MANAGER Vs. STATE OF KERALA

JUDGEMENT

(1.) Ext. P20 order of the Government touching the disciplinary proceedings against the Principal of a Vocational Higher Secondary School is under challenge. The Manager is the writ petitioner.

(2.) The delinquent, the 5th respondent herein, was placed under suspension by the Manager on 30-4-2003. By Ext.P2 order dated 12-5-2003, the Deputy Director permitted the suspension to be continued beyond 15 days. On the basis of such order, as per Ext. P3, suspension of the petitioner was continued. It appears that the revision filed by the 5th respondent against suspension was rejected by the Government as per Ext. P6 dated 27-10-2003. Accordingly, she had been continuing under suspension.

(3.) As per Ext.P4, the delinquent Principal was issued with a memo containing charges. Ext. P4(a) and P4(b) are the memos issued, by which, additional charges were levelled against her. Ext. P5(a) and P5(b) are the explanations offered by the delinquent.