINCIPAL MEDICAL COLLEGE CALICUT [REFERRED TO]
SAJIL VENU VS. PRINCIPAL S N COLLEGE [REFERRED TO]
LAXMIKANT SHRIPAT BHANDARE VS. CRGERRARD [REFERRED TO]
P.M. UNNI RAJA VS. PRINCIPAL, MEDICAL COLLEGE, TRIVANDRUM [REFERRED TO]

JUDGEMENT

(1.) The Headmaster of Poilkave High School is the appellant in this writ appeal. It is filed against the judgment of the learned single Judge in O.P. No. 15873 of 1993 quashing Ext. P 2 show cause notice issued by the appellant and Ext. P3 order passed by the third respondent. The main question that arises for decision in this appeal is whether this court is justified in interfering with the orders passed by the Headmaster and District Educational Officer dismissing a pupil, in exercise of the powers of this court under Art. 226 of the Constitution.

(2.) By Ext. P 2 show cause notice issued to the father of the student, it was proposed to dismiss the first respondent from the rolls of the High School for gross indiscipline. Ext. P 3 is the order passed by the District Educational Officer, Badagara rejecting the appeal filed by the father of the pupil and upholding the action of the ppellant. After quashing Exts. P 2 and P 3 the learned Judge directed the third respondent to conduct an enquiry into the matter either by himself or by appointing any other member of the staff. According to the learned single Judge, the proceedings initiated against the pupil was 'not in accordance with the principles of natural justice'. The appellant in this appeal challenges the correctness of the aforesaid judgment.

(3.) Though the appellant was shown as third respondent in the original petition, it was decided without hearing him, at the admission stage itself. In that background the appellant filed this writ appeal incorporating certain documents (Annexures A 1 to A 11) which were not available at the time of hearing of the writ petition. The memorandum of writ appeal reveals the following incidents, which, according to the appellant, constitute indiscipline on the part of the first respondent:

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HEADMASTER POILKAV HIGH SCHOOL Vs. MURALI A

Referred Judgements :-

JUDGEMENT

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