N. DIVIJENDAR REDDY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the Manager of Raja Ravi Varma Girls Higher Secondary School, Kilimanoor, has approached this Court seeking to declare that the continued suspension of the 4th respondent till the completion of enquiry is legally justified as per Rule 67(8) of Chapter XIVA of KER, considering the allegations and facts of the case. The petitioner seeks to quash Ext.P6 and to direct the 1st respondent to allow the petitioner to place the 4th respondent under suspension beyond the period of 15 days as mandated under Rule 67(8) of Chapter XIVA of KER.

(2.) The petitioner states that from 7/1/2025, the Attendance Register of Plus One Commerce Batch was found missing and the same was reported by the Class Teacher. Though search was made, the Attendance Register could not be traced.

(3.) While so, Smt. Chithra Varma R., HSST (Computer Science) received a text message in her mobile phone from the 4th respondent-Lab Assistant mentioning the name, address and Aadhaar Number of one of the girl students in Plus One Commerce Batch. The text message related to a student in Plus One Commerce Batch, of which the Attendance Register was found missing. The said Teacher reported the same to the Principal. Ext.P2 is the copy of the message.