(1.) THE petitioner, a Pre -Primary Ayah appointed by the Parent Teachers Association of a Government School (for short 'PTA'), has come up with this writ petition with the following reliefs:
(2.) THE petitioner alleges that she is a qualified Pre -Primary Ayah attached to the Government Upper Primary School, Kozhinjampara and she has continuous service from 9.6.2010. The petitioner alleges that the first respondent Headmaster, who is the Convenor -cum -Treasurer of the PTA is not in good terms with the petitioner on account of her marriage with a hindu. The petitioner alleges that she applied for maternity leave as her expected date of delivery was in the middle of May 2012. However, this was denied to her. She delivered a male child on 15.5.2012 and she was discharged from the hospital on 18.5.2012. After maternity leave (though not sanctioned by the first respondent) she reported for duty on 1.8.2012, but she was denied employment.
(3.) THE petitioner alleges that the action of the first respondent and inaction of respondents 2 to 4 in not interfering with the matter are illegal and arbitrary. She also alleges that she was not paid the honorarium of Rs. 4,000/ - for two years (2010 and 2011) at Rs. 200/ - per month for 10 months every year. However, the first respondent availed of this honorarium from the department, as could be seen from Ext.P1 series.